Madras High Court
T.C.Muralidharan vs The Director on 31 October, 2025
WP Nos. 31731 of 2016 & 12638
of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31-10-2025
CORAM
THE HONOURABLE MR.JUSTICE K. SURENDER
WP Nos. 31731 of 2016 & 12638 of 2017
WMP.Nos.27543 & 32636 of 2016 & 13423 of 2017 & 3803 of 2018
T.C.Muralidharan, Petitioner in both WPs'
Vs
1. The Director,
All India Council for Technical
Education, New Delhi.
2.The Registrar,
Anna University, Guindy,
Chennai 600 025
3.The Secretary,
Sriram Educational Trust, No.49, Anna
Salai, Chennai 600 002
4.The Director-Academics,
Sriram Engineering College,
Perumalpattu 602 024
Thiruvallur District.
5.The Head of the Automobile
Department, Sriram Engineering
College, Perumalpattu 602 024
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WP Nos. 31731 of 2016 & 12638
of 2017
Thiruvallur District. Respondent(s) in WP.No.12638 of 2017
1. The Director,
All India Council for Technical
Education, New Delhi.
2.The Registrar,
Anna University, Guindy,
Chennai 600 025
3.The Secretary,
Sriram Educational Trust, No.49, Anna
Salai, Chennai 600 002
4. The Principal,
Sriram Engineering College,
Perumalpattu-602 024.
Thiruvallur District.
5. The Enquiry Officer/Principal,
Sriram College of Arts and Science,
Perumalpattu-602 024
Thiruvallur District. ...Respondents in W.P.No.31731 of 2016
PRAYER in W.P.No.12638 of 2017:
This Writ Petition is filed under Article 226 of Constitution of India
seeking Writ of Certiorarified Mandamus to call for the records relating to the
Office Notice passed by the 3rd respondent dated 22.03.2017 in his Office
Notice No. 1570/SRET/2017-5 and enclosing the Enquiry Report dated
09.03.2017 in reference No. 171/Staff/Enquiry/ 2017 submitted by the 4th
respondent quash the same and to direct the 3rd respondent to conduct enquiry
by recording the statement of witnesses and affording opportunity to cross
examine the witnesses and to produce the defence witnesses and thereafter pass
order on the alleged charges dated 30.12.2016.
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WP Nos. 31731 of 2016 & 12638
of 2017
PRAYER in W.P.No.31731 of 2016: This Writ Petition is filed under Article
226 of Constitution of India seeking Writ of Certiorarified Mandamus to call for
the records relating to the Office Notice passed by the 3rd respondent dated
06.09.2016 in his Office Notice No. 1142/SRET/2016-4 and enclosing the
Enquiry Report dated 24.08.2016 submitted by the 5th respondent quash the
rd
same and to direct the 3 respondent to conduct enquiry by recording the
statement of witnesses and affording opportunity to cross examine the witnesses
and to produce the defence witnesses and thereafter to pass orders on the
alleged charges dated 04.07.2016.
In both Wps':
For Petitioner(s): Mr.A.S.Mujibur Rahman
For Respondent(s): M/s.B.Rabu Manohar Senior Standing
Counsel (AICTE) for R1
M/s.K.J.Parthsarathy for R3
R2 , R4, R5 - NA
COMMON ORDER
These Writ Petitions are filed seeking quashment of the Office Notice
passed by the 3rd respondent dated 06.09.2016 & 22.03.2017 in his Office
Notice Nos. 1142/SRET/2016-4 and enclosing the Enquiry Report dated
24.08.2016 and 1570/SRET/2017-5 and enclosing the Enquiry Report dated
09.03.2017 in reference No. 171/Staff/Enquiry/ 2017 and to direct the 3rd
respondent to conduct enquiry by recording the statement of witnesses and
affording opportunity to cross examine the witnesses and to produce the defence
witnesses and thereafter pass order on the alleged charges dated 30.12.2016.
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WP Nos. 31731 of 2016 & 12638
of 2017
2. The learned counsel for the petitioner and respondent submit that the
Writ Petition is not maintainable in view of the judgment passed by the Hon'ble
Supreme Court of India in Army Welfare Education Society, New Delhi Vs.
Sunil Kumar Sharma & Ors., reported in 2024 SCC Online SC 1683.
3. The learned counsel for the petitioner submits that the original
certificates of the petitioner are lying with the third respondent.
4. The learned counsel for the third respondent would submit that the
petitioner shall collect the said certificates at any point of time.
5. Recording the submission made by the learned counsel for the
respondents, these Writ Petitions are dismissed. No costs. Consequently,
connected miscellaneous petitions are closed.
K.SURENDER, J.
31-10-2025
Jai
Neutral Citation:Yes/No
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WP Nos. 31731 of 2016 & 12638
of 2017
To
1.The Director,
All India Council for Technical Education, New
Delhi.
2.The Registrar,
Anna University, Guindy, Chennai 600 025
3.The Secretary,
Sriram Educational Trust, No.49, Anna Salai,
Chennai 600 002
4.The Director-Academics,
Sriram Engineering College, Perumalpattu 602
024 Thiruvallur District.
5.The Head of the Auto mobile
Department, Sriram Engineering College,
Perumalpattu 602 024 Thiruvallur District.
6. The Principal,
Sriram Engineering College,
Perumalpattu-602 024.
Thiruvallur-District.
7. The Enquiry Officer/Principal,
Sriram College of Arts an Science,
Perumalpattu-602 024
Thiruvallur District.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 01:21:47 pm )
WP Nos. 31731 of 2016 & 12638
of 2017
K.SURENDER, J.
jai
WP Nos.31731 of 2016 &
12638 of 2017
31-10-2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/11/2025 01:21:47 pm )
