C RAJAGOPAL Vs. DIRECTOR OF COLLEGIATE EDUCATION CHENNAI

JUDGEMENT

(1.) IN view of the common issues involved in all the four writ petitions, they have been up together for disposal.

(2.) THE writ petition in WP No.19908 of 2001 has been filed by the petitioner challenging the proceedings of the Respondents No.2 dated 03.07.2001, wherein the approval sought for to approve the petitioner's appointment as a Lecturer in Computer Science by the Principal of the 3rd Respondent College was rejected. THE petitioner has also sought for consequential direction directing the 2nd respondent to approve the qualification of the petitioner for the appointment as Lecturer in Computer Science.

(3.) WRIT Petition No.6862 of 2010 has been filed by the petitioner in WP No.24577 of 2007 seeking to quash the order dated 25.03.2010 passed by the respondent college whereby the appointment of the writ petitioner in WP Nos.19908 of 2001 and 23461 of 2001 as a Chairman, Board of Studies in Computer Science was made. By the said order, the earlier appointment made in favour of the petitioner as the Chairman, Board of Studies of Computer Science was kept in abeyance in view of the interim order obtained in WP No.23461 of 2001.