Madras High Court
S.Muthu Kumar vs The Registrar on 21 January, 2025
Author: Anita Sumanth
Bench: Anita Sumanth
2025:MHC:867
W.A.NO.898 of 2021 etc. batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
RESERVED ON : 31.01.2025
PRONOUNCED ON: 01.04.2025
CORAM
THE HONOURABLE DR JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.Nos.898, 1162, 1163, 1380, 1567, 413, 1211, 1230, 1240 & 1265 of
2021 and W.A.Nos.1173, 1174, 1175, 1176, 1178, 1179, 1180, 1181,
1182, 1184, 1185, 1186, 1188, 1190, 1191, 1192, 1193, 1194, 1195 &
1189 of 2020 and W.A.Nos.2025, 2026, 2027 & 2028 of 2019 and
W.P.Nos.2829, 6868 & 6870 of 2021 and W.P.(MD)No.20517 of 2021
and
CMP.Nos.14574, 14575, 14576, 14559, 14560, 14561, 14562, 14564,
14565, 14566, 14567, 14568, 14570, 14571, 14572, 14579, 14580,
14582, 14610 & 14578 of 2020 and CMP.Nos.13643, 13645, 13646,
13648, 13649, 13638, 13640 & 13642 of 2019 and CMP.Nos.1655,
5224, 7339, 7340, 7852, 7942 & 8064 of 2021 and CMP.Nos.20164 of
2023 and WMP.Nos.3164, 7419 & 7420 of 2021 and
WMP(MD)No.17378 of 2021 and Cont.P.No.594 of 2021
W.P.No.898 of 2021:
1. S.Muthu Kumar
S/o. S. Shankar, No.9/47, Elango St, B. Dharmathupatti, Mela-
chokkanathapuram Post, Bodinayakanur 625 582.
.... Appellant
Vs.
1. The Registrar
1
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W.A.NO.898 of 2021 etc. batch
Anna University, Sardar Patel Road,
Chennai 25.
2.The Dean
University College Of Engineering,
Anna University Constituent Col-
lege, Nagercoil.
3.Teachers Recruitment Board
(TRB)
College Road, Egmore, Chennai. R3
Suo Motu Impleaded, vide Order of
Court Dated 21/01/2025 made in
WA.No.898 of 2021 Etc Batch.,
(ASMJ and GAMJ)
.... Respondents
Prayer in W.A.No.898 of 2021:APPEAL filed under Clause 15 of the
Letters Patent to set aside the part of the common order dated 09.11.2020
in WP (MD) No.4887 of 2019 at Para 40, Para 49 and Para 51(c) which
denies regularization/absorption of the Appellant as Assistant Professor in
the Respondent University and allow the Writ Petition.
Case Nos. For Petitioner For Respondents
WA.Nos.1162, Ms.D.Geetha Mr.Avinash Wadhwani
1163, 1230, 1380, (W.A.,Nos.1162, 1163,
1240. 1211, 413 & 1380, 1211 of 2021, R1,
898 of 2021 R2, R4, R6 in
W.A.No.1230 of 2021,
R1, R2 and R6 in
W.A.No.1240 of 2021,
R1 to R3 in W.A.No.413
of 2021
2
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W.A.NO.898 of 2021 etc. batch
Mr.D.Ravichander,
Special Government
Pleader (W.A.No.898 of
2021, R3 in
W.A.Nos.1230 and 1240
of 2021, )
Mr.R.Neelakandan,
Additional Advocate
General, assisted by
Mr.K.Sathish Kumar,
learned Standing
Counsel for TRB
(W.A.No.898 of 2021)
Mr.K.Srinivasamurthy
for Mrs.V.Sudha, SPC –
R5 in WA.No.1240 of
2021
Mr.K.Srinivasamurthy
for Mr.B.Rabu
Manohar, SPCCG for
R4 in W.A.No.413 of
2021
WA.Nos.1178, Mr.Avinash Ms.D.Geetha – R1 in
1179, 1184, 1195, Wadhwani W.A.Nos.1178, 1179,
1188, 1189, 1190, 1184, 1188, 1189, 1190,
1192 & 1265 of 1192 and 1265 of 2020,
2020 R1 to R3 in
W.A.No.1195 of 2020)
Mr.K.Srinivasamurthy
for Mr.B.Rabu Manohar,
SPCCG for R3 & R4 in
W.A.No.1178 of 2020,
3
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R3 in W.A.Nos.1190,
1192 of 2020
Mr.D.Ravichander,
Special Government
Pleader for R2 in
W.A.Nos.1178 ,1188,
1190, 1192 of 2020
No appearance – R2 to
R7 in W.A.No.1184 of
2020
No appearance – R4 in
W.A.No.1195 of 2020
WA.No.1567 of Ms.Anna Mathew Mr.Avinash Wadhwani
2021
WA.Nos.2025, Ms.M.Sneha Mr.Avinash Wadhwani
2026, 2027 & 2028 & Ms.V.Rani
of 2019
WA.Nos.1173, Mr.Avinash Mr.G.Sankaran,
1174, 1175 & 1186 Wadhwani Senior Counsel
of 2020 For Mr.S.Nedunchezhian
for R1, R3 to R6
(W.P.No.1173 of 2020)
and R1 (W.P.No.1174,
1175 of 2020) and R1,
R3, R5, R7, R8 and R11
(W.P.No.1186 of 2020)
WA.Nos.1176 & Mr.Avinash Mr.D.Ravichander,
1193 of 2020 Wadhwani Special Government
Pleader – R2
WA.No.1180 of Mr.Avinash No such person
2020 Wadhwani
WA.Nos.1181 & Mr.Avinash Party-in-Person – R1
1191 of 2020 Wadhwani Mr.D.Ravichander,
4
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W.A.NO.898 of 2021 etc. batch
Special Government
Pleader – R2
Mr.K.Srinivasamurthy
for Mr.B.Rabu Manohar
– R3 (W.P.No.1181 of
2020)
WA.No.1182 of Mr.Avinash Mr.S.Selvathirumurugan
2020 Wadhwani (for R3)
Mr.G.Sankaran , Senior
Counsel for
Mr.S.Nedunchezhian
(for R1, R2, R4, R7 to
R13)
R5, R6 & R14 – Party-
in-Person
Mr.D.Ravichander,
Special Government
Pleader – R15
WA.No.1185 of Mr.Avinash Ms.Anna Mathew
2020 Wadhwani
WA.No.1194 of Mr.Avinash Mr.P.Suresh Babu &
2020 Wadhwani K.Mohamed Hussen for
R1 to R3
Mr.D.Ravichander,
Special Government
Pleader – R4
W.P.Nos.2829, Ms.D.Geetha Mr.Avinash Wadhwani
6868 and 6870 of
2021 &
Cont.P.No.594 of
2021
W.P.(MD)No.20517 Ms.G.Dhanalakshmi Mr.Avinash Wadhwani
of 2021
5
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W.A.NO.898 of 2021 etc. batch
COMMON JUDGMENT
(Delivered by Dr. ANITA SUMANTH.,J) There are a total of 34 Writ Appeals and 4 Writ Petitions (including a matter filed before the Madurai Bench) and 1 Contempt Petition in this batch. The prayers in each of the Writ Petitions are set out below:
S. Writ Writ Relief claimed in the Writ Petition No Petition Appeal Number Number
1. 19958 of 1182 of 2020 Writ of Mandamus, directing the 2019 (Anna Respondents to grant an order of (14 University) Extension of service of Petitioners Petitioner
s) in the post of Teaching Fellow/Visiting Faculty in the respective Colleges for continuance in service beyond 30.06.2019 on par with similarly placed persons and for regularization of service.
