No Acts & Articles mentioned in this case
2025:MHC:2091W.A.(MD) No.644 of 2024 & etc. batch
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.08.2025
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.(MD) Nos.644, 701, 702, 706, 707, 1946, 1953, 1962, 1966, 2103,
2409 of 2024, 140, 277, 413, 1226, 1227, 1228, 1229, 1230, 1231, 1232,
1233, 1234, 1459, 1460, 1461, 1462, 1463, 1464, 1620, 1621, 1622,
1623, 1624, 1625, 1626, 1627, 1712, 1884, 2249, 2250, 2251, 2252,
2253, 2254, 2255, 2256, 2257, 2258, 2259, 2260, 2261, 2262, 2263,
2264, 2265, 2266, 2267, 2268, 2269, 2270, 2271, 2272, 2273, 2274,
2275, 2276 & 2277 of 2025
and
C.M.P.(MD) Nos.4670, 5239, 5241, 5320, 5322, 14401, 14438, 14474,
14485, 14915, 16636 of 2024, 924, 1981, 3217, 3650, 3651, 3652, 3653,
3655, 7570, 7571, 7572, 7573, 7574, 7575, 7576, 7577, 7578, 8593,
8595 8596, 8598, 8599, 8600, 9142, 9143, 9144, 9145, 9146, 9147,
9149, 9150, 9541, 10734, 12790, 12795, 12796, 12797, 12798, 12799,
12800, 12801, 12802, 12803, 12804, 12805, 12806, 12807, 12808,
12809, 12810, 12811, 12812, 12814, 12816, 12818, 12820, 12821,
12823, 12835, 12836, 12839 & 12843 of 2025
1. W.A.(MD) No.644 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
T.Southamani ... Respondent
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 30.06.2023, passed in W.P.(MD) No.5255 of 2023, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Ms.P.Jessi Jeeva Priya
2. W.A.(MD) No.701 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
C.Boopathi Sundar ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 09.01.2024, passed in W.P.(MD) No.20200 of 2023, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
3. W.A.(MD) No.702 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
C.Thirumeni ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 09.01.2024, passed in W.P.(MD) No.20235 of 2023, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
4. W.A.(MD) No.706 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.P.Dhanapandy
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 09.01.2024, passed in W.P.(MD) No.18921 of 2023, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
5. W.A.(MD) No.707 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.S.Nalini
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 09.01.2024, passed in W.P.(MD) No.18922 of 2023, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
6. W.A.(MD) No.1946 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.K.Ragumala
2.The State of Tamil Nadu
rep.by its Secretary
Department of Higher Education
Secretariat
Chennai-600 009 ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.4329 of 2024, on the file of
this Court.
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.S.Anand Chandrasekar
for M/s.Sarvabhauman Associates for R1
Mr.J.Ashok
Additional Government Pleader for R2
7. W.A.(MD) No.1953 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
M.Ganesh ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 13.03.2024, passed in W.P.(MD) No.2383 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
8. W.A.(MD) No.1962 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.P.Palanichamy
2.The State of Tamil Nadu
rep.by its Secretary
Department of Higher Education (K2)
Secretariat
Fort St.George, Chennai-600 009 ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.4052 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
9. W.A.(MD) No.1966 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Ganesan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.3131 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
10. W.A.(MD) No.2103 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
J.Venkatesan ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.4074 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohidheen
11. W.A.(MD) No.2409 of 2024:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
1.T.Balasaravanan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.3130 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
12. W.A.(MD) No.140 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
B.Kasthuri ... Respondent
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.2077 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
13. W.A.(MD) No.277 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
M.Nithya ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.2079 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
14. W.A.(MD) No.413 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.K.Dravida Suyatchi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 23.01.2024, passed in W.P.(MD) No.1104 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.A.Mohamed Haneef for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
15. W.A.(MD) No.1226 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.L.Josephine Mary
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1703 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
16. W.A.(MD) No.1227 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.B.Ramalakshmi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1704 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Not ready in notice for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
17. W.A.(MD) No.1228 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.S.Thayanathan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1705 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
18. W.A.(MD) No.1229 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.S.Kasimayan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1706 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
19. W.A.(MD) No.1230 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.S.Muthukumar
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1707 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
20. W.A.(MD) No.1231 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.P.Padmarani
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat, Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1708 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:No appearance for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
21. W.A.(MD) No.1232 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.J.Sathesh Vairavan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1709 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
22. W.A.(MD) No.1233 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.P.Muthuchamy
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1710 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
23. W.A.(MD) No.1234 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Madurai, Madurai District ... Appellant
-vs-
1.M.Packiyaraj
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1711 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
24. W.A.(MD) No.1459 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.U.Govindaraj
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1928 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.L.George Paul Anto for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
25. W.A.(MD) No.1460 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.Muthupandi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1932 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.L.George Paul Anto for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
26. W.A.(MD) No.1461 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.Shanmugavel
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1933 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.L.George Paul Anto for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
27. W.A.(MD) No.1462 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.M.S.S.Godson
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1930 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.L.George Paul Anto for R1
Mr.J.Ashok
Additional Government Pleader for R2
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
28. W.A.(MD) No.1463 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
M.Pravinkumar ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.2053 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
29. W.A.(MD) No.1464 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
S.Senthil Pandian ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1968 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondent :Mr.T.S.Mohamed Mohideen
30. W.A.(MD) No.1620 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.P.N.Ramanathan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1929 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
31. W.A.(MD) No.1621 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.M.Sangeetha
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 28 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1931 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
32. W.A.(MD) No.1622 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Kumar
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 29 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1934 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
33. W.A.(MD) No.1623 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Saravanan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 30 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1935 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
