Madras High Court
Association Of Non-Teaching Employees vs The Registrar (In Charge) on 20 September, 2022
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P(MD)Nos.548, 550, 552 and 10827 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 20.09.2022
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P(MD)Nos.548, 550, 552 and 10827 of 2021
and
W.M.P.(MD)Nos.11373, 8468 and 11368 of 2021
W.P.(MD)No.548 of 2021:-
Association of Non-Teaching Employees,
NIT Trichy (Reg. No.145/2005),
Rep. by its Secretary,
R.Saravanan. ... Petitioner
Vs.
1.The Registrar (In Charge),
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
2.The Board of Governors,
Rep. by its Chairperson,
National Institute of Technology,
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
3.The Director,
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
4.Union of India,,
Rep. by its Secretary to Government
(Department of Higher Education),
Ministry of Human Resources Development,
Shastri Bhavan, New Delhi. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for
entire records relating to the impugned common recruitment notification dated
16.12.2020 covering Advertisement No.NITT/R/RC/NT2020/02 dated
16.12.2020 calling for application to fill up the post of Junior Assistant Senior
Assistant and Stenographer Advertisement No.NITT/R/RC/NT2020/03 dated
16.12.2020 calling for application to fill up the post of Superintendent
Advertisement No.NITT/R/RC/NT2020/04 dated 16.12.2020 calling for
application to fill up the post of Technician and senior Technician and
Advertisement No. NITT/R/RC/NT2020/05 dated 16.12.2020 calling for
application to fill up the post of Technical Assistant, Junior Engineer, SAS
Assistant and Library & Information Assistant issued by the first respondent
quash the same as illegal and consequently direct the 1 st respondent herein to
issue fresh notification in consonance with the Recruitment Rules (2019) for
Non-Teaching Staff in NITs notified vide No.F.5-5/2018-TS.III of MHRD's
letter dated 20.02.2019 and 04.04.2019.
For Petitioner : Mr.V.R.Shanmuganathan
For Respondents : Mrs.J.Maria Roseline for R1 to R3.
Mr.R.Rajaraman,
Senior Panel Counsel for R4.
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
W.P.(MD)No.550 of 2021:-
S.Rajkumar ... Petitioner
Vs.
1.The Registrar (In Charge),
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
2.The Board of Governors,
Rep. by its Chairperson,
National Institute of Technology,
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
3.The Director,
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
4.Union of India,,
Rep. by its Secretary to Government
(Department of Higher Education),
Ministry of Human Resources Development,
Shastri Bhavan, New Delhi. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for
entire records relating to the impugned common recruitment notification dated
16.12.2020 covering Advertisement No.NITT/R/RC/NT2020/02 dated
16.12.2020 calling for application to fill up the post of Junior Assistant Senior
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
Assistant and Stenographer Advertisement No.NITT/R/RC/NT2020/03 dated
16.12.2020 calling for application to fill up the post of Superintendent
Advertisement No.NITT/R/RC/NT2020/04 dated 16.12.2020 calling for
application to fill up the post of Technician and senior Technician and
Advertisement No. NITT/R/RC/NT2020/05 dated 16.12.2020 calling for
application to fill up the post of Technical Assistant, Junior Engineer, SAS
Assistant and Library & Information Assistant issued by the first respondent
quash the same as illegal and consequently direct the 1 st respondent herein to
issue fresh notification in consonance with the Recruitment Rules (2019) for
Non-Teaching Staff in NITs notified vide No.F.5-5/2018-TS.III of MHRD's
letter dated 20.02.2019 and 04.04.2019.
For Petitioner : Mr.V.R.Shanmuganathan
For Respondents : Mrs.J.Maria Roseline
For Mr.V.Sribalaji,
Standing Counsel for R1 to R3.
Mr.R.Rajaraman,
Senior Panel Counsel for R4.
W.P.(MD)No.552 of 2021:-
C.Ilango ... Petitioner
Vs.
