The State Of Tamil Nadu vs E.Rajasekaran
2025 Latest Caselaw 1026 Mad

Citation : 2025 Latest Caselaw 1026 Mad
Judgement Date : 17 July, 2025

Madras High Court

The State Of Tamil Nadu vs E.Rajasekaran on 17 July, 2025

Author: R.Subramanian

Bench: R.Subramanian

                                                                                       W.A.No.2137 of 2025

                                    THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED: 17.07.2025
                                                           CORAM:
                                  THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                    AND
                                    THE HONOURABLE MR. JUSTICE K.SURENDER

                                                W.A.No.2137 of 2025
                                                        and
                                               C.M.P.No.16182 of 2025

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

                     2.The Director of Technical Education,
                       Office of the Directorate of Technical Education,
                       53, Sardar Patel Road, Guindy,
                       Chennai – 600 025.                                              ... Appellants

                                                               Vs.

                     1.E.Rajasekaran

                     2.The Principal,
                       Vallivalam Desikar Polytechnic College,
                       Nagore Main Road,
                       Nagapattinam – 611 003.                                         ... Respondents
                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying to set
                     aside the order dated 03.04.2024 made in W.P.No.21759 of 2022 and allow
                     the this Writ Appeal.

                     1/4




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                                                                                                 W.A.No.2137 of 2025

                                  For Appellants       : Mr.D.Ravichandran, Spl.G.P.
                                  For Respondents      : Mr.N.A.Nassir Hussain

                                                               *****

                                                     JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

This Case is covered by the decision in W.A.Nos.1769 of 2025

etc., batch (Career Advancement Scheme batch) dated 16.07.2025. The

conclusions made there under in respect of Polytechnic College teachers

will apply to the 1st respondent in this appeal. The Committee will consider

the claim of the 1st respondent based on the judgment dated 16.07.2025.

2. Accordingly, this Writ Appeal is partly allowed. No costs.

Consequently, the connected miscellaneous petition is closed.

                                                                                        (R.S.M.,J.)     (K.S.,J.)
                                                                                                 17.07.2025
                     dsa
                     Index                 : No
                     Neutral Citation      : No
                     Non-Speaking order






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                     To

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

2.The Director of Technical Education, Office of the Directorate of Technical Education, 53, Sardar Patel Road, Guindy, Chennai – 600 025.

3.The Principal, Vallivalam Desikar Polytechnic College, Nagore Main Road, Nagapattinam – 611 003.

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R.SUBRAMANIAN, J.

and K.SURENDER, J.

dsa

17.07.2025

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