2. 20268 of 1173 of 2020 Writ of Mandamus, directing the 2019 (Anna Respondents to grant an order of (7 Petitioner University) Extension of service of Petitioners in
s) the post of Teaching Fellow/Visiting Faculty in the respective Colleges for continuance in service beyond 30.06.2019 on par with similarly placed persons and for regularization of service in the post of Assistant Professor.6
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3. 21393 of 1186 of 2020 Writ of Mandamus, directing the 2019 (Anna Respondents to grant an order of (11 University) Extension of service of Petitioners in Petition-
ers) the post of Teaching Fellow/Visiting Faculty in the respective Colleges for continuance in service beyond 30.06.2019 on par with similarly placed persons and for regularization of service in the post of Assistant Professor.
4. 24286 of 1175 of 2020 Writ of Mandamus, directing the 2019 (Anna Respondents to grant an order of University) Extension of service of Petitioners in the post of Assistant Professor Teaching Fellow in the respective Colleges for continuance in service beyond 30.06.2019 on par with similarly placed persons and for regularization of service in the post of Assistant Professor.
5. 1079 of 1174 of 2020 Writ of Mandamus, directing the 2020 (Anna Respondents to grant an order of University) Extension of service of Petitioners in the post of Teaching Fellow in the respective Colleges for continuance in service beyond 30.06.2019 on par with similarly placed persons.
6. 1665 of 1176 of 2020 Writ of Mandamus, directing the 2020 (Anna respondents to grant an order of University) Extension of service of Petitioners in the post of Teaching Fellow in the respective Colleges for continuance in service beyond 30.06.2019 on par with similarly placed persons.
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7. 22105 1188 of 2020 Writ of Mandamus directing the (Anna respondents to grant an order of of University) extension of service to the petitioner 2019 in the post of Teaching Fellow in therespondent University College of Engineering/ Constituent College of Anna University for continuance in service beyond 30-06-2019 on par with other similarly placed Teaching Fellows selected along with the petitioner with all consequential and other attendant benefits and pass such further or other orders as this Hon’ble court may deem fit and proper in the facts and for continuance in service beyond 30-06-2019 on par with other similarly placed Teaching Fellows selected along with the petitioner with all consequential and other attendant benefits.
8. 35583/20 1193 of Writ of Mandamus directing the 19 2020 respondents to grant an order of (Anna extension of service to the petitioner University) in the post of Teaching Fellow in the Respondent University College of Engineering/ Constituent College of Anna University for continuance in service beyond 30-06-2019 on par with other similarly placed Teaching Fellows selected along with the petitioner with all consequential and other attendant benefits.
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9. 21619 of 1194 of 2020 Directing the respondents to grant an 2019 (Anna order of extension of service to the University) petitioners in the post of Teaching Fellow in University College of Engineering Thirukkuvalai/Constituent College of Anna University continuance in service beyond 30.06.2019 on par with other similarly placed Teaching Fellows selected along with the petitioners, With all consequential and other attendant benefits
10. W.P.(MD) No.24819 1195 of 2020 For Mandamus to direct to the of (Anna respondents to absorb the 2018 University) & petitioners as Assistant Professor with effect from the 1163 of 2021 date of appointment.
For violation of interim order
Cont. P. made in WMP MD No. 22505 of
(MD)945 2018, order dt. 18.12.2018
of 2019
11. W.P.(MD) 898 of 2021 For Mandamus to direct to the
No 4887 Respondents to absorb the Petitioners
of as Assistant Professor with Effect from
2019 the date of appointment.
1265 of 2021
(Anna
University)
12 22621 1192 of 2020
(Anna
of University)
2019 Writ of Certiorarified Mandamus
1230 of 2021 challenging the E-Mail
communication dt. 05.07.2019 and
9
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W.A.NO.898 of 2021 etc. batch
13 22627 1181 of direct the respondents to absorb the
2020 petitioners as Assistant Professors
of (Anna from the date of appointment with all
2019 University) attendant benefits
14. 1178 of 2020
22560 (Anna
of 2019 University)
413 of 2021
15. 22606
1190 of 2020
2019
(Anna
University)
1240 of 2021
21578 of
16
2019 1191 of 2020 Mandamus directing the respondents
to terminate the services of the
(Anna petitioner and not to stop the monthly
University) pay of the petitioner pending the regularization of the service of the petitioner as Assistant Professor in the 1st respondent institution.
17. The same writ petitioners in WP 18359 of (MD) 24819/18 and 4887/19.
2019 18.255 of 2020 Writ of Certiorari challenging the
19. 35866 of recruitment notifications for Teaching Fellows dt.07.06.2019 2019 and19.12.2019 10 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch 20 1184 of 2020 (Anna 8169 of University) 2020 Writ of mandamus directing the respondents to consider the 1162 of 2021 representation made by the petitioners and consequently bring 8172 of 1179 of the petitioners under time scale of pay 2020 2020 from consolidated pay.
21 (Anna University) 1380 of 2021 1180 of 2020 22 8170 of (Anna 2020 University) 1211 of 2021 1189 of 2020
23. 8512 of (Anna 2020 University) 24 8431 of 1185 of 2020 2017 (Anna University) Mandamus seeking regularization of 1567 of 2021 service in the post of assistant 25 34037 of 2025 of 2019 professor from the date of 2018 appointment 26 34031 of 2026 of 2019 2018 27 34041 of 2028 of 2019 2018 28 34024 of 2027 of 2019 2018 11 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch 29 2829 of Certiorarified Mandamus calling for 2021 the records on the file of the 2nd respondent in Letter No.914/AU/CCC-
I/Review/Teaching Fellow 2019-20-25 dated 10.06.2019, quash the same and consequently direct the respondents to absorb the petitioner as Assistant Professor in the Department of Information Technology with effect from the date of his initial appointment with all attendant service benefits.
30 6868 of Certiorarified Mandamus calling for
2021 the records on the file of the 2nd
respondent in Letter No.914/AU/CCC-
I/Review/Teaching Fellow 2019-20-25 dated 10.06.2019, quash the same and consequently direct the respondents to absorb the petitioner as Assistant Professor in the Department of Civil Engineering with effect from the date of his initial appointment with all attendant service benefits.
31 6870 of Certiorarified Mandamus calling for
2021 the records on the file of the 2nd
respondent in Letter No.914/AU/CCC-
I/Review/Teaching Fellow 2019-20-25 dated 10.06.2019, quash the same and consequently direct the respondents to absorb the petitioner as Assistant Professor in the Department of Electrical and Electronic Engineering with effect from the date of his initial appointment with all attendant service benefits.
12https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch 32 WP(MD) Mandamus directing the respondent to No.20517 grant an order of extension of service of 2021 to the petitioner in the post of Teaching fellow in the respondent university college in the department of Electronics and Communication Engineering, BIT Campus, Tiruchirappalli for the Continuance in service beyond 30.06.2019 on par with other similarly placed Teaching Fellow selected along with the petitioner with all consequential and other attendant benefits.
2. The Writ Petitions have all been filed either seeking mandamus directing the Anna University to regularize the services of the faculty, seeking parity of pay with similarly placed teaching faculty who are serving on permanent basis or challenging orders rejecting representations seeks the aforesaid two reliefs.
