C. ANUBA Vs. DIRECTOR OF COLLEGIATE AND ORS.

JUDGEMENT

(1.) WITH the consent of both sides, the Writ Petitions are taken up for final disposal.

(2.) THE petitioners are appointed either in the vacancy that arose due to retirement or due to death of Assistant Professor in the concerned faculty. The details relating to the vacancy and the date of appointment of each of the petitioner is given in the tabular column:

(3.) UNDER normal circumstances, after appointment in a regular vacancy, the College used to send proposal to the concerned University, seeking approval of qualification under Section 15 of Tamil Nadu Private Colleges Regulation Act. After getting approval, the College would seek grant for those appointments from the concerned Joint Director of Collegiate Education and the Joint Director concerned is bound to sanction grant if the Teachers were appointed against the regular vacancy and if they are in possession of the requisite qualification as approved by the University.