STATE OF TAMIL NADU Vs. S. SUKUMARAN

JUDGEMENT

(1.) The present appeal is preferred by the Government of Tamil Nadu represented by its Secretary, Higher Education Department and two other officers against the order dated 11.6.2012 passed in W.P. No. 11512 of 2012 wherein and whereunder the writ petition filed by the first respondent for approval of his appointment was allowed directing the Director of Collegiate Education to approve the appointment of the first respondent in the second respondent College.

(2.) Heard the learned Additional Government Pleader for the appellants, learned counsel for Respondent No. 1 as well as learned counsel for Respondent No. 2 school.

(3.) The first respondent herein was appointed as Lecturer in the second respondent College in a sanctioned post as against the vacancy caused due to the retirement of one D.Christian Babu on 31.5.2008. The case of the first respondent before the learned Judge was that since his representations seeking for approval of his appointment was not considered, he filed W.P. No. 23539 of 2009 and this Court, by order dated 18.01.2010 directed the authorities to verify the strength particulars and pass orders. The further grievance of the first respondent was that despite the order of this Court dated 18.01.2010, his representation was not considered and when the same was verified under the RTI Act, it was replied that Writ Appeal has been filed as against the said order of this Court. Under the said circumstances, the first respondent filed the Writ Petition.