Madras High Court
D.Senthil Nambi vs The Government Of Tamil Nadu on 28 June, 2018
Author: Satrughana Pujahari
Bench: Satrughana Pujahari
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 28.06.2018
CORAM
THE HONOURABLE MR.JUSTICE SATRUGHANA PUJAHARI
W.P.Nos.10294 to 10307 of 2018 and
W.M.P.Nos.12227 to 12240 of 2018
D.Senthil Nambi ..Petitioner in W.P.No.10294 of 2018
P.Krishnan ..Petitioner in W.P.No.10295 of 2018
R.Vijayabaskar ..Petitioner in W.P.No.10296 of 2018
Dr.P.Senthil Kumar ..Petitioner in W.P.No.10297 of 2018
K.Sumitha ..Petitioner in W.P.No.10298 of 2018
N.Ramaprabha ..Petitioner in W.P.No.10299 of 2018
R.Selvakumar ..Petitioner in W.P.No.10300 of 2018
P.Hariharan ..Petitioner in W.P.No.10301 of 2018
R.Mythili ..Petitioner in W.P.No.10302 of 2018
L.Padmapriya ..Petitioner in W.P.No.10303 of 2018
T.Selva Ramesh ..Petitioner in W.P.No.10304 of 2018
T.Mahesh Kumar ..Petitioner in W.P.No.10305 of 2018
P.Kamakshi ..Petitioner in W.P.No.10306 of 2018
T.Rajalakshmi ..Petitioner in W.P.No.10307 of 2018
Versus
1. The Government of Tamil Nadu,
Rep. by its Secretary,
Higher Education Department ,
Fort St. George,
Chennai - 600 009
2. The Syndicate of Annamalai University,
Rep.by its Chairman,
Annamalai Nagar, Chidambaram,
Cuddalore District - 608 002
3. The Annamalai University,
Rep. by its Registrar,
Annamalai Nagar, Chidambaram,
Cuddalore District - 608 002 .. Respondents
in all W.P.'s
Common Prayer : Writ Petitions filed under Article 226 of the Constitution of India, praying to issue a writ of certiorarified mandamus calling for the records relating to the order issued by the 3rd respondent bearing Ref.No.C1-10/21851/2018 dated 02.04.2018 and quash the same and direct the respondents to continuously pay the salary as being paid as on date with 7th pay commission benefits from the due date.
For Petitioner : Mr.P.Ebenezer Paul
in all W.P.'s
For R1 : Mrs.P.Kavitha,
in all W.P.'s Government Advocate
For RR2 & 3 : Mr.Isaac Mohanlal, Senior Counsel,
in all W.P.'s for M/s.Isaac Chambers
COMMON ORDER
Mrs.P.Kavitha, Government Advocate takes notice for the first respondent. Mr.Isaac Mohanlal, Senior Counsel takes notice for the second and third respondents.
2. In view of the order passed in W.P.Nos.13873 to 13876 of 2018, nothing survives in these writ petitions.
3. Accordingly, these writ petitions also stand closed and shall be guided by the order passed in the aforesaid batch. Consequently, all the Writ Miscellaneous Petitions filed in these writ petitions wherein interim order has been passed also stand closed. No costs.
28.06.2018
lok
Index :Yes/No
Internet:Yes/No
Speaking/Non-speaking
1. The Secretary,
The Government of Tamil Nadu,
Higher Education Department ,
Fort St. George,
Chennai - 600 009
2. The Chairman,
The Syndicate of Annamalai University, Annamalai Nagar, Chidambaram, Cuddalore District - 608 002
3. The Registrar, The Annamalai University, Annamalai Nagar, Chidambaram, Cuddalore District - 608 002 SATRUGHANA PUJAHARI.,J lok W.P.Nos.10294 to 10307 of 2018 28.06.2018