Madras High Court
M.Muthu Raman vs The Secretary To Government on 21 July, 2023
W.P(MD)No.14304 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.07.2023
CORAM:
THE HONOURABLE MR.JUSTICE S.S.SUNDAR
AND
THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.P(MD)No.14304 of 2012
and
M.P(MD)No.2 of 2012
1.M.Muthu Raman
2.T.Ramesh Kumar
3.S.Ayyappan
4.R.Murugesan
5.P.Ramraj
6.I.Pounraj ... Petitioners
Vs.
1.The Secretary to Government,
Transport,
St.George Fort,
Chennai.
1/6
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14304 of 2012
2.The District Employment Officer,
O/o the District Employment Exchange,
Theni.
3.The Managing Director,
Tamil Nadu State Transport Corporation Ltd.,
Bye Pass Road,
Madurai - 10. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Mandamus to direct the first
respondent to provide the 5 years age relaxation to the petitioners based
on the G.O.No.98 dated 17.07.2006 and permit to participate interview
conducted by the third Respondent for the post of Mechanical and Auto
Electrician based on the representation, dated 20.08.2012.
For Petitioner :Mr.M.Jothiramalingam
For Respondents :Mr.M.Lingadurai - for R1 & R2
Special Government Pleader
2/6
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W.P(MD)No.14304 of 2012
ORDER
(Order of the Court was made by D.BHARATHA CHAKRAVARTHY)
The Writ Petition is filed praying for a direction to the first
respondent to provide five years of age relaxation to the petitioners based
on G.O.Ms.No.98 dated 17.07.2006 and permit the petitioners to
participate in the interview conducted by the third respondent for the post
of Mechanical and Auto Electrician based on the representation, dated
20.08.2012.
2. It is the case of the Petitioners that they got the
qualification of Auto Electrician and MMV license and they have also
completed the apprenticeship course in the first respondent, in the year
1997. Even though they were enrolled in the Employment Exchange,
their name was not sponsored even on a single occasion and therefore,
apart from the regular age, they are entitled to 5 years of age relaxation
as per G.O.Ms.No.98, dated 17.07.2006.
3. Even though the Writ Petition is filed in the year 2012,
when the petitioners were all aged about 38 years etc., now they are all
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14304 of 2012
around aged 50 years. This apart, it can be seen that the recruitment took
place in the year 2012. Therefore, even the 5 years period which is to be
granted from 17.07.2006 also expired by the year 2012.
4. The learned Special Government Pleader appearing on
behalf of the respondents 1 and 2 also relied upon the judgment of this
Court in W.A.(MD)No.819 of 2012 etc., batch, dated 16.10.2020,
thereunder, similar prayers have been rejected by this Court.
5. For all the above reasons, the Writ Petition fails and
accordingly, it is dismissed. No costs. Consequently, connected
Miscellaneous Petition is closed.
[S.S.S.R.,J.] [D.B.C,J.]
21.07.2023
Index:Yes/No
Internet:Yes/No
NCC:Yes/No
RM
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14304 of 2012
To
1.The Secretary to Government,
Transport,
St.George Fort,
Chennai.
2.The District Employment Officer,
O/o the District Employment Exchange,
Theni.
3.The Managing Director,
Tamil Nadu State Transport Corporation Ltd.,
Bye Pass Road,
Madurai - 10.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.14304 of 2012
S.S.SUNDAR, J.
AND
D.BHARATHA CHAKRAVARTHY,J.
RM
ORDER MADE IN
W.P(MD)No.14304 of 2012
21.07.2023
https://www.mhc.tn.gov.in/judis
