A CHRISTOPHER ASIR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THESE two writ petitions came to be posted before this court on being specially ordered by the Honourable Chief Justice. Subsequently when the matter came up for extension of an interim order on 4.8.2011, this court after hearing both sides had extended the interim order.

(2.) IT is at this stage, Mr.V.Prakash, learned Senior counsel appearing for M/s.Adrian D.Rozario, counsel for petitioners insisted for an order in M.P.No.2 of 2011 in W.P.No.16822 of 2011 and in M.P.No.3 of 2011 in W.P.No.16823 of 2011 seeking for a direction to the first respondent State Government to disburse the salaries for teaching and non teaching staff of American College, Madurai with effect from the date of cessation of such disbursement through its acting Principal and Secretary as per the Constitution and Bylaws of the Governing Council of the College pending disposal of the writ petitions. IT was claimed that the College is an aided private college. The teaching and non teaching staff of the college were not in receipt of salary since December, 2010. They are suffering due to economic hardship. When the matter came up on 5.8.2011, both sides agreed that the main writ petitions can be disposed of as it will resolve the major hurdle faced by the college. Thus, both writ petitions were taken up for hearing with the consent of all parties.

(3.) ON behalf of respondent State, a position note signed by the Deputy Secretary to the Government was circulated in justification of the show cause notice.