R BALAMURUGAN Vs. GOVERNMENT OF TAMILNADUS

JUDGEMENT

(1.) The facts alleged, issue raised and the petitioner in both the writ petitions are one and the same, these writ petitions are taken together for common disposal.

(2.) The petitioner, who joined the Department of Civil Engineering at Annamalai University, on 05.02.2003 and had experience of 14 years 9 months, was appointed as Assistant Professor on deputation basis for a period of three years in the fourth respondent / Institution, with effect from 11.12.2017, by the proceedings dated 28.11.2017. Aggrieved over the same, Writ petition No.6175 of 2018 has been filed.

(3.) On 08.08.2018 the respondent / Annamalai University announced Career Advancement Scheme for which applications are invited from the qualified persons and the same have to be submitted on or before 31.08.2018, through proper channel. As per the notification, the petitioner is qualified for two stages namely stages 2 to 3 and stages 3 to 4. The petitioner has made applications for the above said two stages on 30.08.2018. This is sought to be done by fixing the seniority, by taking into account the entire service at the respondent / Annamalai University. As the request is not considered, W.P.No.23287 of 2018 has been filed.