(1.) Petitioner has filed the instant writ petition for a writ of mandamus, directing the respondents 1 to 3 to appoint a regular and qualified Principal in Bharathiya Palkalai Koodam, Pondicherry, which remains vacant for the past 5 years, by following the University Norms as per the recommendations of the 4th respondent University.
(2.) On the last hearing, representation has been made that writ petitions have been filed, challenging an order passed by the Vice Chairman cum Secretary to the Government (Arts and Culture), Government of Puducherry, Puducherry, appointing one 'X' as Principal of Bharathiar Palkalaikoodam and that the said writ petitions are pending before the writ Court.
(3.) After hearing the learned counsel for the parties, it was orally observed that steps can be taken to have a joint hearing of instant WP No.23937 and the other writ petitions viz., WP.Nos.5801 of 2018, 24348 of 2013 and 6486 of 2015.
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