34. W.A.(MD) No.1624 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.M.Mohan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 31 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1936 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
35. W.A.(MD) No.1625 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.A.Deivendran
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 32 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1937 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
36. W.A.(MD) No.1626 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Mahendran
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 33 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1938 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
37. W.A.(MD) No.1627 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.M.Krishnan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 34 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1939 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
38. W.A.(MD) No.1712 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.P.Kannan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 35 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.4811 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
39. W.A.(MD) No.1884 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.R.Jeyamani
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 36 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.5186 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.M.Mahaboob Athiff for R1
Mr.J.Ashok
Additional Government Pleader for R2
40. W.A.(MD) No.2249 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.N.Muthalagu
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 37 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1769 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
41. W.A.(MD) No.2250 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Abdul Sulthan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 38 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1770 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
42. W.A.(MD) No.2251 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.Dr.M.Balakrishnan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 39 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1771 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
43. W.A.(MD) No.2252 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.A.Ganesan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 40 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1772 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
44. W.A.(MD) No.2253 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.D.Sakthivel
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 41 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1773 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
45. W.A.(MD) No.2254 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.B.Suganthi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 42 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1774 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
46. W.A.(MD) No.2255 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.R.Rajeshkannan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 43 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1775 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
47. W.A.(MD) No.2256 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.M.Savariguru
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 44 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1776 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
48. W.A.(MD) No.2257 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.C.Latha
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 45 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1777 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
49. W.A.(MD) No.2258 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.C.Nagavalli
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 46 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1778 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
50. W.A.(MD) No.2259 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.J.Kavithanjali
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 47 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1779 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
51. W.A.(MD) No.2260 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Ruby
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 48 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1780 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
52. W.A.(MD) No.2261 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.R.Dhanasekarapandian
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 49 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1781 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
53. W.A.(MD) No.2262 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.V.Alagumeena
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 50 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1782 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
54. W.A.(MD) No.2263 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.G.Geetha
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 51 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1783 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
55. W.A.(MD) No.2264 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Sekar
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 52 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1784 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
56. W.A.(MD) No.2265 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.B.Baskaran
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 53 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1785 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.L.George Paul Anto for R1
Mr.J.Ashok
Additional Government Pleader for R2
57. W.A.(MD) No.2266 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.C.Gopinath
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 54 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1786 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
58. W.A.(MD) No.2267 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.C.Kalaiselvi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
Page 55 of 92 https://www.mhc.tn.gov.in/judis ( Uploaded on: 26/08/2025 03:32:25 pm )
W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1787 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
59. W.A.(MD) No.2268 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.K.Ramya
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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W.A.(MD) No.644 of 2024 & etc. batch
Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1788 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
60. W.A.(MD) No.2269 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.H.Ahamed Hussain
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1789 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.J.Ashok
Additional Government Pleader for R2
61. W.A.(MD) No.2270 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.B.Manimegalai
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1790 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.J.Ashok
Additional Government Pleader for R2
62. W.A.(MD) No.2271 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.K.Pethu Muniyandi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1791 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.J.Ashok
Additional Government Pleader for R2
63. W.A.(MD) No.2272 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.R.Ramu
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1792 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
64. W.A.(MD) No.2273 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.P.Suriyaprabha
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1793 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
65. W.A.(MD) No.2274 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.B.Vijayalakshmi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1794 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
66. W.A.(MD) No.2275 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.S.Vedapothakar
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1795 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
67. W.A.(MD) No.2276 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.H.Chitra Devi
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1796 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
68. W.A.(MD) No.2277 of 2025:
The Madurai Kamaraj University
rep.by its Registrar
Palkalai Nagar
Madurai, Madurai District ... Appellant
-vs-
1.M.Saravanan
2.The State of Tamil Nadu
rep.by its Secretary
Higher Education K2 Department
Secretariat
Fort St.George
Chennai ... Respondents
_______________
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Writ Appeal filed under Clause 15 of Letters Patent to set aside the
order, dated 11.03.2024, passed in W.P.(MD) No.1797 of 2024, on the file of
this Court.
