T.Masilamani vs State Of Tamil Nadu
2024 Latest Caselaw 19789 Mad

Madras High Court

T.Masilamani vs State Of Tamil Nadu on 21 October, 2024

                                                                      W.P.No.5652 of 2020



                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS


                                              DATED : 21.10.2024


                                                    CORAM


                                  THE HONOURABLE Mr.JUSTICE C.KUMARAPPAN

                                              W.P.No.5652 of 2020
                                                     and
                                             W.M.P. No.6598 of 2020


                  T.Masilamani                                            ... Petitioner
                                                      Vs.


                  1. State of Tamil Nadu,
                     Rep.by its Secretary to Government,
                     Higher Education Department,
                     Fort St. George, Chennai – 600 009.

                  2. Commissioner of Technical Education,
                     Directorate of Technical Education,
                     Guindy,
                     Chennai – 600 026.

                  3. The Pension Pay Officer,
                     Pension Pay Office,
                     DPI Compound, College Road,
                     Nungambakkam,
                    Chennai – 600 006.                                ... Respondents



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https://www.mhc.tn.gov.in/judis
                                                                                     W.P.No.5652 of 2020



                  Prayer: Writ Petition is filed under Article 226 of the Constitution of India
                  praying to issue a Writ of Certiorarified Mandamus, calling for the records of
                  the first respondent in Letter (D) No. 155 dated 08.05.2017 and the
                  consequential order dated 25.04.2018 in Letter No. 65700/C3/2016 and
                  quash the same and direct the first respondent to grant promotion to the
                  petitioner from the date of his eligibility as Lecturer along with all monetary
                  and pensionary benefits.


                                  For Petitioner      : Mr.T.Vasanth

                                  For Respondent      : Mr. M.Muthusamy,
                                                        Government Advocate

                                                          *****

                                                      ORDER

The instant Writ Petition has been filed challenging the order dated

08.05.2017 and the consequential order dated 25.04.2018, passed by the first

respondent.

2. The learned counsel for the petitioner fairly submitted that a similar

issue has already been decided by the Hon'ble Division Bench of this Court

in W.A. No. 2820 of 2018, etc., batch, dated 13.07.2022. Therefore, the issue

involved in this Writ Petition is no longer res integra.

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

3. In view of the judgment passed in W.A. No. 2820 of 2018, etc.,

batch dated 13.07.2022, nothing survives in this Writ Petition. Accordingly,

this Writ Petition is dismissed. Consequently, the connected Miscellaneous

Petition is closed. No costs.

21.10.2024 kv

Index : Yes/No Speaking order /Non Speaking Order Neutral Citation : Yes/No

To

1. The Secretary to Government, State of Tamil Nadu, Higher Education Department, Fort St. George, Chennai – 600 009.

2. The Commissioner of Technical Education, Directorate of Technical Education, Guindy, Chennai – 600 026.

3. The Pension Pay Officer, Pension Pay Office, DPI Compound, College Road, Nungambakkam, Chennai – 600 006.

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

C.KUMARAPPAN, J.

kv

21.10.2024

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