Court Closed Compliance Proceedings After the University Filed a Writ Appeal Against Its Directions.

The petitioner, a Professor (Tamil), challenged his transfer from Madurai to Kumulur and subsequent deputation orders.

In an earlier order in this writ petition, the Court directed Tamil Nadu Agricultural University to take steps to fill vacancies within three months of receipt of that order and, in any event, before the next academic year; it further stated that admissions should not be made to courses if the vacancies remained unfilled

The matter was listed on 12 October 2026 for reporting compliance.

The University informed the Court that it had filed a writ appeal against the earlier order, WA(MD) No. 1667 of 2026

Whether the writ petition should remain listed for reporting compliance after the University informed the Court that it had appealed the earlier order

Whether any further compliance direction was required in the present proceeding

The order does not set out or apply a substantive statutory provision, legal test, or precedent.

It records that the petition was before the Court for reporting compliance with its earlier directions and notes the University’s submission that those directions were under challenge in a writ appeal

Although the petition was brought under Article 226 of the Constitution, the Court did not analyse the scope of that jurisdiction in this order

The Court noted the University’s submission that WA(MD) No. 1667 of 2026 had been filed against the earlier order containing the vacancy-filling directions

In light of that subsequent development, it closed the writ petition without making a further finding on compliance or issuing additional directions

It made no further order on compliance with the earlier vacancy-filling directions.