Rm.Ramanathan vs The State Of Tamilnadu
2021 Latest Caselaw 6097 Mad

                                                                          W.A.(MD)No.1534 of 2019


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.03.2021
                                                     CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                       AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                            W.A.(MD)No.1534 of 2019


                      RM.Ramanathan                                         :Appellant
                                                        Vs.
                      1.The State of Tamilnadu
                        Rep. by its Secretary to Government,
                        Higher Education department,
                        Secretariat,
                        Chennai.

                      2.The Director of Technical Education,
                        Guindy, Chennai.

                      3.The Correspondent,
                        Arulmigu Palaniandavar Polytechnic College,
                        Palani
                        Dindigul District.                                  : Respondents


                      PRAYER: Appeal filed under Clause 15 of the Letters Patent against the

                      order of this Court in W.P.(MD) No.20034 / 2019 dated 01.10.2019.



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                                                                              W.A.(MD)No.1534 of 2019


                                    For Appellant            : Mr.V.Panneerselvam
                                    For Respondents          : Mrs.S.Srimathy for R1 & R2
                                                       Special Government Pleader

                                                      JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

The appellant sought for consideration of his representation for the

purpose of promotion from being a non teaching staff to a teaching staff

in the existing vacancy in tune with the Government order in

G.O.Ms.No.2406 Education Department dated 31.10.1981. As it was not

considered, the writ petition came to be filed. The learned single Judge

dismissed the writ petition stating that the said Government order is not

applicable to the case of the appellant. Challenging the same, the

appellant is before this Court with this writ appeal.

2.It would only be appropriate to leave the said issue to the second

respondent. Therefore, we will call upon the respondent No.2 to

consider the representations of the appellant dated 05.06.2019 and

26.07.2019 within eight weeks from the date of receipt of a copy of this

http://www.judis.nic.in W.A.(MD)No.1534 of 2019

judgment in accordance with the relevant Government order governing.

In such view of the matter, the order of the learned single Judge stands

set aside and the appeal stands disposed of. No costs.

                                                                  [M.M.S., J.] & [S.A.I, J.]
                                                                         08.03.2021
                      Index        : Yes/No
                      Internet     : Yes
                      RR
                      To

1.The Secretary to Government, Higher Education department, Secretariat, Chennai.

2.The Director of Technical Education, Guindy, Chennai.

http://www.judis.nic.in W.A.(MD)No.1534 of 2019

M.M.SUNDRESH, J AND S.ANANTHI, J

RR

Order made in W.A.(MD)No.1534 of 2019

08.03.2021

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