Madras High Court
The Director General vs Dr.Anitha Mabel Manohar on 9 August, 2024
Author: Anita Sumanth
Bench: Anita Sumanth
2024:MHC:3076
W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.08.2024
CORAM :
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
and
THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN
W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013
and MP.Nos.1, 1 & 1 of 2015 & 2 & 2 of 2015
WP.No.18158 of 2015
The Director General
National Institute Fashion Technology,
NIFT Campus, Near Gulmohar Park,
HausKhas, New Delhi-110016. .. Petitioner
vs
1.Dr.Anitha Mabel Manohar,
Professor Director -in- charge,
National Institute of Fashion Technology,
Old Mahabalipuram Road,
Taramani, Chennai-600 113.
2.Russel Timothy
Professor,
National Institute of Fashion Technology,
Old Mahabalipuram Road,
Taramani, Chennai-600 113.
3.The Registrar,
Central Administrative Tribunal,
Chennai Bench,
High Court Buildings,
Chennai-600 104. .. Respondents
Prayer in WP.18158 of 2015: Petition filed under Article 226 of the
Constitution of India praying to issue a writ of certiorarified mandamus
calling for the records pertaining to the impugned order; dated 3.12.2014,
passed in O.A.No.1416 of 2013, by the Central Administrative Tribunal
Chennai-Bench and set aside the same, and consequently permit the
Petitioner Institute to issue fresh orders of appointment to the selected
persons to the post of campus Director-Chennai.
https://www.mhc.tn.gov.in/judis
1/5
W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013
WP.Nos.18159 & 18160 of 2015
1.The Director General
National Institute Fashion Technology,
NIFT Campus, Near Gulmohar Park,
HausKhas, New Delhi-110016.
2.The Chairperson,
The Board of Governors (BOG)
National Institute of Fashion Technology,
NIFT Campus, Near Gulmohar Park,
HausKhas, New Delhi – 110016. .. Petitioners in WP.18159 &
18160 of 2015
vs
1.Union of India,
Rep. by it Secretary,
Ministry of Textiles,
Udyog Bhavan, New Delhi-110 011.
2.Dr.Anitha Mabel Manohar,
Professor Director -in- charge,
National Institute of Fashion Technology,
Old Mahabalipuram Road,
Taramani, Chennai-600 113.
3.Russel Timothy
Professor,
National Institute of Fashion Technology,
Old Mahabalipuram Road,
Taramani, Chennai-600 113.
4.The Registrar,
Central Administrative Tribunal,
Chennai Bench,
High Court Buildings,
Chennai-600 104. .. Respondents in WP.18159
& 18160 of 2015
Common Prayer in WP.No.18159 & 18160 of 2015: Petitions filed under
Article 226 of the Constitution of India praying to issue a writ of certiorari
calling for the records pertaining to the impugned order; dated 3.12.2014,
passed in O.A.No.1028 of 2014 and O.A.No.1610 of 2013 respectively, by
the Central Administrative Tribunal Chennai-Bench and set aside the
same.
https://www.mhc.tn.gov.in/judis
2/5
W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013
WP.No.25635 of 2013
S.Wilson Sundararaj .. Petitioner
vs
1.Russel Timothy
Professor,
National Institute of Fashion Technology (NIFT),
Old Mahabalipuram Road,
Taramani, Chennai-600 113.
2.The Director General
National Institute of Fashion Technology,
NIFT Campus, Near Gulmohar Park,
Haus Khas, New Delhi-110016.
3.The Union of India,
Rep. by the Secretary to Govt.,
Ministry of Textiles, Govt. of India
Udyog Bhavan, New Delhi-110 011. .. Respondents
WP.No.25635 of 2013: Petition filed under Article 226 of the Constitution
of India praying to issue a writ of quo warranto against the 1 st Respondent
to show cause under what authority he claims and holds office as
Professor, National Institute of Fashion Technology, NIFT Campus, Old
Mahabalipuram Road, Taramani, Chennai 600 113.
Case Nos. For Petitioners For Respondents
WP.No.18158 Mr.L.Chandrakumar Mr.Sridhar (for R1)
of 2015 for Mr.S.Kumaresan No Appearance (for R2)
R3- Tribunal
WP.Nos. Mr.L.Chandrakumar Mr.K.Srinivasamurthy
18159 & for Mr.S.Kumaresan Senior Panel Counsel
18160 of 2015 (for R1)
Mr.Sridhar (for R2)
No Appearance (for R3)
R4 - Tribunal
WP.25635 of Ms.V.S.Manimekalai Mr.A.Kumaraguru
2013 Senior Panel Counsel
(for R1 & R3)
Mr.L.Chandrakumar
for Mr.S.Kumaresan
(for R2)
https://www.mhc.tn.gov.in/judis
3/5
W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013
COMMON ORDER
Both Mr.Chandrakumar, learned counsel appearing for the writ petitioner and Mr.Sridhar, learned counsel appearing for the private respondents would confirm that nothing survives in these matters since pending writ petitions, the private respondents have superannuated.
Recording this, these writ petitions are closed as infructuous. No costs.
Connected miscellaneous petitions are closed.
[A.S.M., J] [G.A.M., J]
09.08.2024
Index:Yes/No
Neutral Citation:Yes
ssm
To
1.The Registrar,
Central Administrative Tribunal, Chennai Bench, High Court Buildings, Chennai-600 104.
2.The Secretary, Ministry of Textiles, Udyog Bhavan, New Delhi-110 011.
3.The Director General National Institute of Fashion Technology, NIFT Campus, Near Gulmohar Park, Haus Khas, New Delhi-110016.
https://www.mhc.tn.gov.in/judis 4/5 W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013 DR. ANITA SUMANTH,J.
and G. ARUL MURUGAN.,J ssm W.P.Nos.18158, 18159, 18160 of 2015 & 25635 of 2013 09.08.2024 https://www.mhc.tn.gov.in/judis 5/5