A.RAJARAM Vs. VICE-CHANCELLOR

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and the Learned Standing Counsel for the Respondents 1 to 3.

(2.) The case of the petitioner is that, he is a recognised supervisor to guide Research Scholars perusing their Ph.d programme. His recognition was withdrawn on 20.02.2015 without proper enquiry or notice to him but merely based on anonymous e-mail. Challenging the said order, he has preferred Writ Petition in W.P.No.7993 of 2015. However, based on the assurance given by the 3rd respondent that, the suspension order will be recalled, he withdrew the Writ Petition on 14.10.2015. Thereafter, the 2nd respondent ordered the revocation of the suspension order on 08.03.2016 with the observation that the petitioner shall continue to guide the existing Research Scholar and none others. Thereafter, the 3rd respondent started allotting Research Scholars to the petitioner herein between 2016-2018 and 11 Research Scholars are perusing their Research under the guidance of the petitioner. All of the sudden, the 3rd respondent/Director of Research, Anna University, has sent a communication that the petitioner should transfer the candidates joined as Research Scholar under him on and after 08.03.2016 to other supervisors on or before 20.10.2019.

(3.) Aggrieved by the said communication, the petitioner has preferred this Writ Petition seeking Certiorarified Mandamus on the ground that, there was no proceedings pending against him regarding his recognition and qualification to guide Research Scholars. Initially his recognition was cancelled without notice or enquiry and same was revoked on 08.03.2016 with condition that, he should not admit fresh candidates. However, Anna University, on its own, started allotting Scholars, between 2016-2018. Those Research Scholars are diligently perusing their Research work under his guidance. While so, the impugned order advising to transfer those candidates to other supervisor is uncalled.