Madras High Court
Jenny Marx vs )The Secretary To Government on 28 January, 2016
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.01.2016
CORAM
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN
W.P(MD)No.1922 of 2016
Jenny Marx ... Petitioner
Vs.
1)The Secretary to Government,
Health and Family Welfare (AA1) Department,
Secretariat, Fort St. George,
Chennai ? 600 009.
2.The Director,
The Director of Medical Education,
Kilpauk,
Chennai ? 600 010. ... Respondents
Petition filed under Article 226 of the Constitution of India, praying
for issuance of a Writ of Mandamus, directing the respondent to promote the
petitioner to the post of Tutor in Pharmacy on the basis of the petitioner's
representation dated 10.01.2016 within stipulated time fixed by this Hon'ble
Court.
!For Petitioner : Mr.K.Gokul
For Respondents : Mr.R.Anandharaj
Government Advocate
:O R D E R
Though the petitioner has sought for a direction to the respondent to promote the petitioner to the post of Tutor in Pharmacy on the basis of the petitioner's representation dated 10.01.2016, during the hearing, the learned counsel for the petitioner submitted that it is suffice, if a direction is issued to the 2nd respondent to consider the representation of the petitioner dated 10.01.2016 and to pass orders on merits and in accordance with law within a time frame that could be fixed by this Court.
2.In view of the narrow prayer made, without expressing any opinion on the merits of the case, the 2nd respondent is directed to consider the representation of the petitioner dated 10.01.2016 and pass orders on merits and in accordance with law within a period of eight weeks from the date of receipt of a copy of this order.
3.The writ petition is disposed of accordingly. No costs.
To
1)The Secretary to Government, Health and Family Welfare (AA1) Department, Secretariat, Fort St. George, Chennai ? 600 009.
2.The Director, The Director of Medical Education, Kilpauk, Chennai ? 600 010..