M. POMPAPATHI Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The instant writ petition is filed seeking for the following reliefs:

(2.) Heard the learned counsel for the petitioner and learned AGA appearing for respondent Nos.1 to 3.

(3.) The petitioner is working as a Second Division Assistant with the respondent No.4 Institution which was admitted to the benefits of grant-in-aid in the year 2013. Since the petitioner's name was not recommended by the Institution to the concerned authorities for admitting his name and the post for benefits of grant-in-aid, he had approached this Court in W.P. No.106292/2016 which was disposed of by this Court on 27/3/2018 with a direction to the petitioner to give one more representation seeking recommendation of his post by way of proposal for admitting his name and the post for grant-in-aid, in view of the direction issued by the Government, by the Joint Director and others. The petitioner was directed to make such representation within two weeks from the date of receipt of copy of the order passed in W.P. No.106292/2016 and thereafterwards the respondent Nos.4 and 5 were directed to send appropriate proposal to the government for the approval of the post for grant-in- aid in accordance with law.