Madras High Court
L.T.Deepa vs State Of Tamil Nadu on 16 February, 2021
W.P.No.3189 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 16.02.2021
CORAM :
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.3189 of 2021
L.T.Deepa ... Petitioner
Vs.
1. State of Tamil Nadu,
rep. by its Secretary,
Department of School Education,
Fort St. George,
Chennai 600 006.
2. The Director of School Education,
DPI Campus,
College Road,
Chennai 600 006.
3. The Director of Elementary Education,
Department of School Education,
DPI Campus,
College Road,
Chennai 600 006. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
praying to issue a writ of mandamus to direct the Respondents to regularize
the services of the Petitioner from the initial date of appointment, i.e.
20.08.2004 till 01.06.2006 with all consequential monetary and service
benefits to the Petitioner in the light of the judgment of this Court in
W.P.(MD) No.4991 of 2015, dated 30.07.2019.
Page No.1 of 4
https://www.mhc.tn.gov.in/judis/
W.P.No.3189 of 2021
For Petitioner : Mr.R.Karunagaran
For Respondents : Mr.P.Raja,
Government Advocate
ORDER
Petitioner has come up with this Writ Petition seeking a direction to
the Respondents to regularize her services from the date of her initial
appointment, i.e. from 20.08.2004 till 01.06.2006, with all consequential
monetary and service benefits, in the light of the order dated 30.07.2019
passed by this Court in W.P.(MD) No.4991 of 2015.
2. Heard the learned counsel on either side and perused the
material documents available on record.
3. Admittedly, not even an averment has been made in the
Affidavit of the Petitioner as to whether she has made a representation to the
Respondents in respect of her grievance. Without even making a
representation to the Respondents in respect of her grievance, the Petitioner
has directly approached this Court, which is not acceptable. In view of the
same, this Court is not inclined to grant the relief sought for by her.
https://www.mhc.tn.gov.in/judis/
W.P.No.3189 of 2021
4. Hence, this Writ Petition stands dismissed. However, it is
open to the Petitioner to make a representation to the Respondents in respect
of her grievance and on receipt of such representation, it is open to the
Respondents to consider the same and pass appropriate orders in accordance
with law within a stipulated period. No costs. Consequently, connected
W.M.P.No.3614 of 2021 is closed.
16.02.2021
Index : Yes/No
Speaking Order : Yes/No
(aeb)
To:
1. The Secretary,
State of Tamil Nadu, Department of School Education,
Fort St. George, Chennai 600 006.
2. The Director of School Education,
DPI Campus, College Road, Chennai 600 006.
3. The Director of Elementary Education,
Department of School Education,
DPI Campus, College Road, Chennai 600 006.
https://www.mhc.tn.gov.in/judis/
W.P.No.3189 of 2021
S.VAIDYANATHAN,J.
(aeb)
W.P.No.3189 of 2021
16.02.2021
https://www.mhc.tn.gov.in/judis/
