Head of Department appointments must follow the principle of seniority on a three-year rotational basis.

The appellants, three senior Professors at Bharathiar University, had served as Heads of Department (HoD) for approximately ten years

In October 2025, the University issued proceedings appointing other Professors as the new HoDs, effectively replacing the appellants

The appellants challenged these appointments via writ petitions, which were dismissed by the writ court on November 11, 2025

The appellants then filed these writ appeals, contending that as the senior-most Professors, they were entitled to continue in their positions

Section 45 of the Bharathiar University Act, 1981, which stipulates that the term for an HoD is three years, with eligibility for reappointment

Ordinance 2001 of the University and Ordinance 4(IV) of the University Grants Commission, the latter of which explicitly mandates that where multiple Professors exist in a department, the Vice-Chancellor shall appoint the HoD by observing the principle of rotation based on seniority for a three-year term

The principle of federal supremacy, noting that the University Grants Commission Act, 1956, as an Act of Parliament, prevails over conflicting State Acts or practices

The Court reasoned that a conjoint reading of the University Act and the UGC Ordinances necessitates a rotational system

While the appellants argued that their seniority granted them a right to remain HoD, the Court clarified that "seniority" must be read alongside the "principle of rotation"

The Court found that the objective of this scheme is to ensure equal opportunity among all senior Professors and prevent the monopolization of administrative roles, which ultimately benefits students through diverse academic leadership

Since the appellants had already served nearly ten years—well beyond the statutory three-year term—the University was justified in rotating the position to the next senior-most Professor in line with the UGC mandate

The Court dismissed the writ appeals and confirmed the orders of the writ court

The University’s decision to appoint new HoDs was upheld as being in accordance with both the Bharathiar University Act and the prevailing UGC Regulations