3. The present order Writ Appeals would have to be set against the context of an order passed by this Bench on 18.10.2023. In that order, the Division Bench had expressed its anguish in regard to the fact that there had been no recruitments or, for that matter, any concerted attempt to make permanent appointments for the post of Assistant Professors and other teaching faculty for several years.
4. The Bench had thus directed the Anna University to commence 13 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch the process of permanent recruitments forthwith. That order had been taken in appeal and the direction to undertake the process of recruitment for permanent posts confirmed by the Supreme Court by order dated 24.11.2023 in Special Leave Petition (C) No.26003/2023.
5. When this matter had been taken up on 12.12.2024 and 07.01.2025, we were appalled to find that despite categoric orders of this Court, the direct recruitment process had not progressed at all. It was extremely difficult to bring the Anna University on board to even obtain instructions on what the present status of the matters is. Their reluctance to proceed with the recruitment for permanent candidates despite prior orders of this Court and the Supreme Court is contumacious at the very least, revealing a marked reluctance to streamline the operation and management of the University.
6. Finally, vide order dated 21.01.2025, we had directed that a Committee should be formed comprising of specified members to facilitate the process of direct recruitment of the faculty members. Our order dated 21.01.2025 reads as follows:
Teachers Recruitment Board (TRB) is suo motu im- pleaded as respondent in respective writ appeals. Registry to correct array. Mr.K.Sathish Kumar, learned Standing Coun- 14 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch sel accepts notice for TRB. He shall be supplied with a com- plete set of papers by Ms.Geetha, who appears for some of the writ appellants and Mr.Avinash Wadhwani, learned counsel for Anna University, forthwith.
2.Read this order in continuation of and in conjunction with order dated 07.01.2025.
3.Learned counsel for the Anna University (Uni-
versity) finally appears and produces some documents. What we are able to ascertain from these documents is this:
(i) pursuant to order of this Court dated 18.10.2023 that has been confirmed by the Supreme Court on 24.11.2023, Recruitment Notification has been is-
sued by the University calling for applications in November 2023;
(ii) Minutes dated 16.11.2023 of the Finance Com- mittee contain a resolution to the effect that the writ- ten examination shall be conducted by the Teachers Recruitment Board (TRB). This resolution has been approved by the Syndicate in its meeting on 03.01.2024;
(iii) It is this delegation of responsibilities to the TRB that has resulted in a delay of one year as, in the interim, there has been no progress as far as the recruitment process is concerned;
(iv) Voluminous communication has been exchanged inter se the parties and according to the University, all details required to enable TRB to conduct the ex- aminations have been made available to it;
(v) According to Mr.Sathish, the TRB awaits certain approvals from the State Government.
Mr.D.Ravichander, learned Special Government 15 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch Pleader, who appears on behalf of the State, will look into the same and do the needful expeditiously.
4.We have suggested the formation of a Committee comprising of officials from the State, the University and TRB to facilitate the process of recruitment, who will iron out all/any difficulties that may arise in such process and en- sure that the processes is completed seamlessly and at the earliest. The parties have jointly suggested the following members to form part of the Committee under their Memo filed today.
'List of the Committee Members:
1.The Principal Secretary to Government, Higher Education Department, Secretariat, Chennai-600 009.
2.The Directorate of Technical Education, DOTE, Guindy, Chennai.
3.The Chairman, Teachers Recruitment Board, College Road, Egmore, Chennai.
4.The Registrar, Anna University, Guindy, Chennai.
It is most humbly prayed that this Hon'ble Court may be pleased to record the said memo and pass necessary orders.'
5.Accordingly, a Committee shall be formed of (i)the Principal Secretary to Government, High Education Depart- ment, Secretariat, Chennai-600 009, (ii)the Directorate of Technical Education, DOTE, Guindy, Chennai, (iii)the Chairman, Teachers Recruitment Board, College Road, Egmore, Chennai and (iv)the Registrar, Anna University, Guindy, Chennai. They will convene at 10.00 a.m. on Sat-
16https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch urday, the 25th January, 2025 at a mutually convenient venue to be decided by them. The concurrence of all the members has been sought and obtained through their respective coun- sel.
6.List on 30.01.2025 to receive minutes of the meeting to be convened on 25.01.2025. The minutes shall specifically include detailed timelines for the recruitment process, which shall be completed within a period of four (4) months from 01.02.2025 i.e. on or before 31.05.2025.
7. Meetings appear to have been held on 25.01.2025 and 27.01.2025 for direct recruitment of Assistant Professors, Assistant Librarian and Assistant Director (Physical Education) in 13 University College of Engineering campuses and 3 Regional campuses of Anna University by a Committee comprising the Additional Chief Secretary to Government, Higher Education Department, Commissioner, Directorate of Technical Education, Chairperson, Teachers Recruitment Board and the Registrar, Anna University.
8. We are informed vide a copy of minutes dated 25.01.2025 and 27.01.2025 that were circulated, that the following schedule was fixed for completion of the recruitment process:
S.No. Milestone Timeline
1. Publication of list of 30.01.2025
eligible and ineligible (Thursday)
17
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candidates for written test
in the University website.
2. Receipt of 30.01.2025-
representation(s) from the 03.02.2025 (Thursday
ineligible candidates (if – Monday)
any).
3. Submission of department- 05.02.2025
wise eligible candidates for (Wednesday)
the written test to TRB by
Anna University
4. Announcement of schedule 10.02.2025 (Monday)
of written test by TRB
5. Date of conduct of written 05.04.2025 (Saturday)
test FN & AN
06.04.2025 (Sunday)
FN & AN
6. Publication of answer key 15.04.2025 (Tuesday)
by TRB
7. Publication of results for 17.04.2025
written test (Thursday)
Assessment of domain 21.04.2025 to
knowledge and teaching 31.05.2025
skills (Presentation on the
subject of the applicant’s
8. specialization to the Expert
Committee) and interview
performance (Personal
interview by the Selection
Committee) for the short-
listed candidates
9. This recruitment will continue on a separate and parallel track to the present Writ Appeals and Writ Petitions. We had made it clear even while reserving these matters for orders on 31.01.2025 that the process 18 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch should continue unhindered by the pendency of these matters and the following order was passed:
(i) The appellants in W.A.Nos.2025 to 2028 of 2019 have participated in the selection process for recruitment.
Hence, their selection will be subject to the process itself bearing in mind the weightage given to them as per order of this Court dated 18.10.2023.
(ii) The appellants in W.A. Nos.1162, 413, 1211, 1230, 1240, 1380 and 1567 of 2021 have participated in the selection process for recruitment. Hence, their selection will be subject to the process itself bearing in mind the weight- age given to them as per order of this Court dated 18.10.2023.
(iii) The appellants Mr.T.R. Kannan and Mr.N. Subash in W.A. No. 1163 of 2021, and the appellant Mr.Muthukumar in W.A.No.898 of 2021 have participated in the selection process for recruitment. However, the two appellants in W.A.No.1163 of 2021 seek to pursue the relief sought along with Mr.E.Rajasherin, Mr.A.Krishna Prakash and Mr. N. Bathlin Nelmin who have not participated in the recruitment process. Their submissions on merits are heard.
10. We trust that the process of recruitment as committed to by the Selection Committee on 25.01.2025 and 27.01.2025 is being adhered to scrupulously. We caution that any deviations from the aforesaid Schedule will be viewed very seriously and will entail serious consequences.
