PERIYAR UNIVERSITY Vs. D. GAYATHRI AND OTHERS

JUDGEMENT

(1.) The facts of law involved in all these Appeals are similar and hence, they are heard together and are disposed of by this Common Judgment.

(2.) The Appellant in these Appeals is the Second Respondent in the Writ Petitions. The First Respondent in the respective Appeals are the Writ Petitioners, who filed Writ Petitions invoking the jurisdiction of this Court under Article 226 of the Constitution of India. The Writ Petitioners are Lecturers in various subjects in the Periyar University College of Arts and Science at Mettur Dam, a Constituent College, established by the Periyar University. The Second Respondent in these Appeals is the First Respondent in the Writ Petitions. The Orders impugned in W.A. Nos. 81 to 90 of 2016 was passed by the learned Single Judge by way of Common Order dated 14.10.2015 after discussing the issue elaborately. The Orders impugned in W.A. Nos. 137 and 138 of 2016 were passed by another learned Single Judge by way of separate Orders dated 23.11.2015 and 29.12.2015 respectively, by following the Common Order dated 14.10.2015.

(3.) The facts of the case are as follows: The Government in G.O. Ms. No.308, Higher Education (G1) Department, dated 15.9.2006 permitted the University to offer three courses namely, Bachelor of Corporate Secretaryship (BCS), Bachelor of Commerce (B.Com) and Bachelor of Business Management (B.B.M.) and sanctioned one post of Principal and six posts of Lecturers besides sanctioning other posts.