Madras High Court
A.Vadivelu vs The District Collector on 24 September, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.09.2018
CORAM
THE HONOURABLE MR. JUSTICE R.MAHADEVAN
Writ Petition No.671 of 2014
and
MP.Nos.1 to 3 of 2014
A.Vadivelu ... Petitioner
Vs.
1.The District Collector,
Sathuvachari,
Vellore -9
Vellore District.
2.The Director,
School Education Department,
College Road, Nungambakkam,
Chennai -28.
3.The Chief Education Officer,
Vellore, Vellore District.
4.The District Education Officer,
Vellore,
Vellore District.
5.The Superintendent of Police,
Vellore, Vellore District.
6.The Inspector of Police,
Sholinghur Police Station,
Sholinghur, Vellore District.
7.The Head Master,
Government Boys Higher Secondary School,
Sholinghur, Vellore District.
8.The Head Master,
Government Higher Secondary School,
Kodaikkal Village,
Vellore District.
9.The Principal,
Venkateswar Polytechnic College,
Adukkamparai, Vellore 632 011.
Vellore District.
10.The Principal,
Venkateswara Law College,
Thirupathi and Post,
Chitoor District,
Andhra Pradesh.
11.The Divisional Manager,
Life Insurance Corporation of India,
Vellore Division, Vellore.
12.A.V.Ragu ... Respondents
Petition has been filed under Article 226 of the Constitution of India, praying for a Writ of mandamus directing the respondents to consider the petitioner's representation dated 09.12.2013 and further direct the respondents 2 to 4 to declare the education certificates of 12th respondent received by him by act of fraud is invalid under eye of law.
For Petitioner : Mr.A.Gowthaman
For Respondents : Mr.J.Ramesh, AGP -R1, R5 & R6
Mr.P.Raja, GA- R2 to R4
ORDER
The prayer made in this writ petition is to issue a direction to the respondents 2 to 4 to declare the education certificates issued to the 12th respondent as invalid in the eye of law.
2.Though the petitioner sought a larger relief in this writ petition, the learned counsel for the petitioner, during the course of his argument, restricted the same to the extent of directing the third respondent to consider the representation of the petitioner dated 09.12.2013 and pass appropriate orders, for which, the learned counsel appearing for the respective respondents have no serious objection.
3.Considering the facts and circumstances of the case and having regard to the submissions made by the learned counsel on either side, this Court, without expressing any opinion with regard to the merits of the case, directs the third respondent to consider the representation of the petitioner dated 09.12.2013 and pass appropriate orders, on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. R.MAHADEVAN, J.
rk
4.Accordingly, this writ petition stands disposed of. No costs. Consequently, connected Miscellaneous petitions are closed.
24.09.2018 Index:Yes/No rk To
1.The District Collector, Sathuvachari, Vellore -9, Vellore District.
2.The Director, School Education Department, College Road, Nungambakkam, Chennai -28.
3.The Chief Education Officer, Vellore, Vellore District.
4.The District Education Officer, Vellore, Vellore District.
5.The Superintendent of Police, Vellore, Vellore District.
6.The Inspector of Police, Sholinghur Police Station, Sholinghur, Vellore District.
W.P.No.671 of 2014