[Cites 0, Cited by 0]
Madras High Court
The Director Of Collegiate Education vs Dr.A.Vanathi on 18 February, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
W.A.(MD) No.166 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.02.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
W.A.(MD) No.166 of 2026
and
C.M.P.(MD) No.1744 of 2026
1.The Director of Collegiate Education
Institute of Advanced Study in
Education Campus
577, Anna Salai, Saidapet
Chennai-600 015
2.The Joint Director of Collegiate Education
Madurai Region, Palam Station Road
Madurai-625 002, Madurai District ... Appellants
-vs-
1.Dr.A.Vanathi
2.G.T.N.Arts College (Autonomous)
rep.by its Secretary
Dindigul-624 005
Dindigul District ... Respondents
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W.A.(MD) No.166 of 2026
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 24.04.2025, passed in W.M.P.(MD) No.5461 of 2025 in W.P.(MD)
No.7236 of 2025, on the file of this Court.
For Appellants : Mr.J.Ashok
Additional Government Pleader
For Respondents : Mr.A.Ajith Geethan for R1
JUDGMENT
[Judgment of the Court was made by DR.G.JAYACHANDRAN, J.]
This writ appeal is filed by the respondents 1 & 2 in the writ
petition being aggrieved by the interim direction issued by the learned Single
Judge vide order dated 24.04.2025 passed in W.M.P.(MD) No.5461 of 2025 in
W.P.(MD) No.7236 of 2025.
2. It is contended by the appellants that the interim direction
granted by the learned Single Judge tantamounts to allowing the main writ
petition filed by the first respondent / writ petitioner without affording an
opportunity to them.
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3. On perusing the impugned order passed by the learned Single
Judge, we find that since no counter was filed by the appellants herein in the
writ petition, the impugned interim order came to be passed. The interim
direction issued by the learned Single Judge is to disburse the monthly salary
to the first respondent / writ petitioner from June 2023 onwards pending
further orders. The main writ petition is filed by the first respondent seeking a
writ of mandamus directing the appellants herein to sanction and disburse
forthwith the monthly salary payable to her from June 2023 onwards with
appropriate interest. Since the very appointment of the first respondent under
promotion to the post of Assistant Professor (Level 11) vide proceedings dated
06.04.2023 is the subject matter of consideration in the said writ petition, we
are of the view that the interim relief granted by the learned Single Judge
tantamounts to allowing the main writ petition. It is brought to the notice of
this Court that now, the appellants herein have filed their counter affidavit in
the said writ petition. In such circumstances, we are inclined to set aside the
impugned order passed by the learned Single Judge and to direct the said writ
petition to be disposed of as expeditiously as possible.
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4. Accordingly, this writ appeal is allowed and the impugned order
dated 24.04.2025, passed in W.M.P.(MD) No.5461 of 2025 in W.P.(MD) No.
7236 of 2025, is hereby set aside. Since pleadings are complete in the writ
petition, the learned Single Judge, who is dealing with the said writ petition,
shall take up the same on priority basis and dispose of the same as
expeditiously as possible. No costs. Consequently, connected miscellaneous
petition is closed.
[G.J., J.] [K.K.R.K., J.]
18.02.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Note to Office:
Mark a copy of this Judgment to the
Registrar (Judicial), Madurai Bench
of Madras High Court, Madurai.
krk
To:
1.The Director of Collegiate Education,
Institute of Advanced Study in
Education Campus,
577, Anna Salai, Saidapet,
Chennai-600 015.
2.The Joint Director of Collegiate Education,
Madurai Region, Palam Station Road,
Madurai-625 002, Madurai District.
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DR.G.JAYACHANDRAN, J.
AND
K.K.RAMAKRISHNAN, J.
krk
and
18.02.2026
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