M.Saravanakumar vs The Project Director on 26 May, 2017

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Madras High Court

M.Saravanakumar vs The Project Director on 26 May, 2017

Bench: M.V.Muralidaran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 26.05.2017  

CORAM   

THE HONOURABLE Mr.JUSTICE M.V.MURALIDARAN            

W.P.(MD)No.10089 of 2017   

M.Saravanakumar                                         ...Petitioner      

Vs.

1.The Project Director,
   Koodankulam Nuclear Power Project, 
   16th Floor, Centre ? 1,
   World Trade Centre,
   Cuffe Parade, Colaba,
   Mumbai - 400 005.

2.The Director,
   Koodankulam Nuclear Power Project, 
   16th Floor, Centre ? 1,
   World Trade Centre,
   Cuffe Parade, Colaba,
   Mumbai - 400 005.

3.The District Collector,
   Tirunelveli District,
   Tirunelveli.

4.The Tahsildar,
   Radhapuram Taluk, 
   Tirunelveli District.

5.The Station Director,
   Koodankulam Nuclear Power Project, 
   Koodankulam & Post, 
   Radhapuram Taluk, 
   Tirunelveli District.        

6.The Deputy Manager (HRM),  
   Koodankulam Nuclear Power Project, 
   Recruitment Section,
   Koodankulam & Post, 
   Radhpuram Taluk, 
   Tirunelveli District.                                        ...Respondents

PRAYER: Petition is filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, to direct the respondents to consider the name of
the petitioner for the appointment under Group C and D posts in forthcoming
recruitment in the Koodankulam Nuclear Power Project in view of the decision
taken by the 3rd respondent in his proceedings in Na.Ka.No.C3/90035/2001 
dated 26.11.2001 and based on petitioner's representations dated 27.02.2016
and 11.05.2017. 

!For Petitioner                         : Mr.S.Balamurugan

For Respondents 3 & 4                   : Mr.T.R.Janarthanam 
                                                        Additional Government Pleader 
For Respondents 1,2,5& 6        : No appearance 
                



:ORDER

The petitioner seeks for a Writ of Mandamus, to direct the respondents to consider the name of the petitioner for the appointment under Group C and D posts in forthcoming recruitment in the Koodankulam Nuclear Power Project in view of the decision taken by the 3rd respondent in his proceedings in Na.Ka.No.C3/90035/2001 dated 26.11.2001 and based on petitioner's representations dated 27.02.2016 and 11.05.2017.

2. The learned Additional Government Pleader takes notice for the respondents 3 & 4. By consent, the writ petition itself is taken up for final disposal.

3. The learned counsel for the petitioner submitted that it would suffice if the representations of the petitioner is disposed of, on merits and in accordance with law, within a time frame to be fixed by this Court.

4. In view of the limited scope of the prayer, without going into the merits of the matter, 5th respondent is directed to consider the representations of the petitioner, dated 27.02.2016 and 11.05.2017 on merits and in accordance with law and pass appropriate orders within a period of four weeks from the date of receipt of a copy of this order.

5. With the above direction, the Writ Petition stands disposed of. No costs.

1.The Project Director, Koodankulam Nuclear Power Project, 16th Floor, Centre ? 1, World Trade Centre, Cuffe Parade, Colaba, Mumbai - 400 005.

2.The Director, Koodankulam Nuclear Power Project, 16th Floor, Centre ? 1, World Trade Centre, Cuffe Parade, Colaba, Mumbai - 400 005.

3.The District Collector, Tirunelveli District, Tirunelveli.

4.The Tahsildar, Radhapuram Taluk, Tirunelveli District.

5.The Station Director, Koodankulam Nuclear Power Project, Koodankulam & Post, Radhapuram Taluk, Tirunelveli District.

6.The Deputy Manager (HRM), Koodankulam Nuclear Power Project, Recruitment Section, Koodankulam & Post, Radhpuram Taluk, Tirunelveli District..

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