MADRAS INSTITUTE OF DEVELOPMENT STUDIES AND ANOTHER; S ANANDHI AND OTHERS Vs. K SIVASUBRAMANIYAN AND OTHERS

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by special leave are directed against the Judgment and order dated 09.01.2012 passed by the High Court of Judicature at Madras in W.A. No. 167 of 2008, whereby the order passed by the learned Single Judge dismissing the writ petition filed by respondent No.1 herein has been reversed and the order dated 14.8.2006 of the Appellant No.-Institute approving appointment of Respondent Nos. 2 to 6 (namely Dr. S. Anandhi, Dr. Brinda Viswanathan, Dr. L. Venkatachalam, Dr. Ajit Menon and Dr. Kripa Ananthpur) to the post of Associate Professor has been quashed.

(3.) The facts of the case lie in a narrow compass.