Madras High Court
Dr.R.Senthil Malar vs The Government Of Tamil Nadu on 7 January, 2025
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP(MD). No.23393 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 07.01.2025
CORAM
THE HONOURABLE MR. JUSTICE B.PUGALENDHI
WP(MD)No.23393 of 2019
and
WMP(MD)No.20046 of 2019
Dr.R.Senthil Malar ... Petitioner
versus
1. The Government of Tamil Nadu,
Rep. by its Principal Secretary,
Higher Education Department,
Fort St. George, Chennai – 600 009.
2. Teachers Recruitment Board,
Rep. by its Member Secretary,
4th Floor, E.V.K.Sampath Maaligai,
DPI Campus, College Road,
Chennai – 600 006.
3. The Director of Collegiate Education,
DPI Campus, College Road,
Nungambakkam, Chennai – 600 006.
4. The Joint Director of Collegiate Education,
Tirunelveli Region,
Tirunelveli – 8.
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WP(MD). No.23393 of 2019
5. Sivanthi Aditanar College,
Rep. by its Secretary,
Pillayarpuram, Moniketti Pottal Po.
Kanyakumari District – 629 501.
(R5 is impleaded vide order
dated 13.11.2019) ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
praying this court to issue a Writ of Mandamus, to direct the 4 th
respondent to countersign the teaching experience certificate of the
petitioner dated 16.10.2019 for her services between 05.01.2007 to
16.10.2019 issued by the Sivanthi Aditanar College, Pillaiyarpuram,
Kanyakumari District, within the time frame fixed by this Court.
For Petitioner : Mr.M.Saravanan
For R1 to R4 : Mr.P.T.Thiraviam,
Government Advocate
ORDER
The petitioner is a Lecturer worked in the 5th respondent private College from 05.01.2007 to 16.10.2019. She has made a request to the 5th respondent to issue a Teaching Experience Certificate for her services rendered in the 5th respondent College. The 5th respondent has also issued a Teaching Experience Certificate dated 16.10.2019 and the same needs to be countersigned by the 4th respondent/the Joint Director of 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2025 03:24:12 pm ) WP(MD). No.23393 of 2019 Collegiate Education. Since the Joint Director has not countersigned the certificate issued by the 5th respondent College, the petitioner has filed this writ petition for a Mandamus directing the 4th respondent/the Joint Director of Collegiate Education to countersign the Teaching Experience Certificate issued by the 5th respondent for her services from 05.01.2007 to 16.10.2019.
2. The learned Government Advocate has produced a document stating that the Teaching Experience Certificate issued by the 5th respondent was countersigned by the Joint Director of Collegiate Education on 12.12.2024. A copy of the Teaching Experience Certificate has also been furnished to the petitioner's counsel.
3. The learned counsel appearing for the petitioner raised an objection that the 4th respondent has not countersigned for the entire period from 05.01.2007 to 16.10.2019.
4. The learned Government Advocate submits that the petitioner was not having the required qualification of Ph.D. for certain period and therefore, for the period which she has served without required 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/03/2025 03:24:12 pm ) WP(MD). No.23393 of 2019 qualification, the Teaching Experience Certificate cannot be issued.
5. This Court considered the rival submissions made.
6. This writ petition is filed only for a Mandamus directing the Joint Director of Collegiate Education to countersign the Teaching Experience Certificate of the petitioner.
7. The Joint Director of Collegiate Education has countersigned the Teacher Experience Certificate of the petitioner, however, restricted the period of service. The eligibility of the petitioner for Teaching Experience Certificate without qualification has to be decided only by challenging the certificate endorsed by the 4th respondent on 12.12.2024.
8. Considering the relief sought for in this writ petition, this Court is not inclined to expand the scope of the writ petition, If the petitioner is having any grievance over the certificate endorsed by the 4th respondent, it is always open to her to challenge the same in the manner known to law.
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9. Accordingly, this writ petition is dismissed. No costs. Consequently, connected miscellaneous petition is closed.
07.01.2025 ogy NCC : Yes / No. Index : Yes / No. Internet: Yes/No. To
1. The Principal Secretary, Higher Education Department, Fort St. George, Chennai – 600 009.
2. The Member Secretary, Teachers Recruitment Board, 4th Floor, E.V.K.Sampath Maaligai, DPI Campus, College Road, Chennai – 600 006.
3. The Director of Collegiate Education, DPI Campus, College Road, Nungambakkam, Chennai – 600 006.
4. The Joint Director of Collegiate Education, Tirunelveli Region, Tirunelveli – 8.
5. The Secretary, Sivanthi Aditanar College, Pillayarpuram, Moniketti Pottal Po.
Kanyakumari District – 629 501.
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