Madras High Court
C.Jeyaseelan vs The Secretary To Government on 11 August, 2016
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.08.2016
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
W.P.No.28080 of 2016
C.Jeyaseelan ... Petitioner
Vs.
1 The Secretary to Government
Department of Higher Education
Fort St.George, Chennai 600 009.
2 The Vice Chancellor
Thiruvalluvar University
Serkadu 632 115
Vellore District.
3 The Thiruvalluvar University
Rep. by its Registrar i/c
Serkadu-632 115.
4 The Controller of Examinations
Thiruvalluvar University,
Serkadu 632 115
Vellore District. ... Respondents
Prayer:
Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the 4th respondent to expediously forward the petitioner's Thesis submitted on 03.03.2016 for Evaluation and to consequently, conduct the Viva-Voce leading to the conferment of the Ph.D Degree within a time frame fixed by this Hon'ble Court on the basis of the petitioner's representation dated 26.07.2016.
For Petitioner : Mr.S.Sathia Chandran
For Respondents : Mrs.P.Rajalakshmi for R1
Government Advocate
Mr.V.Gangadharan for R2 to R4
O R D E R
By consent, the writ petition is taken up for final disposal.
2.The petitioner would state that his father was a cotton mill worker and retired from service and he is a first generation graduate and got his name registered as Full Time Research Scholar (Zoology) for conferment of PhD under the guidance of Dr.A.Abdul Rahuman and on account of certain difficulty, he changed on the Guideship in accordance with the statutes of the respondent University and under the guidance of Dr.(Sr.) Regina Mary R., Assistant Professor, Post Graduate and Research Department of Zoology, Auxilium College (Autonomous), Gandhi Nagar, Vellore, he completed Full Time Research Program and submitted his Research Thesis in Synthesis of Metal and Metal-Oxide Nanoparticles using Tinospora cordifolia Leaf extract and its Antiplasmodial efficacy against Plasmodium falcifarum.
3.The grievance expressed by the petitioner is that even after submission of the said Thesis, it has not been forwarded for evaluation and consequently, the conduct of Viva Voce also is getting delayed. In this regard, the petitioner has submitted a representation dated 26.07.2016 and since no orders have been passed, came forward to file this writ petition.
4.Heard the submissions of Mr.S.Sathia Chandran, learned counsel appearing for the petitioner, Mrs.P.Rajalakshmi, learned Government Advocate who accepts notice on behalf of the first respondent and Mr.V.Gangadharan, learned counsel who accepts notice on behalf of the respondents 2 to 4.
5.Though the petitioner prayed for a larger relief, this Court in the light of the above facts and circumstances and without going into the merits of the same, directs the respondents 3 and 4 to consider and dispose of the petitioner's representation dated 26.07.2016, on merits and in accordance with law and pass orders, within a period of four weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner.
6.The writ petition is disposed of accordingly. No costs.
11.08.2016
pri
Index: Yes/ No Internet: Yes/ No
Note: Registry is directed to issue order copy on 16.08.2016.
M.SATHYANARAYANAN,J.
pri
To
1 The Secretary to Government
Department of Higher Education
Fort St.George, Chennai 600 009.
2 The Vice Chancellor
Thiruvalluvar University
Serkadu 632 115
Vellore District.
3 The Thiruvalluvar University
Rep. by its Registrar i/c
Serkadu-632 115.
4 The Controller of Examinations
Thiruvalluvar University,
Serkadu 632 115
Vellore District.
W.P.No.28080 of 2016
11.08.2016