Madras High Court
Dr.K.Gokulakrishnan vs The State Of Tamil Nadu on 13 December, 2022
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD).No.4918 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.12.2022
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.(MD)No.4918 of 2020
and
W.M.P.(MD).Nos.4283, 4285 and 4287 of 2020
Dr.K.Gokulakrishnan ... Petitioner
vs.
1.The State of Tamil Nadu
represented by the Principal Secretary,
Higher Education (11) Department,
Fort St. George,
Chennai 600 009.
2.The Registrar,
Anna University,
Sardar Patel Road,
Chennai 600 025.
... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of
India for issuance of a Writ of Certiorarified Mandamus, to call for the
records pertaining to the impugned order in G.O.(Rt)No.91 Higher
Education (I1) Department dated 14.7.2017 on the file of the respondent
No.1 and quash the same as illegal in for as classification of Excess 23
teaching staff in serial No.3 and consequently directing the respondent
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W.P.(MD).No.4918 of 2020
No.1 to bring the petitioner under the category 'Proper Appointment' and
consequently direct the respondents to pay the salary to the petitioner on
par with the other regularized Assistant Professors, who were appointed
in the very same date as that of petitioner and provide the benefits such
as Annual Increment, Ph.D., Increment, Career Advancement Scheme
Promotion and all other consequential benefits within the time frame
stipulated by this Court.
For Petitioner : Mr.T.Lajapathi Roy
For R1 : Mr.S.Shaji Bino
Special Government Pleader
For R2 : Mr.E.V.N.Siva
Standing counsel
ORDER
This Writ Petition has been filed challenging the impugned order passed by the first respondent, dated 14.7.2017 and to quash the same and consequently direct the first respondent to bring the petitioner under the category 'Proper Appointment' and direct the respondents to pay the salary to the petitioner on par with the other regularized Assistant Professors, who were appointed in the very same date as that of 2/5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.4918 of 2020 petitioner and to provide the benefits such as Annual Increment, Ph.D., Increment, Career Advancement Scheme Promotion and all other consequential benefits.
2. The learned Standing counsel appearing for the respondent University would submit that during the pendency of the writ petition, the petitioner was absorbed as Assistant Professor, Department of Electronics and Communication Engineering, Regional Campus, Tirunelveli with effect from 01.08.2012 (F.N.), vide order dated 16.11.2022.
3. In view of the above, no further order is necessary in this writ petition. Hence, this Writ Petition is closed with liberty to the petitioner to make a fresh representation for receiving the monetary benefits. No costs. Consequently, the connected Miscellaneous Petitions are closed.
13.12.2022 akv 3/5 https://www.mhc.tn.gov.in/judis W.P.(MD).No.4918 of 2020 To
1.The Principal Secretary, State of Tamil Nadu, Higher Education (11) Department, Fort St. George, Chennai 600 009.
2.The Registrar, Anna University, Sardar Patel Road, Chennai 600 025.
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