Madras High Court
V. Alagu Maheswari vs Chennai Metropolitan Development ... on 28 March, 2022
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.P.Nos.7262 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.03.2022
CORAM:
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
W.P.Nos. 21422, 21507, 21514, 21423, 21426, 21427,21429,21523, 21503,21680,
21684,22059 and 22416 of 2021
and
WMP.Nos. 3419,3425,3426,3422,3421,3428,3424,4011,4213 of 2022, 22732,
22733, 22735, 22736, 22667, 22669, 22674, 22675, 22677, 22739, 22731, 22852,
22857, 23275, 23661 of 2021
W.P.No. 21422 of 2021
V. Alagu Maheswari ..Petitioner
Vs.
Chennai Metropolitan Development Authority
Represented by its Member Secretary,
Tahalamuthu Natarajan Building,
No.1, Gandhi Irwin Road,
Egmore, Chennai-600008 .. Respondent
Prayer in W.P.No. 21422 of 2021: Writ petition filed under Article 226 of the
Constitution of India praying for issuance of a Writ of Certiorarified Mandamus,
calling for the records of the impugned proceedings of the respondent vide Memo
No. E-3/1612/2020-5 dated 25.09.2021 and quash the same and further issue
necessary direction to the respondent to the service of the petitioner.
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https://www.mhc.tn.gov.in/judis
W.P.Nos.7262 of 2020
For Petitioner : Mr.M.Santhanaraman
For M/s.D.Kalaivani
For Respondent :Mr.R.Shanmugasundaram,AG
Assisted by
Mrs. Malarvizhi Udhayakumar
Ms.A.G.Shakeenaa
COMMON ORDER
Challenging the impugned proceedings dated 25.09.2021 passed by the respondent, these writ petitions are filed.
2. According to the learned counsel appearing for the petitioners as per notification issued by the respondent, the petitioners have applied for the posts and after completion entire selection process conducted by the respondent, the petitioners were appointed in the posts. Suddenly, the respondent had issued impugned proceedings dated 25.09.2021 stating that they found certain irregularities in the appointments and hence decided to terminate the services of the petitioners. According to the learned counsel for the petitioners, the impugned proceedings of the respondent with preconceived notion to terminate the services of the petitioners is vaxatious and baseless and liable to be set aside.
3. The learned Advocate General appearing for the respondents fairly submitted before this Court that after having discussion with the respondent, the 2/4 https://www.mhc.tn.gov.in/judis W.P.Nos.7262 of 2020 respondent accepted and agreed to withdraw the impugned show cause notice and seek liberty to issue a fresh show cause notice and proceed in accordance with law. Insofar as wages is concerned, the respondents agreed and undertake before this Court to settle the salary to the petitioners from the date of issue of fresh show cause notice.
4. The said submissions of the learned Advocate General is recorded and by consent of both the learned counsels the following directions are issued;
i. The respondent is directed to issue a fresh show cause notice to the writ petitioners within a period of four weeks from the date of receipt of a copy of this order.
ii. On receipt of such notice, the writ petitioners shall submit their objections / explanations to the respondents within a period of twelve weeks thereafter. iii. Thereafter, the respondents after affording due opportunities to the petitioners, shall pass appropriate orders on merits and in accordance with law, as expeditiously as possible.
5. With the above directions, these writ petitions are disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
28.03.2022 Index: Yes / No Internet : Yes ak 3/4 https://www.mhc.tn.gov.in/judis W.P.Nos.7262 of 2020 D.KRISHNAKUMAR. J ak W.P.Nos. 21422, 21507, 21514, 21423, 21426, 21427,21429,21523, 21503,21680, 21684,22059 and 22416 of 2021 and WMP.Nos. 3419,3425,3426,3422,3421,3428, 3424,4011,4213 of 2022, 22732, 22733, 22735, 22736, 22667, 22669, 22674, 22675, 22677, 22739, 22731, 22852, 22857, 23275, 23661 of 2021 28.03.2022 4/4 https://www.mhc.tn.gov.in/judis