(1.) The instant writ petition is filed for a Writ of Certiorarified Mandamus, calling for the records pertaining to the orders passed by the respondents 1, 2 and 4, dated 22.03.2017, 04.04.2017 and 03.05.2017 in Na.Ka.No.9320/G4/2017, R.C.No.1325/C2/2016 and R.C.No.A2/2600/2016 respectively, quash the same and consequently, to direct the respondents 3 to 6, to submit the proposal afresh treating the period from 27.11.2014 to 12.04.2015 as duty with pay for all purposes and to direct the respondents 1 and 2 to approve the said proposal without any condition and to sanction the petitioner's salary and other consequential benefits for the above period and also to sanction and pay him the earned salary for the period from 13.04.2015 to 30.04.2015 together with interest, award costs.
(2.) The petitioner was working as Associate Professor of Mathematics in CKN College for Women, Cuddalore. It is an aided institution. The petitioner was transferred to Pachaiyappas College for Men, Kancheepuram. The transfer order was challenged by filing W.P.No.31396 of 2014. This Court by an order dated 01.12.2014, granted an interim order of status quo. The petitioner was not allowed to join duty, even though she did not relieved from the service. On the day, when the order of status quo was passed. Writ petition is finally allowed by an order dated 02.03.2015.
(3.) Despite the fact that the writ petition was allowed, the petitioner was not permitted to join duty. The order dated 02.03.2015 was challenged by filing W.A.No.353 of 2015. Stay petition filed by the respondent was dismissed by the order dated 10.03.2015. The petitioner was constrained to file a contempt petition being Contempt Petition No.682 of 2015 and the petitioner was permitted to join duty on 13.04.2015. The petitioner sent a representation for regularisation for the period from 27.11.2014 to 12.04.2015. Despite repeated the representations, the service of the petitioner for the said period, was not regularised.