N. GOWRAMMA Vs. DIRECTOR OF PUBLIC INSTRUCTIONS

JUDGEMENT

(1.) This writ petition is preferred by the petitioner- teacher praying to quash the impugned order dated 25.07.2013 passed by the 1st respondent as at Annexure-A. The litigation which is fought for the last more than three decades revolves around teacher, management-institution and the statutory authority, as regards the approval of the teacher post, payment of arrears of pay and other consequential benefits.

(2.) The factual matrix which is necessary to adjudicate/decide the lis between the parties is as follows:

(3.) Shri. K.R. Srinivasan, learned counsel for the petitioner-teacher vehemently submits that the impugned order at Annexure-A, passed by the 1st respondent suffers from infirmities and illegality and hence, the same requires to be quashed. He further submitted that no justifiable reasons assigned by the 1st and 2nd respondents to reject the request of the 3rd respondent-Institution to accord approval/sanction of the post held by the petitioner. Further, he submits that none of the four grounds narrated in the impugned order i.e.,