Madras High Court
The Secretary vs A.Umadevi on 16 November, 2021
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 16.11.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MR.JUSTICE P.VELMURUGAN
W.A(MD)NO.1788 OF 2021
and
C.M.P(MD)No.7684 of 2021
1.The Secretary,
Government of Tamil Nadu,
School Education Department,
Fort St.George,
Chennai – 600 009.
2.The Director of School Education,
DPI Campus, College Road,
Chennai – 600 006.
3.The Director of Elementary Education,
School Education, DPI Campus,
College Road, Chennai-600 006. :Appellants/Respondents 1 to 3
.vs.
A.Umadevi : Respondent/Writ Petitioner
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.8284 of 2020 dated 29.7.2020.
For Appellants :MrM.Siddharthan
Addl.Govt.Pleader
For Respondent :Mr.G.Anto
https://www.mhc.tn.gov.in/judis
2
JUDGMENT
*************
[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]
Originally, the Writ Petition was filed seeking issuance of a
Writ of Mandamus directing the first respondent to regularize the
Petitioners' service from the initial deate of appointment till
1.6.2006, with all consquential monetary and service benefits of
Teachers in the light of the judgment of this Court made in W.P.No.
4991 of 2015, dated 20.07.2015.
2.The said Writ Petition was disposed of by the learned Single
Judge by directing the authorities to consider the representation of
the Petitioners in the light of the Division Bench Judgment in
W.A.No.3904 of 2019, dated 13.01.2020. Instead of complying with
the orders given by this Court, the above Writ Appeal is filed.
3.In the meanwhile, the said W.A.No.3904 of 2019 was
reviewed by the Division Bench of this Court and the order made
in the Writ Appeal was set aside, which made the order originally
passed in W.P.No.4991 of 2015 incapable of being implemented.
4.In view of the subsequent developments and the order
which was passed in Rev.Aplc.No.60 of 2020 in W.A.No.3904 of
https://www.mhc.tn.gov.in/judis
2020 and W.A.Nos.723 of 2020 etc batch, dated 17.08.2021, the
appellants are directed to consider and pass orders on the
representation of the respondent herein, dated 7.6.2020 in the light
of the order passed in the above referred Rev.Aplc.No.60 of 2020,
dated 17.08.2021 within a period of four weeks from the date of
receipt of a copy of this order.
5.With the above direction, the Writ Appeal stands disposed
of. No costs. Consequently, connected Miscellaneous Petition is
closed.
[P.S.N.,J.] [P.V.,J.]
16.11.2021
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.1788 OF 2021
and
C.M.P(MD)No.7684 of 2021
16.11.2021
https://www.mhc.tn.gov.in/judis
