Madras High Court
The Bharathidasan University vs S.Jayalakshmi on 19 March, 2025
Bench: J.Nisha Banu, S.Srimathy
W.A.(MD)No.59 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 19.03.2025
CORAM:
THE HONOURABLE MRS.JUSTICE J.NISHA BANU
AND
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.A.(MD)No.59 of 2025
&
C.M.P.(MD)No.365 of 2025
The Bharathidasan University,
Through its Registrar,
Thiruchirappalli. ... Appellant
-Vs-
1.S.Jayalakshmi
2.R.Rajkumar
3.C.Arunkumar
4.T.Rajkumar
5.The University Grants Commission,
Through its Secretary,
Bahadur Shah Zafar Marg,
New Delhi-110002.
6.The Principal Secretary to Government,
Higher Education Department,
Fort St.George, Secretariat,
Chennai. ... Respondents
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W.A.(MD)No.59 of 2025
PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
set aside the order dated 27.07.2023 made in W.P.(MD)No.2481 of 2022 on the
file of this Court.
For Appellant : Mr.V.R.Shanmuganathan
For R1 to R4 : Mr.Isaac Mohanlal,
Senior Counsel for Mr.J.Anandkumar
For R6 : Mr.J.Ashok,
Additional Government Pleader
JUDGMENT
[Judgment of the Court was delivered by J.NISHA BANU, J.]
This Writ Appeal is directed against the order of this Court dated
27.07.2023 made in W.P.(MD)No.2481 of 2022.
2.The respondents 1 to 4 / writ petitioners have filed the said Writ
Petition, seeking for a direction to the appellant / 1st respondent to regularise the
services of the writ petitioners in DDU-Centre for KAUSHAL and IECD of the
appellant University, in their respective posts with all consequential monetary and
service benefits.
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3.The Writ Court, after hearing the learned counsel on either side and
perusing the records, allowed the Writ Petition, directing the appellant University
to regularize the services of the writ petitioners in DDU Centre for KAUSHAL
Kendras in their respective post by converting the said centre into a department of
the University. Challenging the same, the appellant has filed this Writ Appeal.
4.Today, when the matter is taken up for hearing, the learned counsel
appearing for the appellant would submit that though the appellant has filed this
Writ Appeal challenging the regularization of the writ petitioners, now, his only
grievance is that conversion of DD KAUSHAL Kendras into department of
University will involve financial implications and therefore, the University cannot
be compelled to convert the same.
5.Considering the submissions made by the learned counsel for the
appellant, we are inclined to delete the sentence 'by converting the said centre into
a department of the University', accordingly, it is deleted. However, the appellant
University is directed to regularize the services of the writ petitioners in their
respective posts within a period of eights weeks from the date of receipt of a copy
of this order.
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6.With the above modification, this Writ Appeal is partly allowed. No
costs. Consequently, connected miscellaneous petition is closed.
[J.N.B., J.] & [S.S.Y., J.]
19.03.2025
NCC : Yes / No
Index : Yes / No
Yuva
To
The Principal Secretary to Government,
Higher Education Department,
Fort St.George, Secretariat,
Chennai.
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J.NISHA BANU, J.
AND
S.SRIMATHY, J.
Yuva
19.03.2025
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