Madras High Court
M.Boopalan vs ) The Principal Secretary on 21 April, 2021
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
W.P.(MD) No.17693 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.04.2021
CORAM:
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD) No.17693 of 2014
and M.P.(MD) No.1 of 2014
(Through Video Conference)
M.Boopalan ...Petitioner
Vs.
1) The Principal Secretary,
Government of Tamil Nadu,
Department of Adi Dravidar and Schedule Tribes Welfare,
Secretariat, Chennai.
2) The Director of Technical Education,
Directorate of Technical Education,
Chennai 600 025
3) The District Collector,
Ramanathapuram, Ramanathapuram District.
4) Anna University,
Rep. by its Registrar, Chennai.
5) Ganapathy Chettiar College of Engineering,
Rep. by its Principal,
Melakavanur Post, Paramakkudi,
Ramanathapuram District. .... Respondents
https://www.mhc.tn.gov.in/judis/
1/4
W.P.(MD) No.17693 of 2014
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Mandamus, directing the respondents 1 to 4 herein to take
appropriate action against the 5th respondent herein for demanding more fees i.e.
more than fees fixed by government in G.O.Ms.No.92, Adi Dravidar and
Schedule Tribe Welfare Department dated 11.09.2012 and also direct the 5th
respondent to refund the additional fees received from the petitioner within the time
frame fixed by this Court.
For Petitioner : Mr.George Stephen Kanikairaj
For RR1 to 3 : Mr.J.Gunaseelan Muthiah
For R-4 : Mr.M.Rajarajan,
Government Advocate
For R-5 : Mr.D.Senthil
******
ORDER
The relief sought for by the petitioner in this writ petition may not survive at this length of time. Accordingly, the Writ Petition stands closed. No costs. Consequently, connected miscellaneous petition is closed.
21.04.2021 Index : Yes / No Internet : Yes sts NOTE: In view of the present lock down owing to COVID-19 pandemic, https://www.mhc.tn.gov.in/judis/ 2/4 W.P.(MD) No.17693 of 2014 a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To:
1) The Principal Secretary, Government of Tamil Nadu, Department of Adi Dravidar and Schedule Tribes Welfare, Secretariat, Chennai.
2) The Director of Technical Education, Directorate of Technical Education, Chennai 600 025
3) The District Collector, Ramanathapuram, Ramanathapuram District.
N.ANAND VENKATESH, J., https://www.mhc.tn.gov.in/judis/ 3/4 W.P.(MD) No.17693 of 2014 sts Order made in W.P.(MD) No.17693 of 2014 Dated:
21.04.2021 https://www.mhc.tn.gov.in/judis/ 4/4