For Appellant :Mr.P.Wilson, Senior Counsel
for Mr.T.Sakthi Kumaran
For Respondents:Mr.V.Meenakshisundaram for R1
Mr.J.Ashok
Additional Government Pleader for R2
C O M M O N J U D G M E N T
[Judgment of the Court was made by S.M.SUBRAMANIAM, J.]
The factual matrix, as projected between the parties, are that the
respondent – employees were initially appointed as casual labourers on daily
wage basis. Subsequently, the services of the respondent – employees were
extended and brought under consolidated pay. They were engaged as
consolidated pay employees to perform the ministerial jobs / technical jobs i.e.
Data Entry Operator, Data Analysts, Clerks etc. During the period of their
employment, the appellant – Madurai Kamaraj University was effectively
conducting open distance education courses and in order to maintain several
courses, which were conducted by admitting candidates all over the country,
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these consolidated pay employees were engaged. Pursuant to the orders of the
University Grants Commission, the distance education courses were closed
down and it was restricted to the territorial jurisdiction of the University
concerned. Thus, the University was not in a position to provide employment
to several consolidated pay employees and some consolidated pay employees
were allowed to continue to perform the existing works in the University.
Thus, the consolidated pay employees are serving in the University from the
years 2008 and 2009 onwards.
2. In such circumstances, one Mr.Ravikumar filed a writ petition
seeking the benefit of regularization. He succeeded before the Division Bench
of this Court and the Honourable Supreme Court dismissed the Special Leave
Petition at the admission stage and his services were regularized. Citing the
case of the said Ravikumar, nearly 98 consolidated pay employees filed writ
petitions seeking the benefit of regularization. One set of consolidated pay
employees filed writ of mandamus seeking a direction to regularize their
services in the sanctioned post in the time scale of pay. Other set of
consolidated pay employees filed writ petitions challenging the rejection orders
passed by the University not granting the benefit of regularization. Citing the
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case of Ravikumar, the learned Single Judges of this Court granted the relief
to the respondent - employees. Thus, the present batch of writ appeals have
been filed by the University raising several legal issues, financial constraints,
recruitment process to be followed, nature of appointment of these
consolidated pay employees and other connected issues.
3. While extending the benefit of the order passed by the High
Court, it is necessary to consider the legality involved, service rules applicable,
method of recruitment and rights involved for securing the benefit of
regularization and permanent absorption. Undoubtedly, routine orders, in
these matters, would result in causing prejudice and therefore, this Court has
to necessarily examine the facts involved and the legal position settled in the
matter of grant of regularization and permanent absorption.
4. The respondent – employees were appointed as consolidated
pay employees in the years 2008 and 2009, more specifically, after the
Judgment of the Constitution Bench of the Honourable Supreme Court of
India in the case of State of Karnataka v. Umadevi and others, reported in
(2006) 4 SCC 1.
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5. The legal principles governing grant of regularization and
permanent absorption are that regularization and permanent absorption is to
be granted strictly in accordance with the service rules applicable, and
temporary, casual, part-time and consolidated pay employees are not entitled
to claim regularization in the sanctioned post in the time scale of pay, contrary
to their terms of appointment accepted by those employees.
