Madras High Court
S.Vasanthakumar vs The Tamilnadu Electricity Board on 22 January, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 22.01.2018 CORAM THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM W.P.(MD)No.12935 of 2010 and M.P.(MD)No.2 of 2010 S.Vasanthakumar Auditor Tuticorin Thermal Power Station, Tamilnadu Electricity Board, Tuticorin. ... Petitioner Vs.
1.The Tamilnadu Electricity Board, Rep. by its Chairman, Secretariat Branch, N.P.K.R.R. Maaligai No.144, Anna Salai, Chennai-2.
2.The Tamilnadu Electricity Board, Rep. by its Secretary, Secretariat Branch, N.P.K.R.R.Maaligai, No.144, Anna Salai, Chennai-2.
3.The Chief Internal Audit Officer, The Tamilnadu Electricity Board, Board Office Audit Branch, N.P.K.R.R. Maaligai, No.144, Anna Salai, Chennai-2.
4.The Registrar, Annamalai University, Annamalai Nagar, Chidambaram. ... Respondents PRAYER: Writ Petition is filed under Article 226 of the Constitution of India, to issue a Writ of Certiorarified Mandamus calling for the records relating to the impugned circular issued by the 2nd respondent in his proceedings Memo.(Per)No.20233/A3/A32/2006-24 dated 03.04.2010 and quash the same and consequently to direct the respondents to consider the petitioner for appointment to the post of Assistant Audit Officers taking into account of B.Com., (Double Degree) issued by the 4th respondent University.
!For Petitioner : Mr.Mohamned Imran for Ajmal Associates ^For R-1 to R-3 : Mr.Dhayalan for T.N.E.B. For R-4 : Mr.C.Venkatesh Kumar :Order The relief sought for in this writ petition is to quash the order of rejection dated 03.04.2010 and direct the respondents to consider the petitioner for appointment to the post of Assistant Audit Officers taking into account of B.Com., (Double Degree) issued by the 4th respondent University.
2. The order impugned dated 03.04.2010 states that one year B.Com., (Double Degree) course under Distance Education mode shall not be taken into account for grant of incentive increment / promotion.
3. It is an admitted fact that the writ petitioner has undergone B.Com., (Double Degree) course. The Courts have repeatedly held that the double degree is not valid and a candidate cannot undergo two courses simultaneously and it is impermissible even as per the UGC Regulations.
4. This being the factum of the case, the reasons stated in the order impugned is in accordance with the legal principles settled by the Courts and there is no infirmity. Thus, no relief can be granted in this writ petition. Accordingly, the writ petition stands dismissed. No costs. Consequently, the connected Miscellaneous Petition is closed.
To
1.The Chairman, The Tamilnadu Electricity Board, Secretariat Branch, N.P.K.R.R. Maaligai No.144, Anna Salai, Chennai-2.
2.The Secretary, The Tamilnadu Electricity Board, Secretariat Branch, N.P.K.R.R.Maaligai, No.144, Anna Salai, Chennai-2.
3.The Chief Internal Audit Officer, The Tamilnadu Electricity Board, Board Office Audit Branch, N.P.K.R.R. Maaligai, No.144, Anna Salai, Chennai-2.
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