Madras High Court
The Secretary To Government vs K.Gunanidhi on 6 February, 2023
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.02.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
and connected Civil Miscellaneous Petitions
WA No.1650 of 2019
1. The Secretary to Government,
Law Department, Secretariat,
Fort St. George, Chennai 600 009.
2. The Director of Legal Studies,
Kilpauk,
Chennai 600 010. ...Appellants/Respondents 2 & 3
Vs.
1. K.Gunanidhi
2. The Member Secretary,
Teachers Recruitment Board,
EVK Sampath Maaligai, DPI Complex,
College Road, Chennai 600 006.
3. The Vice Chancellor,
The Tamil Nadu Dr.Ambedkar Law University,
Poonpozhil, No.5, Dr.DGS Dinakaran Salai,
Chennai 28.
1/5
https://www.mhc.tn.gov.in/judis
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
4. The Registrar,
The Tamil Nadu Dr.Ambedkar Law University,
Poonpozhil, No.5, Dr.DGS Dinakaran Salai,
Chennai 28.
5. The University Grants Commission,
Bahadur Shah Zafar Marg, New Delhi 110 002.
6. The National Commission for
Scheduled Castes, 5th Floor,
Lok Nayak Bhavan,
Khan Market, New Delhi 110 003.
(R4 to R7 are implemented vide order dated
08.04.2019 made in WMP No.6477/2019 in
WP No.18841/2018) ... Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the
order dated 10.04.2019 passed in W.P. No.18841 of 2018 and to set aside
the same.
For Appellants : Mr. G.Nanmaran
Special Government Pleader
For Respondents : Mr. R.Jayaprakash, for R1
Mr.S.R.Rajagopal, Senior Counsel
for RR3 & 4
RR 2, 5 & 6 – No appearance
2/5
https://www.mhc.tn.gov.in/judis
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
COMMONJUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
Despite being present the learned Special Government Pleader and
the learned counsel appearing for the Teachers Recruitment Board are not
ready.
2. Mr.Rajagopal, learned Senior Counsel appearing for
respondents 3 & 4 would submit that his submissions would depend on
what the Government would say. We do not propose to wait any more for
the Government Pleaders or the Additional Advocate Generals to argue.
Hence all these Writ Appeals are dismissed for non-prosecution. There shall
be no order as to costs. Consequently, the connected miscellaneous
petitions are closed.
(R.S.M., J.) (S.S.K., J.)
06.02.2023
jv
Index : No
Internet :Yes
Non speaking order
Neutral Citation: Yes
3/5
https://www.mhc.tn.gov.in/judis
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
To
1. The Member Secretary,
Teachers Recruitment Board,
EVK Sampath Maaligai, DPI Complex,
College Road, Chennai 600 006.
2. The Vice Chancellor,
The Tamil Nadu Dr.Ambedkar Law University,
Poonpozhil, No.5, Dr.DGS Dinakaran Salai,
Chennai 28.
3. The Registrar,
The Tamil Nadu Dr.Ambedkar Law University,
Poonpozhil, No.5, Dr.DGS Dinakaran Salai,
Chennai 28.
4. The University Grants Commission,
Bahadur Shah Zafar Marg, New Delhi 110 002.
5. The National Commission for
Scheduled Castes, 5th Floor,
Lok Nayak Bhavan,
Khan Market, New Delhi 110 003.
4/5
https://www.mhc.tn.gov.in/judis
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
R.SUBRAMANIAN, J.
and
SATHI KUMAR SUKUMARA KURUP, J.
jv
W.A.Nos.1650, 2072, 2074, 2919 & 2935 of 2019
and connected Civil Miscellaneous Petitions
06.02.2023
https://www.mhc.tn.gov.in/judis
