DR. V. SUNDARARASU Vs. THE VICE CHANCELLOR, TAMILNADU VETERINARY AND ANIMAL SCIENCES UNIVERSITY, CHENNAI AND THE GOVT. OF TAMILNADU REP. BY THE SECRETARY TO GOVT., ANIMAL HUSBANDRY & FISHERIES DEPARTMENT, CHENNAI

JUDGEMENT

(1.) Petition praying to issue a Writ of Mandamus directing the first respondent not to proceed further pursuant to the Circular Agenda Number 44th -BOM - ANY OTHER MATTER, dated 3.6.2002.

(2.) Heard the learned counsel for the petitioner and perused the materials placed on record.

(3.) The petitioner would give many factual instances which took place in the past and expressing apprehension or danger at the hands of the first respondent and testifying the validity of the subjects concerned with him which were taken up for a resolution to be passed in the Agenda, which is impugned herein, in the Board meeting held on 3.6.2002 and further expressing that this would indicate the mala fide intention of the first respondent to do some harm to the petitioner in his career, has come forward to file the above writ petition seeking the relief extracted supra.