DR.S.SELVAKUMARI Vs. GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This intra Court appeal is filed against the order of the learned Single Judge rejecting the prayer of the appellant to approve her appointment as Lecturer (Tamil) in Meston College of Education ( hereinafter referred to as "4th Respondent/College") with effect from 1/7/2008.

(2.) This is the third round of litigation. It may therefore be necessary to set out briefly the facts and history of the litigation:

(3.) The appellant and the 4th Respondent/ College submitted representation to the 2nd Respondent pursuant to the directions of this Court in W.P.No.39010 of 2015, thereafter, the 2nd Respondent/ Director of Collegiate Education vide order dtd. 28/8/2017 on the representation dtd. 15/3/2017 made by the 4th Respondent/ College rejected the request/ prayer for sanctioning the post and to fix the pay scale in terms of UGC in terms of orders of this Court in W.P.No.39010 of 2015.