Madras High Court
S.Jeyalakshmi vs The Registrar on 1 December, 2022
Author: R.Mahadevan
Bench: R.Mahadevan, J.Sathya Narayana Prasad
W.A.(MD)No.1241 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 01.12.2022
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
and
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.A.(MD) No.1241 of 2020
and
C.M.P.(MD) Nos.6996 of 2020 and 740 of 2021
S.Jeyalakshmi ... Appellant/Petitioner
Vs.
1.The Registrar,
Anna University Tiruchirappalli,
Anna University Campus,
Tiruchirappalli – 620 024.
2.The Vice Chancellor,
Anna University Tiruchirappalli,
Anna University Campus,
Tiruchirappalli – 620 024.
3.The Secretary to the Government,
Ministry of Higher Education,
Fort St.George,
Chennai – 600 009.
4.V.R.Sharama Dulipala
Lecturer,
Anna University Tiruchirappalli,
Anna University Campus,
Tiruchirappalli – 620 024. ... Respondents/Respondents
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https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1241 of 2020
Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying
to set aside the order dated 21.02.2019 made in W.P.(MD) No.13396
of 2009 and to allow the appeal.
For Appellant : Mr.M.S.Sureshkumar
For Respondents 1 & 2 : Mr.E.V.N.Siva
Standing Counsel
For 3rd Respondent : Mr.S.Shaji Bino
Special Government Pleader
For 4th Respondent : Mr.G.Prabhu Rajadurai
***
JUDGMENT
(Judgment of the Court was delivered by R.MAHADEVAN, J.) The Writ Appeal has been filed by the appellant/writ petitioner, challenging the order of the learned Single Judge in W.P.(MD) No.13396 of 2009, dated 21.02.2019, by which, the learned Single Judge has disposed of the Writ Petition, challenging the selection of the 4th respondent, with a direction to the third respondent to come out with an announcement as to whether the M.Sc., Electronics degree obtained by the fourth respondent would meet the eligibility requirement for the post of Lecturer in Physics in Anna University pertaining to the impugned selection.
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2. Mr.M.S.Sureshkumar, learned counsel for the petitioner, Mr.E.V.N.Siva, learned Standing Counsel, appearing for the respondents 1 and 2, Mr.S.Shaji Bino, learned Special Government Pleader, appearing for the 3rd respondent and Mr.G.Prabhu Rajadurai, learned Standing Counsel for the 4th respondent.
3. Today, when the matter was taken up for hearing, it is represented that the learned Single Judge has directed the Government to take a call with regard to the equivalence of M.Sc., Electronics degree obtained by the fourth respondent and now, the equivalence result has been arrived at and declared that M.Sc., Electronics degree obtained by the fourth respondent would meet the eligibility requirement for the post of Lecturer in Physics in Anna University pertaining to the impugned selection.
4. In view of the above, this Writ Appeal is disposed of with a direction to the third respondent to pass necessary orders with regard to the claim of the appellant and communicate the decision taken to the appellant and the fourth respondent within a period of four weeks from the date of receipt of a copy of this order 3/5 https://www.mhc.tn.gov.in/judis W.A.(MD)No.1241 of 2020 and on receipt of the same, it is open to the parties to workout their remedies in the manner known to law. No costs. Consequently, connected Miscellaneous Petitions are closed.
[R.M.D., J.] [J.S.N.P., J.]
01.12.2022
Internet : Yes / No
Index : Yes / No
sj
To
1.The Secretary to the Government, Ministry of Higher Education, Fort St.George, Chennai – 600 009.
4/5 https://www.mhc.tn.gov.in/judis W.A.(MD)No.1241 of 2020 R.MAHADEVAN, J.
and J.SATHYA NARAYANA PRASAD, J.
sj W.A.(MD) No.1241 of 2020 01.12.2022 5/5 https://www.mhc.tn.gov.in/judis