K SUMATHY Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE writ petition is filed for a direction for bearing the respondents 1 to 4 from appointing or approving any appointment in one post of Lecturer in Department of Tamil in the 4th respondent college.

(2.) THE case of the petitioner is that she was appointed in the 4th respondent college as Lecturer in Tamil by order dated 18. 10. 85. when the said appointment was not approved, the petitioner has moved this Court in W. P. No. 6382/1991 and according to her, pending writ petition, she had the benefit of stay. By virtue of that, she has continued in the said post. Ultimately, the writ petition came to be dismissed by order dated 30. 4. 97.

(3.) IT is the case of the petitioner that as against the order of the learned Single Judge, the petitioner has filed an appeal in W. A. No. 644/97 which is pending before the Division Bench of this Court. The point which is agitated by the petitioner in the writ appeal is that her appointment in the year 1985 was within the sanctioned strength and therefore, her appointment has to be approved.