Madras High Court
Dr.S.Vijayakumari Saradha vs The Director Of Collegiate Education on 12 March, 2021
Author: M.S.Ramesh
Bench: M.S.Ramesh
W.P.(MD) No.5421 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.03.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.S.RAMESH
W.P.(MD) No.5421 of 2021
Dr.S.Vijayakumari Saradha ...Petitioner
Vs.
1.The Director of Collegiate Education,
College Road,
Chennai-600 006.
2.The Joint Director of Collegiate Education,
Thirunelveli Region,
Thirunelveli.
3.The Correspondent-Secretary,
Women's Christian College,
Nagercoil. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, to direct the respondents 1 and 2
herein to approve the petitioner's appointment as Assistant Professor in
Mathematics in the third respondent College, in the sanctioned
Retirement vacancy of Dr.C.Nirmala Kumari with effect from 01.10.2020
in the light of the order passed in W.A.No.2318 of 2011, P.Ravichandran
Vs The State of Tamil Nadu dated 11.01.2013 in SLP.No.887 of 2015
dated 29.01.2019 and the approval given by the first respondent to the
similarly placed persons Dr.Vinila Dennis & 4 others vide proceedings
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W.P.(MD) No.5421 of 2021
Na.Ka.No.3422/F2/2019 dated 01.04.2019 with monetary and all other
attendant and service benefits based on the representation of the
petitioner dated 27.10.2020.
For Petitioner : Mr.S.Balamurugan
For R-1 and R-2 : Mr.A.Muthukaruppan
Additional Government Pleader
For R-3 : Mr.Martin Jeyakumar
ORDER
By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.
2.Since the petitioner's request to the respondents to approve her appointment as Assistant Professor in Mathematics in the third respondent College, in the sanctioned Retirement vacancy of Dr.C.Nirmala Kumari with effect from 01.10.2020 was not considered, the Writ Petition has been filed. According to the petitioner, she has made a representation in this regard on 27.10.2020, which is still pending.
3. It is needless to point out that whenever a representation of this nature is made to a Statutory Authority, there is a duty cast upon http://www.judis.nic.in 2/4 W.P.(MD) No.5421 of 2021 the respondents to consider the same on its own merits and pass appropriate orders in one way or other, instead of keeping the same pending indefinitely. As such, non-consideration of the representation by the Statutory Authority would amount to dereliction of duty and hence this Court will be justified in invoking its extraordinary powers under Article 226 of Constitution of India and direct them to consider the same within a stipulated time.
4. In the light of the above observations, it would be appropriate to direct the respondents 1 and 2 herein to consider the petitioner's representation dated 27.10.2020, within a stipulated time and thereby the ends of justice could be secured. It is made clear that this Court has not expressed any of its view with regard to the merits of the claim of the petitioner and that it is open to the concerned respondent to consider the same on its own merits.
5.Accordingly, there shall be a direction to the respondents 1 and 2 to consider the petitioner's representation dated 27.10.2020, on its own merits and pass appropriate orders in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.
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cp
6. With the above direction, this Writ Petition stands disposed of. No costs.
12.03.2021 Index : Yes / No Internet : Yes / No cp 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 Director of Collegiate Education, College Road, Chennai-600 006.
2.The Joint Director of Collegiate Education, Thirunelveli Region, Thirunelveli.
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