Madras High Court
The Net/Slet Association vs The State Of Tamil Nadu on 4 July, 2025
Author: S.M.Subramaniam
Bench: S.M.Subramaniam, S.Srimathy
W.P.(MD)No.13940 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.07.2025
CORAM:
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE S.SRIMATHY
W.P(MD).No.13940 of 2025
and
W.M.P(MD).Nos.10423 and 10424 of 2025
THE NET/SLET ASSOCIATION,
(Regn. No.27/2008)
Represented by its General Secretary,
R. Thanga Muniyandi,
S/o. M.Raja,
1/2 Indira Nagar,
Ilayankudi Road East,
Sivangangai – 630561,
Sivangangai District.. ... Petitioner
-vs-
1. The State of Tamil Nadu,
Represented by its Principal Secretary,
Fort St. George,
Secretariat,
Chennai-600 009.
2. The State of Tamil Nadu,
Represented by its Principal Secretary,
Department of Higher Education,
Fort St. George,
Chennai-600 009.
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W.P.(MD)No.13940 of 2025
3. The State of Tamil Nadu,
Represented by its Principal Secretary,
Department of Finance,
Fort St. George,
Chennai-600 009.
4. The Director of Collegiate Education,
EVK Sampath Maligai,
9th Floor, College Road,
Chennai-600 006.
5. The Joint Director of Collegiate Education,
EVK Sampath Maligai,
9th Floor, College Road,
Chennai-600 006.
6. The Additional Chief Secretary & The Commissioner
for Administrative Reforms,
Personnel and Administrative Reforms Department,
Fort St. George,
Chennai-600 009.
7. The Director,
Directorate of Vigilance and Anti-Corruption,
No.293,
M.K.N Road,
Alandur,
Chennai – 600 016. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, for
issuance of a Writ of Certiorarified Mandamus to call for the records
pertaining to the impugned order in G.O.(Ms.) No. 19, Higher education
(H1) Department dated 25.01.2019 on the file of the Respondent No.2 and
the consequential impugned order in Na.Ka.No.28403/T5/2015, dated
30.01.2019 on the file of the Respondent No.4 and the subsequent
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W.P.(MD)No.13940 of 2025
impugned Order in Na.Ka.No.49552/T5/2018, dated 12.02.2019 on the file
of the Respondent No.4 and quash the same as illegal and consequently to
direct the Respondents No.6 & 7 to conduct a detailed enquiry into the
matter of extension of service to the illegally appointed surplus teaching
staff of Annamalai University.
For Petitioner : Mr.S.Louis
For R1 to R6 : Mr.P.Thilak Kumar
Government Pleader
ORDER
(Order of the Court was made by S.M.SUBRAMANIAM, J.) The writ proceedings has been instituted by the NET/SLET Association which is a registered association. The relief sought for in the present writ petition is to set aside G.O.(Ms.) No. 19, Higher education (H1) Department dated 25.01.2019. The Government Order relates to extension of services of the surplus teaching staff of Annamalai University in the cadre of Assistant Professor on redeployment in various discipline in Government Arts and Science Colleges and Colleges of Education for further period of 5 years agreement basis under Section 19 of the Tamil Nadu Government Servants (Condition of Service) Act, 2016. Declaration of teaching staff as surplus and deputing those teachers to other institutions 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/07/2025 07:58:21 pm ) W.P.(MD)No.13940 of 2025 are the individual grievances and therefore, the association cannot maintain a writ petition in order to redress the grievances of such individual aggrieved teachers.
2. The Courts have held that association cannot maintain writ petition in service matters in order to redress the grievances of the individual employees.
3. By granting liberty to the aggrieved persons to approach the Court, the writ petition stands dismissed. No costs. Consequently, connected miscellaneous petitions are closed.
(S.M.S., J.) (S.S.Y., J.)
04.07.2025
NCC :yes/No
Index :yes/No
Internet:yes/No
rgm
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W.P.(MD)No.13940 of 2025
To
1. The State of Tamil Nadu,
Represented by its Principal Secretary, Fort St. George, Secretariat, Chennai-600 009.
2. The State of Tamil Nadu, Represented by its Principal Secretary, Department of Higher Education, Fort St. George, Chennai-600 009.
3. The State of Tamil Nadu, Represented by its Principal Secretary, Department of Finance, Fort St. George, Chennai-600 009.
4. The Director of Collegiate Education, EVK Sampath Maligai, 9th Floor, College Road, Chennai-600 006.
5. The Joint Director of Collegiate Education, EVK Sampath Maligai, 9th Floor, College Road, Chennai-600 006.
6. The Additional Chief Secretary & The Commissioner for Administrative Reforms, Personnel and Administrative Reforms Department, Fort St. George, Chennai-600 009.
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and S.SRIMATHY, J.
rgm
7. The Director, Directorate of Vigilance and Anti-Corruption, No.293, M.K.N Road, Alandur, Chennai – 600 016.
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