Madras High Court
The Chief Educational Officer vs C.V.Sreeja on 8 December, 2021
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.12.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
W.A(MD)NO.1438 OF 2021
and
C.M.P(MD)No.5902 of 2021
1.The Chief Educational Officer,
Office of the Chief Educational Office,
Tirunelveli District.
2.The District Educational Officer,
Office of the District Educational Office,
Valliyoor, Tirunelveli District.
3.The Block Educational Officer,
Office of the Block Educational Office,
Kalakadu, Tirunelveli District. :Appellants/Respondents 1 to 3
.vs.
1.C.V.Sreeja,
B.T.Assitant(English),
K.A.M.P.Meerania Middle School,
Kalakadu, Valliyoor, Tirunelveli District.
:Ist Respondent/Writ Petitioner
2.The Correspondent,
K.A.M.P.Meerania Middle School,
Kalakadu, Valliyoor, Tirunelveli District.
:2nd Respondent/4th Respondent
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
praying this Court to set aside the order passed by this Court in
W.P(MD)No.16293 of 2020, dated 18.02.2021.
https://www.mhc.tn.gov.in/judis
2
For Appellants :Mr.P.Subbaraj
Special Govt.Pleader
For Respondent-1 :Mr.Ajmal Khan
Senior Counsel
for M/s.Ajmal Associates
For Respondent-2 :No appearance
JUDGMENT
*********
[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]
The Writ Appeal is filed by the Government, challenging the
order extending certain benefits to the first respondent herein.
2.The only objection raised by the learned Special
Government appearing for the appellants is that the first respondent
did not qualify TET examination and therefore, the benefits cannot
be extended to her.
3.In similar circumstances, several orders of the learned
Single Judges as well as the Division Benches have been passed
and one of the latest judgment is on 28.09.2021, by the First
Division Bench in W.A(MD)No.1862 of 2021, which is as follows:
''2.It is fairly submitted on behalf of the
appellants that the issue is covered by a previous
Division Bench judgment in a batch of matters and
the State has preferred a Special Leave Petition.
https://www.mhc.tn.gov.in/judis
3.Since the issue is already covered by a
Division Bench Judgment, no question arises for
revisiting the same. In the event the SLP succeeds
and the relevant order is set aside, that will govern all
matters.''
4.In view of the above decision, this Writ Appeal is dismissed
on the same lines, as quoted above. No costs. Consequently,
connected Miscellaneous Petition is closed.
[P.S.N.,J.] [P.V.,J.]
08.12.2021
Index:Yes/No
Internet:Yes/No
vsn
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.
https://www.mhc.tn.gov.in/judis
PUSHPA SATHYANARAYANA, J.
AND
P.VELMURUGAN, J.
vsn
JUDGMENT MADE IN
W.A(MD)NO.1438 OF 2021
and
C.M.P(MD)No.5902 of 2021
08.12.2021
https://www.mhc.tn.gov.in/judis
