Madras High Court
K.Pazhanisamy vs The Principal Secretary To Government on 14 June, 2017
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 14.06.2017
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.14853 of 2017
K.Pazhanisamy .. Petitioner
-vs-
1. The Principal Secretary to Government
Higher Education Department
Government of Tamil Nadu
Fort St.George
Chennai 600 009
2. The State Commissioner
Commissionerate for the Welfare of
the Differently Abled
Jawaharlal Nehru Inner Ring Road
K.K.Nagar, Chennai 600 078
3. The Registrar
Anna University
Guindy, Chennai 600 025 .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondents to consider the petitioner's representations dated 16.5.2017 and 25.5.2017 sent to the respondents for regularisation of the petitioner's service.
For Petitioner :: Mr.R.Prabudoss
For Respondents :: Mr.P.Sanjay Gandhi
Additional Government Pleader
for R1
Mr.M.Dig Vijaya Pandian
Additional Government Pleader
for R2
Mr.M.Vijayakumar for R3
ORDER
The petitioner is employed as a Teaching Fellow in the Department of Computer Science and Engineering at the University College of Engineering, Villupuram under the control of the Anna University from 7.7.2010 till now on a consolidated pay. Since the tenure of the petitioner's appointment has been periodically extended, the last of which is from 12.4.2017 to 30.6.2017, the claim of the petitioner is that when he is a physically disabled person, he is entitled to get the benefit of paragraph-2 of G.O.Ms.No.151, Social Welfare and Nutritious Meal Scheme Department dated 16.10.2008, which is given as under:-
2. Kjd;ik brayhsh; - CdKw;nwhUf;fhd khepy Mizahpd; fUj;JUit ftdkhfg; ghprPypj;j gpd;dh; jkpHf murpd; gy;ntW Jiwfspy; ,uz;lhz;LfSf;F nky; bjhFg;g{jpaj;jpd;fPH; gzpahw;wp tUk; CdKw;nwhUf;F fhyKiw Cjpak; tH';f muR MizapLfpwJ/ Therefore, he has given a representation on 16.5.2017 followed by another representation dated 25.5.2017. Hence, in the light of the aforementioned Government Order, the learned counsel for the petitioner sought for early disposal of his representations.
2. Mr.P.Sanjay Gandhi, learned Additional Government Pleader for the first respondent, Mr.M.Dig Vijaya Pandian, learned Additional Government Pleader for the second respondent and Mr.M.Vijayakamar, learned counsel for the third respondent jointly submitted that sufficient time may be granted for consideration of the petitioner's representations.
3. Recording their statement, this Court hereby directs the third respondent to consider the pending representations of the petitioner on merit and pass appropriate orders in accordance with law, bearing in mind paragraph-2 of G.O.Ms.No.151, Social Welfare and Nutritious Meal Scheme Department dated 16.10.2008, within a period of four weeks from the date of receipt of a copy of this order. The writ petition stands disposed of accordingly. No costs.
Speaking/Non speaking order 14.06.2017
Index : yes/no
ss
To
1. The Principal Secretary to Government
Higher Education Department
Government of Tamil Nadu
Fort St.George
Chennai 600 009
2. The State Commissioner
Commissionerate for the Welfare of
the Differently Abled
Jawaharlal Nehru Inner Ring Road
K.K.Nagar, Chennai 600 078
3. The Registrar
Anna University
Guindy, Chennai 600 025
T.RAJA, J.
ss
W.P.No.14853 of 2017
14.06.2017
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