P.K.Ajith vs The Director Of Collegiate ...
2021 Latest Caselaw 12666 Mad

                                                                                 W.A.(MD)No.1090 of 2018

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 29.06.2021

                                                          CORAM

                              THE HONOURABLE MR.JUSTICE T. S. SIVAGNANAM
                                               AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                                   W.A.(MD)No.1090 of 2018

                P.K.Ajith                                               ... Appellant/Petitioner

                                                              Vs.


                1.The Director of Collegiate Education,
                  College Road, Chennai – 600 006.
                2.The Joint Director of Collegiate Education,
                  Tirunelveli Region,
                  Tirunelveli – 627 003.
                3.V.T.M. College of Arts and Science,
                  Arumanai – 629 151,
                  Kanyakumari District,
                  Rep. by its Chairman.                       ... Respondents/Respondents


                Prayer : Appeal filed under Clause 15 of the Letters Patent against the order
                passed by this Court in W.P.(MD)No.13943 of 2012, dated 08.02.2018.


                                   For Appellant               : Mr.V.Pannerselvam

                                   For Respondent Nos.1 & 2    : Mr.A.K.Manickam,
                                                                 Standing Counsel for Government

                                   For Respondent No.3      : Mr.S.Bharathy Kannan
                                                          *****
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                                                                                     W.A.(MD)No.1090 of 2018

                                                        JUDGMENT

(Judgment of the Court was delivered by T. S. SIVAGNANAM, J.)

Heard Mr.V.Pannerselvam, learned counsel for the appellant,

Mr.A.K.Manickam, learned Standing Counsel for Government, appearing for

respondent Nos.1 and 2 and Mr.S.Bharathy Kannan, learned counsel for the

third respondent.

2.This Writ Appeal by the Writ Petitioner is directed against the order

dated 08.02.2018 in W.P.(MD) No.13943 of 2012. The said Writ Petition

challenged the order of the third respondent, who is a private institution, which

has discharged the services of the appellant, who was working as a temporary

computer operator and informed him that as when employment arises, the same

will be offered.

3.The grounds raised for challenging the said order has to necessarily

fail and the learned Writ Court has rightly dismissed the Writ Petition.

4.Accordingly, the Writ Appeal is dismissed. No costs.

                Index    :Yes/No                                     [T.S.S., J.]      [S.A.I., J.]
                Internet :Yes/No                                               29.06.2021
                sj

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

W.A.(MD)No.1090 of 2018

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.

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

W.A.(MD)No.1090 of 2018

T. S. SIVAGNANAM, J.

AND S.ANANTHI, J.

sj

W.A.(MD)No.1090 of 2018

29.06.2021

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