Madras High Court
Dr.M.Umayavalli vs The Directorate Of Collegiate ... on 30 November, 2020
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.6885 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :30.11.2020
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.(MD) No.6885 of 2019
1.Dr.M.Umayavalli
2.Dr.C.Kanddepan
3.Dr.A.Ashok Kumar
4.M.Sethuramalingam
5.A.Nagarajan
6.N.Parameswari
7.Dr.P.Thirupathy
8.Dr.T.Jeyalalitha
9.Dr.M.Mayilsamy
10.Dr.S.Pratap Simha Netaji
11.M.Vigneswaran
12.Dr.C.Sundrapandian
13.K.veni ...Petitioners
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W.P.(MD)No.6885 of 2019
Vs
1.The Directorate of Collegiate Education,
EVK Sampath Building,
College Road,
Chennai -6.
2.The Regional Joint Director of Collegiate Education,
Palam Road, Sellur,
Madurai.
3.The Secretary,
Arulmigu Palani Andavar College of Arts and Culture,
Dindigul Road,
Palani,
Dindigul District. ...Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus, to direct the 1st respondent to
regularize the service of the petitioners as Assistant Professor from the
date of initial appointment for the purpose of promotion to the post of
Associate Professor with all other attended monetary benefits within the
period that may be stipulated by this Court.
For Petitioners : Mr.M.Ajmalkhan for
M/S.Ajmal Associates
For R1 & R2 : Mr.K.P.Narayanakumar
Special Government Pleader
For R3 : Mr.V.R.Shanmuganathan
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W.P.(MD)No.6885 of 2019
ORDER
This Writ Petition is filed to direct the 1st respondent to regularize the services of the petitioners as Assistant Professor from the date of their initial appointment for the purpose of promotion to the post of Associate Professor with all other attended monetary benefits.
2.When the matter is taken up for hearing today through video conferencing, Mr.M.Ajmalkhan, learned Senior Counsel appearing for the petitioners would submit that it is suffice, if a direction is issued to the 1st respondent to dispose of the petitioners' representations dated 12.01.2019.
3.In reply, the learned counsels appearing for the respondents would submit that the petitioners' representations dated 12.01.2019 will be disposed of by the 1st respondent on merits and in accordance with law, within a time frame to be fixed by this Court.
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4.Considering the facts and circumstances of the case that there is a delay in decision making process on the part of the 1st respondent in disposing of the petitioners' representations and in view of the submissions made by the learned counsel on either side, this Court, without going into the merits of the case, is inclined to pass the following direction:-
the 1st respondent is directed to consider the petitioners' representations dated 12.01.2019 and pass appropriate 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, without making any further delay in its decision making process;
5.With the above direction, the Writ Petition stands disposed of.
No costs.
Index : Yes / No 30.11.2020
Internet : Yes / No
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W.P.(MD)No.6885 of 2019
Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Directorate of Collegiate Education, EVK Sampath Building, College Road, Chennai -6.
2.The Regional Joint Director of Collegiate Education, Palam Road, Sellur, Madurai.
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