STATE OF TAMILNADU Vs. SECRETARY, HOLY CROSS COLLEGE

JUDGEMENT

(1.) Since the issue raised in the Writ Appeals are one and the same, they are taken up together and disposed of by this common order.

(2.) W.A(Md)Nos.461 and 462 of 2016 are filed challenging the orders dated 05.03.2015 & 10.03.2015 passed in W.P(MD)Nos.2410 of 2015 and 3315 of 2015 respectively.

(3.) The respondent/writ petitioner College made a challenge to the impugned proceedings issued by the third appellant/the Joint Director of Collegiate Education in proceedings in A.Thi.Mu.No.14846/E3/2014, dated 02.01.2015 and quash the same and direct the third appellant to approve forthwith the appointment of 19 teaching staffs in the writ petitioner College and disburse the grant-in-aid towards their salary and allowances with effect from the date of their appointment. These challenges are made in W.P(MD)No.3315 of 2015.