Ramalingam Aided Middle School vs The State Of Tamil Nadu
2022 Latest Caselaw 11594 Mad

                                                                              W.P.No.2713 of 2015

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 30.06.2022

                                                        CORAM

                                  THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                                   W.P.No.2713 of 2015


                     Ramalingam Aided Middle School,
                     Rep. by its Manager K.Chandra Kantha
                     Saidapet, Vellore – 12.                               ... Petitioner

                                                           Vs

                     1.The State of Tamil Nadu,
                       Rep. by its Secretary,
                       Education Department,
                       Secretariat, Chennai – 9.

                     2.The Director of Elementary Education,
                       College Road, Chennai – 6.

                     3.The District Elementary Education,
                       Vellore District.

                     4.The Assistant Elementary Education Officer,
                       Vellore Urban, Konnavattam,
                       Vellore – 13.                                        ... Respondents

                     PRAYER : Writ Petition filed Under Article 226 of the Constitution of
                     India, to issue a Writ of Mandamus, directing the respondents to upgrade
                     the post of Secondary Grade Teacher held by Tmt.K.Thara, as BT Assistant


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https://www.mhc.tn.gov.in/judis
                                                                                          W.P.No.2713 of 2015

                     with effect from 01.06.2002 in the light of G.O.Ms.No.79 School Education
                     Department dated 14.06.2002 with all consequential benefits in the light of
                     the judgment passed in W.P.(MD).No.1664 of 2005 dated 02.11.2006 in the
                     case of R.Padma Sheela Rani vs. State of Tamil Nadu and others.

                                        For Petitioner      : Mr.S.N.Ravichandran

                                        For Respondents : Mr.S.Silambanan
                                                          Additional Advocate General,
                                                          Assisted by M/s.S.Anitha
                                                          Special Government Pleader

                                                            ORDER

The learned counsel appearing on behalf of the petitioner made a

submission that the cause aroused for filing of the present writ petition did

not exist as of now.

2.Thus, no further adjudication is required in the present writ petition

and accordingly, the writ petition stands disposed of as infructuous. No

costs.

30.06.2022

Internet:Yes Index : Yes/No cse

https://www.mhc.tn.gov.in/judis W.P.No.2713 of 2015

To

1.The Secretary, Education Department, Secretariat, Chennai – 9.

2.The Director of Elementary Education, College Road, Chennai – 6.

3.The District Elementary Education, Vellore District.

4.The Assistant Elementary Education Officer, Vellore Urban, Konnavattam, Vellore – 13.

https://www.mhc.tn.gov.in/judis W.P.No.2713 of 2015

S.M.SUBRAMANIAM, J.

cse

W.P.No.2713 of 2015

30.06.2022

https://www.mhc.tn.gov.in/judis