6. In the case of State of Rajastan and others vs. Daya Lal
and others, reported in (2011) 2 SCC 429, the Honourable Supreme Court
issued directives that the High Courts, in exercising power under Article 226
of the Constitution, will not issue directions for regularisation, absorption or
permanent continuance, unless the employees claiming regularisation had
been appointed in pursuance of a regular recruitment in accordance with
relevant rules in an open competitive process, against sanctioned vacant
posts. The equality clause contained in Articles 14 and 16 should be
scrupulously followed and Courts should not issue a direction for
regularisation of services of an employee which would be violative of the
constitutional scheme. While something that is irregular for want of
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compliance with one of the elements in the process of selection which does not
go to the root of the process, can be regularised, back door entries,
appointments contrary to the constitutional scheme and/or appointment of
ineligible candidates cannot be regularised.
7. Equal opportunity in public employment is the constitutional
mandate. Back door appointments or regularization of irregular and illegal
appointments would result in infringement of the right of equal opportunity to
the lakhs and lakhs of youths of our great Nation, who all are longing to
secure public employment through open competitive process. Therefore, the
constitutional courts time and again discouraged back door, irregular and
illegal appointments. Despite the same, such illegal methods are being
adopted on account of lackadaisical approach on the part of the authorities of
the State. Irregular, illegal and back door appointments are made on
favouritism and nepotism and also depriving equal opportunity to the eligible
meritorious candidates, who all are aspiring to secure public employment.
That apart, rule of reservation is flouted.
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8. The Constitution Bench in Umadevi's case raised a serious
concern about the constitutional violations, mainly, for the reason that the
constitutional scheme of appointments alone are to be upheld to preserve the
fundamental rights of the citizens longing to secure public employment.
9. The Constitution Bench was aware that many such irregular
and illegal appointees were serving during the hearing of Umadevi's case.
Thus, a one-time measure was permitted to regularize the services of the
appointments, where, such appointments are not illegal or through back door
methods. In respect of temporary appointments made in accordance with
Rules, the Honourable Supreme Court granted the benefit of one-time
measure for grant of regularization in the year 2006, more specifically, in
respect of the temporary employees, who had completed ten years of service as
on the date of judgment. Thus, any irregular, illegal or backdoor
appointments made thereafter, cannot be considered for grant of
regularization or permanent absorption. Merely on the ground of length of
services, regularisation cannot be granted to the back door, irregular or illegal
appointees.
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10. In paragraph 54 of the Judgment in Umadevi's case, the
Constitution Bench in unequivocal terms, ruled that those decisions, which
run counter to the principles settled in Umadevi's case or in which directions
running counter to the principles settled in the judgment will stand denuded
of their status as precedent. This ruling of the Constitution Bench became the
law of the land under Article 141 of the Constitution of India. Thus, any
subsequent Judgment of the High Court or the Two Judges Bench of the
Supreme Court is to be confined only with reference to the facts established in
a particular case and those judgments cannot be followed as precedents in
view of the ruling made in Paragraph No.54 of the Constitution Bench
Judgment in Umadevi's case.
11. Even in the Judicial Department, many such temporary and
backdoor appointments were made. While dealing with such irregular and
backdoor appointments in the Judicial Department, the Honourable Supreme
Court has heavily come down in the case of Renu and others vs. District
and Sessions Judge and others , reported in AIR 2014 SC 2175 , wherein
the following observations have been made
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“8. As Article 14 is an integral part of our system, each and
every State action is to be tested on the touchstone of equality. Any
appointment made in violation of mandate of Articles 14 and 16 of
the Constitution is not only irregular but also illegal and cannot be
sustained in view of the judgments rendered by this Court in Delhi
Development Horticulture Employees' Union v. Delhi Admn. [(1992)
4 SCC 99 : 1992 SCC (L&S) 805 : (1992) 21 ATC 386] , State of
Haryana v. Piara Singh [(1992) 4 SCC 118 : 1992 SCC (L&S) 825 :
(1992) 21 ATC 403] , Prabhat Kumar Sharma v. State of U.P. [(1996)
10 SCC 62 : 1996 SCC (L&S) 1331] , J.A.S. Inter College v. State of
U.P. [(1996) 10 SCC 71 : 1996 SCC (L&S) 1339] , M.P. Housing
Board v. Manoj Shrivastava [(2006) 2 SCC 702 : 2006 SCC (L&S)
422] , M.P. State Agro Industries Development Corpn. Ltd. v. S.C.
Pandey [(2006) 2 SCC 716 : 2006 SCC (L&S) 434] and State of M.P.
v. Sandhya Tomar [(2013) 11 SCC 357] .
9. ....
