Madras High Court
The Government Of Tamil Nadu vs R.Venkatachalapathi on 1 July, 2021
W.A.No.1372 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.07.2021
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.A.No.1372 of 2021
and
C.M.P.No.8567 of 2021
1.The Government of Tamil Nadu,
Rep. by its Secretary to Government,
School Education Department,
Fort St. George,
Chennai – 600 009.
2.The Director of Elementary Education,
College Road,
Chennai – 6.
3.The District Elementary Educational Officer,
Kancheepuram District,
Kancheepuram.
4.The Assistant Elementary Educational Officer,
Uthiramerur Panchayat Union,
Uthiramerur,
Kancheepuram District. ... Appellants
vs.
1.R.Venkatachalapathi
1/4
https://www.mhc.tn.gov.in/judis/
W.A.No.1372 of 2021
2.D.Dhanasekaran
B.Ed., Middle School Headmaster,
Panchayat Union Middle School,
Kauveppampoondi,
Uthiramerur Panchayat Union,
Kancheepuram District. ... Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside
the order dated 17.10.2012 made in W.P.No.28100 of 2012.
For Appellants : Mr.R.Neelakandan
State Government Counsel
For Respondent-1 : Mr.R.Saseetharan
JUDGMENT
[delivered by PUSHPA SATHYANARAYANA, J.]
Challenge in this writ appeal is to the order of the writ court
dated 17.10.2012 made in W.P.No.28100 of 2012, which was filed
challenging the proceedings of the second respondent dated
13.09.2011 so far as it relates to Clause 22 of the same and the
proceedings dated 09.02.2012 of the third respondent, and quash the
same and for a direction to the respondents 1 to 4/appellants to
promote the writ petitioner as B.Ed. Middle School Headmaster.
https://www.mhc.tn.gov.in/judis/
W.A.No.1372 of 2021
2. The writ petition was allowed directing the
respondents/appellants herein to promote the writ petitioner as Middle
School Headmaster by treating the Diploma in Teacher Education as
equivalent to +2 course, provided the petitioners were not otherwise
disqualified. The appeal has been preferred in July 2013 even before
which the order passed in the writ petition was given effect to by the
proceedings of the third respondent vide proceedings in
Na.Ka.No.1680/A5/2013 dated 02.07.2013. Subsequent to that
G.O.Ms.No.165 School Education SE 3(1) Department, dated
15.10.2014 was also issued, whereby a diploma in Teachers Training is
to be treated as equivalent to higher secondary course (+2). The
translated version of the relevant portion of the G.O. is as follows:
“The Government has considered the proposal sent by
the Director of School Education carefully and since order
has been issued by the High Court, Madras recognising 10 th
Std. SSLC with two years Diploma in Teacher Education as
equivalent to +2 qualification, has decided to accept the
verdict and to issue orders recognising 10th Std. SSLC with
two years Diploma in Teacher Education which are obtained
before July 1987, as equivalent to +2 qualification and
issued orders accordingly.”
https://www.mhc.tn.gov.in/judis/
W.A.No.1372 of 2021
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
rsi
3. As the order passed by the learned Single Judge has been
complied with, nothing survives for adjudication in the writ appeal.
Accordingly, the writ appeal is dismissed. No costs. Consequently, the
connected miscellaneous petition is closed.
[P.S.N. J.] [K.R. J.]
01.07.2021
Index : Yes / No
Internet : Yes/No
Speaking / Non-speaking order
rsi
W.A.No.1372 of 2021
and
C.M.P.No.8567 of 2021
https://www.mhc.tn.gov.in/judis/
