T.Udhayasuriyan vs Kakarla Usha
2023 Latest Caselaw 15498 Mad

Madras High Court

T.Udhayasuriyan vs Kakarla Usha on 30 November, 2023

Author: R.Subramanian

Bench: R.Subramanian

                                                                        Cont.P.No.2772 of 2023

                                  THE HIGH COURT OF JUDICATURE AT MADRAS
                                                 DATED: 30.11.2023
                                                       CORAM:
                           THE HONOURABLE MR. JUSTICE R.SUBRAMANIAN
                                              AND
                    THE HONOURABLE MRS. JUSTICE K.GOVINDARAJAN THILAKAVADI

                                               Cont.P.No.2772 of 2023

                     1.T.Udhayasuriyan
                     2.G.V.Somasekar
                     3.S.Gopinathan                                         ...Petitioners



                                                             Vs.

                     1.Kakarla Usha, I.A.S.,
                       Secretary to Gvernment,
                       School Education Department,
                       Secretariat, Chennai – 600 009.

                     2.G.Arivoli,
                       Director of School Education,
                       DPI Campus, College Road,
                       Chennai – 600 006.

                     3.T.Rajendran,
                        Joint Director, (Higher Secondary)
                        DPI Campus, College Road,
                        Chennai – 600 006.
                     ...Respondents



                     1/4


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                                                                                       Cont.P.No.2772 of 2023




                     Prayer: Contempt Petition filed under Section 11 of the Contempt of Courts
                     Act, 1971 to punish the respondents herein for willful disobedience of the
                     orders of this Court in W.P.No.29150 of 2016 dated 23.03.2023.


                                              For Petitioners      : Ms.S.Suneetha

                                              For Respondents      : Mr.D.Ravichander,
                                                                     Special Government Pleader

                                                           *********
                                                            ORDER

(Judgment of the Court was made by R.SUBRAMANIAN, J.)

Complaining that there has been willful disobedience of the orders

passed by us in W.P.No.29150 of 2016, this Contempt Petition has been

filed.

2. The operative portion of the order in the said writ petition dated

23.03.2023 reads as follows:-

63. In fine, we conclude that the Graduate teachers who have been recruited by transfer as Post Graduate Assistants cannot seek recruitment by transfer as High School Head Masters based on their service as BT

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Assistants in the Tamil Nadu Subordinate Education Service.

3. We do not find any positive direction, we have only held that the

Graduate teachers who have been recruited as Post Graduate Assistants

cannot seek recruitment by transfer as the High School Head Masters based

on their service as BT Assistants.

4. In the absence of any positive direction, we do not think we can

entertain the contempt petition. In view of the same, this contempt petition

is dismissed.

                                                                          (R.S.M.,J.)     (K.G.T.,J.)
                     dsa                                                          30.11.2023
                     Index                     :No
                     Internet                  :Yes
                     Neutral Citation          :No
                     Speaking order

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R.SUBRAMANIAN, J.

and K.GOVINDARAJAN THILAKAVADI, J.

dsa

30.11.2023

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