Madras High Court
K.Ranjitha vs The Director on 22 August, 2016
Author: M.Sathyanarayanan
Bench: M.Sathyanarayanan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 22.08.2016 CORAM: THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN W.P.No.29094/2016 K.Ranjitha .. Petitioner Vs. 1.The Director State Council of Education, Research & Training, DPI Compound, College Road Nungambakkam, Chennai. 2.The Principal and Secretary District Institution of Education and Training, Kurukkathi, Nagapattinam District. 3.The Principal Karthikeyan Teacher Training Institute, Puthur, Nagai Velankanni Main Road Nagapattinam District. .. Respondents Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of mandamus to direct the 3rd respondent to return the petitioner's original certificates. For Petitioner : Ms.Greetha Senthilkumar For R1&R2 : Mrs.P.Rajalakshmi, GA ORDER
By consent, the writ petition is taken up for final disposal.
2 The petitioner would state that she joined Diploma in Teacher Education, which is a two year course under the 3rd respondent Institution and she would further state that for the first year examinations held during the year July 2013, she received the Hall Ticket from the 3rd respondent / Institution and her name was found as A.Ranjitha in stead of K.Ranjitha and this fact was also brought to the knowledge of the 3rd respondent. The petitioner has written her examinations and necessary assurance was given to her that her initial will be corrected. However, for the second year examinations held during July 2014, the petitioner was not issued with the Hall Ticket and consequently, was not allowed to write the second year examinations and subsequently, she came to know that she was made to write the first year examinations for somebody in the name of A.Ranjitha and in this regard, she has also lodged a complaint on the file of Nagapattinam Town Police Station, based on which, a case in Cr.No.325/2014 was registered for the commission of the alleged offences u/s.465 and 468 IPC and the investigation is pending. The grievance expressed by the petitioner is that since the 3rd respondent had cheated, she wants to join some other Institution and therefore, prayed for the return of the originals of SSLC Mark Sheet, +2 Mark Sheet, Community Certificate and the Transfer Certificate submitted by her at the time of admission to the said College, in the form of representations dated 28.03.2015 ; 23.04.2015 and 28.12.2015 and since no orders have been passed, the petitioner came forward to file the present writ petition.
3 Heard the submissions of the learned counsel for the petitioner and Mrs. P.Rajalakshmi, learned Government Advocate, who accepts notice on behalf of the respondents 1 and 2.
4 Though the petitioner has prayed for a larger relief, this Court, in the light of the facts and circumstances and without going into the merits of the same, directs the 3rd respondent to consider and dispose of the petitioner's representations dated 28.03.2015 ; 23.04.2015 and 28.12.2015 on merits and in accordance with law and pass orders within a period of two weeks from the date of receipt of a copy of this order and communicate the decision taken, to the petitioner. M.SATHYANARAYANAN, J.
AP 5 The writ petition is disposed of accordingly. No costs.
22.08.2016 Index : No Internet : Yes NOTE:Issue order copy on 29.08.2016.
AP To
1.The Director State Council of Education, Research & Training, DPI Compound, College Road Nungambakkam, Chennai.
2.The Principal and Secretary District Institution of Education and Training, Kurukkathi, Nagapattinam District.
3.The Principal Karthikeyan Teacher Training Institute, Puthur, Nagai Velankanni Main Road Nagapattinam District.
WP.No.29094/2016