E. GIFTIN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD both sides. By consent, the writ petition is taken up for final disposal.

(2.) THE petitioner was appointed as Assistant Professor in Mathematics in the fourth respondent college. Her appointment was against a regular vacancy that was caused due to the death of then incumbent. According to the petitioner, since she was appointed against regular vacancy, her appointment should be approved by the second respondent for sanction of grant and necessary proposal should be sent by the third respondent to the second respondent in this regard. But her grievance is that so far no such proposal is sent by the third respondent to the second respondent.

(3.) IN these circumstances, the learned counsel for the petitioner has brought to my notice a similar order passed by this Court in W.P.No.20899 of 2013 dated 31.07.2013, wherein the third respondent sent proposal to the second respondent, for approval, as the petitioner therein was appointed against a regular vacancy that was caused due to the death of regular incumbent and also her qualification was approved by Manonmaniam Sundaranar University, as ascertained by the third respondent.