S.Karthick Raja vs. The Regional Joint Director Of

Facts

The petitioner, S. Karthick Raja, filed a writ petition seeking a mandamus directing the 3rd and 4th respondents, Venkateswara ITI and its Principal, to return his original 10th standard mark statement, transfer certificate, and other relieving certificates. The petitioner had submitted a representation dated 07.03.2018 to this effect. The respondents are the Regional Joint Director of Training and the Deputy Director of the Department of Employment and Training, along with the ITI and its Principal. The matter was heard by the Madurai Bench of the Madras High Court.

Held

The Court noted the submission made by the learned Counsel for the petitioner that the petitioner had received the mark sheets. Consequently, the Court recorded that the grievance of the petitioner had been redressed. Based on this submission, the writ petition was closed. No costs were awarded. The Court did not delve into the merits of the claim or the specific provisions of GST law, as the core issue was the return of certificates, which was reported as resolved.

Key Issues

1. Whether the petitioner is entitled to a writ of mandamus directing the 3rd and 4th respondents to return his original educational and relieving certificates, as per his representation dated 07.03.2018, under Article 226 of the Constitution of India. Petitioner's contention: The petitioner argued that he is entitled to the return of his original certificates and that the respondents should be directed to release them. He relied on his representation dated 07.03.2018 as the basis for his claim. Revenue/State's contention: The judgment records no specific argument from the respondents 1 and 2 (Department of Employment and Training). Respondents 3 and 4 (Venkateswara ITI and Principal) had no representation.