TAMIL NADU AMBEDKAR LAW UNIVERSITY Vs. D SANKAR

JUDGEMENT

(1.) Introductory :-

(2.) The Tamil Nadu Dr.Ambedkar Law University has come up with the intra court appeal in W.A.No.488 of 2019 with a grievance that the learned Single Judge exceeded the brief and expanded the scope of a simple Writ Petition filed by a faculty member into a Public Interest Litigation.

(3.) The intra court appeal in W.A.No.489 of 2019 is at the instance of the Vice Chancellor of Tamil Nadu Dr.Ambedkar Law University and the challenge is to the order dated 1 Feb. 2019, impleading him as a party to the Writ Petition, describing him as a Professor in Law, without there being a properly filed Writ Petition challenging his appointment as Vice Chancellor.