The State Of Tamil Nadu vs S.P.Suresh Kumar
2025 Latest Caselaw 1029 Mad

Madras High Court

The State Of Tamil Nadu vs S.P.Suresh Kumar on 17 July, 2025

Author: R.Subramanian

Bench: R.Subramanian

                                                                                      W.A.No.2081 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.2081 of 2025
                                                       and
                                              C.M.P.No.15782 of 2025


                     1.The State of Tamil Nadu,
                      Rep. by its Secretary to Government,
                      Higher Education (C2) Department,
                      Chennai – 600 009.

                     2.The Director of Technical Education,
                       Directorate of Technical Education,
                       Guindy, Chennai – 600 025.

                     3.The Commissioner of Technical Education,
                       Guindy, Chennai – 600 025.                                       ... Appellants


                                                              Vs.

                     1.S.P.Suresh Kumar

                     2.The Principal,
                       PSG College of Technology,
                       Peelamedu, Coimbatore – 641 004.                               ... Respondents




                     1/4




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                                                                                        W.A.No.2081 of 2025




                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying to set
                     aside the order dated 21.03.2024 made in W.P.No.10880 of 2020 and allow
                     the this Writ Appeal.


                                  For Appellants       : Mr.D.Ravichandran, Spl.G.P.
                                  For Respondents      : Mrs.Dakshayani Reddy


                                                               *****


                                                     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 Engineering College teachers

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

the eligibility in terms of the order dated 16.07.2025.

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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

                     To

1.The Secretary to Government, State of Tamil Nadu, Higher Education (C2) Department, Chennai – 600 009.

2.The Director of Technical Education, Directorate of Technical Education, Guindy, Chennai – 600 025.

3.The Commissioner of Technical Education, Guindy, Chennai – 600 025.

4.The Principal, PSG College of Technology, Peelamedu, Coimbatore – 641 004.

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R.SUBRAMANIAN, J.

and K.SURENDER, J.

dsa

17.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 18/07/2025 05:54:14 pm )