Dr.A.Arivuchelvan vs Tamil Nadu Veterinary & on 4 April, 2022

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Madras High Court

Dr.A.Arivuchelvan vs Tamil Nadu Veterinary & on 4 April, 2022

Bench: M.S.Ramesh

                                                                                   W.P.No.16332 of 2013


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.04.2022

                                                      CORAM:

                                  THE HONOURABLE MR.JUSTICE M.S.RAMESH

                                               W.P.No.16332 of 2013
                                                       and
                                                M.P.No.2 of 2013

                    Dr.A.Arivuchelvan                                        ...Petitioner

                                                        -Vs-

                    Tamil Nadu Veterinary &
                    Animal Sciences University,
                    Rep. by its Registrar,
                    Madhavaram Milk Colony,
                    Chennai - 600 051.                                       ...Respondent



                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    praying to issue a Writ of Certiorarified Mandamus, to call for the records of
                    the Recruitment Advertisement No.2/2013, dated 03.04.2013, issued by the
                    respondent and quash the same insofar it relates to the method of scoring
                    Academic Performance Indicators (API) and Performance Based Appraisal
                    System (PBAS), in respect of the petitioner, and consequently direct the
                    respondent to select and appoint the petitioner to the post of Associate
                    Professor in Veterinary Pharmacology & Toxicology and Directorate of
                    Extension Education, within a time frame.

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https://www.mhc.tn.gov.in/judis
                                                                                       W.P.No.16332 of 2013


                                           For Petitioner     : Mr.L.S.M.Hasan Fizal

                                           For Respondent     : Mr.V.Gangatharan

                                                            ORDER

The claim of the petitioner in the present writ petition is for selection and appointment to the post of Associate Professor in Veterinary Pharmacology & Toxicology and Directorate of Extension Education.

2. Pending the writ petition, it is now stated that the petitioner herein has been appointed as an Assistant Professor in the concerned department. As such, the prayer sought for in the present writ petition has become infructuous.

3. The learned counsel for the petitioner claims that though the petitioner has been appointed, he is entitled for retrospective notional appointment. In case the petitioner is of that view, liberty is hereby granted to him to make a representation to the respondent and on receipt of the same, the respondent shall consider it on its own merits and pass appropriate orders in accordance with law, within a period of 3 months from the date of receipt of a copy of this order.

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https://www.mhc.tn.gov.in/judis W.P.No.16332 of 2013

4. With the above liberty, the Writ Petition stands closed. No costs.

Consequently, connected miscellaneous petition is closed.

04.04.2022 Index:Yes/No Internet:Yes/No hvk To The Registrar, Tamil Nadu Veterinary & Animal Sciences University, Madhavaram Milk Colony, Chennai - 600 051.

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https://www.mhc.tn.gov.in/judis W.P.No.16332 of 2013 M.S.RAMESH,J.

hvk W.P.No.16332 of 2013 and M.P.No.2 of 2013 04.04.2022 4/4 https://www.mhc.tn.gov.in/judis

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