K P NAVANEETHA KRISHNAN Vs. C GOPALKRISHNAN

JUDGEMENT

(1.) Since the issue involved hi all these writ appeals are common, all the writ appeals are disposed of by this common judgment.

(2.) W.A. No. 737 of 2010 is filed against the order of the learned single Judge dated 2.11.2010 passed in W.P. No. 359 of 2009, which was filed by one Dr. C. Gopalakrishnan. W.A. No. 738 of 2010 and W.A. No. 810 of 2010 are filed against the order dated 2.11.2010 made in W.P. No. 1194 of 2009, which was filed by one K. Santhanakaruppasamy.

(3.) In both the writ petitions, Petitioners challenged the proceedings of the Director of Collegiate Education dated 9.1.2009 canceling the approval granted in favor of Dr. C. Gopalakrishnan as Secretary of the Yadhava College and approving the appointment of the Appellant in W.A. Nos. 737 and 738 of 2010, as Secretary of the College. It is the contention of Dr. C. Gopalakrishnan that approval granted to his Secretary ship was cancelled by the Director of Collegiate Education on 9.1.2009 without issuing any notice or giving opportunity of hearing. He is also claiming that he was elected by the Executive Committee of the Yadava Kalvi Nidhi as Secretary on 28.12.2008 and approval of Secretary ship was granted on 31.12.2008. The vacancy for the post of Secretary of the college arose due to the death of the then Secretary named A.R. Chandran.