Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Madras High Court

R. Rajendran vs The Member Secretary on 9 September, 2025

                                                                                       WP No. 33724 of 2013




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 09-09-2025

                                                         CORAM

                                  THE HONOURABLE MR.JUSTICE K. SURENDER

                                               WP No. 33724 of 2013
                                                & MP No.1 of 2013
                1. R. Rajendran,
                S/o.G. Radhakrishnan, No.102,
                Thittacherry Road,
                T.R. Pattinam- 609 606,
                Karaikkal District, Puducherry State.
                                                                                       Petitioner(s)

                                                              Vs

                1. The Member Secretary,
                Pondicherry Institute Of Post Matric
                Technical Education (PIPMATE),
                Sponsored by the Government Of
                Puducherry, Lawspet, Puducherry- 8

                2.All India Council for
                Technical Education, I.G. Sports
                Complex, I.P. Estate,
                New Delhi -110 002
                                                                                       Respondent(s)

                PRAYER
                This Writ Petition has been filed seeking for declaration, declaring the circular
                of 1st     respondent dated 18.11.2013 bearing No.A/13/1/4/PIPMATE/


                1



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 10/09/2025 03:51:58 pm )
                                                                                           WP No. 33724 of 2013



                2013/A1/PF/ 999 is null and void since the circular is passed without following
                the Notification issued by the 2nd respondent dt 05.03.2010 published in Part III
                Section IV of Gazette of India extraordinary as far as the date of implementation
                of revised pay of arrears (v) Anomalies, if any, in the implementation of this
                Scheme may be brought to the notice of the Department of Higher Education,
                Ministry of Human Resource Department and AICTE, for clarification.

                                  For Petitioner(s):       M/s.I.V.Paul Panner Selvam

                                  For Respondent(s):       M/s.T.P.Manoharan, for R1

                                                             ORDER

Today, when the matter is taken up for hearing, learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition and he has also made an endorsement in the petition to that effect.

2.In view of the above submission, this Writ Petition is dismissed as withdrawn. No costs. Consequently connected miscellaneous petition is closed.

09-09-2025 dn Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No 2 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 03:51:58 pm ) WP No. 33724 of 2013 To

1.The Member Secretary, Pondicherry Institute Of Post Matric Technical Education (PIPMATE), Sponsored by the Government Of Puducherry, Lawspet, Puducherry 8

2.All India Council For Technical Education, I.G. Sports Complex I.P. Estate, New Delhi 110 002 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 03:51:58 pm ) WP No. 33724 of 2013 K.SURENDER, J.

dn WP No. 33724 of 2013 09-09-2025 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 10/09/2025 03:51:58 pm )