R.RAJA JENISH Vs. SECRETARY

JUDGEMENT

(1.) THE petitioner filed this writ petition challenging the order of the first respondent, namely, the Secretary, Sri Venkateswara College of Engineering, Sriperumbudur dated 13.03.2012.

(2.) BY the aforesaid order, the petitioner, who was employed as Assistant Professor in the Department of Computer Science and Engineering, was informed that he will be relieved from his duties in the afternoon of 16.04.2012. Subsequent to the said communication, the petitioner sent a detailed letter dated 20.04.2012 stating that he shall not be relieved from service since he was having marriage engagement in the first week of May 2012 and he should be allowed to continue by reconsidering the order passed by them. In fact, even after the receipt of the order dated 13.03.2012, he wrote a letter to the respondents stating that they should consider his request on humanitarian ground by extending the time by one month as the engagement was fixed on 30.04.2012. In terms of the request made by him, the first respondent by a communication dated 22.03.2012 extended the period of relief up to 10.05.2012 instead of the earlier date granted. It was thereafter, the petitioner has filed the present writ petition challenging the order of relief granted.

(3.) HEARD both sides.