SASIKANTA DASH Vs. SECRETARY TO GOVERNMENT
LAWS(MAD)-2022-2-138
HIGH COURT OF MADRAS
Decided on February 17,2022

Sasikanta Dash Appellant
VERSUS
SECRETARY TO GOVERNMENT Respondents




JUDGEMENT

- (1.)The short points for consideration in these Writ Petitions are as follows:-
i. Whether the appointment of the petitioner was by way of Direct Recruitment or whether by way of Deputation?

ii. Whether the respondents were justified in relieving the petitioner without issuing any prior notice? and

iii. Whether the relieving of the petitioner from the respondent Pondicherry University was in accordance with the Rules and Regulation of the said University?

(2.)In W.P.No.5836 of 2019, the petitioner has challenged impugned order dtd. 20/2/2019 bearing reference PU/ESTT/NT10/2019/362 of the fifth respondent and prays for quashing the impugned order and for forbearing the respondents from disturbing the service of the petitioner as the Registrar of the respondent University till the period of deputation is over as per the appointment order dtd. 2/7/2018.
(3.)By the impugned order dtd. 20/2/2019 bearing reference PU/ESTT/NT10/2019/362, the fifth respondent has communicated the decision of the Executive Council of the Puducherry University relieving the petitioner from the post of Registrar of the Puducherry University.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.