Madras High Court
The Director Of Collegiate Education vs A.Muraliraj ... 1St on 3 April, 2025
Bench: J.Nisha Banu, S.Srimathy
W.A(MD)No.893 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 03.04.2025
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
and
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.A(MD)No.893 of 2025
and
C.M.P(MD)No.5827 of 2025
1.The Director of Collegiate Education,
Directorate of Collegiate Education,
577, Anna Salai, Saidapet,
Chennai – 600 015.
2.The Regional Joint Director of Collegiate Education,
Tiruchirappalli Region, Race Course Road,
Tiruchirapalli – 620 023. ... Appellants/Respondents 1 & 2
vs.
1.A.Muraliraj ... 1st Respondent/Writ Petitioner
2.The Secretary,
Urumu Dhanalakshmi College,
Kattur,
Tiruchirapalli District. ... 2nd Respondent/3rd Respondent
PRAYER : Writ Appeal filed under Clause 15 of the Letters Patent against the
order dated 23.09.2024 made in W.P(MD)No.22547 of 2024 on the file of this
Court.
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W.A(MD)No.893 of 2025
For Appellants : Mr.J.Ashok
Additional Government Pleader
For R - 1 : Mr.H.Mohammed Imran
for M/s.Ajmal Associates
JUDGMENT
(Judgment of the Court was delivered by J.NISHA BANU, J.)
The present Writ Appeal is directed against the order passed by the
Writ Court dated 23.09.2024 made in W.P(MD)No.22547 of 2024.
2.The first respondent/writ petitioner filed the Writ Petition for a
direction directing the appellants 1 and 2 herein to pay the arrears of monetary
benefits with effect from 01.08.2018 for Career Advancement Scheme (CAS)
promotion awarded to the writ petitioner by implementing the order passed by the
second appellant, vide proceedings dated 11.01.2024.
3.The writ Court, by order dated 23.09.2024, disposed of the Writ
Petition directing the second appellant to implement the order, dated 11.01.2024,
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within a period of twelve weeks. Challenging the same, the respondents 1 and 2
as appellants have preferred the Writ Appeal.
4.Heard Mr.J.Ashok, learned Additional Government Pleader
appearing for the appellants and Mr.H.Mohammed Imran, learned counsel
appearing for the first respondent and perused the materials placed before this
Court.
5.On perusal of the materials available on record, it is seen that the
Career Advancement Scheme (CAS) benefits were conferred upon the writ
petitioner with effect from 07.12.2017 and the monetary benefits with effect from
01.08.2018 by the proceedings of the second respondent in
RC.No.7986/A2/2023-4, dated 11.01.2024 and the writ Court has rightly directed
the second respondent to implement the order dated 11.01.2024. Hence, we are
not inclined to interfere with the order passed by the writ Court, dated
23.09.2024.
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6.Accordingly, this Writ Appeal is dismissed. The second appellant is
directed to disburse the same to the writ petitioner, within a period of four months
from the date of receipt of a copy of this order. There shall be no order as to costs.
Consequently, connected Miscellaneous Petition is closed.
[J.N.B.,J.] & [S.S.Y.,J.]
03.04.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
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To
1.The Director of Collegiate Education,
Directorate of Collegiate Education,
577, Anna Salai, Saidapet,
Chennai – 600 015.
2.The Regional Joint Director of Collegiate Education,
Tiruchirappalli Region, Race Course Road,
Tiruchirapalli – 620 023.
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J.NISHA BANU, J.
and
S.SRIMATHY, J.
ps
ORDER MADE IN
DATED : 03.04.2025
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