Madras High Court
P. Subramanian vs The State Of Tamil Nadu on 4 January, 2022
W.P.(MD) No.20141 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 04.01.2022
CORAM
THE HON'BLE DR.JUSTICE ANITA SUMANTH
W.P.(MD)No. 20141 of 2018
P. Subramanian
...Petitioner
Vs
1. The State of Tamil Nadu,
Represented by its Secretary,
School Education Department,
Fort St. George, Chennai – 600 009.
2. The Director of School Education,
DPI Campus,
College Road,
Chennai – 600 006.
3. The Chief Educational Officer,
O/o. The Chief Educational Officer,
Dindigul.
4. The District Educational Officer,
O/o. The District Educational Office,
Dindigul.
5. The Headmaster,
Government Higher Secondary School,
Narasinghapuram,
Dindigul.
.. Respondents
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W.P.(MD) No.20141 of 2018
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
for the issuance of a writ of mandamus, directing the respondents to
regularize the petitioner's service from 21.01.1982 to 31.10.2012, based on
G.O.(Ms) No. 123, School Education Department, dated 17.08.2011 with
all consequential benefits, within the time period stipulated by this court
and pass orders.
For Petitioner : Mr. Karthik
for M/s. T. Lajapathi Roy
For Respondents : Mr. A. K. Manikkam,
Special Government Pleader
ORDER
The mandamus as sought for by the petitioner directing the
respondents to regularise his service between the period 21.01.1982 and
31.10.2012 is not liable to be granted in view of the judgments of the
Supreme Court in Secretary to Government, School Education, Chennai vs
Govindasamy [(2014) 4 SCC 769] and State of Tamil Nadu vs
A.Singamuthu [2017 (4) SCC 113], applied by this court in The
Commissioner and Director, Animal Husbandry and Veterinary Services vs
S. Paramasivam [W.A. 1317 of 2015 dated 18.12.2017].
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https://www.mhc.tn.gov.in/judis
W.P.(MD) No.20141 of 2018
2. In view of the aforesaid admitted position, this writ petition is
dismissed. No costs.
04.01.2022
Index: Yes/No
Speaking/non-speaking
Internet: Yes
mnr
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
To
1. The Secretary,
The State 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 Chief Educational Officer,
O/o. The Chief Educational Officer,
Dindigul.
_____________
https://www.mhc.tn.gov.in/judis
W.P.(MD) No.20141 of 2018
4. The District Educational Officer,
O/o. The District Educational Office,
Dindigul.
5. The Headmaster,
Government Higher Secondary School,
Narasinghapuram,
Dindigul.
_____________
https://www.mhc.tn.gov.in/judis
W.P.(MD) No.20141 of 2018
DR.ANITA SUMANTH, J.
mnr
W.P.(MD)No. 20141 of 2018
04.01.2022
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https://www.mhc.tn.gov.in/judis