10. In Suresh Kumar v. State of Haryana [(2003) 10 SCC 276]
this Court upheld the judgment of the Punjab and Haryana High
Court wherein 1600 appointments made in the Police Department
without advertisement stood quashed though the Punjab Police
Rules, 1934 did not provide for such a course. The High Court
reached the conclusion that process of selection stood vitiated
because there was no advertisement and due publicity for inviting
applications from the eligible candidates at large.
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11. .....
12. The principles to be adopted in the matter of public
appointments have been formulated by this Court in M.P. State
Coop. Bank Ltd. v. Nanuram Yadav [(2007) 8 SCC 264 : (2007) 2
SCC (L&S) 883] as under :
“(1) The appointments made without following the
appropriate procedure under the rules/government
circulars and without advertisement or inviting
applications from the open market would amount to
breach of Articles 14 and 16 of the Constitution of
India.
(2) Regularisation cannot be a mode of
appointment.
(3) An appointment made in violation of the
mandatory provisions of the statute and in particular,
ignoring the minimum educational qualification and
other essential qualification would be wholly illegal.
Such illegality cannot be cured by taking recourse to
regularisation.
(4) Those who come by back door should go
through that door.
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(5) No regularisation is permissible in exercise of
the statutory power conferred under Article 162 of the
Constitution of India if the appointments have been
made in contravention of the statutory rules.
(6) The court should not exercise its jurisdiction
on misplaced sympathy.
(7) If the mischief played is so widespread and
all pervasive, affecting the result, so as to make it
difficult to pick out the persons who have been
unlawfully benefited or wrongfully deprived of their
selection, it will neither be possible nor necessary to
issue individual show-cause notice to each selectee.
The only way out would be to cancel the whole
selection.
(8) When the entire selection is stinking,
conceived in fraud and delivered in deceit, individual
innocence has no place and the entire selection has to
be set aside.”
13. A similar view has been reiterated by the Constitution
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Bench of this Court in State of Karnataka v. Umadevi (3) [(2006) 4
SCC 1 : 2006 SCC (L&S) 753 : AIR 2006 SC 1806] , observing that
any appointment made in violation of the statutory rules as also in
violation of Articles 14 and 16 of the Constitution would be a nullity.
“Adherence to Articles 14 and 16 of the Constitution is a must in the
process of public employment.” The Court further rejected the
prayer that ad hoc appointees working for long be considered for
regularisation as such a course only encourages the State to flout its
own rules and would confer undue benefits on some at the cost of
many waiting to compete.
14. .....
15. .....
16. Another important requirement of public appointment is
that of transparency. Therefore, the advertisement must specify the
number of posts available for selection and recruitment. The
qualifications and other eligibility criteria for such posts should be
explicitly provided and the schedule of recruitment process should
be published with certainty and clarity. The advertisement should
also specify the rules under which the selection is to be made and
in absence of the rules, the procedure under which the selection is
likely to be undertaken. This is necessary to prevent arbitrariness
and to avoid change of criteria of selection after the selection
process is commenced, thereby unjustly benefiting someone at the
cost of others.
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17. .....
18. .....
19. .....
20. .....
21. .....
22. .....
23. .....
24. .....
25. .....
26. .....
27. .....
28. .....
29. .....
30. .....
31. .....
32. .....
33. .....
34. .....
35. In view of the above, the appeal stands disposed of with
the following directions:
(i) All the High Courts are requested to re-
examine the statutory rules dealing with the
appointment of staff in the High Court as well as in the
subordinate courts and in case any of the rule is not in
conformity and consonance with the provisions of
Articles 14 and 16 of the Constitution, the same may be
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modified.
(ii) To fill up any vacancy for any post either in
the High Court or in courts subordinate to the High
Court, in strict compliance with the statutory rules so
made. In case any appointment is made in
contravention of the statutory rules, the appointment
would be void ab initio irrespective of any class of the
post or the person occupying it.
(iii) The post shall be filled up by issuing the
advertisement in at least two newspapers and one of
which must be in vernacular language having wide
circulation in the respective State. In addition thereto,
the names may be requisitioned from the local
employment exchange and the vacancies may be
advertised by other modes also e.g. Employment News,
etc. Any vacancy filled up without advertising as
prescribed hereinabove, shall be void ab initio and
would remain unenforceable and unexecutable except
such appointments which are permissible to be filled up
without advertisement e.g. appointment on
compassionate grounds as per the rules applicable.
