Madras High Court
T.Raja Lakshmi vs The Government Of Tamil Nadu on 2 January, 2024
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.01.2024
CORAM:
THE HON'BLE MR.JUSTICE R.SURESH KUMAR
and
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
W.A.Nos.2187, 2177, 2179, 2189, 2190,
2197, 2201, 2205, 2207 & 2211 of 2019
and C.M.P.Nos.14523, 14524, 14530, 14531, 14570, 14571, 14572,
14573, 14575, 14606, 14609, 14616, 14618, 14627, 14628,
14634, 14637, 14642 & 14643 of 2019
T.Raja Lakshmi ...Appellant in
W.A.No.2187/2019
R.Babu ...Appellant in
W.A.No.2177/2019
K.Kavitha ...Appellant in W.A.No.2179/2019
D.Shanmuga Priya ...Appellant in W.A.No.2187/2019
S.K.Murugaraj ...Appellant in W.A.No.2190/2019
H.Pratap Chandran ...Appellant in W.A.No.2197/2019
K.G.Senthil Prabhu ...Appellant in
W.A.No.2201/2019
L.Padmapriya ...Appellant in W.A.No.2205/2019
S.Subashini ...Appellant in W.A.No.2207/2019
T.Maheshkumar ...Appellant in W.A.No.2211/2019
vs.
1.The Government of Tamil Nadu,
Rep. by its Secretary,
Higher Education Department,
Fort St. George, Chennai – 600 009.
2.The Syndicate of Annamalai University,
Rep. by its Chairman,
Annamalai Nagar, Chidambaram,
Cuddalore District – 608 002.
3.The Annamalai University,
https://www.mhc.tn.gov.in/judis
Rep. by its Registrar,
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W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
Annamalai Nagar, Chidambaram,
Cuddalore District – 608 002. ...Respondents in all
appeals
Prayer in W.A.No.2187/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22145 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2177/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22157 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2179/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22823 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2189/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22147 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2190/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22154 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
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W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
Prayer in W.A.No.2197/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22824 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2201/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.22825 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2205/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.24198 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2207/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.24207 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
Prayer in W.A.No.2211/2019: Writ Appeal filed under Clause 15 of Letters
Patent, against the order in W.P.No.24209 of 2018 dated 05.03.2019 passed by
the learned Single Judge.
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W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
For Appellants in all appeals : Mr.Ebenezer Paul P.
For Respondents in all appeals : Mr.R.Kumaravel for R1
Additional Government Pleader
Mr.E.C.Ramesh for R2 & R3
Standing Counsel for Annamalai University
COMMON JUDGMENT
(Judgment of the Court was delivered by K.KUMARESH BABU, J.)
These Intra Court Appeals have been filed challenging the order of the
learned Single Judge wherein the learned Single Judge had rejected the claim of
the petitioners and had directed the third respondent herein to receive the
additional grounds/explanations/objections from the respective appellants herein
within a period of four weeks and adjudicate upon the same by providing
personal hearing to all the appellants with a further direction to the Competent
Authorities to consider all the materials available and pass appropriate orders
within a time frame mentioned therein.
2.When these Intra Court Appeals were taken up for hearing, a Division
Bench judgment of this Court in a batch of Writ Appeals in W.A.No.1831 of
2019 dated 30.09.2021 was placed before us. A perusal of the aforesaid
judgment would suggest that the prayer in the present Writ Petitions arising out
of these Intra Court Appeals and the prayer in the Writ Petition arising to the
orders of the Division Bench are identical.
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W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
3.The Division Bench after detailed discussion have upheld the orders of
the learned Single Judge and had directed the appellants therein to submit their
reply/response/objections within a period of two weeks and if the same is not
submitted, the respondents University was at liberty to proceed with the same in
accordance with law. For better appreciation, the relevant paragraph is extracted
hereunder:
“Considering the fact that the issue is pending at
the Show Cause Notice stage itself for years, the
appellants are directed to submit their
reply/response/objection within a period of two weeks, if
not submitted earlier and the respondents University,
shall proceed with the same in accordance with law, as
expeditiously as possible. It goes without saying that the
appellants are entitled to raise all the grounds before the
respondents.”
4.We find no reason to defer with the aforesaid orders of the Division
Bench and in fine these Writ Appeals also fail and the directions issued by the
learned Single Judge are affirmed.
5.Considering the fact that these Intra Court Appeals are being disposed of
today, there shall be a direction to the appellants herein to submit their
https://www.mhc.tn.gov.in/judis
reply/response/objections to the show cause notices issued by the third
W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
respondent within a period of four weeks from the date of receipt of a copy of
this judgment and the third respondent on receipt of such response/reply shall
place the same before the appropriate Authority who shall afford an opportunity
of hearing to the appellants and pass appropriate orders in accordance with law,
within a period of eight weeks thereafter.
6.It is needless to state that if the appellants fail to submit their
response/objections within the time stipulated above, the respondents are at
liberty to pass appropriate orders on merit and in accordance with law.
7.With the aforesaid observations and directions, the Writ Appeals are
disposed of. There shall be no order as to costs. Consequently, the connected
miscellaneous petitions are closed.
(R.S.K.,J.) (K.B.,J.)
02.01.2024
Index: yes/no
Speaking order:yes/no
Neutral Citation:yes/no
pam
Note: Issue order copy on 08.01.2024
https://www.mhc.tn.gov.in/judis
W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
To
1.The Secretary,
Government of Tamil Nadu,
Higher Education Department,
Fort St. George, Chennai – 600 009.
2.The Chairman,
Syndicate of Annamalai University,
Annamalai Nagar, Chidambaram,
Cuddalore District – 608 002.
3.The Registrar,
Annamalai University,
Annamalai Nagar, Chidambaram,
Cuddalore District – 608 002.
https://www.mhc.tn.gov.in/judis
W.A.Nos.2187, 2177, 2179, 2189, 2190, 2197, 2201, 2205, 2207 & 2211 of 2019
R.SURESH KUMAR, J.
and
K.KUMARESH BABU, J.
Pam
W.A.Nos.2187, 2177, 2179, 2189, 2190,
2197, 2201, 2205, 2207 & 2211 of 2019
02.01.2024
https://www.mhc.tn.gov.in/judis