11. Ms.Geetha, Ms.M.Sneha and Ms.Anna Mathew, learned counsel for the appellants in W.A.Nos.1162, 898, 413, 1211, 1230, 1240, 1380, 2025 to 2028 of 2019 and 1567 of 2021 and W.P.Nos.2829, 6868 & 19 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch 6870 of 2021 and W.P.(MD)No.20517 of 2021, have confirmed, on instructions, that their clients are participating in the on-going recruitment process by filing necessary applications.
12. The above applicants hence form part of the pool of candidates who are undergoing the recruitment process as we have adumbrated in the paragraphs supra. These candidates thus do not press these Writ Appeals/Writ Petitions as they prefer to take their chances in the on-going recruitment process.
13. Recording the above confirmation as received from the learned counsel on record, the above Writ Appeals and Writ Petitions are closed as not pressed.
14. This leaves us with the Writ Appeals filed by the appellants, viz., Mr.T.R.Kannan, Mr.N.Subash, Mr.E.Raja Sherin, A.Krishna Prakash and N.Bathlin Nelmin in W.A.No.1163 of 2021 who pursue the matters, being convinced that they are entitled to regularization. They are represented by Ms.Geetha and her submissions on their behalf are as follows:
(i) The appellants have been recruited in the recruitment process conducted on 29.08.2012 which process is equal to, in entirety, a regular 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch recruitment process as set out under the Rules.
(ii) Advertisements calling for applications and a copy of Notifications dated 29.08.2012 and 07.07.2014 (Recruitment Notifications) as uploaded in the Anna University website have been produced before us.
(iii) The Recruitment Notification reveals that the educational qualifications required had been stipulated therein as follows:
Notification dated 29.08.2012:
Recruitment for Teaching Fellow:
i) for Engineering candidates – B.E./B.Tech and M.E./M.Tech in relevant branch with first class and ii) science and Humanities candidates – M.A./M.Sc.with M.Phil/MBA/MCA/NET/SLET or Ph.D. qualification will be preferred.
Notification dated 07.07.2014:
Recruitment for Teaching Fellow/Visiting Faculty:
i) for Engineering candidates – B.E./B.Tech and M.E./M.Tech in relevant branch with first class or equivalent either in B.E./B.Tech or M.E./M.Tech. Ph.D. degree is desirable and ii) Science and Humanities candidates – Master degree with at least 55% of the marks and NET/SLET (as per UGC norms)/ Ph.D. degree.
(iv) The candidates were thereafter called for interview and have been interviewed by a Committee comprising as follows:
1.Dr.S.Thamarai Selvi, Dean MIT : Chairman
2. Dr.N.Kumaravelu, Mentor, Tirunelveli Region : Member
3. Respctive Head of Department (Any one Campus): Member 21 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch
4. Dr.D.Arivuoli (Science & Humanities) : Member
5. Dr.G.Sakthinathan, Dean i/c, :Coordinator/ Regional Office - Tirunelveli Convener
(v) She would submit that only 7 out of those in the present batch have responded to Notifications dated 29.08.2012 and 07.07.2014 and been appointed by way of a regular process, as contra distinguished from the others whose appointments are irregular and without following any required parameters.
(vi) She would specifically draw attention to the case of one Sathyaseelan, appointed in 2010 similar to their cases whose services have been regularized and complain that their cases have been discriminated against.
(vii) She argues that Section 13 (1) of the Anna University Chennai Act, 1978 (in short ‘Act’) provides for recommendations to the Syndicate of the candidates and this stipulation is satisfied by the interview that these candidates were subject to.
(viii) Section 13(7) of the Act thereafter requires that if any candidates were recruited on temporary basis, such temporary appointment was only be only for a period of 6 months. If the University intents to regularize them, then a regular Selection Committee would have had to 22 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch interview them subsequently.
(ix) Such interview as stipulated in Section 13(7) has not been conducted despite several requests by the candidates. In any event, bearing in mind the composition of the Committee that has interviewed them initially, they would submit that their eligibility for the post has been assessed by that Selection Committee and no further assessment need be done.
(x) A specific distinction is made between the recruitment process followed in the cases of these candidates and in the cases of the other candidates, some of whom have opted for participation in the on-going recruitment process, to illustrate, that the process in these candidates’ cases was regular and in accordance with the Rules/Acts.
15. The appellants rely on the following citations:
(i)Secretary, State of Karntaka and Others v. Uma Devi and Others1
(ii)Mineral Exploration Corporation Employees’ Union v. Mineral Exploration Corporation Ltd. and Another2
(iii)UP State Electricity Board v. Pooran Chandra Pandey and Others3
(iv)Nihal Singh and Others v.State of Punjab and Others4
(v)The Registrar, Manonmaniam Sundaranar University, Abishekapatti, Tirunelveli v. S.Thendral and others5 1 2006 (4) SCC 1 2 2006 (6) SCC 310 3 2007 (11) SCC 92 4 2013 (14) SCC 65 5 WA(MD)No.351 of 2012 dated 29.04.2014 23 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch
(vi)Amarkant Rai v. State of Bihar & Others6
(vii)State of Punjab and Others v. Jagjit Singh and Others7
(viii)Periyar University v. D.Gayathri and others8
(ix)Narendra Kumar Tiwari and Others v. The State of Jharkhand & Others9
(x)Sri Basudeb Debnath and Others v. Union of India and others10
(xi)Somesh Thapliyal and Another v. Vice Chancellor, H.N.B. Garhwal University & Another11
(xii)Vinod Kumar and Others v. Union of India and Others12
(xiii)The Union of India and others v. The Registrar, Central Administrative Tribunal, Madras Bench and Others13
(xiv)Jaggo v. Union of India and Others14
16. Mr.Avinash Wadhwani, who represents Anna University is not in a position to deny the factual aspects of the submissions made above, relating to the comprehensive nature of the Recruitment Notification, stipulation of educational qualifications in the Notifications, the conduct of interview as well as the fact that the interview for consideration of the candidature of the candidates for permanency, was not conducted.
17. Be that as it may, he would argue that these candidates are only holding temporary positions and hence should not be considered for regularization unless they undergo the process of recruitment which is on-
6 Civil Appeal No.2835 of 2015 dated 13.03.2015 7 2016 (II) I.L.R.CUT 1127 (S.C.) 8 2018 (3) CTC 857 9 2018 (8) SCC 238 10 WP(C)No.1162 of 2018 dated 09.03.2021 11 Civil Appeal No(s).3922-3925 of 2017 dated 03.09.2021 12 SLP(C)Nos.22241-42 of 2016 dated 30.01.2024 13 WP.No.27655 of 2015 dated 25.10.2024 14 SLP(C)No.5580 of 2024 dated 20.12.2024 24 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch going now. He would also emphasize that permanent position can only be granted if they had been interviewed by a regular Selection Committee which has not transpired in the present case.
18. We have considered the rival submissions carefully. The admitted facts that have already been adumbrated above, but we recapitulate them here for the purposes of clarity and completion. On a harmonious consideration of the Anna University Chennai Act, 1978 (‘Act’), the University Grants Commission Notification dated 18.07.2018 dealing with ‘UGC Regulations on Minimum Qualifications for Appointment of Teachers and other Academic Staff in Universities and Colleges and Measures for the Maintenance of Standards in Higher Education, 2018’ and the ‘AICTE Regulation on Pay Scales, Service Conditions and Minimum Qualifications for the Appointment of Teachers and Other Academic Staff, such as Library, Physical Education and Training & Placement Personnel in Technical Institutions and Measure for Maintenance of Standards in Technical Education – (Degree) Regulation, 2019 –dated 01.03.2019, the following the procedure emerges the Act.
