M.Sundarapandian vs The Registrar-In-Charge
2021 Latest Caselaw 15367 Mad

                                                                               W.A.(MD)No.1497 of 2021



                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 30.07.2021

                                                        CORAM :

                         THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                          AND
                                   The HON'BLE MR.JUSTICE T.S.SIVAGNANAM

                                              W.A.(MD) No.1497 of 2021



                     M.Sundarapandian                              .. Appellant/Writ Petitioner

                                                           Vs.

                     The Registrar-in-charge,
                     Tamil University,
                     Thanjavur.                                    ... Respondents/Respondents


                     PRAYER: Appeal under Clause 15 of the Letters Patent Act, against the

                     order dated 24.03.2021, passed in W.P.(MD) No.5928 of 2016.

                                    For Appellant            : Mr.T.Lajathi Roy

                                    For Respondent           : Mr.A.K.Manikkam,
                                                               Standing Counsel for Government




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                W.A.(MD)No.1497 of 2021




                                                       JUDGMENT

[Judgment of the Court was delivered by T.S.SIVAGNANAM, J]

This appeal by the writ petitioner is directed against an order of

24.03.2021, passed in W.P.(MD) No.5928 of 2016.

2.The appellant sought for issuance of a Writ of Mandamus, to direct

the respondent university to provide promotion to the post of Assistant

along with other Junior Assistants who were promoted during the year 2016

by considering his representation.

3.The learned Single Bench took note of the submission made in the

counter affidavit by the Registrar-in-charge of the Tamil University,

Thanjavur that the appellant was initially appointed on compassionate

ground in the year 1992 and thereafter promoted as Junior Assistant in the

year 2006 and as on 2016, he could not be considered for promotion to the

post of Assistant, as he did not possess the technical qualification required

for the post.

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https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1497 of 2021

4.The case of the appellant is pitched upon the fact that several

persons have been granted relaxation of the requisite qualification required

for being considered for grant of promotion. None of those persons who

have been granted promotion have been impleaded. Therefore, we find that

the learned Single Bench had rightly dismissed the writ petition. Hence, no

ground has been made out to interfere with the order passed in the writ

petition.

5.Accordingly, the Writ Appeal stands dismissed. However, there

shall be no order as to costs.

                                                                       (S.B., CJ.)      (T.S.S., J.)
                                                                                 30.07.2021
                     Index         : Yes/No
                     Internet      : Yes/No
                     MR

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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https://www.mhc.tn.gov.in/judis/ W.A.(MD)No.1497 of 2021

THE HON'BLE CHIEF JUSTICE and T.S.SIVAGNANAM, J.

MR

To

The Registrar-in-charge, Tamil University, Thanjavur.

W.A.(MD) No.1497 of 2021

30.07.2021

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https://www.mhc.tn.gov.in/judis/