DR K RAMANATHAN Vs. ASSISTANT DIRECTOR,; SECRETARY, SRI PARAMAKALYANI COLLEGE; REGISTRAR, MANONMANIAM SUNDARANAR UNIVERSITY

JUDGEMENT

(1.) Both these Writ Petitions are filed by the same person. In W.P. (MD) No. 53 of 2007, the prayer is to issue a direction to the first respondent/Assistant Director, Professional and Executive Employment Office, Chennai to sponsor the name of the petitioner to the second respondent/Secretary to include his name in the list in accordance with the seniority and qualification and forward the same for selection to the permanent post of Lecturer in Microbiology in the second respondent College.

(2.) Subsequently, the petitioner has filed the other Writ Petition in W.P. (MD) No. 3160 of 2007 seeking for a direction to the third respondent in the said Writ Petition to regularise the service of the petitioner in the permanent post of lecturer in Microbiology Department of the third respondent College in that Writ Petition.

(3.) The prayer of these two Writ Petitions cannot be granted for the simple reason that the petitioner was not appointed against any permanent vacancy. The petitioner was appointed as a leave substitute when one Gowri Shankar, a lecturer in Microbiology in the said private college went on leave from 1.8.2003 to 31.8.2004. In fact, the appointment of the writ petitioner itself was not intimated to any authority for any approval. On the contrary, on a private arrangement, the lecturer was asked to pay the petitioner by post dated cheques and the petitioner's salary was only paid as providedl by the said lecturer, Gowri Shankar. However, when Gowri Shankar resigned from his post, the petitioner continued in his service as an interim arrangement from 16.6.2007 till the end of the academic 2006-2007.