Madras High Court
Dr.J.Sundararajan vs The Registrar on 8 January, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.01.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.384 of 2019
Dr.J.Sundararajan ... Petitioner
Vs
1.The Registrar,
Anna University,
Guindy, Chennai.
2.The Chairman,
CSI College of Engineering,
Ketti Valley, Ooty,
The Nilgiris-634 215. ... Respondents
Petition filed under Article 226 of the Constitution of India,
praying for issuance of a Writ of Mandamus directing the respondents
to refix the salary at basic pay of Rs.37,400 in the pay scale of Rs.
37400 - 67000 plus 60 percent dearness allowance in terms with the
promotional order dated 20.4.2013 and consequently direct the
respondents to pay the arrears of salary with yearly increment and
other attended benefits from 20.4.2013 to till date and also to provide
him Job Security in the future.
For Petitioner : Mr.K.V.Sajeev Kumar
For Respondents : Mr.M.Vijayakumar for R1
http://www.judis.nic.in
2
ORDER
The petitioner is at present working as Associate Professor and Head of the Department of English in the second respondent College. The petitioner earlier served as Assistant Professor and thereafter re- designated as Associate Professor from 20th April 2013. The petitioner states that he has not received the revised salary as Associate Professor which he is entitled to receive. He made several representations in this connection. Since the same evoked no response, he has come up with the present writ petition.
2.This Court also heard Mr.M.Vijayakumar, learned counsel, who took notice on behalf of the first respondent.
3.It is the specific claim of the petitioner that his pay has not been revised with effect from 20.04.2013. Considering the facts and circumstances of the case, this Court deems it fit to direct the second respondent to consider the representation dated 11.08.2017 made by the petitioner and pass appropriate orders on merits and in accordance with law, after affording an opportunity to the petitioner, within a period of four weeks from the date of receipt of a copy of this order. http://www.judis.nic.in 3
4.The writ petition is disposed of accordingly. No costs.
08.01.2019
Index : Yes/No
Internet : Yes/No
KM
To
1.The Registrar,
Anna University,
Guindy, Chennai.
2.The Chairman,
CSI College of Engineering,
Ketti Valley, Ooty,
The Nilgiris-634 215.
http://www.judis.nic.in
4
R.MAHADEVAN, J.
KM
W.P.No.384 of 2019
08.01.2019
http://www.judis.nic.in