19. The Act does empower the University to appoint candidates on 25 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch temporary basis. Such temporary appointment is only to be for a period not exceeding 6 months and there is no provision for extension of the same.
The process of appointment of a temporary faculty is set out under Section 13(7) to state that a temporary vacancy envisaged under sub-Section (7) shall be made by a Local Selection Committee for a period not exceeding 6 months. If a temporary vacancy is for a duration longer than one academic session, it shall be filled in as per the procedure for regular recruitment.
20. Thus, it is very clear that a temporary vacancy can be filled in only for a period of 6 months and there is no provision for extension. Such temporary vacancy should be filled in, in terms of Section 13(7) by a Local Selection Committee comprising the Chairman of the Faculty concerned, the Head of the Department and a nominee of the Vice-Chancellor.
21. In the present case, the constituents of the Committee that have interviewed and selected the three candidates are the Dean/Chairman of the MIT and 4 other senior faculty members. In the interests of completion, Section 13(7) is extracted below:
‘13.Selection Committee:
.............
7. Appointments to temporary posts shall be made in the 26 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch manner indicated below:
[i] If the temporary vacancy is for a duration longer than ne academic session, it shall be filled on the advice of the Selection Committee in accordance with the procedure indicated in the foregoing provisions:
Provided that if the Vice-Chancellor is satisfied that in the interests of work it is necessary to fill the vacancy, the appointment may be made on temporary basis by a local selection committee referred to in sub-clause [ii] for a period not exceeding six months.
[ii] If the temporary vacancy is for a period less than a year, an appointment to such vacancy shall be made on the recommendation of a local selection committee consisting of the Chairman of the Faculty concerned, the Head of the Department and a nominee of the Vice- Chancellor:
Provided that if the same person holds the offices of the Chairman and the Head of the Department, the selection committee may consist two nominees of the Vice Chancellor:
Provided further that in case of sudden casual vacancies in teaching posts caused by death or any other reason, the Chairman may, in consultation with the Head of the Department concerned make a temporary appointment for a month and report to the Vice-Chancellor and the Registrar about such appointment.
[iii] No teacher appointed temporarily shall, if he is not recommended by a regular selection committee for appointment under these statutes, be continued in service on such temporary employment, unless he is subsequently selected by a local selection committee or a regular selection committee, for a temporary or permanent appointment, as the case may be.’
22. The arguments of Anna University at this juncture of time, after having availed the services of these three candidates for the last 13/11 27 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch years, is that their recruitments have not been made by a Regular Committee which should include the Vice-Chancellor, the nominee of the Government and other persons, specified in Section 13(2) and the table annexed thereto. We find this submission unpalatable to say the least.
23. It is a travesty to raise such an argument at this juncture when the University has exploited the services of these three faculty members for more than a decade and in some cases, close to 1 ½ decades. Their competence and eligibility are not in question. In fact, the appraisals in the case of Mr.T.R.Kannan and Mr.E.Raja Sherin duly endorsed by HOD, indicate high standards of competence and excellent feedback received from the students.
24. Even without needing to advert to the appraisal, this is a case, where the University is in total breach of the Act and cannot be seen now to turn back and raise an objection which only reveals their own breaches.
The University cannot be permitted to take advantage of its own lapses and defalcations in negativing the services of these three faculty members who have been on their roles for such a long period, rendering unblemished services. We reiterate that there is no whisper in any of the pleadings to the effect that the faculty are either incompetent or unsuitable 28 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch in any way.
25. Judicial notice has been taken by other Benches dealing with recruitments by Anna University to state that appointments have been made substantially only on adhoc basis over the years and practically no permanent appointments have been made. Hence, it is a shame for a University that has been functioning solely on the strength of faculty appointed on temporary or adhoc basis, to advance such a submission.26.
We wonder what prevented the University from following the stipulations under the Act, particularly when Section 13(7) states that no temporary vacancy can be made for a period not exceeding 6 months. This is a breach at the very inception, which the University has chosen to condone or gloss over, by continuing the services of the temporary candidates on contract basis periodically. Today, they turn around and seek to take advantage of their own lapses. It’s a crying shame and we do not intend to encourage or to permit the University to perpetrate its own wrongs and then take advantage of the same.
27. We are conscious that in some of the cases, the recruitment processes followed may not be regular, in the sense that the candidates selected may be under-qualified or suffer from other disqualifications.
29https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch There may also be situations where the recruitment notices were not placed in public domain thus truncating the selection of candidates. While it may be harsh that such candidates recruited in such situations might face a hurdle in the regularization of their posts, the case of these three faculty members is not a case where the candidates suffer any disqualifications.
28. The Recruitment Notifications issued in the case of the present candidates are extracted below:-
Notification dated 29.08.2012:
ANNA UNIVERSITY: TIRUNELVELI REGION TIRUNELVELI-627 007 Regional Director i/c Phone: 0462-2554255 Fax : 0462-2552877 AUTR/TF/Recruitment/2012 Date: 29.08.2012 Recruitment of Teaching Fellow Applications are invited in the prescribed format along with copies of certificates, (Supporting Qualificaiton, Experience and other information) for the temporary Teaching Petitions in the following disciplines of the University College of Engineering Nagercoil, (UCEN) Thoothukudi (UVOCCET) and Regional Centre Tirunelveli of Anna University (RCT).
Sl.No Department RCT UCEN UVO Preferred PG Specialization CCET
1. Civil 2 7 4 Structural Engineering / Geo informatics/ Remote Sensing / Transportion
2. ECE 2 2 7 VLSI Design / Applied Electronics / Embedded System /Communication System
3. CSE 11 4 0 Computer Science & Engineering/ Information Technology / Software Engineering 30 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch Sl.No Department RCT UCEN UVO Preferred PG Specialization CCET
4. Mechanical 4 0 2 Thermal Engineering / Design / CAD / CAM/ Aeronautical Engineering / Energy Engineering
5. EEE 2 0 4 Embedded Systems / Applied Electronics
6. MBA 2 0 0 Finance/General with Quantitative methods
7. MCA 2 0 0 -
8. Maths 2 1 1 -
9. Chemistry 1 1 3 -
10. English 1 1 0 -
11. Physics 1 0 0 -
Selected Candidates will be appointed on temporary basis upto May 2013 with consolidated pay of Rs.20,000/- p.m. Eligibility:
1.Engineering Candidates : B.E./B.Tech and M.E./M.Tech in relevant branch with First class
2.Science and Humanities Candidates: M.A/M.Sc with Mphil/MBA/MCA NET/SLET or Ph.D Qualifications will be preferred.
Eligible and interested candidates may send their application by post to:
The Regional Director Anna University : Tirunelveli Region, Tirunelveli 627 007 Last date for the receipt of the application: 12.09.2012, 05.00 PM.
• Candidates should appear for the interview with their original certificates.
• The envelope containing the application should be superscribed with 'AUTR/TF/Recruitment/2012, Dated: 29.08.2012' • No TA/DA will be admissible for attending interview.
