Madras High Court
Vinayaka Missions University vs State Of Tamil Nadu on 21 April, 2023
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.19726 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 21.04.2023
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.19726 of 2017
and
W.M.P.Nos.21278 to 21281, 23961 to 23963of 2017
Vinayaka Missions University,
(Deemed to be University),
(Vinayaka Mission's Research Foundation)
Rep by its Joint Registrar (Academic)
Sankari Main Road (NH-47),
Ariyanoor, Salem – 636 308. ... Petitioner
Vs.
1.State of Tamil Nadu,
Rep by the Secretary to Government,
Higher Education (K2) Department,
Secretariat, Fort St. George,
Chennai – 600 009.
2.The Teachers Recruitment Board,
Rep by its Chairman,
Government of Tamil Nadu,
4th Floor, EVK Sampath Maaligai,
DPI Compound, College Road,
Chennai – 600 006.
3.The Tamil Nadu Teachers Education University,
Rep by its Registrar,
Gangaiamman Koil Street,
Karapakkam, Chennai – 600 097.
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W.P.No.19726 of 2017
4.The Tamil Nadu Public Service Commission,
Rep by its Secretary,
Frazer Bridge Road,
V.O.C. Nagar, Park Town,
Chennai – 600 003.
5.The Equivalence Committee,
Rep by its Secretary,
The Tamil Nadu Public Service Commission,
Frazer Bridge Road,
V.O.C. Nagar, Park Town,
Chennai – 600 003.
6.National Council for Teachers Education
Rep by its Chairperson,
New Delhi – 110 002. ... Respondents
[R6 impleaded as per order dated 26.10.2017]
Prayer: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Certiorarified Mandamus, calling for the records
comprised in the records of the resolution passed on 17.11.2015 at the 52nd
Equivalence Committee of the fifth respondent and the consequential G.O.
(Ms) No.2 Higher Education (K2) Department dated 05.01.2016 passed by
the first respondent and quash the same in so far as they relate to the
petitioner University as being arbitrary, illegal, irrational and without
application of mind, besides being violative of the principles of natural justice
and consequently direct the second respondent Board to re-conduct the
Certificate Verification process in respect or the Tamil Nadu Teacher
Eligibility Test – 2017 in respect of the candidates those who have obtained
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W.P.No.19726 of 2017
B.Ed degree from the petitioner University and have applied to the said
TNTET – 2017 as also permit such candidates to participate in further
recruitment process for direct recruit of B.T.Assistants and B.T.Assistants
(IEDSS) 2015-16, as notified under Advertisement No.02/2017 dated
27.04.2017.
For Petitioner : Ms.Madhu Preetha Elango
For Mr.Rahul Balaji
For R1 : Mr.T.Venkatesh Kumar
Special Government Pleader
For R2 : Mr.C.Kathiravan
Special Government Pleader
[For T.R.B]
For R3 to R6 : No Appearance
ORDER
The learned counsel appearing on behalf of the petitioner through Video Conferencing Mode made a submission that the cause aroused for filing the writ petition has become vanished and thus, no further adjudication needs to be undertaken.
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2. Accordingly, this Writ Petition stands disposed of as infructuous. No costs. Consequently, connected Miscellaneous Petitions are closed.
21.04.2023 Jeni Index : Yes Speaking order Neutral Citation : Yes To
1.The Secretary to Government, State of Tamil Nadu, Higher Education (K2) Department, Secretariat, Fort St. George, Chennai – 600 009.
2.The Chairman, The Teachers Recruitment Board, Government of Tamil Nadu, 4th Floor, EVK Sampath Maaligai, DPI Compound, College Road, Chennai – 600 006.
3.The Registrar, The Tamil Nadu Teachers Education University, Gangaiamman Koil Street, Karapakkam, Chennai – 600 097.
4.The Secretary, The Tamil Nadu Public Service Commission, Frazer Bridge Road, V.O.C. Nagar, Park Town, Chennai – 600 003.
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5.The Secretary, The Equivalence Committee, The Tamil Nadu Public Service Commission, Frazer Bridge Road, V.O.C. Nagar, Park Town, Chennai – 600 003.
6.The Chairperson, National Council for Teachers Education New Delhi – 110 002.
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Jeni W.P.No.19726 of 2017 21.04.2023 Page 6 of 6 https://www.mhc.tn.gov.in/judis