GOVERNMENT OF TAMIL NADU Vs. P.VIVEKANANDAN

JUDGEMENT

(1.) The Government of Tamil Nadu, is challenging the order dtd. 24/10/2017, passed by the learned Single Judge in W.P.Nos.18516 and 18517 of 2010.

(2.) The writ petitioners were appointed as Vocational Instructors in Linguistic Minority school. Mr.P.Vivekanandan, was appointed on 11/8/2004 and Mr.C.Jose Waltine, was appointed on 2/6/2003 respectively, in the vacancies that arose due to retirement of the earlier appointees. The school approached the State to approve their appointment, as Vocational Instructors.

(3.) The approval sought for was rejected on the ground that the vacancies of Vocational Instructors which arise due to resignation or death, would be resumed by the Government and they cannot be appointed, to these posts. Vide Proceedings of the Tamilnadu Joint Director of School Education, Tamilnadu Vocational Education, Chennai, in Na.Ka.No.106533/V1/E3/2009, dtd. 22/12/2009, has rejected the application for approval of the writ petitioners, as under:-