Madras High Court
S.Meenatchi vs The State Of Tamil Nadu on 26 September, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
W.A.Nos.2918 of 2024 etc
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.09.2024
CORAM :
THE HON'BLE MR.D.KRISHNAKUMAR, ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE M.JOTHIRAMAN
W.A.Nos.2918, 2920, 2935 and 2936 of 2024
S.MEENATCHI .. Appellant
in WA.2918/2024
A.SARASWATHY .. Appellant
in WA.2920/2024
V.RENUKA .. Appellant
in WA.2935/2024
PL.SEETHA .. Appellant
in WA.2936/2024
Vs
1. THE STATE OF TAMIL NADU
Rep by Secretary To Government,
Higher Education Department,
Fort St.George, Chennai-9.
2. The Syndicate Of Annamalai University,
Rep by its Secretary, Annamalai University,
Annamalai Nagar, Chidambaram.
3. The Registrar
Annamalai University,
Annamalai Nagar,
Chidambaram.
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W.A.Nos.2918 of 2024 etc
4. The Deputy Director
Local Fund Audit,
Annamalai University,
Annamalai Nagar, Chidambaram.
5. The Finance Committee of Annamalai University
Rep by its Secretary, Annamalai University,
Annamalai Nagar, Chidambaram. .. Respondents
Prayer : Appeal under Clause 15 of the Letters Patent to set aside the
common order passed by the learned Single Judge in W.P.Nos.20983,
20986, 20984 and 20979 of 2024, dated 26.7.2024.
For the Appellants in all : Mr.M.Muruganantham
the appeals
For the Respondents in : Mr.D.Ravichander
all the appeals Special Government Pleader
for 1st respondent
: Mr.Goutham S.Raman
for respondents 2 to 5
COMMON JUDGMENT
(Delivered by the Hon'ble Acting Chief Justice)
We have heard Mr.M.Muruganantham, learned counsel for the
appellants; Mr.D.Ravichander, learned Special Government Pleader
for the first respondent; and Mr.Gautham S.Raman, learned counsel
for respondents 2 to 5.
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W.A.Nos.2918 of 2024 etc
2. Learned counsel appearing for the appellants fairly
conceded before this court that the learned Single Judge has
granted the relief prayed for in the writ petitions, however, no
specific order has been passed insofar as commutation of pension
and interest are concerned. He submitted that the appellants have
made representations to the third respondent on 19.8.2024 and
27.8.2024 and the same are still pending.
3. Considering the limited scope of the prayer made, these
writ appeals are disposed of with a direction to the third respondent
to consider the representations of the appellants dated 19.8.2024
and 27.8.2024 and pass appropriate orders within a period of
twelve weeks from the date of receipt of a copy of this order. There
shall be no order as to costs. Consequently, C.M.P.Nos.21555,
21569, 21701 and 21705 of 2024 are closed.
(D.K.K., ACJ.) (M.J.R., J.)
26.09.2024
Index : Yes/No
NC : Yes/No
sasi
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W.A.Nos.2918 of 2024 etc
To:
1. The Secretary To Government,
STATE OF TAMIL NADU
Higher Education Department,
Fort St.George, Chennai-9.
2. The Syndicate Of Annamalai University,
Rep by its Secretary, Annamalai University,
Annamalai Nagar, Chidambaram.
3. The Registrar
Annamalai University,
Annamalai Nagar,
Chidambaram.
4. The Deputy Director
Local Fund Audit,
Annamalai University,
Annamalai Nagar, Chidambaram.
5. The Finance Committee of Annamalai University
Rep by its Secretary, Annamalai University,
Annamalai Nagar, Chidambaram.
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https://www.mhc.tn.gov.in/judis
W.A.Nos.2918 of 2024 etc
THE HON'BLE ACTING CHIEF JUSTICE
AND
M.JOTHIRAMAN,J.
(sasi)
W.A.Nos.2918, 2920, 2935 and 2936 of 2024
26.09.2024
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https://www.mhc.tn.gov.in/judis
