STAFF WELFARE ASSOCIATION OF GANDHIGRAM, INSTITUTE OF RURAL HEALTH & FAMILY WELFARE Vs. GANDHIGRAM INSTITUTE OF RURAL HEALTH & FAMILY WELFARE TRUST

JUDGEMENT

(1.) The writ petition in W.P.(MD) No.14822 of 2015 has been filed for issuance of a writ of Quo Warranto to the respondents 1 to 6 herein to show cause under what authority the 7th respondent by name Dr.S.Seethalakshmi, is holding the post of Director (in-charge) in the 1st respondent Trust.

(2.) In W.P.(MD) No.12758 of 2016, the challenge is to the resolution of the 3rd respondent dated 15.09.2015, amending the service rules in favour of Dr.S.Seethalakshmi / 8th respondent in this petition in respect of the post of Director in the 62nd meeting of the Board of Trustees of the 3rd respondent held on 10.02.2016 in Agenda No.5, approving the Amendment to the post of Director of the 3rd respondent Institute published in the Hindu dated 06.04.2016 and the consequential appointment of the 8th respondent in Ref.No.G.I.R.H/Director/2016-2017/ 0098 dated 04.05.2016.

(3.) For the sake of brevity, the facts are being taken from W.P.(MD) No.12758 of 2016 by referring to the name of 8th respondent in this petition as Dr.S.Seethalakshmi to avoid confusion, as the very same Dr.S.Seethalakshmi is the 7th respondent in W.P.(MD) No.14822 of 2015.