Madras High Court
Association Of University Teachers vs The Government Of Tamil Nadu on 24 June, 2025
W.P.No.22603 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.06.2025
CORAM
THE HONOURABLE MR.JUSTICE C.KUMARAPPAN
W.P.No.22603 of 2025
Association of University Teachers,
Tamil Nadu (Regd. No.64/1971)
Rep. by the Secretary, C.B.M.College Unit,
Kovaipudur, Coimbatore – 42. ... Petitioner
Vs.
1.The Government of Tamil Nadu,
Rep. by Principal Secretary to Government,
Higher Education Department,
Government of Tamil Nadu,
Secretariat,
Chennai – 600 009.
2.The Commissioner of Collegiate Education,
IASE Campus, 577, Anna Salai,
Saidapet (PO),
Chennai – 600 015.
3.The Joint Director of Collegiate Education,
Race Course Road,
Coimbatore Region.
4.Sasikala Ramraj ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus directing the first respondent to dispose of
the revision petition filed on 15.12.2024 expeditiously.
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W.P.No.22603 of 2025
For Petitioner : Mr.B.Ravi
For Respondents : Mr.C.Jayaprakash for R1 to R3
Government Advocate
ORDER
Mr.C.Jayaprakash, learned Government Advocate takes notice on behalf of the respondents 1 to 3. Since this Court is not inclined to pass any adverse order as against the fourth respondent, notice to the fourth respondent is dispensed with. By consent, the writ petition is taken up for final disposal at the admission stage itself.
2.The petitioner has filed this writ petition seeking issuance of Writ of Mandamus directing the first respondent to dispose of the revision petition filed on 15.12.2024 expeditiously.
3.The learned counsel appearing for the petitioner would submit that the petitioner has filed revision petition on 15.12.2024 challenging the appointment of the fourth respondent as the secretary of C.B.M. College. The learned counsel would further submit that inspite of the pendancy of the revision for about more than five months, the first respondent has not considered the same all along.
4.At this juncture, the learned Government Advocate would 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/07/2025 01:00:13 pm ) W.P.No.22603 of 2025 admit the pendancy of the revision petition dated 15.12.2024 and would further submit that the first respondent would consider the said revision, within a reasonable time.
5.In such view of the matter, this Court deems it appropriate to direct the first respondent to consider the revision petition dated 15.12.2024 and dispose of the same, within a period of eight weeks from the date of receipt of a copy of this order, according to its own merits and in accordance with law.
6.The writ petition is disposed of. No costs.
24.06.2025 pri Index: Yes/ No Speaking Order: Yes/ No NCC: Yes/ No To
1.The Government of Tamil Nadu, Rep. by Principal Secretary to Government, Higher Education Department, Government of Tamil Nadu, Secretariat, Chennai – 600 009.
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pri
2.The Commissioner of Collegiate Education, IASE Campus, 577, Anna Salai, Saidapet (PO), Chennai – 600 015.
3.The Joint Director of Collegiate Education, Race Course Road, Coimbatore Region.
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