AI Structured Summary
Not yet generated for this judgment
Judgment
A.K. Rajan, J.—The writ petitioner was appointed as Teacher by the third respondent on 23.6.1995. That appointment was approved by
the first respondent by Order dated 9.2.1996. Thereafter, by Order dated 3.9.1997, the approval was cancelled by the third respondent.
Challenging that, the present writ petition has been filed.
The learned counsel for the petitioner submits that once appointment has been approved, it cannot be cancelled on the ground that the candidate
was not sponsored through employment exchange. Having approved that appointment, subsequently, it cannot be cancelled even without giving a
notice.
The learned Government Advocate appearing for respondents 1 and 2 submits that since the petitioner was not sponsored by employment
exchange, her appointment becomes irregular and it cannot be approved.
The appointment of a person not sponsored through the employment exchange, would not be illegal; it is only irregular. Such irregularity will not
continue once such appointment is approved by the appropriate authority. That is, the irregularity had been cured or the appointment had been
regularised by the competent authority when it was approved.
In this case, the competent authority to approve the appointment is the first respondent. Admittedly, the competent authority has approved the
petitioner''s appointment. Any defect in irregular appointment is cured when the appointment is approved or regularised. Therefore, the cancellation
of the order of approval, by Order dated 3.9.1997 is not legally sustainable. Further, the approval was cancelled without notice to the petitioner.
Therefore, on the ground of violation of the principle of natural justice, ""audi alteram partem"" the impugned order is bad in law. Hence, the
impugned Order is set aside. The writ petition is allowed. No costs.