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Judgment
P. Jyothimani, J.—Heard the learned Counsel for the Petitioner and the learned Special Government Pleader for the Respondents.
The Petitioner challenges the impugned order dated 31.08.2009 wherein the university has stated that the Petitioner''s membership as a member
of the syndicate of the university by virtue of his assuming office as Principal of in which he has retired by attaining the age of superannuation on
30.10.2008 itself, he has lost his right to continue as a member of the syndicate.
The claim of the Petitioner is that it is true that he was appointed as a member of the syndicate by resolution of the syndicate, dated 29.03.2007
while he was working as Principal of the Cardamom Planter Association College, Bodinayakanur he was nominated as member for a period of
three years and therefore, he is entitled to continue as per the syndicate upto 29.03.2010. However, by virtue of his retirement from the post in the
said college at Bodinayakanur on 30.10.2008, the university has directed that he ceased to be a member of the syndicate. There is absolutely
nothing illegal in the same. The Petitioner''s membership to the syndicate of the university is not by virtue of any election but by virtue of ex-officio
appointed since he happens to be the Principal of the said college. The Petitioner has subsequently joined in some other college namely the Amman
College of Arts and Science as its Principal. It is for him to approach the university in which event, the university shall certainly consider the name
of the Petitioner to be included as an exofficio member of the syndicate. Even otherwise by the syndicate resolution dated 29.03.2007, his
appointment is for a period of three years and that period has also been over and therefore, as on date, the Petitioner has no enforceable claim
against the university at all. In such view of the matter, looking into any angle, the Petitioner is not entitled to the claim made in this writ petition.
Accordingly, the writ petition stands dismissed. No costs. Consequently, connected miscellaneous petitions are closed.