Madras High Court
V.Rekha vs The Government Of Tamil Nadu on 26 April, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.04.2019
CORAM
THE HONOURABLE Mr. JUSTICE S.M.SUBRAMANIAM
Writ Petition Nos. 12745, 12749 & 12752 of 2019
Writ Petition No. 12745 of 2019
V.Rekha ... Petitioner
Vs.
1.The Government of Tamil Nadu
Rep by its Secretary
Education Department, Fort St. George
Chennai – 600 009.
2.The Teacher's Recruitment Board
Rep by its Director
E.V.K.Sampath Maaligai
D.P.I.Campus, College Road
Nungambakkam, Chennai – 600 006. ... Respondents
PRAYER Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the second respondent herein to
consider petitioner letter /representation dated April 20, 2019 to extend
the time for uploading my application by a few more days, within time
frame.
For Petitioner : Mr.T.S.Suresh Kumar
For M/s.Genicon and Associates
For Respondents : Mr.A.Raja Perumal [For R1]
Additional Government Pleader
Mr.C.Munusamy [For R2]
Special Government Pleader
http://www.judis.nic.in
2
Writ Petition No. 12749 of 2019
N.Vimala ... Petitioner
Vs.
1.The Government of Tamil Nadu
Rep by its Secretary
Education Department, Fort St. George
Chennai – 600 009.
2.The Teacher's Recruitment Board
Rep by its Director
E.V.K.Sampath Maaligai
D.P.I.Campus, College Road
Nungambakkam, Chennai – 600 006. ... Respondents
PRAYER Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the second respondent herein to
consider petitioner letter /representation dated April 20, 2019 to extend
the time for uploading my application by a few more days, within time
frame.
For Petitioner : Mr.T.S.Suresh Kumar
For M/s.Genicon and Associates
For Respondents : Mr.A.Raja Perumal [For R1]
Additional Government Pleader
Mr.C.Munusamy [For R2]
Special Government Pleader
Writ Petition No. 12752 of 2019
C.Jerome ... Petitioner
Vs.
1.The Government of Tamil Nadu
Rep by its Secretary
Education Department, Fort St. George
Chennai – 600 009.
2.The Teacher's Recruitment Board
Rep by its Director
http://www.judis.nic.in
3
E.V.K.Sampath Maaligai
D.P.I.Campus, College Road
Nungambakkam, Chennai – 600 006. ... Respondents
PRAYER Petition filed under Article 226 of the Constitution of India to
issue a Writ of Mandamus, directing the second respondent herein to
consider petitioner letter /representation dated April 20, 2019 to extend
the time for uploading my application by a few more days, within time
frame.
For Petitioner : Mr.T.S.Suresh Kumar
For M/s.Genicon and Associates
For Respondents : Mr.A.Raja Perumal [For R1]
Additional Government Pleader
Mr.C.Munusamy [For R2]
Special Government Pleader
COMMON ORDER
Admittedly, the writ petitioners had not submitted their applications on the last date notified in the recruitment notification for the appointment to the post of Computer Instructors Grade-I in School Education Department for the year 2018-2019.
2.In view of the fact that the writ petitioners have not submitted their applications within the date mentioned in the notification and when the petitioners state that on account of the fault in the computer process server, they could not be able to submit their applications. http://www.judis.nic.in 4 S.M.SUBRAMANIAM, J.
maya
3.However, such reasons cannot be accepted and at this stage, the learned counsel for the writ petitioner has chosen to withdraw this writ petition and he also made an endorsement to that effect.
4.Accordingly, this writ petition stands dismissed as withdrawn. There shall be no order as to costs.
26.04.2019 Internet : Yes / No Index : Yes / No Speaking / Non-speaking maya To
1.The Secretary Education Department, Fort St. George Chennai – 600 009.
2.The Director The Teacher's Recruitment Board E.V.K.Sampath Maaligai D.P.I.Campus, College Road Nungambakkam, Chennai – 600 006.
W.P.Nos.12475, 12749 & 12752 of 2019 http://www.judis.nic.in