Madras High Court
S.Seerangaraju vs The State Of Tamil Nadu on 24 November, 2021
W.P.No.24405 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 24.11.2021
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI,
ACTING CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.P.No.24405 of 2021
1.S.Seerangaraju
2.J.Jeyapaul Ravichandran
3.S.Murthy .. Petitioners
Vs
1.The State of Tamil Nadu,
rep. by its Principal Secretary to Government,
Higher Education Department,
Fort St. George,
Chennai – 600 009.
2.The Director of School Education,
Directorate of School Education,
DPI Campus, College Road,
Chennai – 600 006.
3.Teachers Recruitment Board,
rep. by its Chairman,
4th Floor, EVK Sampath Maaligai,
College Road,
Chennai – 600 006. .. Respondents
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W.P.No.24405 of 2021
Prayer: Petition filed under Article 226 of the Constitution of India
praying for a writ of declaration, declaring that Rule 6 of the Special
Rules for the Tamil Nadu Higher Secondary Educational Service as
introduced by G.O.Ms.No.14, School Education (SE 2(1)) Department,
dated 30.01.2020 issued by the first respondent and Clause 5 of the
Advertisement No.01/2021, dated 09.09.2021 issued by the third
respondent inviting applications for Direct Recruitment for the post of
Post Graduate Assistants in School Education coming under the Tamil
Nadu Higher Secondary Educational Service as arbitrary, violative of
Article 14 of the Constitution of India and consequently direct the 1st
respondent to fix the age limit of Most Backward Class and Backward
Class candidates who are applying for direct recruitment to the post of
PG Assistants in School Education coming under the Tamil Nadu Higher
Secondary Educational Service as 57 years of age.
For the Petitioners : Mrs.Nalini Chidambaram
Senior Counsel
for M/s.C.Uma
For the Respondents : Mr.P.Muthukumar
State Government Pleader
for respondent Nos.1 and 2
ORDER
(Order of the Court was made by
the Hon'ble Acting Chief Justice)
Learned counsel for the petitioners is fair to inform that the
controversy involved in this matter was considered by this court and
the writ petition has been dismissed.
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W.P.No.24405 of 2021
2. In view of the above, this writ petition is also dismissed and is
ordered to be governed by the judgment dated 8.10.2021 passed on
W.P.No.21983 of 2021 (C.Ponnusamy v. The State of Tamil Nadu).
There will be no order as to costs. W.M.P.Nos.25725, 25728,
25720 and 25729 of 2021 are closed.
(M.N.B., ACJ.) (P.D.A., J.)
24.11.2021
Index : No
sasi
To:
1.The Principal Secretary to Government,
State of Tamil Nadu,
Higher Education Department,
Fort St. George,
Chennai – 600 009.
2.The Director of School Education,
Directorate of School Education,
DPI Campus, College Road,
Chennai – 600 006.
3.The Chairman,
Teachers Recruitment Board,
4th Floor, EVK Sampath Maaligai,
College Road,
Chennai – 600 006.
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https://www.mhc.tn.gov.in/judis
W.P.No.24405 of 2021
M.N.BHANDARI, ACJ
AND
P.D.AUDIKESAVALU,J.
W.P.No.24405 of 2021
24.11.2021
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https://www.mhc.tn.gov.in/judis
