Madras High Court
S.Sujitha vs The Director Of Collegiate Education on 13 June, 2025
W.P.No.20785 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.06.2025
CORAM
THE HONOURABLE MR. JUSTICE C.KUMARAPPAN
W.P.No.20785 of 2025
and
W.M.P.Nos.23451, 23452 & 23453 of 2025
S.Sujitha ... Petitioner
Vs.
1. The Director of Collegiate Education,
Saidapet, Chennai - 600 015,
Chennai District.
2. The Joint Director of Collegiate Education,
Chennai Region,
Saidapet,
Chennai - 600 015.
3. The Principal and Secretary,
Ethiraj College for women,
Chennai - 600 008.
4. Ethiraj College for women,
Rep by its Principal and Secretary,
Chennai - 600 008. ... Respondents
Prayer: Writ Petition filed under Article 226 of Constitution of India, seeking
for an issuance of writ of Certiorarified Mandamus, to call for the records
pertaining to the proceedings Mu Mu No.13694/G1/2023 dated 03.09.2024
issued by the 1st respondent as well as the consequential Letter
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W.P.No.20785 of 2025
O.Mu.No.3310/E2/2022 dated 11.04.2025 issued by the 2nd respondent and
quash them and consequently direct the respondents 1 and 2 to approve
appointment of petitioner as Assistant Professor of Nutrition, Food Service
Management and Dietetics at the 4th respondent College and consequently
release the salary with arrears from the date of joining duty i.e., 01.10.2021.
For Petitioner : Mr.S.Senthilnathan
For Respondents : Mr.C.Jayaprakash
Government Advocate for R1 & R2
ORDER
The writ petition has been filed challenging the proceedings of the
1st respondent dated 03.09.2024, and the consequential letter of the 2nd
respondent dated 11.04.2025.
2. The case of the petitioner is that, by virtue of impugned
proceedings dated 03.09.2024 and its consequential impugned letter dated
11.04.2025, the respondents have not considered the spirit of PSTM and the
above impugned orders are in contravention to the Judgment of the learned
single Judge passed in W.A.No.1481 of 2021 dated 17.11.2021. Hence prays
to quash the same.
3. Mr.C.Jaya Prakash, learned Government Advocate who takes
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notice for the respondents 1 and 2 would contend that the impugned order is
not addressed to the petitioner. It is only an inter-office communication and
no final order has been passed. In such view of the matter, the petitioner has
no locus standi to file the present writ petition.
4. Heard both sides and perused the materials available on record.
5. As rightly contended by the learned Government Advocate, the
impugned orders are not addressed to the petitioner. Apart from that, in
pursuance to the impugned orders, no order has been passed by the
respondents 3 and 4 against the petitioner. In such view of the matter, this
Court do not find any ground view to interfere with the impugned orders.
In the result, the Writ Petition stands dismissed as devoid of merits.
No costs. Consequently, connected miscellaneous petitions are closed.
13.06.2025
(4/5)
veda
Index:Yes/No
Speaking order/Non-speaking order
Neutral Citation:Yes/No
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C.KUMARAPPAN, J.
veda
To
1. The Director of Collegiate Education,
Saidapet, Chennai - 600 015,
Chennai District.
2. The Joint Director of Collegiate Education,
Chennai Region,
Saidapet,
Chennai - 600 015.
3. The Principal and Secretary,
Ethiraj College for women,
Chennai - 600 008.
13.06.2025
(4/5)
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