Madras High Court
P.Saraladevi vs Union Of India on 31 January, 2017
Author: K.K.Sasidharan
Bench: K.K.Sasidharan, V.Parthiban
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.01.2017
CORAM:
THE HON'BLE MR.JUSTICE K.K.SASIDHARAN
AND
THE HON'BLE MR.JUSTICE V.PARTHIBAN
W.P.No.7856 of 2012
and
M.P.No.2 of 2012
P.Saraladevi .. Petitioner
vs.
1.Union of India, rep.by
Govt.of Puducherry through
Chief Secretary to Government,
Chief Secretary, Puducherry.
2.The Secretary to Government for
Education Department,
Government of Puducherry,
Puducherry.
3.Union Public Service Commission,
rep.by its Secretary,
Dholpur House, Shahjahan Road,
New Delhi-110 003
4.The Director,
Directorate of Higher & Technical
Education, PIPMATE Campus,
Puducherry.
5.The Principal,
Tagore Arts College,
Puducherry.
6.The Principal,
Bharathidasan Government
College for Women,
Puducherry.
7.Dr.V.Selvaperumal
8.R.Kovalan
9.Dr.A.Kalaiselvi
10.A.Chandrakala
11.K.Rajakumari
12.C.Geetha
13.M.Pazaniammalle
14.The Registrar,
Central Administrative Tribunal,
Madras. ... Respondents
Writ petition filed under Article 226 of the Constitution of India praying for the issuance of a writ of certiorarified mandamus, calling for the records of the 14th respondent in respect of its order in O.A.No.111 of 2009, dated 15.3.2011 and to quash the same and consequently to direct the respondents 1 to 4 to regularize the services of the petitioner with effect from 1.9.1994, the date on which the petitioner joined service as Lecturer on Hourly Paid Basis with all other consequential benefits, including arrears of wages, seniority etc.
For Petitioner : Mr.V.Ajayakumar
For Respondents : Mr.Syed Mustafer,Spl.G.P.(P)
for RR1, 2 and 4
No appearance for
RR3, 5, 6 to 13
ORDER
(Order of the Court was made by K.K.SASIDHARAN,J.) When the writ petition was taken up for hearing, the learned Special Government Pleader (Pondicherry) produced a copy of the Government Order in G.O.Ms.No.2, dated 03.01.2013, and submitted that the services of the petitioner has already been regularized. The annexure to the Government Order contained the name of the petitioner. Therefore, we are of the view that nothing survives for adjudication.
2. The writ petition is dismissed as infructuous. No costs. Connected miscellaneous petition is dismissed.
(K.K.S.J.) (V.P.N.J.) msk 31.01.2017 To
1.Chief Secretary to Government, Govt.of Puducherry Chief Secretary, Puducherry.
2.The Secretary to Government for Education Department, Government of Puducherry, Puducherry.
3.Union Public Service Commission, rep.by its Secretary, Dholpur House, Shahjahan Road, New Delhi-110 003
4.The Director, Directorate of Higher & Technical Education, PIPMATE Campus, Puducherry.
5.The Principal, Tagore Arts College, Puducherry.
6.The Principal, Bharathidasan Government College for Women, Puducherry.
7.The Registrar, Central Administrative Tribunal, Madras.
K.K.SASIDHARAN,J.
and V.PARTHIBAN,J.
msk W.P.No.7856 of 2012 31.01.2017 http://www.judis.nic.in