Madras High Court

The Registrar vs Dr.S.Kumaraguru on 8 July, 2025

Author: R.Subramanian

Bench: R.Subramanian

                                                                                         W.A.No.2705 of 2024

                                    THE HIGH COURT OF JUDICATURE AT MADRAS
                                                      DATED: 08.07.2025
                                                             CORAM:
                                  THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                                    AND
                                    THE HONOURABLE MR. JUSTICE K.SURENDER

                                                     W.A.No.2705 of 2024
                                                             and
                                                    C.M.P.No.19780 of 2024


                     The Registrar,
                     National Institute of Technology,
                     Thiruvettakudi, Karaikal,
                     Puducherry – 609 609.                                                 ... Appellant

                                                                 Vs.


                     Dr.S.Kumaraguru                                                      ... Respondent

                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, praying to
                     allow this Writ Appeal by setting aside the order dated 10.07.2024 in
                     W.P.No.15800 of 2024.


                                    For Appellant       : Mr.K.Srinivasa Murthy
                                    For Respondent      : Mr.K.P.Jotheeswaran




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                                                                                         W.A.No.2705 of 2024

                                                                *****



                                                      JUDGMENT

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

Aggrieved by the order of the writ Court made in W.P.No.15800

of 2024 the Institute is on appeal.

2. By the said order, the writ Court had directed relaxation of age

on accepting the claim of the petitioner in the Writ Petition, that since he

had worked in another National Institute of Technology on an adhoc basis

he would be entitled to relaxation.

3. We are not invited to go into the merits of the issue due to the

subsequent developments. Though the Writ Petition was allowed, on

Institute filing the Writ Appeal, this Court permitted the respondent to

participate in the selection process subject to the outcome of the Writ

Appeal. It is stated that the respondent was not successful in the

recruitment precess. However, Mr.K.Srinivasa Murthy, learned counsel

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appearing for the appellant would submit that the observations of the

learned Judge regarding the scope of age relaxation criteria may serve as a

precedent in future.

4. Since we have not examined the correctness of the conclusion

of the learned Single Judge, in view of the subsequent developments, we

make it clear that the legal issues are left open.

5. This Writ Appeal is disposed of as indicated above. No costs.

Consequently, the connected miscellaneous petition is closed.

                                                                                         (R.S.M.,J.)    (K.S.,J.)
                                                                                               08.07.2025
                     dsa
                     Index                  : No
                     Internet               : Yes
                     Neutral Citation       : No
                     Speaking order









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                     To

                     The Registrar,

National Institute of Technology, Thiruvettakudi, Karaikal, Puducherry – 609 609.

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R.SUBRAMANIAN, J.

and K.SURENDER, J.

dsa

08.07.2025

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