(b) ISSUE an order, direction or writ in the nature of
MANDAMUS directing the Respondents to re-fix the
pay-scale of the Petitioner by treating the Petitioner
as deemed to have been appointed with effect from
28.09.2012;
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(c) ISSUE an order, direction or writ in the nature of
MANDAMUS directing the Respondents to pay the
arrears of salary and other financial benefits by
treating the Petitioner as having been appointed to
the post of Assistant Professor in the Department of
Engineering with effect from 28.09.2012;
(d) ISSUE an order, direction or writ in the nature of
MANDAMUS directing the Respondents to treat the
Petitioner as deemed to have been appointed with
effect from 28.09.2012 and consequently assigning
the seniority in the post of Assistant Professors as if
the Petitioner is appointed on 28.09.2012;
(e) ISSUE any other appropriate writ, order or
directions as this Hon'ble Court deems fit under the
facts and circumstances of the case, in the interest
of justice."
2. Heard learned counsel for the petitioner and learned
counsel for the respondents and perused the material on
record.
3. Learned counsel for the petitioner submits that the
present petition may be treated as a representation to the
respondents, who may be directed to consider the same and
proceed further in accordance with law. It is further submitted
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that the petitioner would submit a fresh/new representation
along with necessary documents within a period of one week
from today and the respondents may be directed to consider
the same and proceed further in accordance with law.
4. Per contra, learned counsel for the respondent
submits that if reasonable time is granted, the respondent
would consider the representation submitted/ to be submitted
by the petitioner and proceed further in accordance with law.
5. In view of the aforesaid facts and circumstances, I
deem it just and appropriate to dispose of this petition directing
the present petition to be treated as representation to be
considered by the respondents, who shall proceed further and
take appropriate decisions/pass appropriate orders in
accordance with law within law within a period of one month
from the date of receipt of a copy of this order.
6. In addition thereto, the petitioner shall submit one
more representation along with relevant documents to the
respondents within a period of six weeks from today pursuant
to which, the respondents shall consider and pass appropriate
orders/take appropriate decision in accordance with law bearing
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in mind the following documents at Annexures - D, E, F, G, H
and J.
(i) Annexure D - The copy of the Interim order dated
06.03.2013 in WP.No.9340/2013.
(ii) Annexure E - The copy of the order dated
18.04.2023 in WP.No.9340/2013.
(iii) Annexure G- The copy of the order dated
11.08.2023 passed by the Hon'ble Supreme Court
of India in SLP.No.16962/2023.
(iv) Annexure H - The copy of the letter of
appointment signed by respondent No.2 dated
13.09.2023 appointing the petitioner as
Asst.Professor, Agricultural Engineering.
(v) Annexure J - The copy of the provisional Seniority
list of Assistant Professors of respondent No.1
University dated 18.01.2025.
Subject to the aforesaid directions, the petition stands
disposed of.
Sd/-
(S.R.KRISHNA KUMAR)
JUDGE
BH
List No.: 1 Sl No.: 14
