G.Sudhana vs The Director Of Collegiate Education on 19 May, 2016

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Madras High Court

G.Sudhana vs The Director Of Collegiate Education on 19 May, 2016

Bench: M.V.Muralidaran

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED :  19.05.2016  

CORAM   

THE HONOURABLE MR.JUSTICE M.V.MURALIDARAN             

Writ Petition(MD)No.12087 of 2015 
and 
M.P.(MD)No.1 of 2015  

G.Sudhana                                               : Petitioner

Vs.

1.The Director of Collegiate Education,
   College Road,
   Chennai.

2.The Joint Director of Collegiate Education,
   Thirunelveli Region,
   Thirunelveli,
   Thirunelveli District.

3.The Chairman/Bishop, 
   The Governing Board of Nesamony Memorial Christian College, 
   CSI Kanyakumari Diocese, 
   71, Dennis Road,
   Nagercoil,
   Kanyakumari District.

4.The Correspondent/Secretary, 
   Nesamony Memorial Christian College, 
   Marthandam, 
   Kanyakumari District.

5.The Principal,
   Nesamony Memorial Christian College, 
   Marthandam, 
   Kanyakumari District.                                : Respondents

        Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Mandamus, to forbear the respondents 3 to 5 from in any
way appointing any candidate in the sanctioned post of Assistant Professor
(Mathematics) at the fifth respondent College bypassing the petitioner's
seniority and consequentially to direct the respondents to consider the
petitioner for appointment to the post of Assistant Professor (Mathematics)
by following the petitioner's seniority/rank list maintained by the Diocesan
Employment Bureau in terms of Chapter XXVI of Rule 60.5 of the C.S.I.
Kanyakumari Diocese, Constitution and Rules, 1960 within the period that may
be stipulated by this Court.

!For Petitioner                  : Mr.A.Nawaz Khan, 
                                                   For M/s.Ajmal Associates
For Respondents 1&2     : Mr.VR.Shanmuganathan,           
                                                Special Government Pleader 
        For Respondents 3to5    : Mr.T.Cibi Chakraborthy
        

:ORDER

The learned counsel for the petitioner seeks permission of this Court to withdraw the Writ Petition with liberty to the petitioner to approach the respondents and he has also made an endorsement to that effect.

2. In view of the endorsement so made, the Writ Petition is dismissed as withdrawn by giving liberty to the petitioner to approach the respondents. No costs. Consequently, the connected miscellaneous petition is also dismissed.

1.The Director of Collegiate Education, College Road, Chennai.

2.The Joint Director of Collegiate Education, Thirunelveli Region, Thirunelveli, Thirunelveli District.

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