1.The Registrar (In Charge),
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
2.The Board of Governors,
Rep. by its Chairperson,
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
National Institute of Technology,
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
3.The Director,
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
4.Union of India,,
Rep. by its Secretary to Government
(Department of Higher Education),
Ministry of Human Resources Development,
Shastri Bhavan, New Delhi. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for
entire records relating to the impugned common recruitment notification dated
16.12.2020 covering Advertisement No.NITT/R/RC/NT2020/02 dated
16.12.2020 calling for application to fill up the post of Junior Assistant Senior
Assistant and Stenographer Advertisement No.NITT/R/RC/NT2020/03 dated
16.12.2020 calling for application to fill up the post of Superintendent
Advertisement No.NITT/R/RC/NT2020/04 dated 16.12.2020 calling for
application to fill up the post of Technician and senior Technician and
Advertisement No. NITT/R/RC/NT2020/05 dated 16.12.2020 calling for
application to fill up the post of Technical Assistant, Junior Engineer, SAS
Assistant and Library & Information Assistant issued by the first respondent
quash the same as illegal and consequently direct the 1 st respondent herein to
issue fresh notification in consonance with the Recruitment Rules (2019) for
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
Non-Teaching Staff in NITs notified vide No.F.5-5/2018-TS.III of MHRD's
letter dated 20.02.2019 and 04.04.2019.
For Petitioner : Mr.V.R.Shanmuganathan
For Respondents : Mrs.J.Maria Roseline for R1 to R3.
Mr.R.Rajaraman,
Senior Panel Counsel for R4.
W.P.(MD)No.10827 of 2021:-
1.R.Prabakaran
2.A.S.Ashok Kumar ... Petitioners
Vs.
1.The Registrar (In Charge),
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
2.The Board of Governors,
Rep. by its Charperson,
National Institute of Technology,
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
3.The Director,
National Institute of Technology
Tanjore Main Road,
NH67, Near Bhel
Tiruchirappalli-620 015.
4.Union of India,,
Rep. by its Secretary to Government
(Department of Higher Education),
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
Ministry of Human Resources Development,
Shastri Bhavan, New Delhi.
5.Mini Shaji Thomas,
The Director,
National Institute of Technology,
Tanjore Main Road, NH67, Near Bhel
Tiruchirappalli-620 015. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for
entire records relating to the impugned common recruitment notification dated
16.12.2020 covering Advertisement No.NITT/R/RC/NT2020/02 dated
16.12.2020 calling for application to fill up the post of Junior Assistant Senior
Assistant and Stenographer Advertisement No.NITT/R/RC/NT2020/03 dated
16.12.2020 calling for application to fill up the post of Superintendent
Advertisement No.NITT/R/RC/NT2020/04 dated 16.12.2020 calling for
application to fill up the post of Technician and senior Technician and
Advertisement No. NITT/R/RC/NT2020/05 dated 16.12.2020 calling for
application to fill up the post of Technical Assistant, Junior Engineer, SAS
Assistant and Library & Information Assistant issued by the first respondent
quash the same as illegal and consequently direct the 1st respondent until due
promotions to the in service candidates are given and present lockdown
restriction imposed on account of Covid-19 pandemic situation is lifted.
For Petitioners : Mr.V.R.Shanmuganathan
For Respondents : MrsJ.Maria Roseline,
For Mr.V.Sribalaji,
Standing Counsel for R1 to R3. & R5.
Mr.R.Rajaraman,
Senior Panel Counsel for R4.
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W.P(MD)Nos.548, 550, 552 and 10827 of 2021
COMMON ORDER
The learned counsel for the writ petitioners seeks permission of this Court to withdraw these writ petitions and also made an endorsement to that effect.
2.Permission granted. These writ petitions are dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
20.09.2022
Index : Yes / No
Internet : Yes/ No
ias
https://www.mhc.tn.gov.in/judis 8/10 W.P(MD)Nos.548, 550, 552 and 10827 of 2021 https://www.mhc.tn.gov.in/judis 9/10 W.P(MD)Nos.548, 550, 552 and 10827 of 2021 G.R.SWAMINATHAN, J.
ias W.P(MD)Nos.548, 550, 552 and 10827 of 2021 20.09.2022 https://www.mhc.tn.gov.in/judis 10/10