V.ANANTH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The show cause notice issued by the third respondent in proceedings dated 13.8.2018, is under challenge in the present writ petition.

(2.) The grievance of the writ petitioner is that he was working as Special Officer Grade-I under the third respondent- University. The writ petitioner was appointed on 8.7.2002 as Special Officer and his service was confirmed. After taking over the University by the Government, now the respondents issued show cause notice stating that the initial appointment of the writ petitioner was made without the availability of any sanctioned post and without any assessment of workload and without any recommendations of the Finance Committee and the Resolutions of the University Syndicate.

(3.) In the process of regulating the administration, various steps are taken by the competent authorities of the University. Inspections are conducted, Audits and other verification of records were done and certain actions, which all are necessitated in order to regulate the administration were taken by the Government. The writ petitioner, who is a non teaching staff, working in the cadres of Special officer Grade-I has been issued with the impugned show cause notice, broadly stating that the said official namely Special Officer Grade-I on the rolls of the University remaining as surplus in terms of the workload available; and causing a huge financial loss to a tune about Rs.60 Crores per annum. The continuance of these 785 surplus officers in employment without no work but with full pay almost cripples the financial situation causing huge deficit every year and posing imminent threat to the very existence of the University. It is noticed that the initial appointment as well as the confirmation orders seems to have been issued pursuant to the orders of the Vice-Chancellor without the availability of any sanctioned post and without making any assessment of the prevailing workload and without any recommendation of the Finance Committee and without any resolution of the University Syndicate.