Madras High Court
B.Ramkumar vs The Registrar (I/C) on 20 June, 2025
W.P.(MD)No.9659 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 20.06.2025
CORAM:
THE HONOURABLE MR.JUSTICE SHAMIM AHMED
W.P.(MD)No. 9659 of 2022
and
W.M.P.(MD)Nos.6940 and 6941 of 2022
1.B.Ramkumar,
S/o. B.S.Balu,
F1, 2nd Floor,
Greenways Enclave Apartment,
2nd Main Street,
Sharon Nagar, Ngo B Colony,
Palayamkottai, Perumalpuram Post,
Tirunelveli District – 627 007.
2.D.Gnanaraj,
S/o.S.Devadoss Jebaraj,
Plot No.14,
J.J. Nagar, A Colony,
Reddiarpatti, Tirunelveli District.
3.V.Wilfred Muthuraju,
S/o. M.Velusamy,
No.1, Shermila Colony,
Government Engineering College Road,
Reddiarpatti, Tirunelveli District.
4.R.Deeba,
W/o. P.S.Prem Kumar,
No.149, N.G.O. New Colony, Tirunelveli District.
...Petitioners
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W.P.(MD)No.9659 of 2022
Vs
1.The Registrar (I/C),
Anna University,
Sardarpatel Road,
Guindy,
Chennai – 600 025.
2.The Director,
Anna University,
Centre for Constituent Colleges,
Sardarpatel Road,
Guindy,
Chennai – 600 025.
3.The Dean,
Anna University,
Anna University Regional Campus – Tirunelveli,
Kanyakumari Road,
Tirunelveli – 627 007. ...Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution of India
for issuance of Writ of Certiorari and Mandamus, to call for the impugned
order as passed by the 1st Respondent made in Reference Procs No.
002/CCC/EC1/RC-TVL/CS/Estt.NT/2022 dated 30.03.2022 and
subsequently set aside the same as illegal and devoid of merits and
consequently direct the Respondents to confirm the service of the
Petitioners in the post of Non Teaching Technical Staffs in various
Departments in the University of the Respondents with equal payment as
like other employees forthwith.
2/8
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W.P.(MD)No.9659 of 2022
For Petitioners : Mr.T.Aswin Rajasimman
For Respondents : Mr.John Rajadurai
Standing Counsel
ORDER
1. Heard Mr.T.Aswin Rajasimman, learned counsel appearing for the
Petitioners and Mr.John Rajadurai, learned Standing Counsel
appearing for the Respondents.
2. This Writ Petition has been filed under the Article 226 of the
Constitution of India, to issue a Writ of Certiorari and Mandamus, to
quash the impugned order passed by the 1st Respondent in Reference
Procs No.002/CCC/EC1/RC-TVL/CS/Estt.NT/2022 dated 30.03.2022
and consequently direct the Respondents to confirm the service of the
Petitioners in the post of Non Teaching Technical Staffs in various
Departments in the University of the Respondents with equal payment
as like other employees forthwith.
3. Mr.T.Aswin Rajasimman, learned counsel for the Petitioners submits
that the facts of the case are fully covered by the identical judgment
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and order passed by the Division Bench of this Court in the case of
S.Muthukumar, S/o.S.Shankar, No.9/47, Elango St.
B.Dharmathupatti, Mela Chokkanathapuram Post, Bodinayakanur,
and others Vs The Registrar, Anna University, Sardar Patel Road,
Chennai – 25 and others, in W.A.Nos.898 of 2021 etc., batch dated
01.04.2025. A copy of the said judgment is produced before this
Court and taken on record.
4. The learned counsel further submits that in pursuance to the
impugned order dated 30.03.2022 passed by the 1st Respondent, the
petitioners have submitted representation dated 12.04.2022 to the 1st
Respondent to settle their claim; as no action was taken thereon, the
present writ petition has been filed.
5. Mr.John Rajadurai, learned Standing Counsel for the Respondents,
submits that he needs to verify the judgment and order passed by the
Division Bench dated 01.04.2025 in W.A.Nos.898 of 2021 etc. batch.
If the present case is squarely covered by the judgment cited supra,
the Petitioners may be permitted to file fresh representation before the
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Respondents, outlining their grievances by annexing the copy of the
earlier representation dated 12.04.2022 and the judgment passed by
the Division Bench dated 01.04.2025 in W.A.Nos.898 of 2021 etc.
batch, within the time frame fixed by this Court. The Respondents
may then be directed to pass a reasoned and speaking order on the
fresh representation filed by the Petitioners within the time frame
fixed by this Court.
6. Mr.T.Aswin Rajasimman, the learned counsel for the Petitioners,
agreed to the submissions made by the learned Standing Counsel for
the Respondents and submits that the Petitioners are willing to file
fresh representations before the Respondents. It is prayed that this
Court may direct the 1st Respondent to decide the representations by
passing a reasoned and speaking order, in accordance with law,
within a stipulated timeframe.
7. After considering the submissions made by the learned counsels for
both parties and perusing the records and averments made in the Writ
Petition, this Court deems it appropriate that no useful purpose will be
served in keeping this Writ Petition pending before this Court.
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8. Accordingly, the Petitioners are directed to file fresh representation
before the 1st Respondent/The Registrar (I/C), Anna University,
Sardarpatel Road, Guindy, Chennai – 600 025, detailing their claim
and grievances, annexing therewith a certified copy of this order and
copy of their earlier representation dated 12.04.2022 along with the
judgment passed by the Division Bench dated 01.04.2025 in
W.A.Nos.898 of 2021 etc. batch, within a period of ten days from
today. If any such representation is filed by the Petitioners before the
1st Respondent as per the time stipulated by this Court, the 1 st
Respondent/The Registrar (I/C), Anna University, Sardarpatel Road,
Guindy, Chennai – 600 025, is directed to consider the same and pass
a reasoned and speaking order on merits and in accordance with law,
after giving sufficient opportunity to the Petitioners, within a period
of six weeks from the date of receipt of such representation. The 1st
Respondent shall communicate the order/decision to the Petitioners
through Registered Post with Acknowledgement Due (RPAD) within
a period of two weeks from the date of passing the order/decision.
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9. With the above directions, this Writ Petition is finally disposed of.
Consequently, connected miscellaneous petitions are closed. There
shall be no order as to costs.
20.06.2025
Index:Yes/No
Web:Yes/No
Speaking/Non Speaking
Nsr
To:
1.The Registrar (I/C),
Anna University,
Sardarpatel Road,
Guindy,
Chennai – 600 025.
2.The Director,
Anna University,
Centre for Constituent Colleges,
Sardarpatel Road,
Guindy,
Chennai – 600 025.
3.The Dean,
Anna University,
Anna University Regional Campus – Tirunelveli,
Kanyakumari Road,
Tirunelveli – 627 007.
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SHAMIM AHMED, J.
Nsr
20.06.2025
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