P.James vs The State Of Tamil Nadu
2022 Latest Caselaw 10819 Mad

Citation : 2022 Latest Caselaw 10819 Mad
Judgement Date : 22 June, 2022

Madras High Court

P.James vs The State Of Tamil Nadu on 22 June, 2022

                                                                      W.P.No.12294 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 22.06.2022
                                                        CORAM:
                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                              W.P.No.12294 of 2019
                                                      and
                                             W.M.P.No.12588 of 2019

                     P.James                                                ..Petitioner

                                                           Vs.

                     1.The State of Tamil Nadu
                       rep. By its Secretary to Government,
                       Education Department,
                       Fort St.George, Secretariat,
                       Chennai – 600 009.

                     2.The Director of School Education,
                       Chennai District, Chennai.

                     3.The District Collector,
                       Chennai District, Chennai.

                     4.The District Collector,
                       Cuddalore District, Cuddalore.

                     5.The District Collector,
                       Villupuram District, Villupuram.

                     6.The District Collector,
                       Tiruvannamalai District, Tiruvannamalai.



                     1/7


https://www.mhc.tn.gov.in/judis
                                                                                        W.P.No.12294 of 2019

                     7.The District Collector,
                       Salem District, Salem.

                     8.The Arcot Lutheran Church (Society),
                       ALC Central Office,
                       No.9, ALC Campus, Cuddalore
                       rep. By its Secretary                                              ..Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     seeking issuance of Writ of Mandamus, forbearing the respondents herein to
                     from any manner permitting its employees who are all members of the 8 th
                     respondent society in taking active participation in the administration of the
                     8th respondent society in accordance with the provisions of Tamilnadu
                     Government Servants' Conduct Rules 2913.


                                               For Petitioner      : Mr.J.Selvarajan
                                               For Respondents     : Ms.V.Yamunadevi
                                                                     Special Govt. Pleader for R1 to R7
                                                                     R8-Served-No Appearance


                                                            ORDER

The prayer in the Writ Petition is as follows:-

“to forbear the respondents herein to from any manner permitting its employees who are all members of the 8th respondent society in taking active participation in the

https://www.mhc.tn.gov.in/judis W.P.No.12294 of 2019

administration of the 8th respondent society in accordance with the provisions of Tamilnadu Government Servants' Conduct Rules 2913.”

2.The issue is covered by the judgment of the Hon'ble Division

Bench of this Court in Julius Jawahar Devakandan Vs. The Secretary to

Government of Tamil Nadu dated 29.10.2021. The Hon'ble Division

Bench in Paragraph 6 of the judgment has observed as follows:-

“6.As per Rule 14-A of the Tamil Nadu Government Servants Conduct Rules, 1964, the Government servants are prohibited from being a member of, or be otherwise associated with any organization which promotes or attempts to promote disharmony or feelings of enmity or hatred or ill-

will between different religious, racial, language or regional groups or castes or communities on grounds of religion, race, place of birth, residence, language, caste or community or any other ground whatsoever. As regards participation in purely religious activities, the freedom to profess and practice any religion is guaranteed under Article 25 of the Constitution of India. The Government servants while they are free to profess and practice any religion in their private lives, should conduct themselves in public as to leave no room

https://www.mhc.tn.gov.in/judis W.P.No.12294 of 2019

for any impression to arise that they do not subscribe to the secular philosophy of the State. The Church of South India Diocese is having its own rules, regulations or by-laws to govern the affairs and conduct of the teaching and non- teaching staffs employed in the Schools which are functioning under the Diocese. Rule 16(1) of the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974, prescribes the code of conduct for Teachers and non-teaching staffs employed in private schools. As per Rule 8 of the said Rules, no teacher or other person employed in a private school shall contest or participate in or canvass for any elections. Such restriction will not, however, apply to the teachers in respect of elections to the Teachers' Constitutencies.”

3.In view of the above, the issue is no longer res-integra and the

prayer in the Writ Petition cannot be granted. Hence, this Writ Petition is

dismissed. No costs. Consequently, connected miscellaneous petition is

closed.

22.06.2022 kkn

Index:No

https://www.mhc.tn.gov.in/judis W.P.No.12294 of 2019

Internet:Yes Speaking

To:-

1.The Secretary to Government, State of Tamil Nadu, Education Department, Fort St.George, Secretariat, Chennai – 600 009.

2.The Director of School Education, Chennai District, Chennai.

3.The District Collector, Chennai District, Chennai.