L CLEMENT BHASKAR Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) THE above Writ Appeal has been filed against the order of the learned single Judge, dated 21. 12. 2000, made in W. P. No. 13482 of 2000, in and by which, the learned Judge confirmed the proceedings of the Director of Collegiate Education, Chennai-6, dated 18. 05. 1998 and the consequential order dated 15. 11. 1999.

(2.) FOR the sake of convenience, we shall refer the parties as arrayed in the Writ Petition.

(3.) ACCORDING to the petitioner, he was appointed as Lecturer in Economics in C. Kandaswamy Naidu College for men (evening college ). , viz. , the third respondent college. The said College is one among the various colleges established by Pachiappas Trust, the second respondent. An approved vacancy for the post of Lecturer fell vacant in the third respondent college and the same was notified to the Employment Exchange. Selection process for the said post was initiated, pursuant to which, the petitioners name was sponsored by the Employment Exchange. Ultimately, he was appointed by the second respondent by order dated 20. 07. 1994. Though his appointment was originally made for a period of 10 months, ie. , from July-1994 to April-1995, he was assured that his appointment will be continued thereafter, if the Management is satisfied with his services. While so, during the year 1995, since permanent posts in various day colleges run by the 2nd respondent- Trust fell vacant, persons having necessary qualification made representation for consideration. The petitioner also made such representation on 11. 5. 1999. However, by proceedings dated 15. 11. 1999, the first respondent intimated that the requisition made by the petitioner in his representation dated 11. 5. 1999 cannot be considered on the basis of the proceedings dated 18. 5. 1998, which necessitated the petitioner to file the Writ Petition.