Before any appointment is made, the eligibility as well
as suitability of all the candidates should be
screened/tested while adhering to the reservation
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policy adopted by the State, etc. if any.
(iv) Each High Court may examine and decide
within six months from today as to whether it is
desirable to have centralised selection of candidates for
the courts subordinate to the respective High Court and
if it finds it desirable, may formulate the rules to carry
out that purpose either for the State or on zonal or
divisional basis.
(v) The High Court concerned or the subordinate
court as the case may be, shall undertake the exercise
of recruitment on a regular basis at least once a year
for existing vacancies or vacancies that are likely to
occur within the said period, so that the vacancies are
filled up timely, and thereby avoiding any
inconvenience or shortage of staff as it will also control
the menace of ad hocism.”
12. The Honourable Supreme Court reiterated that all vacancies
must be filled up in strict compliance of the statutory rules. In case any
appointment is made in contravention of the statutory rules, the appointment
would be void ab initio irrespective of any class or post the person occupying it.
In the absence of any statutory service rules in force, the established
principles for recruitment to be adopted in a transparent manner and to
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ensure equal opportunity to all the aspiring candidates to participate in the
process of selection through open competitive process. Any vacancy filled up
without proper advertisement or without following the procedures shall be void
ab initio and would remain unenforceable and inexecutable.
13. In the case of State of Orissa and another vs. Mamata
Mohanty, reported in (2011) 3 SCC 436, the Apex Court held that “Therefore,
it is a settled legal proposition that no person can be appointed even on
temporary or ad hoc basis without inviting applications from all eligible
candidates”. The Apex Court further reiterated that “a person employed in
violation of these provisions is not entitled to any relief including salary. For a
valid and legal appointment, mandatory compliance with the said
constitutional requirement is to be fulfilled. The equality clause enshrined in
Article 16 requires that every such appointment be made by an open
advertisement as to enable all eligible persons to compete on merits.”
14. In the present case, the respective learned counsels appearing
on behalf of the respondent – employees relied on some Judgments of the
Division Bench of this Court and the Judgments, wherein the Honourable
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Supreme Court granted the relief of regularization. This Court has carefully
gone through those Judgments. But found that the facts of those cases are
distinguishable. Therefore, the benefit of similarity cannot be extended to the
present case. Further, those Judgments cannot be followed as precedent in
view of the dictum laid down by the Constitution Bench in Paragraph No.54 of
Umadevi's case. Those Judgments are to be confined only in respect of the
facts of the particular case, and it cannot be routinely extended to the other
cases so as to extend the benefit of regularization and permanent absorption
and to whittle down the spirit of the legal principles settled in Uma Devi's
case.
15. The consequences of regularization and permanent absorption
of illegal, irregular and the back door appointments, unconstitutionality
involved, fundamental rights of the citizen for equal employment opportunity,
rule of reservation etc. all are to be taken into consideration by the Courts,
while granting the relief of regularization, since the opportunity for public
employment is competitive and large number of meritorious candidates are
longing to participate in the selection through open competitive process.
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16. In respect of Madurai Kamaraj University, it is brought to the
notice of this Court that the Government of Tamil Nadu is providing financial
aid for running the University The Principal Secretary, Higher Education (K2)
Department, issued a letter bearing No.23663/K2/2018-1, dated 09.01.2019,
as follows:
“During two Finance Committee meetings, it has been
observed that temporary appointments are being made by the Vice
Chancellor of the Universities in excess of the sanctioned strength,
to meat urgent requirements since it will take more time to make
regular appointments. The power is vested in the Vice Chancellor
under the statue of the Universities to make temporary,
appointments to non-teaching cadres and extend the services from
time to time can be exercised by the Vice Chancellor only after
Syndicate has created such posts on regular scale of pay or on
consolidated salary on the prior recommendation of the Finance
Committee, Action of the Universities in having appointed temporary
staff on consolidated pay/daily wages in excess of sanctioned
posts is not in order. Such appointments will lead to unauthorized
expenditure by way of salary and will attract audit objections. Such
temporary appointments should be made for short period only and
not longer period.
2. I am also to state that as per the Supreme court Judgement
in the Chokkar Case and subsequent cases any appointment made
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without advertisement and lacking transparency is void abinito.
These points can never be regularised into any of the existing posts
without following due recruitment process. They may be permitted
to participate in the recruitment on advertisement by the Vice
Chancellor for the available vacant posts. If possible due weightage
may be considered for experience in the recruitment process apart
from the written test.
