R. RAMESH Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) There are two writ appeals and the common issue arising in these appeals relates to the approval of appointment of non-teaching staff in the fourth respondent College.

(2.) The appellant in W.A.No.987 of 2020 is the unsuccessful writ petitioner in W.P.No.20059 of 2014, while W.A.No.988 of 2029 is filed by the unsuccessful writ petitioner in W.P.No.20060 of 2014.

(3.) The writ petitioner in W.P.No.20059 of 2014 was appointed as Laboratory Assistant by the fourth respondent on 10.01.1995 in a regular vacancy caused by the retirement of one Mr.Munusamy in the year 1989 and he joined duty on 13.01.1995. After the appointment, a proposal was sent by the fourth respondent to the third respondent on 04.08.1995. The said proposal was returned on 17.09.1996 stating that prior approval of the competent authority is to be obtained before making the appointment.