V.G.Arul Veera Raja vs The State Of Tamil Nadu on 16 September, 2014

[Cites 1, Cited by 8]

Madras High Court

V.G.Arul Veera Raja vs The State Of Tamil Nadu on 16 September, 2014

Bench: K.K.Sasidharan

       

  

  

 
 
 BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 16.09.2014

Coram
THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN

W.P.(MD) Nos.13983 of 2014
and
W.P.(MD) Nos13984 of 2014


V.G.Arul Veera Raja		 : Petitioner in W.P.(MD) No.13983 		
								of 2014

C.Jacob Zacharia		 : Petitioner in W.P.(MD) No.13984 			
							of 2014
vs.

1.The State of Tamil Nadu,
  Rep. by its Secretary,
  Department of Social Welfare and Nutrition Meal,
  Fort St. George,
  Chennai - 600 009.
2.The Director of Collegiate Education,
  College Road,
  Chennai - 600 006.
3.The Joint Director of Collegiate Education,
  Tirunelveli, Tirunelveli District.
4.The Secretary cum Correspondent,
  Scott Christian College,
  Nagercoil - 629 003.    : Respondents in both Writ Petitions



COMMON PRAYER

Writ Petitions filed under Article 226 of the Constitution of
India, praying for the issuance of a Writ of Mandamus, to direct the second
respondent Director of collegiate Education to consider and pass orders on
the representation submitted by the petitioners in person on 06.05.2014
requesting to absorb the petitioners in the vacant sanctioned post of Office
Assistant and regularise the petitioner's service into Time Scale of Pay as
per G.O.Ms.No.151 (Social Welfare (M) Nutrition Meal (Sa Na 4) Department)
dated 16.10.2008 by relaxing the relevant rules.
		
!For Petitioner		: Mr.S.Xavier Rajini
^For Respondents	: Mr.R.Anandharaj
				  Government Advocate

:COMMON ORDER

The fourth respondent appointed the petitioners as Office Assistants. The petitioners have come with a grievance that inspite of the Government Order in G.O.Ms.No.151 (Social Welfare (M) Nutrition Meal (Sa Na 4) Department) dated 16.10.2008, the respondents have not taken action to regularize their services.

2. The petitioners have given representations separately to the second respondent dated 06.05.2014, to regularize their services in the light of G.O.Ms.No.151 (Social Welfare (M) Nutrition Meal (Sa Na 4) Department) dated 16.10.2008.

3. The question as to whether the petitioners are entitled for relaxation in terms of G.O.Ms.No.151 (Social Welfare (M) Nutrition Meal (Sa Na 4) Department) dated 16.10.2008, is essentially an issue to be decided by the second respondent.

4. The second respondent is directed to consider and dispose of the representations dated 06.05.2014 on merits and as per law. Such exercise shall be completed within a period of four months from the date of receipt of a copy of this order.

5. The Writ Petitions are disposed of with the above direction. No costs.

16.09.2014 sj To

1.The Secretary, State of Tamil Nadu, Department of Social Welfare and Nutrition Meal, Fort St. George, Chennai - 600 009.

2.The Director of Collegiate Education, College Road, Chennai - 600 006.

3.The Joint Director of Collegiate Education, Tirunelveli, Tirunelveli District.

K.K.SASIDHARAN, J.

sj W.P.(MD) Nos.13983 and 13984 of 2014 16.09.2014

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