Madras High Court
Dr.G.Sivaradje vs The Chancellor on 10 July, 2025
W.P No.25132 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.07.2025
CORAM
THE HONOURABLE MR. JUSTICE C. KUMARAPPAN
Writ Petition No.25132 of 2025
and
Writ Miscellaneous Petition No.28308 of 2025
Dr.G.Sivaradje ... Petitioner
..Vs..
1.The Chancellor,
Pondicherry Technological University,
Rep. by Lieutenant Governer,
Raj Nivas, Pucucherry – 14.
2.The Secretary to Government (Higher
and Technical Education) and Pro Chancellor cum
The Chairman Board of Governors of PTU
Government of Puducherry
Chief Secretariat, Puducherry – 1.
3.The Director,
Directorate of Higher and Technical Education,
Tholkappiar Main Road,
Puducherry – 8. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of Mandamus to direct the 1st respondent to consider
my representation dated 18.11.2024 in accordance with the provisions of
Puducherry, Technological University Act of 2019.
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W.P No.25132 of 2025
For Petitioner :
Mr.A.K.Sriram, Senior Counsellors
For M/s.Durga V. Bhatt
For Respondents : Mr.R.Syed Mustafa,
Special Government Pleader (Pondy)
ORDER
The instant writ petition has been filed with a prayer for Mandamus to direct the 1st respondent to consider my representation dated 18.11.2024.
2.The learned Senior Counsel appearing on behalf of the petitioner would submit that Pondicherry Technological University Act, 2019 and the Puducherry Technological University Act, dated 05.08.2022 has provision for re-appointment of the Registrar. It is the further submission of the learned senior counsel that the petitioner was appointed as the first Registrar of the Pondicherry University and his tenure came to an end on 07.12.2024. Since there is a rule for re-appointment, the petitioner has sent a representation on 18.11.2024 to the respondents for his re-appointment, and such representation is pending with them for consideration.
3. At this juncture, learned Special Government Pleader for Pondicherry appearing on behalf of the respondents would fairly submit that they will 2/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 02:29:47 pm ) W.P No.25132 of 2025 consider the petitioner's representation dated 18.11.2024 and pass order in accordance with its own merits and in accordance with law within a reasonable time.
4.Heard the submissions of the learned counsel on either side and also perused the materials available on record.
5.In such view of the fair submission made by the learned Special Government Pleader, without going to the merits of the writ petition, this Court deems it appropriate to direct the respondents to consider the petitioner's above representation dated 18.11.2024 and pass order according to its own merits and in accordance with law, within a period of four (4) weeks from the date of receipt of a copy of this order.
6.With the above observations, the writ petition stands disposed of. No costs. Consequently, the connected miscellaneous petition stands closed.
10.07.2025
ssi
Index : Yes
Speaking Order : Yes /No
Neutral Citation Case: Yes/No
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W.P No.25132 of 2025
To:
1.The Chancellor,
Pondicherry Technological University, Rep. by Lieutenant Governer, Raj Nivas, Pucucherry – 14.
2.The Secretary to Government (Higher and Technical Education) and Pro Chancellor cum The Chairman Board of Governors of PTU Government of Puducherry Chief Secretariat, Puducherry – 1.
3.The Director, Directorate of Higher and Technical Education, Tholkappiar Main Road, Puducherry – 8.
4/5https://www.mhc.tn.gov.in/judis ( Uploaded on: 22/07/2025 02:29:47 pm ) W.P No.25132 of 2025 C. KUMARAPPAN, J.
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