3. I am therefore, to request you to ensure that temporary
appointments are made in the sanctioned posts only, that too, for a
very short period to meet urgent recruitment of man power for the
university. Steps should be taken to fill up vacant sanctioned posts
with regular staff, by following prescribed recruitment procedure.
Temporary appointments by Vice Chancellor by creating now posts
should be avoided. Any lapse in this regard by the University staff
should be viewed seriously and disciplinary action should be taken
against the concerned staff in the administrative wing.”
17. Again, the Government issued G.O.(D) No.282, Higher
Education (H2) Department, dated 13.10.2022, stating that the Vice
Chancellor, Madurai Kamaraj University, has given an undertaking in his
letter dated 28.09.2022, as under:
“i.To reduce the remuneration of Teaching Assistants
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from Rs.25,000/- to Rs.20,000/- as stipulated in
G.O.Ma.No.88, Higher Education (G) Department, dated
26.02.2021.
ii.To curtail number of Teaching Assistants engaged in
various Schools / Departments of the University to a
sanctioned strength in a phased manner.
iii.To reduce 200 numbers of CPCLRs/CLRs engaged in
University in Non-teaching category on Last come First
Go basis.
iv.To review the audit paras pending and to take
necessary remedial actions including disciplinary action
to solve the pending audit paras and establishment
issues.
v.The provisional pension shall be revised based on the
revised pay certified by the Local Fund Audit
Department where ever applicable. The number of
persons drawing provisional pension due to non
settlement of audit paras should be reduced
immediately starting from the earliest ones to the recent
ones.
vi.To finalise the additionally grant eligibility from the
year 2018-2019 in consultation with the Director of
Local Fund Audit based on the clarification issued by
the Government in G.O.Ms.No.110, Higher Education
(K1) Department, dated 12.06.2018 to reduce the
financial burden of the University.
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vii.To surrender the excess posts and supernumerary
posts which are under audit objections (such as Senior
Deputy Registrar, Senior Superintendent etc.)
viii.To revise the fee structure of the University to increase
its income base.
ix.To focus on increasing the income from the Distance
Education module.”
18. The Syndicate of Madurai Kamaraj University has also passed
a resolution on 07.11.2019. The relevant portions of the said resolution are
extracted hereunder:
“In Item No.6:
Resolved that it be a recommendation to Syndicate that the
Supreme Court Judgment in Umadevi case shall be adhered. -
deleted.
Resolved that it be a recommendation to the Syndicate to call
for advertisement to fill the non-teching staff vacancies from
the strength sanctioned by Government (for Block Grand
Purpose) without further delay be following the government
rules.
The following be added:
Further resolved that the Vice-Chancellor be authorized to
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constitute a Committee to look into the Backlog vacancies,
Roster system and marks allotment in the recruitment
process.
In Item No.10:
The following be added:
The Vice-Chancellor is authorized to issue the order
immediately.”
19. As far as the University is concerned, the Syndicate is the
appointing authority. One of the grounds raised by the respondent -
employees is that the consolidated pay appointments are made by the
Syndicate and interviews were conducted and therefore, the appointments
cannot be construed as backdoor appointments.
20. It is mandatory that the procedures established for selection
and appointment are to be followed in order to validate the appointment under
the constitutional scheme of appointments. In the present case, a drop box
was kept in the University Administrative Office. Candidates dropped their
applications in the drop box and those candidates alone were called for the
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interview and thereafter, the selected persons were appointed. However, the
very procedure adopted is in violation of the established procedures to be
followed for recruitment. Equal opportunity clause is offended, since there
was no wide publication inviting applications from the eligible candidates
aspiring to participate in the process of selection. There was no open
competitive process. Keeping a drop box for receiving applications may not be
known in the public domain. Only the persons, who may have acquaintance
with the University employees or Staffs alone, may be in a position to drop
their applications in the drop box, and those persons were selected.
Therefore, the entire process of selection and appointment of the consolidated
pay employees is flawed and it is unconstitutional and not in consonance with
the established recruitment process to be adopted in order to ensure equal
opportunity in public employment.
21. The consolidated pay employees were allowed to work for
several years. But, it is brought to the notice of this Court that no recruitment
process was undertaken by the University subsequently in view of various
reasons and on account of the fact that the distance education courses were
closed pursuant to the directions issued by the University Grants
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Commission. Therefore, the respondent – employees were allowed to continue
as consolidated pay employees and they served accepting the terms of
consolidated appointment.
