DR.C.S.RAJAN Vs. REGISTRAR SREE SANKARACHARYA UNIVERSITY OF SANSKRIT
LAWS(KER)-2022-8-118
HIGH COURT OF KERALA
Decided on August 30,2022

Dr.C.S.Rajan Appellant
VERSUS
Registrar Sree Sankaracharya University Of Sanskrit Respondents


Referred Judgements :-

SREE SANKARACHARYA UNIVERSITY OF SANSKRIT VS. STATE [REFERRED TO]


JUDGEMENT

MARY JOSEPH,J. - (1.)Petitioner is the 1st respondent in Writ Appeal No.1782 of 2018 and 1stpetitioner in W.P.(C) No.951/2008. Respondents are the appellants in the Writ Appeal and respondents in the Writ Petition.
(2.)Petitioner was initially appointed as Junior Lecturer in Hindi at N.S.S. Hindu College, Mattannur on 3/8/1970. He was promoted as Lecturer and later as Selection Grade Lecturer(Senior Scale).
(3.)On 1/11/1994 he joined at Sree Sankaracharya University of Sanskrit as Professor and relieved therefrom after two years and 11 months. He rejoined the University again on 17/11/1997 as Reader and relieved on 30/4/2005, since the challenge raised against the entire appointments made by the then Vice Chancellor of the University was upheld by a Division Bench of this Court.


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