M.MUTHUSWAMY Vs. PRINCIPAL PACHAIYAPPAN COLLEGE

JUDGEMENT

(1.) ALL these Writ Petitions came to be posted on being specially ordered by The Honourable Acting Chief Justice, by order dated 23.1.2013.

(2.) IN W.P.No.15798 of 2007, five petitioners are seeking to set aside the order No. Nil, dated 9.4.2007 passed by the first respondent-Principal, Pachaiyappa's College, Chennai. By the impugned order, the petitioners were informed that the full time Lecturers in the Department of Computer Science and Microbiology would be terminated with effect from 12.4.2007 for the academic year 2006-2007. They were also informed that their names would be recommended to the Management by getting performance report of the respective Heads of Departments for appointment for the year 2007-2008. Challenging the said communication, W.P.No.15798 of 2007 came to be filed.

(3.) AGGRIEVED by the grant of interim order of stay, the respondents 1 and 2 in W.P.No.15798 of 2007 filed M.P.No.1 of 2010 in W.P.No.15798 of 2007, seeking to vacate the said order of interim stay, dated 27.4.2007. Though it was filed as early as in 2010, it has not been taken up for disposal. The affidavit filed in support of the said vacate-stay-petition is sworn to by the then Principal-in-charge of Pachaiyappa's College, Chennai.