BHAKTAVATSALAM POLYTECHNIC COLLEGE Vs. K.VARAPRASATH

JUDGEMENT

(1.) This intra-Court appeal has been directed against the order dtd. 27/10/2025 made in W.P.No.40298 of 2025.

(2.) The respondents 1 and 2 were the writ petitioners and they were working as Lecturer (Chemistry) and Lecturer (Mechanical Engineering) respectively at the appellant Polytechnic College. They wanted to migrate from the appellant College to the fifth respondent College, hence they sought for such permission or NOC from the appellant College which orally seems to have been refused, whereas the fifth respondent College based on the vacancy available in the fifth respondent College have given consent / NOC to take them into the fold of the fifth respondent College as Lecturer for Chemistry as well as Mechanical Engineering respectively.

(3.) On the strength of the consent or NOC given by the transferee College alone since they sought for such approval of transfer from the official respondent, i.e., second respondent therein, it seems that, the second respondent therein has not acted upon and they kept the plea raised by the writ petitioners pending. Only at that juncture, respondents 1 & 2 filed the said writ petition seeking a writ of mandamus directing the second respondent in the writ petition who is the fourth respondent herein, i.e., Commissioner of Directorate of Technical Education to give such approval for migration of the two teachers from the appellant College to fifth respondent College.