Madras High Court
The Principal Secretary vs N.Venkatesan on 30 June, 2021
W.A.SR.No.88111 of 2013
and M.P.No.1 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.06.2021
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.A.SR.No.88111 of 2013
and
M.P.No.1 of 2013
(Heard through VC)
1.The Principal Secretary,
Government of Tamil Nadu,
Fort St. George,
Chennai.
2.The Secretary,
Tmil Nadu Public Service Commission,
Chennai – 600 006.
3.The Chairman,
Teachers Recruitment Board,
College Road,
Chennai – 600 006. .. Appellants
Vs.
1.N.Venkatesan
2.The Registrar,
Annamalai University,
Annamalai Nagar – 608 002. .. Respondents
***
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W.A.SR.No.88111 of 2013
and M.P.No.1 of 2013
Prayer in M.P.No.1 of 2013: Miscellaneous Petition filed under Section 5
of Limitation Act to condone the delay of 189 days in filing the Writ
Appeal against the order of this Court in W.P.No.2522 of 2013 dated
11.02.2013.
Prayer in W.A.SR.No.88111 of 2013: Writ Appeal filed under Clause 15
of Letters Patent praying to set aside the order passed by this Court in
W.P.No.2522 of 2013 dated 11.02.2013.
***
For Appellants : Mr.R.Neelakandan
State Government Advocate
For Respondent-1 : No appearance
For Respondent-2 : Given up
JUDGMENT
[Judgment of the Court was made by PUSHPA SATHYANARAYANA, J.]
M.P.No.1 of 2013 is filed to condone the delay of 189 days in filing
the Writ Appeal preferred against the order passed in W.P.No.2522 of
2013 dated 11.02.2013.
2. The Government has preferred an appeal with a delay of 189
days in filing W.A.SR.No.88111 of 2013 against the order dated
11.02.2013 directing the third appellant to forward the name of the writ
petitioner for being appointed to the post of Post Graduate Teacher in
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W.A.SR.No.88111 of 2013
and M.P.No.1 of 2013
English. Pursuant to this order, by proceedings of the Member Secretary,
Teachers Recruitment Board, Chennai in Rc.No.1688/A3/2013 dated
07.11.2013, the writ petitioner N.Venkatesan is recommended for
issuing appointment order for the post of Post Graduate Assistant in
English for the year 2013-14 in the Schedule Caste (Arunthathiar)
communal turn at the appropriate vacancy point, subject to verification
of all the certificates by Director of School Education.
3. The above said order was passed as early as on 07.11.2013
and the delay petition has come up for hearing today. In view of the
compliance of the order passed by the Writ Court, nothing survives for
adjudication in the Writ Appeal.
4. Hence, the Miscellaneous petition filed for condonation of delay
is dismissed. Consequently, the Writ Appeal is rejected at the S.R. stage
itself. No costs.
[P.S.N. J.] [K.R. J.]
30.06.2021
Index : Yes/No
Internet : Yes/No
rsi
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W.A.SR.No.88111 of 2013
and M.P.No.1 of 2013
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
rsi
W.A.SR.No.88111 of 2013
and
M.P.No.1 of 2013
30.06.2021
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