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Madras High Court

A.Sumathi vs The Secretary To Governor on 12 May, 2017

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED : 12.05.2017

CORAM:

THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM 

WP.No.26613 of 2016
and
WMP.No.22803 of 2016

A.Sumathi			.. 		Petitioner

Vs.
1. The Secretary to Governor,
    Governor of Tamilnadu
    Chancellor of Anna University,
    Raj Bhavan, Chennai - 22.

2. The  Chief Secretary/Vigilance
    Commissioner,
    Fort St.George, Chennai - 9.

3. The Secretary,
    Higher Education Department,
    Fort St. George, Chennai - 9.

4. The Registrar,
    Anna University,
    Guindy, Chennai - 25.

5. Dr.D.Manjula,
    Head of Department
    Department of Computer Science 
    and Engineering,
    College of Engineering, Anna University,
    Guindy, Chennai - 25.

6. The Head of Computer Centre, 
    Madras Institute of Technology,
    Anna University Campus,
    Chromepet, Chennai - 44. 	.. 		Respondents

Prayer : Writ petition filed under Article 226 of the Constitution of India praying for the issuance of Writ of Mandamus directing the 3rd and 4th respondents to consider the case of the petitioner as per the merit status for the post of Teaching Fellow for the 5th respondent department and pass orders of any other such orders as this Hon'ble Court feels fit and proper in the circumstances of the case. 
		
	For Petitioner 	:  Mr.T.Sundaravadanam

	For Respondent	: Mr.R.Vijaya Kumar
	Nos.1 to 3	  Additional Government Pleader

	For Respondent	: Mr.L.P.Shanmugasundaram
	No.4

	For Respondent	: No appearance
	Nos.5 & 6				
			    ORDER	

Though the writ petitioner has sought for a larger relief in this writ petition, the learned counsel for the petitioner restricted the prayer by pleading that it is suffice to issue a direction to the respondents 3 and 4 to consider the representation submitted by the writ petitioner on 21.06.2016.

2. Though the learned counsel appearing for the respondents requested time for filing counter, this Court is of the view that since the representation submitted by the writ petitioner is pending for about one year and since the learned counsel for the writ petitioner restricted the prayer, it would suffice that a direction is issued to the 3rd respondent.

3. Accordingly, the 3rd respondent is directed to consider the representation submitted by the writ petitioner on 21.06.2016 and pass appropriate orders on merits and in accordance with law within a period of eight weeks from the date of receipt of a copy of this order.

with the above direction, the writ petition stands disposed of. No costs. Consequently, connected miscellaneous petition is closed.

12.05.2017 Internet : Yes/No Index : Yes/No sms To

1. The Secretary to Governor, Governor of Tamilnadu Chancellor of Anna University, Raj Bhavan, Chennai - 22.

2. The Chief Secretary/Vigilance Commissioner, Fort St.George, Chennai - 9.

3. The Secretary, Higher Education Department, Fort St. George, Chennai - 9.

4. The Registrar, Anna University, Guindy, Chennai - 25.

S.M.SUBRAMANIAM.J. sms

5. Dr.D.Manjula, Head of Department Department of Computer Science and Engineering, College of Engineering, Anna University, Guindy, Chennai - 25.

6. The Head of Computer Centre, Madras Institute of Technology, Anna University Campus, Chromepet, Chennai - 44.

and WMP.No.22803 of 2016 12.05.2017 http://www.judis.nic.in