-sd-
Regional Director i/c 31 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch Notification dated: 07.07.2014:
Ref: 757/M&A/Recruitment/2014 Date : 07.07.2014 Recruitment of Teaching Fellow / Visiting Faculty Applications are invited in the prescribed format along with copies of Cer- tificates for the temporary Teaching Fellow / Visiting Faculty in the disci- pline of Civil, Mechanical, EEE, ECE, CSE, MCA, Mathematics, Physics, Chemistry and English at University College of Engineering (Dindigul/ Ra- manathapuram/ Thoothukudi/ Nagercoil) and Regional Office (Madurai / Tirunelveli).
Selected candidates will be appointed on temporary basis for a period of six months with a minimum consolidated pay of Rs.20,000/- per month as per University norms.
Eligibility:
1. Engineering Candidates : B.E/ B.Tech and M.E/ M.Tech., in relevant branch with first class or equivalent either in B.E/ B.Tech or M.E/M.Tech Ph.D degree is desirable.
2. Science and Humanities Candidates : Master degree with at least 55% of the marks and NET / SLET (as per UGC norms) / Ph.D degree.
Eligible and interested candidates may submit their application in the pre- scribed format along with the copies of Supporting Qualifications, Experi- ence, Publications and other information (refer Annexure) by post on or be- fore 14.07.2014 at 5.00 p.m., to The Dean i/c Regional Office – Tirunelveli, Anna University, Tirunelveli – 627 007.
* Candidates should appear for written test and successful candidates shall be called for personal interview on the same day at Regional Office – Tirunelveli. Following is the tenta- tive schedule of dates.
Written test & Personal Interview 18.07.2014, 19.07.2014 & 20.07.2024 32 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch * Candidates should appear for the interview with their original certificates.
* The envelope containing the application should be super scribed with 757/M&A/Recruitment/2014, Dated 07.07.2014, Application for Teaching Fellow / Visiting Faculty and Department of ..........................
*The University reserves the right to fill / not to fill up any or all of the above posts.
*No TA/DA will be admissible for attending interview.
*Applications without supporting documents and incomplete application will be summarily rejected.
* Candidates should submit only one application and will be appointed in any one of the above mentioned campuses.
29. The Notifications have admittedly been hosted on the website of the University and on a perusal of the Recruitment Notifications we find that the Notifications are not bereft of essential details. They contain the requirements for educational qualifications and other essential stipulations.
The Notifications make it clear that the selected candidates would be subject to interview. Such interview has also taken place in the present cases and the candidates have been recruited only subsequent thereto.
30. The composition of the Interview Committee is indisputably one comprising senior members in Academia and hence the mere fact that the Regular Committee as per Section 13(2) of the Act has not considered their candidature is irrelevant in the present case. Hence, we conclude that the recruitment procedure in these cases mimics the procedure 33 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch contemplated for regular recruitment and is unimpeachable.
31. Learned counsel for Anna University would next point out that their appointment letters contain the term ‘temporary’. We are of the considered view that merely because Anna University chooses to call them temporary candidates would not mean that those candidates are temporary, particularly in view of our observations supra.
32. The cases cited by learned counsel would also support our conclusion to the effect that the process followed in the case of the present candidatures is regular and in accordance with the Act. Any aberration therein is one for which Anna University is itself responsible and the appellant cannot be made to bear the brunt of the same.
33. Coming to the appeals of Anna University, they are aggrieved by the direction of the learned single Judge to the effect that even those candidates who were appointed on temporary basis must be accorded parity of pay with the permanent candidates.
34. In paragraphs 46 to 48 learned Single Judge has justified the conclusion that parity of pay must be accorded in the following terms:-
46.The next issue that has to be taken into considera-34
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch tion is with regard to the pay that has to be made to the Pe- titioners by the Respondent University. Both the UGC Reg- ulations as well as the AICTE Regulations makes it very clear that even in case of ad hoc or temporary service, the emoluments paid to such contract teachers should not be less than the monthly gross salary of a regularly appointed Assistant Professor. The Anna University gave scant re- gard to these Regulations and continued with the practice of consolidated pay to the Petitioners which was nowhere near the actual pay made to a regularly appointed Assis- tant Professor. It is again reiterated that the Petitioners even though were called as Teaching Fellows, were actual- ly performing the duties of an Assistant Professor with all qualifications. Therefore, they should have been paid the emoluments on par with the monthly gross salary of a regu- larly appointed Assistant Professor.
47.It is also important to take note of the judgment of the Hon'ble Supreme Court in State of Punjab and Others v. Jagjit Singh and Others reported in (2017) 1 SCC 148. The relevant portions of the judgment are extracted here- under:
42. All the judgments noticed in paras 7 to 24 herein above, pertain to employees engaged on regular basis, who were claiming higher wages, under the principle of “equal pay for equal work”. The claim raised by such em-
ployees was premised on the ground, that the duties and responsibilities rendered by them were against the same post for which a higher pay scale was being allowed in other govern- ment departments. Or alternatively, their du- ties and responsibilities were the same as of other posts with different designations, but they were placed in a lower scale. Having been painstakingly taken through the parame- ters laid down by this Court, wherein the prin-
35https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch ciple of “equal pay for equal work” was in- voked and considered, it would be just and ap- propriate to delineate the parameters laid down by this Court. In recording the said pa- rameters, we have also adverted to some other judgments pertaining to temporary employees (also dealt with, in the instant judgment), wherein also, this Court had the occasion to express the legal position with reference to the principle of “equal pay for equal work”. Our consideration, has led us to the following de- ductions:
42.1. The “onus of proof” of parity in the du-
ties and responsibilities of the subject post with the reference post under the principle of “equal pay for equal work” lies on the person who claims it. He who approaches the court has to establish that the subject post occupied by him requires him to discharge equal work of equal value, as the reference post (see Oris- sa University of Agriculture & Technology case [Orissa University of Agriculture & Tech- nology v. Manoj K. Mohanty, (2003) 5 SCC 188 : 2003 SCC (L&S) 645] , UT Chandigarh, Admn. v. Manju Mathur [U.T. Chandigarh, Admn. v. Manju Mathur, (2011) 2 SCC 452 :
(2011) 1 SCC (L&S) 348] , SAIL case [SAIL v. Dibyendu Bhattacharya, (2011) 11 SCC 122 : (2011) 2 SCC (L&S) 192] and National Aluminium Co. Ltd. case [Na-
tional Aluminium Co. Ltd. v. Ananta Kishore Rout, (2014) 6 SCC 756 : (2014) 2 SCC (L&S) 353] ).
