P PAUL PANDIAN Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) By consent, the writ petitions are taken up for final disposal. Mr.K.Dhananjayan, learned Special Government Pleader accepts notice on behalf of the 1st respondent and Mr.S.Bharathi Rajan, learned counsel accepts notice on behalf of the 2nd respondent.

(2.) The petitioner in WP.No.1501/2017 would state that he was originally appointed as a Typist in the services of the 2nd respondent / College in a sanctioned vacancy caused on account of the retirement of Thiru.C.T.Jeyaraj with effect from 08.10.2016 and the said appointment was made in respect of the sanctioned post. The petitioner would further aver that vide proceedings of the 1st respondent dated 18.05.1987, permission has been granted to fill up the vacancies for non-teaching staff and revision of grant in aid for payment of salaries and fixation of staff was also granted in the year 1986-1987 and on that basis, the earlier incumbent Mr.C.T.Jeyaraj, was appointed in a sanctioned non-teaching post as a Typist and after his retirement, the petitioner has been appointed as a Typist. The petitioner would further aver that necessary proposal was also submitted by the 2nd respondent / College to the 1st respondent on 31.10.2016 and on the same day, the petitioner has also submitted similar representation to the respondents 1 and 2 and despite receipt and acknowledgment, no orders have been passed so far, approving the appointment of the petitioner and therefore, prays for appropriate orders.

(3.) The petitioner in WP.No.1502/2017 would state that he was selected and appointed as an Office Assistant in the 2nd respondent / College in the sanctioned vacancy caused on account of he promotion of Thiru S.David Thevanesan with effect from 02.01.2004 and the original appointment was made in pursuant to the orders of the Joint Director of the Collegiate Education, Tirunelveli, vide proceedings dated 27.04.2015 in a sanctioned vacancy and on account of the promotion, the petitioner was appointed and as such, prays for approval of his appointment. The petitioner would further state that in this regard, the 2nd respondent / College submitted a representation to the 1st respondent on 28.09.2016, praying for approval of the appointment of the petitioner and the petitioner has also submitted a Review Petition dated 30.11.2015 to the 1st respondent through the 2nd respondent praying for similar relief and since no orders have been passed, he came forward to file the present writ petition.