N. SHETTU PRINCIPAL PACHAIYAPPAS Vs. R. NATARAJAN

JUDGEMENT

(1.) These appeals are filed questioning the correctness of the common order dated 24.04.2019 passed by the learned single Judge in Writ Petition Nos. 27095, 12126, 12127, 12128, 12129, 31076 and 31083 of 2018. By the order dated 24.04.2019, the learned single Judge, while allowing the writ petitions, issued the following directions:-

(2.) As against the common order dated 24.04.2019 passed by the learned single Judge in Writ Petition Nos. 27095, 12126, 12127, 12128, 12129, 31076 and 31083 of 2018, these writ appeals have been filed. W.A. Nos. 1584, 1592 and 1594 of 2019 were filed by Dr. N. Shettu, who was arrayed as one of the respondents in some of the writ petitions and was selected to the post of Principal, Pachayappas College, as against the order passed in WP Nos. 31076, 12126 and wa 1584 of 2019 27095 of 2018. Writ Appeal Nos. 2722, 2723 and 2724 of 2019 were filed as against the order passed in WP Nos. 12127, 12129 and 12128 of 2019 respectively. The appellants in WA Nos. 2722, 2723 and 2724 of 2019 were not parties to the writ petitions, however, as their selection to the post of Principal of the Constituent Colleges of Pachaiyappa's Trust Board was held to be invalid, they have filed Writ Appeal Nos. 2722, 2723 and 2724 of 2019 after obtaining leave of this Court.

(3.) The factual matrix of the case, as could be unfolded on perusal of the records, is set out in brief as follows.