42.2. The mere fact that the subject post occu- pied by the claimant is in a “different depart- ment” vis-à-vis the reference post does not 36 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch have any bearing on the determination of a claim under the principle of “equal pay for equal work”. Persons discharging identical duties cannot be treated differently in the mat- ter of their pay, merely because they belong to different departments of the Government (see Randhir Singh case [Randhir Singh v. Union of India, (1982) 1 SCC 618 :
1982 SCC (L&S) 119] and D.S. Nakara case [D.S. Nakara v. Union of India, (1983) 1 SCC 305 : 1983 SCC (L&S) 145] ).
42.3. The principle of “equal pay for equal work”, applies to cases of unequal scales of pay, based on no classification or irrational classification (see Randhir Singh case [Rand-
hir Singh v. Union of India, (1982) 1 SCC 618 : 1982 SCC (L&S) 119] ). For equal pay, the employees concerned with whom equation is sought, should be performing work, which be- sides being functionally equal, should be of the same quality and sensitivity (see Federation of All India Customs and Central Excise Stenog- raphers case [Federation of All India Customs and Central Excise Stenographers v. Union of India, (1988) 3 SCC 91 : 1988 SCC (L&S) 673] , Mewa Ram Kanojia case [Mewa Ram Kanojia v. All India Institute of Medical Sci- ences, (1989) 2 SCC 235 : 1989 SCC (L&S) 329] , Grih Kalyan Kendra Workers' Union case [Grih Kalyan Kendra Workers' Union v. Union of India, (1991) 1 SCC 619 :
1991 SCC (L&S) 621] and S.C. Chandra case [S.C. Chandra v. State of Jharkhand, (2007) 8 SCC 279 : (2007) 2 SCC (L&S) 897 :
2 SCEC 943] ).
42.4. Persons holding the same rank/designa-37
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch tion (in different departments), but having dis- similar powers, duties and responsibilities, can be placed in different scales of pay and cannot claim the benefit of the principle of “equal pay for equal work” (see Randhir Singh case [Randhir Singh v. Union of India, (1982) 1 SCC 618 : 1982 SCC (L&S) 119] , State of Haryana v. Haryana Civil Secretariat Person- al Staff Assn. [State of Haryana v. Haryana Civil Secretariat Personal Staff Assn., (2002) 6 SCC 72 : 2002 SCC (L&S) 822] and Hukum Chand Gupta case [Hukum Chand Gup-
ta v. ICAR, (2012) 12 SCC 666 : (2013) 3 SCC (L&S) 493] ). Therefore, the principle would not be automatically invoked merely because the subject and reference posts have the same nomenclature.
42.5. In determining equality of functions and responsibilities under the principle of “equal pay for equal work”, it is necessary to keep in mind that the duties of the two posts should be of equal sensitivity, and also, qualitatively sim- ilar. Differentiation of pay scales for posts with difference in degree of responsibility, reli- ability and confidentiality, would fall within the realm of valid classification, and therefore, pay differentiation would be legitimate and permissible (see Federation of All India Cus- toms and Central Excise Stenographers case [Federation of All India Customs and Central Excise Stenographers v. Union of In- dia, (1988) 3 SCC 91 : 1988 SCC (L&S) 673] and SBI case [SBI v. M.R. Ganesh Babu, (2002) 4 SCC 556 : 2002 SCC (L&S) 568] ).
The nature of work of the subject post should be the same and not less onerous than the ref- erence post. Even the volume of work should 38 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch be the same. And so also, the level of responsi- bility. If these parameters are not met, parity cannot be claimed under the principle of “equal pay for equal work” (see State of U.P. v. J.P. Chaurasia [State of U.P. v. J.P. Chaurasia, (1989) 1 SCC 121 : 1989 SCC (L&S) 71] and Grih Kalyan Kendra Workers' Union case [Grih Kalyan Kendra Workers' Union v. Union of India, (1991) 1 SCC 619 :
1991 SCC (L&S) 621] ).
42.6. For placement in a regular pay scale, the claimant has to be a regular appointee. The claimant should have been selected on the ba-
sis of a regular process of recruitment. An em- ployee appointed on a temporary basis cannot claim to be placed in the regular pay scale (see Orissa University of Agriculture & Tech- nology case [Orissa University of Agriculture & Technology v. Manoj K. Mohanty, (2003) 5 SCC 188 : 2003 SCC (L&S) 645] ).
42.7. Persons performing the same or similar functions, duties and responsibilities, can also be placed in different pay scales. Such as — “selection grade”, in the same post. But this difference must emerge out of a legitimate foundation, such as — merit, or seniority, or some other relevant criteria (see State of U.P. v. J.P. Chaurasia [State of U.P. v. J.P. Chaurasia, (1989) 1 SCC 121 : 1989 SCC (L&S) 71] ).
42.8. If the qualifications for recruitment to the subject post vis-à-vis the reference post are different, it may be difficult to conclude that the duties and responsibilities of the posts are qualitatively similar or comparable (see Mewa 39 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch Ram Kanojia case [Mewa Ram Kanojia v. All India Institute of Medical Sciences, (1989) 2 SCC 235 : 1989 SCC (L&S) 329] and State of W.B. v. Tarun K. Roy [State of W.B. v. Tarun K. Roy, (2004) 1 SCC 347 : 2004 SCC (L&S) 225] ). In such a case the principle of “equal pay for equal work” cannot be invoked.
42.9. The reference post with which parity is claimed under the principle of “equal pay for equal work” has to be at the same hierarchy in the service as the subject post. Pay scales of posts may be different, if the hierarchy of the posts in question, and their channels of promo- tion, are different. Even if the duties and re- sponsibilities are same, parity would not be permissible, as against a superior post, such as a promotional post (see Union of In-
dia v. Pradip Kumar Dey [Union of In-
dia v. Pradip Kumar Dey, (2000) 8 SCC 580 :
2001 SCC (L&S) 56] and Hukum Chand Gup- ta case [Hukum Chand Gupta v. ICAR, (2012) 12 SCC 666 : (2013) 3 SCC (L&S) 493] ).
42.10. A comparison between the subject post and the reference post under the principle of “equal pay for equal work” cannot be made where the subject post and the reference post are in different establishments, having a differ-
ent management. Or even, where the establish- ments are in different geographical locations, though owned by the same master (see Har- bans Lal case [Harbans Lal v. State of H.P., (1989) 4 SCC 459 : 1990 SCC (L&S) 71] ).
Persons engaged differently, and being paid out of different funds, would not be entitled to pay parity (see Official Liquida-
tor v. Dayanand [Official Liquida-
40
https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm )
W.A.NO.898 of 2021 etc. batch
tor v. Dayanand, (2008) 10 SCC 1 : (2009) 1 SCC (L&S) 943] ).
42.11. Different pay scales, in certain eventu- alities, would be permissible even for posts clubbed together at the same hierarchy in the cadre. As for instance, if the duties and re- sponsibilities of one of the posts are more onerous, or are exposed to higher nature of operational work/risk, the principle of “equal pay for equal work” would not be applicable. And also when the reference post includes the responsibility to take crucial decisions, and that is not so for the subject post (see SBI case [SBI v. M.R. Ganesh Babu, (2002) 4 SCC 556 : 2002 SCC (L&S) 568] ).
42.12. The priority given to different types of posts under the prevailing policies of the Gov- ernment can also be a relevant factor for plac- ing different posts under different pay scales. Herein also, the principle of “equal pay for equal work” would not be applicable (see State of Haryana v. Haryana Civil Secre- tariat Personal Staff Assn. [State of Haryana v. Haryana Civil Secretariat Person- al Staff Assn., (2002) 6 SCC 72 : 2002 SCC (L&S) 822] ).
42.13. The parity in pay, under the principle of “equal pay for equal work”, cannot be claimed merely on the ground that at an earli- er point of time the subject post and the refer- ence post, were placed in the same pay scale. The principle of “equal pay for equal work” is applicable only when it is shown, that the in- cumbents of the subject post and the reference post, discharge similar duties and responsibili-
41https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch ties (see State of W.B. v. Minimum Wages In- spectors Assn. [State of W.B. v. W.B. Minimum Wages Inspectors Assn., (2010) 5 SCC 225 :
(2010) 2 SCC (L&S) 1]).
