Madras High Court
S.Selvapandi vs The State Of Tamil Nadu on 9 April, 2021
W.A.(MD)No.855 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.04.2021
CORAM :
The Hon'ble Mr.JUSTICE T.S.SIVAGNANAM
AND
The Hon'ble Mrs.JUSTICE S.ANANTHI
W.A.(MD) No.855 of 2020
and
CMP(MD).No.12190 of 2019
S.Selvapandi
... Appellant/Petitioner
Vs
1. The State of Tamil Nadu,
The Secretary to the Government,
Department of School Education,
Fort St.George, Chennai - 600 009.
2. The Director of School Education,
DPI Campus College Road,
Chennai - 600 006.
3. The District Educational Officer,
O/o. District Educational Office,
Arupukottai, Virudhunagar District.
4. The Head Master,
Government Higher Secondary School,
Vellaiyapuram, Virudhunagar District. ... Respondents/Respondents
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W.A.(MD)No.855 of 2020
PRAYER: Appeal under Clause 15 of the Letters Patent, against the order
dated 07.02.2018, passed in W.P.(MD) No.15464 of 2012.
For Appellant : Mr.R.Murugappan
For Respondents : Mrs.S.Srimathy,
Special Government Pleader
JUDGMENT
[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]
Heard Mr.R.Murugappan, learned Counsel appearing for the
appellant and Mrs.S.Srimathy, learned Special Government Pleader
appearing for the respondents.
2. This appeal filed by the appellant is directed against the order dated
07.02.2018, in W.P(MD).No.15464 of 2012.
3. The appellant sought for an issuance of a Writ of Mandamus to
regularise the appellant services as a full-time Water Carrier and placed him
in a time scale of pay on completion of ten years of service. The learned
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W.A.(MD)No.855 of 2020
Writ Court took into consideration various decisions and found that the
appellant having been appointed only as a temporary Water Carrier and the
question of regularization does not arise. Furthermore, merely because of
appellant's name was sponsored by the employment exchange will not make
an appointment a regular appointment. Therefore, we find no ground has
been made out by the appellant to interfere with the order passed in the writ
petition.
4. Accordingly, the Writ Appeal fails and dismissed. No Costs.
Consequently, connected miscellaneous petition is closed.
(T.S.S.,J.) (S.A.I.,J.)
09.04.2021
Index : Yes/No
Internet : Yes/No
pkn
Note : In view of the present lock down
owing to COVID-19 pandemic, a web
copy of the order may be utilized for
official purposes, but, ensuring that
the copy of the order that is presented
is the correct copy, shall be the
responsibility of the advocate/litigant
concerned.
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http://www.judis.nic.in
W.A.(MD)No.855 of 2020
T.S.SIVAGNANAM, J.
and
S.ANANTHI, J.
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To
1. The Secretary to the Government,
The State of Tamil Nadu,
Department of School Education,
Fort St.George, Chennai - 600 009.
2. The Director of School Education,
DPI Campus College Road,
Chennai - 600 006.
3. The District Educational Officer,
O/o. District Educational Office,
Arupukottai, Virudhunagar District.
4. The Head Master,
Government Higher Secondary School,
Vellaiyapuram, Virudhunagar District.
W.A.(MD) No.855 of 2020
09.04.2021
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http://www.judis.nic.in
