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Madras High Court

S.Doraisamy vs Central Institute Of Classical Tamil on 3 March, 2021

Bench: Sanjib Banerjee, Senthilkumar Ramamoorthy

                                                                            W.P.No.18870 of 2020



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:      03.03.2021

                                                        CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                          AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                               W.P.No.18870 of 2020
                     S.Doraisamy
                     Advocate, Vice President
                     Thanthai Periyar Dravidar Kazhagam
                     No.223, N.S.C.Bose Road
                     Y.M.C.A. Building, 2nd Floor
                     Chennai – 600 001.                                      .. Petitioner

                                                           Vs

                     1     Central Institute of Classical Tamil, Chennai,
                           No.40, Jawaharlal Nehru Road,
                           Tharamani, Chennai
                           rep. by its Ex-officio Chairperson,
                           Thiru. Edappadi K.Palanisamy,
                           Chief Minister of Tamil Nadu.

                     2     The Director,
                           Central Institute of Classical Tamil,
                           No.40, Jawaharlal Nehru Road,
                           Tharamani, Chennai.

                     3     Ministry of Human Resources Development,
                           rep. By its Joint Secretary (Languages)
                           Shastri Bhawan,
                           C-Wing, Dr.Rajendra Prasad Road,
                           New Delhi – 110 001.                              .. Respondents

                     __________
                     Page 1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                                W.P.No.18870 of 2020




                     Prayer: Petition filed under Article 226 of the Constitution of India for
                     issuance of a Writ of Mandamus directing the respondents to continue
                     to present the Award every year on the occasion of the birthday of the
                     Kalaignar M.Karunanidhi i.e. on 3rd June for the best contribution to
                     classical Tamil studies by a researchers or a research institution in the
                     following areas leading to the creation of new knowledge in Ancient
                     Tamil Culture and Civilization and gaining International recognition:
                     1)Archeology, 2)Epigraphy, 3)Numismatics, 4)Ancient Grammar and
                     linguistic study, 5)Literary criticism, 6)Creative writing, 7)Translation
                     and 8)Music, Dance, Drama, Painting and Sculpture.



                                       For Petitioner           : Mr.V.Elangovan



                                       For Respondents          : Mr.V.Adikesavalu, CGSC
                                                                  for 3rd respondent


                                                            ORDER

(Order of the Court was made by the Hon'ble Chief Justice) The petitioner seeks a direction to a government-controlled centre to present awards on the occasion of the birth anniversary of a former Chief Minister of this State.

__________ Page 2 of 5 https://www.mhc.tn.gov.in/judis/ W.P.No.18870 of 2020

2. These are matters with which Courts should not be vexed.

It is an entirely political decision and the petition, indeed, has been filed on political considerations at a time close to the elections.

Whether or not a particular award has been continued and whether or not such award should be reinstated are matters for the private consideration of the authority even if such authority is controlled by the Government and appropriate representations may be made to such body without seeking any imprimatur of the Court in such regard.

W.P.No.18870 of 2020 is dismissed. There will be no order as to costs.

                                                                (S.B., CJ.)      (S.K.R., J.)
                                                                          03.03.2021
                     Index : No
                     sasi




                     __________
                     Page 3 of 5


https://www.mhc.tn.gov.in/judis/ W.P.No.18870 of 2020 To:

1 The Ex-officio Chairperson, Central Institute of Classical Tamil, No.40, Jawaharlal Nehru Road, Tharamani, Chennai 2 The Director, Central Institute of Classical Tamil, No.40, Jawaharlal Nehru Road, Tharamani, Chenai.
3 Joint Secretary (Languages) Ministry of Human Resources Development, Shastri Bhawan, C-Wing, Dr.Rajendra Prasad Road, New Delhi – 110 001.

__________ Page 4 of 5 https://www.mhc.tn.gov.in/judis/ W.P.No.18870 of 2020 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(sasi) W.P.Nos.18870 of 2020 03.03.2021 __________ Page 5 of 5 https://www.mhc.tn.gov.in/judis/