42.14. For parity in pay scales under the prin- ciple of “equal pay for equal work”, equation in the nature of duties is of paramount impor- tance. If the principal nature of duties of one post is teaching, whereas that of the other is non-teaching, the principle would not be appli- cable. If the dominant nature of duties of one post is of control and management, whereas the subject post has no such duties, the princi- ple would not be applicable. Likewise, if the central nature of duties of one post is of quali- ty control, whereas the subject post has mini- mal duties of quality control, the principle would not be applicable (see U.T. Chandigarh, Admn. v. Manju Mathur [U.T. Chandigarh, Admn. v. Manju Mathur, (2011) 2 SCC 452 :
(2011) 1 SCC (L&S) 348] ).
42.15. There can be a valid classification in the matter of pay scales between employees even holding posts with the same nomenclature i.e. between those discharging duties at the headquarters, and others working at the insti- tutional/sub-office level (see Hukum Chand Gupta case [Hukum Chand Gupta v. ICAR, (2012) 12 SCC 666 : (2013) 3 SCC (L&S) 493] ), when the duties are qualitatively dissimilar.
42.16. The principle of “equal pay for equal work” would not be applicable, where a differ- ential higher pay scale is extended to persons discharging the same duties and holding the same designation, with the objective of amelio-
42https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch rating stagnation, or on account of lack of pro- motional avenues (see Hukum Chand Gupta case [Hukum Chand Gupta v. ICAR, (2012) 12 SCC 666 : (2013) 3 SCC (L&S) 493] ).
42.17. Where there is no comparison between one set of employees of one organisation, and another set of employees of a different organi- sation, there can be no question of equation of pay scales under the principle of “equal pay for equal work”, even if two organisations have a common employer. Likewise, if the management and control of two organisations is with different entities which are independent of one another, the principle of “equal pay for equal work” would not apply (see S.C. Chan- dra case [S.C. Chandra v. State of Jharkhand, (2007) 8 SCC 279 : (2007) 2 SCC (L&S) 897 :
2 SCEC 943] and National Aluminium Co.
Ltd. case [National Aluminium Co.
Ltd. v. Ananta Kishore Rout, (2014) 6 SCC 756 : (2014) 2 SCC (L&S) 353] ).
48.It is clear from the above judgment that the Peti-
tioners are entitled for the same pay as stipulated in the Regulations for performance of their duty on par with the regularly appointed Assistant Professors.’
35. The conclusion of the learned Judge is consistent with the conclusions in the judgment of the Supreme Court, referred to by him.
Hence we find no infirmity, and none is pointed out before us, to intervene. We reiterate that, despite the categorization of a faculty member as either temporary or permanent, it is the nature of work that is rendered 43 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch that must be form the basis for determination of the pay to which he/she is entitled to.
36. In the present case, there is absolutely no doubt on the position that the candidates who have been appointed as temporary candidates have been rendering the work of their counterparts serving on regular basis.
Hence there is no justification and in fact, it does not behove the Anna University to take a stand that these faculty members are entitled to anything less than what a person appointed in a regular position would receive.
37. The Writ Appeals of Anna University are dismissed. Though tempted to impose costs for filing of such appeals which we believe do not project the Anna University in good light, we desist. Arrears, if any payable to the appellants, on account of our orders as aforesaid, will be computed and paid over to them within a period of eight (8) weeks from date of uploading of the order in the official website of this Court.
38. In fine, W.A.Nos.2025 to 2028 of 2019, 1162, 898, 413, 1211, 1230, 1240, 1380 and 1567 of 2021 and W.P.Nos.2829, 6868 & 6870 of 2021 and W.P.(MD)No.20517 of 2021 are closed as not pressed.
39. W.A.No.1163 of 2021 in sofar as T.R.Kannan, Mr.N.Subash, 44 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch E.Raja Sherin, A.Krishna Prakash and N.Bathlin Nelmin are concerned is allowed.
40. W.A.Nos.1173, 1174, 1175, 1176, 1178, 1179, 1180, 1181, 1182, 1184, 1185, 1186, 1188, 1189, 1190, 1191, 1192, 1193, 1194, 1195 of 2020 & 1265 of 2021 are dismissed. In light of the aforesaid order Cont.P.No.594 of 2021 is closed. No costs. Connected Miscellaneous Petitions are closed.
(A.S.M.,J) (G.A.M.,J) 01.04.2025 sl Index:Yes Speaking order Neutral Citation: Yes 45 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch DR. ANITA SUMANTH,J.
and MR. G.ARUL MURUGAN,J.
sl W.A.Nos.898, 1162, 1163, 1380, 1567, 413, 1211, 1230, 1240 & 1265 of 2021 and W.A.Nos.1173, 1174, 1175, 1176, 1178, 1179, 1180, 1181, 1182, 1184, 1185, 1186, 1188, 1190, 1191, 1192, 1193, 1194, 1195 & 1189 of 2020 and W.A.Nos.2025, 2026, 2027 & 2028 of 2019 and W.P.Nos.2829, 6868 & 6870 of 2021 and W.P.(MD)No.20517 of 2021 and CMP.Nos.14574, 14575, 14576, 14559, 14560, 14561, 14562, 14564, 14565, 14566, 14567, 14568, 14570, 14571, 14572, 14579, 14580, 14582, 14610 & 14578 of 2020 and CMP.Nos.13643, 13645, 13646, 13648, 13649, 13638, 13640 & 13642 of 2019 and CMP.Nos.1655, 5224, 7339, 7340, 7852, 7942 & 8064 of 2021 and CMP.Nos.20164 of 2023 and WMP.Nos.3164, 7419 & 7420 of 2021 and WMP(MD)No.17378 of 2021 and Cont.P.No.594 of 2021 01 .04.2025 46 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm ) W.A.NO.898 of 2021 etc. batch W.A.Nos.898, 1162, 1163, 1380, 1567, 413, 1211, 1230, 1240 & 1265 of 2021 and W.A.Nos.1173, 1174, 1175, 1176, 1178, 1179, 1180, 1181, 1182, 1184, 1185, 1186, 1188, 1190, 1191, 1192, 1193, 1194, 1195 & 1189 of 2020 and W.A.Nos.2025, 2026, 2027 & 2028 of 2019 and W.P.Nos.2829, 6868 & 6870 of 2021 and W.P.(MD)No.20517 of 2021 and CMP.Nos.14574, 14575, 14576, 14559, 14560, 14561, 14562, 14564, 14565, 14566, 14567, 14568, 14570, 14571, 14572, 14579, 14580, 14582, 14610 & 14578 of 2020 and CMP.Nos.13643, 13645, 13646, 13648, 13649, 13638, 13640 & 13642 of 2019 and CMP.Nos.1655, 5224, 7339, 7340, 7852, 7942 & 8064 of 2021 and CMP.Nos.20164 of 2023 and WMP.Nos.3164, 7419 & 7420 of 2021 and WMP(MD)No.17378 of 2021 and Cont.P.No.594 of 2021 Dr. ANITA SUMANTH,J.
AND G.ARUL MURUGAN,J.
(Order of the Court was made by
DR.ANITA SUMANTH,J.)
Upon pronouncement of orders today,
Mr.Neelakandan, learned Additional Advocate General for Mr.K.Sathish Kumar, learned counsel for Teachers Recruitment Board states that they are on track as far as selection process is concerned. This is recorded.
(A.S.M.J.) (G.A.M.J.) vs 01.04.2025 47 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/04/2025 12:35:02 pm )