LAWS(MAD)-2019-4-639

K.G.SENTHILVASAN Vs. REGISTRAR BHARATHIAR UNIVERSITY

Decided On April 16, 2019
K.G.Senthilvasan Appellant
V/S
REGISTRAR BHARATHIAR UNIVERSITY Respondents

JUDGEMENT

(1.) The charge memo dtd. 19/6/2018 is under challenge in the present writ petition.

(2.) The writ petitioner was appointed as Lecturer at Erode Arts College on 11/10/1985. The writ petitioner was appointed as and acted as Controller of Examination in Bharathiar University and thereafter, he was posted as Associate Professor. Subsequently, the petitioner was appointed as Registrar of Bharathiar University and acted as such from 15/4/2015 to 1/4/2016. Again, he was posted as Associate Professor and continuing as such at Erode Arts and Science Colleges. The writ petitioner is due to retire from service on 31/5/2019.

(3.) When the writ petitioner was serving as the Registrar of Bharathiar University, certain irregularities took place and on account of the allegations and a charge memorandum was issued against the writ petitioner in proceedings dtd. 19/6/2018. The charges against the writ petitioner are extracted hereunder:-