Madras High Court
A.Gnanakkan vs The Secretary To Government on 22 January, 2025
CMP(MD) NO. 421 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.01.2025
CORAM:
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
and
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
C.M.P(MD)No.421 of 2025
and
WA(MD)No.SR80394 of 2024
A.Gnanakkan ... Petitioner/Appellant
Vs
1.The Secretary to Government,
Department of Higher Education,
Fort St. George, Secretariat,
Chennai.
2.The Secretary to Government,
Department of School Education,
Fort St. George, Secretariat,
Chennai.
3.The Chairman,
Teachers Recruitment Board,
EVK Sampath Maaligai, DPI Campus,
College Road, Chennai 600 006.
4.The Secretary,
Tamil Nadu Public Service Commission,
Frazer Bridge Road,
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CMP(MD) NO. 421 of 2025
V.O.C. Nagar, Park Town,
Chennai 600 003.
5.The Director of School Education,
DPI Campus, College Road,
Nungambakkam, Chennai 600 006.
6.The Registrar,
Madurai Kamaraj University,
Palkalai Nagar, Madurai.
... Respondents/Respondents
PRAYER in C.M.P.(MD)No.421 of 2025:-
This Petition is filed under Section 5 of Limitation Act, 1963 to
condone the delay of 1825 days in filing the writ appeal.
PRAYER in WA(MD)SR.No.80394 of 2024:-
This Writ Appeal is filed under Clause 15 of the Letters Patent, to
set aside the order dated 05.12.2019 in W.P(MD)No.19910 of 2017
insofar as denying seniority to the petitioner on par with the candidates
selected by the notification dated 09.05.2017 on the file of this Court.
For Petitioner : Ms.A.Amala
For Respondent : Mrs.D.Farjana Ghousia
Special Government Pleader
for R1, R2 & R5
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CMP(MD) NO. 421 of 2025
JUDGMENT
[Order of the Court was made by RMT.TEEKAA RAMAN, J.]
This petition is filed to condone the delay of 1825 days in filing
the writ appeal.
2.Having not satisfied with the observations made in the operative
portion of the order dated 05.12.2019, the learned Single Judge stated
that though he was given a seat, he has failed to produce the equivalent
certificate in time and hence, the petitioner is not entitled to seniority.
Hence, the petitioner filed the proposed writ appeal in
W.A(MD)No.SR80394 of 2024 only in respect of the second portion,
wherein the learned Single Judge stated that the latches on the part of
the petitioner. Now the present petition is filed to condone the delay in
filing the above appeal at the said operative order to the extent of 1825
days of delay.
3.Since there is a huge delay and already the petitioner has
approached the Court with a lot of delay, but still the Court has granted
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CMP(MD) NO. 421 of 2025
time to be given posting, having not satisfied, he has again come before
this Court with the enormous delay of 1825 days. Hence, the Civil
Miscellaneous Petition is dismissed. Consequently, connected
WA(MD)No.SR80394 of 2024 is dismissed at the SR stage itself. No
costs.
[T.K.R., J.] [N.S., J.]
22.01.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
sji
To
1.The Secretary to Government,
Department of Higher Education,
Fort St. George, Secretariat,
Chennai.
2.The Secretary to Government,
Department of School Education,
Fort St. George, Secretariat,
Chennai.
3.The Director of School Education,
DPI Campus, College Road,
Nungambakkam, Chennai 600 006.
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CMP(MD) NO. 421 of 2025
4.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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CMP(MD) NO. 421 of 2025
RMT.TEEKAA RAMAN, J.
and
N.SENTHILKUMAR, J.
sji
and
WA(MD)No.SR80394 of 2024
22.01.2025
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