Madras High Court
Dr.R.Ramesh vs The Manonmaniam Sundaranar University on 21 March, 2025
Author: A.D.Jagadish Chandira
Bench: A.D.Jagadish Chandira
Rev. Appl.(MD)No.145 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON : 28.11.2024
PRONOUNCED ON : 21.03.2025
CORAM
THE HON'BLE MR. JUSTICE A.D.JAGADISH CHANDIRA
AND
THE HON'BLE MR. JUSTICE K. RAJASEKAR
Review Application (MD)No.145 of 2024
and
Civil Miscellaneous Petition No.15697 of 2024
Dr.R.Ramesh ... Petitioner/ Appellant
Vs.
1. The Manonmaniam Sundaranar University,
Rep by its Registrar, Abishekapatti,
Tirunelveli – 627 012.
2. Dr.S.Manickam,
The Registrar,
Manonmaniam Sundaranar University,
Abishekapatti, Tirunelveli – 627 012.
3. The Enquiry Officer,
Plot No.70, K.K.Nagar,
Madurai – 625 020. ... Respondents/ Respondents
1/6
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Rev. Appl.(MD)No.145 of 2024
Review Application is filed under Order 47 Rule 1 & 2 read
with Section 114 of the Code of Civil Procedure to review the Order in Writ
Appeal (MD).No.860 of 2018, dated 01.08.2024.
For Petitioner : M/s.Isaac Chambers
ORDER
This review application is filed to review the Judgment passed in
Writ Appeal (MD).No.860 of 2018 dated 01.08.2024.
2. This review application is filed on the ground that the order passed
in W.P.(MD).No.2035 of 2016 was not placed before this Court at the time
of arguments in W.A.(MD).No.860 of 2018.
3.The learned counsel for the petitioner submitted that there was a
Writ Petition filed against the appellant seeking issuance of writ of Quo
Warranto, filed by one M.Ananthakrishnan, challenging his selection for the
post as an Associate Professor. In the order passed in W.P.(MD)No.2035 of
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2016, specific finding given by a learned Single Judge that he was having
full qualification, eligible to be appointed based on his Experience
Certificate issued by the Competent Authorities.
4. This Court in the order dated 01.08.2019, (which sought to be
reviewed in this application) has already recorded the finding that appellant
herein was selected based on his qualification and elaborately discussed
about eligibility and issued direction that the petitioner has to undergo
Departmental Disciplinary Proceedings.
5. Since the challenge made in the present proceeding, concerning the
Show Cause Notice, this Court passed the order dated 01.08.2019. The
order passed in Writ of Quo Warranto proceedings is in no way of help to
the petitioner, since, we have specifically held that the petitioner has to give
reply to the Show Cause Notice and the petitioner is not entitled to
challenge the Show Cause Notice. It is also observed that he is entitled to
present his case before the Departmental Proceedings. The scope of Review
is very limited and this Court has already considered the submissions of the
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petitioner, and no ground is made out to review the order passed by this
Court. Hence, we are not inclined to entertain this review application and
the same is hereby dismissed.
6. Accordingly, this Review Application is dismissed. Consequently,
the connected miscellaneous petition stands closed.
(A.D.J.C., J.) (K.R.S., J.)
21.03.2025
ssi
Index :Yes/No
Speaking Order :Yes/No
Neutral Citation Case : Yes/No
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To
1. The Enquiry Officer,
Plot No.70, K.K.Nagar,
Madurai – 625 020.
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A.D.JAGADISH CHANDIRA,J.,
AND
K. RAJASEKAR,J.,
ssi
Pre-delivery order made in
Review Application (MD) No.145 of 2024
21.03.2025
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