Madras High Court
P.S.Raguraman vs K.Malathi on 17 July, 2023
W.A.Nos.658 to 661 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.07.2023
CORAM
THE HON'BLE Mr. JUSTICE R.SURESH KUMAR
AND
THE HON'BLE Mr. JUSTICE K.KUMARESH BABU
W.A.Nos.658 to 661 of 2012
P.S.Raguraman ... Appellant in W.A.No.658/2012
P.Vijayalakshmi ... Appellant in W.A.No.659/2012
P.S.Raghuraman ... Appellant in W.A.No.660/2012
P.Vijayalakshmi ... Appellant in W.A.No.661/2012
Vs.
1.K.Malathi
2.Dr.V.Kanthimathi
3.A.R.Rajamani
4.Dr.R.Vedavalli
5.Dr.P.R.Umarani
6.Dr.Amutha Pandian
7.R.Sarumathi
8.Dr.(Mrs)P.Kulalmolial
9.R.Geetha Rani
10.Savithri Sundar
11.P.Asaithambi
12.V.Thangamani
13.M.Ravichandran
14.K.Manoharan
15.S.Gnanasekaran
16.R.Jayanthidevi
17.K.R.Ravindran
18.G.Jagadeesan
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W.A.Nos.658 to 661 of 2012
19.V.Manivannan
20.C.S.Suriya Narayanan
21.M.Jayanthi Violet
22.R.Dhanalakshmi
23.S.Manimozhi
24.K.Kannan
25.Government of Tamil Nadu,
Rep. By the Principal Secretary to Government,
Higher Education (F2) Department,
Secretariat, Chennai – 600 009.
26.Director of Collegiate Education,
Directorate of Collegiate Education,
DPI Compound
College Road, Chennai – 600 006.
27.S.Kemasari
28.Mangaikuruparan
29.V.Asha
30.P.Vijayalakshmi
31.K.Senthal
32.Rubala Juliet
33.E.Fulten Jose Newman
34.S.Rajarajan
35.V.Balakrishnan
36.G.Rajeswari
37.K.R.Sekar
38.M.B.Chandrasekaran
39.C.Ramakrishnan
40.L.Mariappan
41.A.N.S.Vasudevan
42.S.Kalimuthu
43.R.Raju
44.P.Sathyamoorthi
45.M.Ramachandran
46.Swarna Sethuraman
47.V.Vasanthakumari
48.A.K.Chandra
49.Chandra Venkatasubramanian
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W.A.Nos.658 to 661 of 2012
50.R.Duraisamy
51.J.S.Manickarajan
52.A.S.M.Malinisamy
53.R.Alagarsamy
54.M.Radhakrishnan
55.V.Balasubramanian
56.S.P.Sathiavageesan
57.A.Anwarbasha
58.S.M.Sundaram
59.K.Subramanian
60.J.Roopkumar
61.P.Chellappa
62.M.Jeyaraj
63.P.Perumal
64.M.Ramasamy
65.Dr.R.Vijaya ... Respondents in WA.Nos.658 & 659 /2012
1.K.Rathinam
2.Government of Tamil Nadu,
Rep. By the Principal Secretary to Government,
Higher Education (F2) Department,
Secretariat, Chennai – 600 009.
3.Director of Collegiate Education,
Directorate of Collegiate Education,
DPI Compound
College Road, Chennai – 600 006.
4.K.M.Prabhu
5.K.M.Kandhi
6.S.Kemasari
7.A.Alagarsamy
8.Mangaikuruparan
9.V.Asha
10.P.Vijayalakshmi
11. K.Senthal
12.Rubala Juliet
https://www.mhc.tn.gov.in/judis
W.A.Nos.658 to 661 of 2012
13.E.Fulten Jose Newman
14.S.Rajarajan
15.V.Balakrishnan
16.G.Rajeswari
17.K.R.Sekar
18.M.B.Chandrasekaran
19.C.Ramakrishnan
20.L.Mariappan
21.A.N.S.Vasudevan
22.S.Kalimuthu
23.R.Raju
24.P.Sathyamoorthi
25.M.Ramachandran
26.Swarna Sethuraman
27.V.Vasanthakumari
28.A.K.Chandra
29.Chandra Venkatasubramanian
30.R.Duraisamy
31.J.S.Manickarajan
32.A.S.M.Malinisamy
33.M.Radhakrishnan
34.V.Balasubramanian
35.S.P.Sathiavageesan
36.A.Anwarbasha
37.S.M.Sundaram
38.K.Subramanian
39.J.Roopkumar
40.P.Chellappa
41.M.Jeyaraj
42.P.Perumal
43.M.Ramasamy ... Respondents in W.A.No.660/2012
1.S.Tamil Mani
2.V.Prabakaran
3.Joseph Durai
4.Government of Tamil Nadu,
Rep. By the Principal Secretary to Government,
Higher Education (F2) Department,
Secretariat, Chennai – 600 009.
https://www.mhc.tn.gov.in/judis
W.A.Nos.658 to 661 of 2012
5.Director of Collegiate Education,
Directorate of Collegiate Education,
DPI Compound
College Road, Chennai – 600 006.
6.S.Kemasari
7.Mangaikuruparan
8.V.Asha
9.K.Senthal ... Respondents in W.A.No.661/2012
Common Prayer : Appeals filed under Clause 15 of the Letters Patent
Act, praying to set aside the order dated 25.01.2012 made in
W.P.No.14485 of 2011 and W.P.No.15159 of 2011.
For Appellants : Mr.C.S.Thendral
for M/s.C.S. Associates - in all WAs
For Respondents : Mr.K.V.Sajeev Kumar
Spl. Government Pleader
For R25 & R26
in WA.No.658 & 659/2012
: For R4 & R5 - in WA.No.661/2012
: For R2 & R3 – in WA.No.660/2012
: Mr.K.Srinivasamurthy
For R13 – in W.A.No.659/2012
: M/s.D.Nagasaila
For R3 in WA.No.661/2012
https://www.mhc.tn.gov.in/judis
W.A.Nos.658 to 661 of 2012
COMMON JUDGMENT
(Judgment of the Court was delivered by R.SURESH KUMAR, J.)
The learned counsel appearing for the appellants in all these
appeals has stated that, the prayer sought for in these appeals become
infructuous and to that extent he has received the instructions from the
appellants respectively and in this regard he has made an endorsement in
the Court bundle also.
2. Recording the said statement as well as the endorsement made
by the learned counsel for the appellants, all these Writ Appeals are
dismissed having become infructuous. No costs.
(R.S.K., J.) (K.B., J.)
17.07.2023
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes/No
Sgl
https://www.mhc.tn.gov.in/judis
W.A.Nos.658 to 661 of 2012
To
1.The Principal Secretary to Government,
Government of Tamil Nadu,
Higher Education (F2) Department,
Secretariat, Chennai – 600 009.
2.Director of Collegiate Education,
Directorate of Collegiate Education,
DPI Compound
College Road, Chennai – 600 006.
https://www.mhc.tn.gov.in/judis
W.A.Nos.658 to 661 of 2012
R. SURESH KUMAR, J.
And
K.KUMARESH BABU, J.
Sgl
W.A.Nos.658 to 661 of 2012
17.07.2023
https://www.mhc.tn.gov.in/judis
