VIJAYAKUMAR G.DHAS Vs. REGISTRAR ANNA UNIVERSITY

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondent to regularise the services of the writ petitioners in the post of Assistant professor.

(2.) The writ petitioners are engaged as Contract Assistant Professors on consolidated pay. The appointment of the writ petitioners were made on consolidated pay on certain terms and conditions as extracted below:- "1. The appointment shall be on contract basis for a period of one year on a consolidated salary of Rs.14,000/- per month with effect from the date of his joining duty. 2. He is entitled to leave as follows: Leave on full pay limited to 1/22 nd of the period spent on duty.

(3.) The nature of work and duties shall be as assigned by the Head, Department of Information Technology, MIT and authorities of the University from time to time.