Madras High Court
Cornelia Latha Rayane.L vs The Chief Secretary on 10 July, 2015
Bench: V.Ramasubramanian, T.Mathivanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATE: 10.7.2015.
CORAM
THE HON'BLE MR.JUSTICE V.RAMASUBRAMANIAN
and
THE HON'BLE MR.JUSTICE T.MATHIVANAN
W.P.No.19879 of 2015
and
M.P.No.1 of 2015
Cornelia Latha Rayane.L. Petitioner
vs.
1 The Chief Secretary
Chief Secretariat
Government of Puducherry
Law De Lauristor Street White Town
Puducherry 605 005
2 The Secretary (Education)
Chief Secretariat
Government of Puducherry
Law De Lauristor Street White Town
Puducherry 605 005
3 The Director (Education)
Education Department
Government of Puducherry
100 Feet Road
Near Indira Gandhi Circle Mudaliarpet
Puducherry 605 004
4 The Director
Directorate of School Education
Government of Puducherry
Perunthalaivar Kamarajar Centenary
Educational Complex
100 Feet Road Anna Nagar
Puducherry 605 005.
5 The Registrar
Central Administrative Tribunal
Madras Bench
High Court Campus
Chennai 600 104 Respondents
Writ Petition filed under Article 226 of the Constitution of India seeking issuance of a writ of certiorarified mandamus calling for the records pertaining to the passing of the impugned order dated 20.4.2015 of the Honourable Central Administrative Tribunal Madras Bench in O.A.No.310/00535 of 2015 the 5th respondent herein insofar as not granting the interim prayer sought by the petitioner against the 4th respondent to process the petitioner's application dated 30.3.2015 and allow the petitioner to participate oral/written test if any fixed by the 4th respondent and quash the same and consequently direct the 4th respondent to process the petitioner's application dated 30.3.2015 and allow the petitioner to participate oral/written test if any fixed by the 4th respondent pending disposal of O.A.No.310/00535 of 2015.
For Petitioner : Mr.G.Krishnakumar
For Respondents : Mr.R.Syed Mustafa,
Government Pleader (Puducherry)
ORDER
(Order of the court was made by V.RAMASUBRAMANIAN, J. ) Petitioner is permitted to withdraw the writ petition with liberty to give a representation to the Union Public Service Commission for relaxation in accordance with the Recruitment Rules for the post of Lecturer issued under G.O.Ms.No.7 dated 7.1.2011 and also to implead the Union Public Service Commission as a party before the Central Administrative Tribunal. Accordingly, the writ petition is dismissed. No costs. The connected miscellaneous petition is also dismissed.
(V.R.S., J.) (T.M., J.) 10.7.2015.
Index: Yes/No. Internet: Yes/No. ssk.
To 1 The Chief Secretary Chief Secretariat Government of Puducherry Law De Lauristor Street White Town Puducherry 605 005 2 The Secretary (Education) Chief Secretariat Government of Puducherry Law De Lauristor Street White Town Puducherry 605 005 3 The Director (Education) Education Department Government of Puducherry 100 Feet Road Near Indira Gandhi Circle Mudaliarpet Puducherry 605 004 4 The Director Directorate of School Education Government of Puducherry Perunthalaivar Kamarajar Centenary Educational Complex 100 Feet Road Anna Nagar Puducherry 605 005.
5 The Registrar Central Administrative Tribunal Madras Bench High Court Campus Chennai 600 104 V.RAMASUBRAMANIAN, J.
and T.MATHIVANAN, J.
Ssk.
W.P.No.19879 of 201510.7.2015.