22. At this juncture, a question arises whether this Court can
take a lenient or sympathetic view for the purpose of granting the benefit of
regularization or permanent absorption to the consolidated pay employees.
23. As discussed above, the initial appointments of the
respondent – employees were through back door methods, since the process of
recruitment as per the established procedures, were not followed. The initial
appointments were not in accordance with the established principles or
service Rules. Any misplaced sympathy in the matter of regularization and
permanent absorption will not only offend the equal opportunity clause, but,
also infringe the fundamental rights of the meritorious candidates. Thus, any
lenient view would result in serious consequences and repercussions in the
matter of equal opportunity in public employment. The Courts are expected
not to exercise its discretion to legalise the back door or illegal appointments.
The Courts are expected to ensure the constitutional scheme of appointments.
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Courts taking decisions on misplaced sympathy or by lenient view, wherein
large number of candidates were appointed through backdoor methods, then
the consequences will be disastrous and further, the Constitutional Courts
would be failing in its duty to uphold the mandates of the Constitution.
24. The Government of Tamil Nadu, in the present case, from the
year 2019 onwards, has been issuing directions to the University to exercise
restraint in allowing these consolidated pay employees for indefinite period.
The Government is providing financial aid. Recruitments are to be made to
the sanctioned posts by following the established principles contemplated for
recruitment to services. The Government further reiterated that the Vice
Chancellor has given an undertaking that he will not engage any such
consolidated pay employees. The financial constraints involved, number of
sanctioned posts which may be available and the equal opportunity clause to
be adopted are all to be holistically considered, while granting the relief in
such nature of cases where large number of employees were not appointed in
accordance with law. Since the appointments are through back door methods,
the Courts are not expected to consider the relief of regularization. However,
the Government may formulate a policy for the purpose of conducting a
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special recruitment drive, if required by conducting competitive examinations
for the benefit of these employees, if they are otherwise qualified and eligible
for regular employment and if the sanctioned posts are available. In such
circumstances, the Government may consider the long services rendered by
these employees by granting due weightage. The respondent - employees may
also participate in the recruitment process, if any notified. In view of these
facts and circumstances of the case, this Court is of the considered view that
the impugned writ orders cannot be sustained and they are liable to be set
aside.
25. Accordingly, all the writ appeals are allowed and the impugned
writ orders are set aside. No costs. Consequently, connected miscellaneous
petitions are closed.
[S.M.S., J.] [G.A.M., J.]
21.08.2025
NCC :Yes / No
Index :Yes / No
Internet:Yes / No
krk
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To:
The Secretary,
Higher Education K2 Department,
State of Tamil Nadu,
Secretariat, Fort St.George,
Chennai.
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W.A.(MD) No.644 of 2024 & etc. batch
S.M.SUBRAMANIAM, J.
and
G.ARUL MURUGAN , J.
krk
W.A.(MD) Nos.644, 701, 702, 706, 707,
1946, 1953, 1962, 1966, 2103, 2409 of
2024, 140, 277, 413, 1226, 1227,
1228, 1229, 1230, 1231, 1232, 1233,
1234, 1459, 1460, 1461, 1462, 1463,
1464, 1620, 1621, 1622, 1623, 1624,
1625, 1626, 1627, 1712, 1884, 2249,
2250, 2251, 2252, 2253, 2254, 2255,
2256, 2257, 2258, 2259, 2260, 2261,
2262, 2263, 2264, 2265, 2266, 2267,
2268, 2269, 2270, 2271, 2272, 2273,
2274, 2275, 2276 & 2277 of 2025
and
C.M.P.(MD) Nos.4670, 5239, 5241,
5320, 5322, 14401, 14438, 14474,
14485, 14915, 16636 of 2024, 924,
1981, 3217, 3650, 3651, 3652, 3653,
3655, 7570, 7571, 7572, 7573, 7574,
7575, 7576, 7577, 7578, 8593, 8595
8596, 8598, 8599, 8600, 9142, 9143,
9144, 9145, 9146, 9147, 9149, 9150,
9541, 10734, 12790, 12795, 12796,
12797, 12798, 12799, 12800, 12801,
12802, 12803, 12804, 12805, 12806,
12807, 12808, 12809, 12810, 12811,
12812, 12814, 12816, 12818, 12820,
12821, 12823, 12835, 12836, 12839 &
12843 of 2025
21.08.2025
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