PRINCIPAL SIR THEAGARAYA COLLEGE Vs. VEERAPPAN

JUDGEMENT

(1.) These three intra-Court appeals are directed against the common order dated 25.09.2014 passed in W.P. Nos.21392 of 2014, 24410 of 2014 and 24844 of 2014 respectively.

(2.) W.A. No.1345 of 2014 is directed against the order rendered in W.P. No.21392 of 2014. The said writ petition was filed by the first respondent herein seeking a direction to the third respondent herein to call for proposal from the second appellant herein in respect of the application dated 2nd July 2014 made by the first respondent herein, viz., Veerappan, (hereinafter referred to as "Veerappan") for extension of service as Associate Professor, Department of Plant Biology and Plant Bio-Technology in the appellant college from 1st October 2014 to 31st May 2015, read with his representation dated 25th July 2014.

(3.) The second writ appeal, being W.A. No.1346 of 2014 emanates from the order passed in W.P. No.24410 of 2014, wherein, the legality of the proceedings in Na.Ka.No.5183/C2/2014 dated 4th September 2014 issued by the first respondent herein was called in question by the appellant herein.