Madras High Court
S.Maheswari vs The State Of Tamil Nadu on 8 December, 2023
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P(MD)No.29116 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 08.12.2023
CORAM
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.29116 of 2023
and
W.M.P(MD)No.25166 of 2023
S.Maheswari ... Petitioner
Vs.
1.The State of Tamil Nadu,
Represented by its Secretary,
Department of Higher Education,
Fort St. George, Chennai-600 009.
2.The Director of Collegiate Education,
College Road, Chennai-600 006.
3.The Joint Director of Collegiate Education,
Madurai Region, Palam Station Road,
Madurai-625 002.
4.The Secretary,
Sree Sevugan Annamalai College,
Devakottai-630 303,
Sivagangai District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
records relating to the impugned proceedings issued by the third respondent
https://www.mhc.tn.gov.in/judis
1/5
W.P(MD)No.29116 of 2023
Joint Director of Collegiate Education in O.Mu.No.9879/O3/2023, dated
10.10.2023, quash the same, and further direct the second and third respondents
herein to approve forthwith the promotion of petitioner as Typist in the fourth
respondent's College and disburse the grant-in-aid towards her salaries with
effect from 21.06.2023 with all attendant benefits.
For Petitioner : M/s.A.Amala
For R-1 to R-3 : Mr.V.Om Prakash
Government Advocate
ORDER
The present writ petition has been filed by a Lab Assistant working in an
aided College challenging the order of rejection of approval for her promotion.
2. The petitioner herein who was working as a Lab Assistant was
promoted as a Typist on 21.06.2023. The said promotion order was forwarded
to the authorities for their approval. Under the impugned order, dated
10.10.2023 the authorities have rejected the said promotion order citing a
Government letter, dated 14.08.2013 and another communication issued by the
Director of Collegiate Education on 18.09.2013. A perusal of those two
https://www.mhc.tn.gov.in/judis
proceedings indicate that they have nothing to do with the private aided
Colleges.
3. The said issue which arises in the writ petition is already covered by
the Hon'ble Division Bench judgment of this Court in W.A(MD)Nos.114 and 9
of 2020, dated 25.03.2021 [The State of Tamil Nadu, Represented by its
Secretary and Others Vs. The Secretary, Fatima College (Autonomous),
Mary Land, Madurai-625 018]. The order of the Hon'ble Division Bench of
this Court has been complied with by the Director of Collegiate Education by
his proceedings, dated 04.08.2021. The learned Single Judge of this Court in a
batch of writ petitions in W.P(MD)Nos.1712 of 2015 etc., dated 14.06.2023
[C.Thavamani Vs. The Director of Collegiate Education and Others] has
followed the Hon'ble Division Bench judgment of this Court. Therefore, it is
clear that there is no bar for promoting a Lab Assistant as a Typist.
4. In view of the above said facts, the order impugned in the writ petition
is set aside. The matter is remitted back to the file of the third respondent to
pass fresh orders in accordance with the Hon'ble Division Bench judgment of
https://www.mhc.tn.gov.in/judis
this Court in W.A(MD)Nos.114 and 9 of 2020 within a period of eight (8)
weeks from the date of receipt of a copy of this order.
5. This writ petition stands allowed to the extent as stated above. There
shall be no order as to costs. Consequently, connected Miscellaneous Petition
stands closed.
08.12.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes
BTR
To
1.The Secretary,
The State of Tamil Nadu,
Department of Higher Education,
Fort St. George, Chennai-600 009.
2.The Director of Collegiate Education,
College Road, Chennai-600 006.
3.The Joint Director of Collegiate Education,
Madurai Region, Palam Station Road,
Madurai-625 002.
4.The Secretary,
Sree Sevugan Annamalai College,
Devakottai-630 303, Sivagangai District.
https://www.mhc.tn.gov.in/judis
R.VIJAYAKUMAR, J.
BTR
08.12.2023
https://www.mhc.tn.gov.in/judis
