S.Natarajan vs The Secretary To Government
2023 Latest Caselaw 15316 Mad

Madras High Court

S.Natarajan vs The Secretary To Government on 29 November, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                        W.A.(MD)Nos.1491 to 1499 of 2018


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 29.11.2023

                                                  CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                    AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                       W.A.(MD)Nos.1491 to 1499 of 2018
                                                    and
                                     C.M.P.(MD)Nos.10654 to 10670 of 2018

                S.Natarajan                         ... Appellant in W.A.(MD)No.1491/2018
                R.Kumarasamy                        ... Appellant in W.A.(MD)No.1492/2018
                T.Subramanian                       ... Appellant in W.A.(MD)No.1493/2018
                M.Muthukumar                        ... Appellant in W.A.(MD)No.1494/2018
                M.Anish Kumar                       ... Appellant in W.A.(MD)No.1495/2018
                R.Ratheesh                          ... Appellant in W.A.(MD)No.1496/2018
                E.Wilson                            ... Appellant in W.A.(MD)No.1497/2018
                R.B.Subramanian                     ... Appellant in W.A.(MD)No.1498/2018
                A.P.Saravanakumar                   ... Appellant in W.A.(MD)No.1499/2018

                                                     Vs.

                1.The Secretary to Government,
                  Higher Education Department,
                  Government of Tamil Nadu,
                  Chennai.

                2.Anna University,
                  Guindy, Chennai,
                  Represented by its Registrar.



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https://www.mhc.tn.gov.in/judis
                                                                              W.A.(MD)Nos.1491 to 1499 of 2018


                3.The Syndicate,
                  Anna University,
                  Chennai.

                4.The Dean,
                  University College of Engineering,
                  Anna University Constituent College,
                  Konam, Nagercoil,
                  Kanyakumari District.                              ...Respondents in all appeals

                COMMON PRAYER: Appeals filed under Clause 15 of Letters patent, against
                the order made in W.P.(MD)Nos.1460, 1462 1464, 1465, 1466, 1467, 1468, 2912
                and 3662 of 2016 dated 04.06.2018.


                                       For Appellants    : Mr.T.Aswin Rajasimman
                                                           for M/s.T.Lajapathiroy and Associates
                                       For R1            : Mr.R.Baskaran
                                                           Additional Advocate General
                                                            assisted by Mr.D.Sadiq Raja
                                                            Additional Government Pleader
                                       For R2            : Mr.E.V.N.Siva
                                       For R3 & R4       : No Appearance

                                                COMMON JUDGMENT

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

The learned counsel for the appellants made a submission that the

appellants have already initiated steps to pursue their remedy by approaching the

https://www.mhc.tn.gov.in/judis W.A.(MD)Nos.1491 to 1499 of 2018

first respondent/competent authority. That being so, the appellants are not

pressing the writ appeals.

2.At this juncture, the learned Additional Advocate General appearing

on behalf of the first respondent made a submission that the first respondent has

not received any representations or applications from the appellants.

3.Recording the submission made by the learned counsel for the

appellants, these writ appeals are closed. The appellants are at liberty to make

fresh applications/representations for redressal of their grievances. No costs.

Consequently, connected miscellaneous petitions are closed.

                                                                  (S.M.S., J.) & (V.L.N., J.)
                                                                             29.11.2023
                                                                               (1/3)
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                ta

https://www.mhc.tn.gov.in/judis W.A.(MD)Nos.1491 to 1499 of 2018

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

ta To The Secretary to Government, Higher Education Department, Government of Tamil Nadu, Chennai.

W.A.(MD)Nos.1491 to 1499 of 2018

29.11.2023 (1/3)

https://www.mhc.tn.gov.in/judis