Madras High Court
The Government Of Tamil Nadu vs N.Vijayalakshmi on 16 July, 2021
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2021
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.A.No.542 of 2021 and
C.M.P. No.2122 of 2021
1. The Government of Tamil Nadu,
Rep.by the Secretary to Government,
School Education Department,
Fort St.George, Chennai - 600 009.
2. The Director of School Education,
D.P.I.Compound,
College Road, Chennai.
3. The Joint Director of School Education
D.P.I. Compound,
College Road, Chennai.
4.The Chief Educational Officer,
Virudhunagar District. ... Appellants
vs
N.Vijayalakshmi ... Respondent
****
https://www.mhc.tn.gov.in/judis/
Page No.1 of 6
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
Prayer: Writ Appeal filed under clause 15 of the Letters Patent to set aside
the order passed by this Court in W.P.No.32825 of 2012 dated 10.12.2012.
****
For Appellants : Mr.R.Neelakandan
State Government Counsel
JUDGMENT
(Judgment of Court was delivered by PUSHPA SATHYANARAYANA, J.)
This intra-Court appeal is preferred by the Government, challenging
the order dated 10.12.2012 passed in W.P.No.32825 of 2012.
2. The Writ Petitioner, who is the Secondary Grade Teacher in the
Government Girls Higher Secondary School, Thiruthangal, Virudhunagar
District, has sought for a mandamus, directing the third appellant to
consider her candidature for promotion as B.T.Assistant, in the light of the
order passed by this Court in W.P.No.24495 of 2012 and place her in the
seniority list within time.
https://www.mhc.tn.gov.in/judis/
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
3. It is not in dispute that the writ petitioner is eligible for promotion
to the post of B.T.Assistant (Tamil). Considering the fact that similarly
placed persons like that of the writ petitioner were promoted, the Writ
Court had passed the order that the respondent/writ petitioner was eligible
for promotion to the post of B.T.Assistant and directed the
appellants/respondents to promote her accordingly.
4. Though this Writ Appeal was filed by the appellants in the year
2014 itself, challenging the order of the learned Single Judge, it appears
that, pursuant to the filing of the Contempt Petition by the Writ Petitioner in
Contempt No.1320 of 2016, the appellants had complied with the order,
vide proceedings No.48841/rp2/,2/2014 dated 31.05.2016, by giving
promotion to her. The said proceedings dated 31.05.2016 reads as follows:
"......,jd; gpd;dh; murhiz (epiy) vz;/95. gs;sp fy;tp
(gf3(1)j; Jiw. ehs; 05/05//2015?d;go 10Mk; tFg;g[ fy;tpj; jFjpa[ld;
bjhHpw; fy;tp nky;epiyf; fy;tp nky;epiyr; rhd;Wf;Fg; gpd; (Higher
grade) bgwg;gl;l bjhHpw; fy;tp Mrphpah; rhd;wpid (TTC)
nky;epiyf; fy;tpf;F (+2) ,izahdJ vdf; fUjp Mizfs;
btspaplg;gl;Ls;sJ/
,e;epiyapy;. ghh;it 1?y; fhdqk; jPh;g;ghizapy;
bjhptpj;Js;sthW 01/01/2012 Kd;Dhpikg; gl;oaypy; nrh;j;j jd;idtpl
https://www.mhc.tn.gov.in/judis/
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
gzpapy; ,isatUf;F gjtp cah;t[ tH';fg;gl;lJ nghy gjtp cah;t[
nfhhp ePjpkd;w mtkjpg;g[ tHf;F (vz;/1320-2015 in 32825/2015)
bjhlug;gl;L nkw;go jPh;g;ghizia bray;gLj;jpl fhymtfhrk;
tH';fg;gl;Ls;sjhf brd;id cah;ePjpkd;w muR rpwg;g[ tHf;fwp"hplk;
fojk; bgwg;gl;Ls;sJ/
vdnt. ePjpkd;w mtkjpg;g[ tHf;F bjhlh;e;Js;s jpUkjp/
eh/tp$ayl;Rkp vd;ghhpd; bgaUf;bfjpnu Fwpg;gpl;lthW gzpapy;
,isath;fs; gzpapy; nrh;e;j ehs; Kjy; Kd;njjpapl;L gzptud;Kiw
bra;Jk;. fUj;jpayhf Cjpak; eph;zak; bra;Jk; ,t;thiz
btspaplg;gLk; ehs; Kjy; gzg;gad; mDkjpj;Jk; Miz
tH';fg;gLfpwJ/"
Mrphpah; bgah; gpwe;j njjp ,ilepiy Mrphpah; ,isnahh; gzpahw;wpa ,isnahh; gzpapy;
gzpapy; nrh;e;j gs;sp tptuk; nrh;e;j njjp
ehs;
eh/tp$ayl;Rkp 30/05/1969 16/11/1998 ,uh/ckhuhzp. 31/07/2012 Kw;gfy;
,ilepiy Mrphpah;.
muR cah;epiyg;gs;sp.
tf;fdk;gl;o.
ntYh; khtl;lk;
5. In view of the above, nothing survives for adjudication in the Writ
Appeal and the Writ Appeal is dismissed as infructuous. No costs.
Consequently, connected miscellaneous petition is closed.
[P.S.N., J.] [K.R., J.]
16.07.2021
Index : Yes/No
Internet : Yes/No
srn
https://www.mhc.tn.gov.in/judis/
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
To
1. The Secretary to Government,
Government of Tamil Nadu,
School Education Department,
Fort St.George, Chennai - 600 009.
2. The Director of School Education,
D.P.I.Compound,
College Road, Chennai.
3. The Joint Director of School Education
D.P.I. Compound,
College Road, Chennai.
4.The Chief Educational Officer,
Virudhunagar District.
https://www.mhc.tn.gov.in/judis/
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
PUSHPA SATHYANARAYANA, J.
and
KRISHNAN RAMASAMY, J.
srn
W.A. No.542 of 2021 and
C.M.P. No.2122 of 2021
16.07.2021
https://www.mhc.tn.gov.in/judis/
