Madras High Court
J.Jackulin Mary vs The State Of Tamil Nadu on 3 February, 2023
W.A(MD)No.90 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH
COURT
DATED : 03.02.2023
CORAM:
THE HON'BLE MR.T.RAJA, THE ACTING CHIEF
JUSTICE
and
THE HON'BLE MR.JUSTICE D.KRISHNAKUMAR
W.A(MD)No.90 of 2023
and
C.M.P(MD)Nos.1122 & 1124 of 2023
J.Jackulin Mary ... Appellant/Petitioner
-vs-
1.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Secretariat,
Chennai.
2.The Chairman,
Teachers Recruitment Board,
3rd & 4th Floor,
Puratchi Thalaivar Dr.MGR Centenary Building,
DPI Campus,
College Road,
Chennai-6.
Page 1 of 6
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W.A(MD)No.90 of 2023
3.The Member Secretary,
Teachers Recruitment Board,
3rd & 4th Floor,
Puratchi Thalaivar Dr.MGR Centenary Building,
DPI Campus,
College Road,
Chennai-6.
4.The Commissioner of School Education,
Nungambakkam,
Chennai-8. ... Respondents/Respondents
PRAYER: Appeal filed under Clause 15 of Letters
Patent, to set aside the order dated 15.11.2022 passed by
this Court in W.P(MD)No.23148 of 2022 and allow the writ
appeal.
For Petitioner: Mr.S.Mohamed Suhail
for M/s.Ajmal Associates
For Respondents : Mr.D.Sadiq Raja
Special Government Pleader
JUDGMENT
[Order of the Court was made by
The Hon'ble The ACTING CHIEF JUSTICE]
This writ appeal has been filed against the
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W.A(MD)No.90 of 2023
impugned order, dated 15.11.2022 in W.P.(MD)No.23148
of 2022, wherein, the learned Single Judge, disbelieving
the case of the appellant/writ petitioner that she has not
uploaded the application along with the relevant
documents, dismissed the writ petition making it clear
that if the case of the appellant is accepted, the Court
would be literally opening the floods gates.
2. When we posed a question to the learned
counsel for the petitioner on what date, the application of
the petitioner along with relevant documents was
uploaded, the learned counsel without even giving the
exact date, simply stated that the application was
uploaded before the date fixed for submission of the
same.
3. Per contra, learned Special Government Pleader
appearing for the respondents submitted that the last
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W.A(MD)No.90 of 2023
date for submitting the application along with relevant
documents is 31.08.2022, but the petitioner has
submitted her application only on 01.09.2022.
4. When the last date for submitting the
application along with relevant documents is 31st August
2022, the appellant has not submitted her application
before the last date. Hence, the learned Single Judge
dismissed the writ petition. We do not find any infirmity
in the order of the learned Single Judge. Hence, the Writ
Appeal fails and it is dismissed. No costs. Consequently,
connected miscellaneous petitions are closed.
[T.R., A.C.J.] [D.K.K.,
J.] NCC : Yes / No
03.02.2023
Index : Yes / No
bala/am
To
1.The Secretary,
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W.A(MD)No.90 of 2023
School Education Department,
Secretariat,
Chennai.
2.The Chairman,
Teachers Recruitment Board,
3rd & 4th Floor,
Puratchi Thalaivar Dr.MGR Centenary Building,
DPI Campus,
College Road,
Chennai-6.
3.The Member Secretary,
Teachers Recruitment Board,
3rd & 4th Floor,
Puratchi Thalaivar Dr.MGR Centenary Building,
DPI Campus,
College Road,
Chennai-6.
4.The Commissioner of School Education,
Nungambakkam,
Chennai-8.
https://www.mhc.tn.gov.in/judis
W.A(MD)No.90 of 2023
T.RAJA, A.C.J.
and
D.KRISHNAKUMAR, J.
bala/am
W.A(MD)No.90 of 2023
03.02.2023
https://www.mhc.tn.gov.in/judis
