Madras High Court
R.Priya vs The District Employment Officer on 27 September, 2019
Author: S.S.Sundar
Bench: S.S.Sundar
W.P.(MD).No.2664 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.09.2019
CORAM
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
W.P.(MD).No.2664 of 2014
and
M.P.(MD) No.1 of 2014
R.Priya .. Petitioner
Vs.
The District Employment Officer,
District Employment Office,
Ramanathapuram,
Ramanathapuram District. .. Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying to issue a Writ of Certiorarified Mandamus
calling for the records of the respondent in his proceedings in
A6/534/2014, dated 20.01.2014 and quash the same as of no
consequence and direct the respondent to register the petitioner
in their employment exchange in Old Registration No.
2002F04426 with the existing higher qualification of M.Com.,
B.Ed.
For Petitioner : Mr.V.Singan
For Respondent : Mr.M.Jeyakumar
Additional Government Pleader
***
1/5
http://www.judis.nic.in
W.P.(MD).No.2664 of 2014
ORDER
This Writ Petition is filed for issuing a Writ of Certiorarified Mandamus to quash the order passed by the respondent and to direct the respondent to register the petitioner in the Employment Exchange in Old Registration No.2002F04426 with the existing higher qualification of M.Com., B.Ed.
2.The petitioner registered herself to the Employment Exchange at Ramanathapuram. Even though the registration was periodically renewed upto 2002, thereafter, there was some confusion due to administrative reasons. After acquiring B.Ed., qualification, it is stated that the petitioner registered her qualification with the District Employment Exchange office at Madurai on 02.02.2011. It was on account of the higher qualification being registered subsequently renewed at Madurai, it appears that the impugned order came to be passed by the respondent. After filing the writ petition, the respondent has issued a letter to the Additional Government Pleader on 29.09.2019 in the following lines:
,e;epiyapy; jkpHf muR murhiz (o) vz;.584.2/5
http://www.judis.nic.in W.P.(MD).No.2664 of 2014 bjhHpyhsh; kw;Wk; ntiytha;g;g[j; (l;o2) Jiw. ehs; 08/12/2014?d;go 2011 Kjy; 2013 Mk; Mz;Lfspy; gjpit g[Jg;gpf;fj; jtwpath;fSf;F rpwg;g[ g[Jg;gpj;jy; rYif tH';fp Miz btspaplg;gl;lJ/ mjidj;
bjhlh;e;J ,k;kDjhuh; 24/12/2014y; giHa gjpt[ K:g;g[ nfhhp ,t;tYtyfj;jpy; tpz;zg;gpj;jijj; bjhlh;eJ ; ,tUf;F 24/12/2014 md;W RPD2014F00017382 vd;w vz;zpd; fPH; rpwg;g[ g[Jg;gpj;jy; rYif mspf;fg;gl;L mtUf;F fPH;ff ; z;lthW giHa gjpt[ K:g;g[ tH';fg;gl;Ls;sJ/ SSLC njh;;r;rp gjpt[ K:g;g[ ? x0110 “: 27/06/1996 HSC njh;;r;rp gjpt[ K:g;g[ ? x0115 “: 12/06/1998 B.Com njh;;rr ; p gjpt[ K:g;g[ ? x0150 “: 31/08/2001 fzpdp rhd;W gjpt[ K:g;g[ ? 10320 “: 22/11/2002 Tl;Lwt[ gl;llag;go gjpt[ K:g;g[ ?30110“: 25/11/2002 B.Ed., njh;;r;rp gjpt[ K:g;g[ ? 15150 “: 03/02/2011 kDjhuh; mg;gjptpid mLj;J g[Jg;gpf;f ntz;oa fhyj;jpy; Kiwahf 32/12/2017y; g[Jg;gpj;jYk; bra;Js;shh;/ mg;gjptpd; mLj;j g[Jg;gpj;jy; ork;gh; 2020 MFk;/ mg;gjptpw;F Mjhukhf mtuJ X-10 milahs ml;il ,j;Jld; ,izf;fg;gl;Ls;sJ vd;w tpguk; nkw;go tHf;fpw;fhf rkh;g;gpf;fg;gLfpwJ/
3.From the communication, this Court is of the view that the grievance of the petitioner is addressed. The learned Counsel appearing for the petitioner also states that the Writ 3/5 http://www.judis.nic.in W.P.(MD).No.2664 of 2014 Petition may be disposed of by recording the fact that the petitioner has now been given the relief. Recording the statement of both parties, this Writ Petition is closed. No costs.
Consequently, the connected Miscellaneous Petition is also closed.
27.09.2019
Index : Yes / No
Internet : Yes / No
SRM
To
The District Employment Officer, District Employment Office, Ramanathapuram, Ramanathapuram District.
4/5 http://www.judis.nic.in W.P.(MD).No.2664 of 2014 S.S.SUNDAR, J.
SRM ORDER MADE IN W.P.(MD).No.2664 of 2014 27.09.2019 5/5 http://www.judis.nic.in