T.ANILKUMAR Vs. ANNAMALAI UNIVERSITY

JUDGEMENT

(1.) Challenging the Show Cause Notice issued to the writ petitioner, the present Writ Petition is moved before this Court under Article 226 of the Constitution of India.

(2.) The grievance of the writ petitioner is that, after taking over of the Annamalai University by the Government, by way of an Enactment namely, the Annamalai University Act, 2013, all the employees both teaching and non- teaching staffs were absorbed by the Government.

(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 cadre of Liaison / Special officer has been issued with the impugned show cause notice, broadly stating that these officials namely Zonal officer/Liaison officers/Special Officers Grade-I and Grade-II 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.