Madras High Court
C.Balamurugan vs The Commissioner on 3 January, 2024
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.2185 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.01.2024
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.2185 of 2022
and W.M.P.No.2353 of 2022
C.Balamurugan ...Petitioner
-Vs-
1. The Commissioner,
Directorate of School Education,
DPI Campus,
College Road,
Chennai – 600 006.
2. The Joint Director of School Education
(Higher Secondary)
Directorate of School Education,
DPI Campus,
College Road, Chennai – 600 006.
3. The Chief Educational Officer,
Thiruvarur District,
Thiruvarur. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus, directing the respondents, based
on the representation submitted by the petitioner dated 14.12.2021, for
finalizing the charge memo issued in Na.Ka.No.20637/W2/E3/09 dated
17.07.2013 by the second respondent consequent to the order of acquittal
https://www.mhc.tn.gov.in/judis
Page 1 of 4
W.P.No.2185 of 2022
in the criminal case in C.C.No.75 of 2014 dated 29.11.2021 and
consequently consider the petitioner for promotion to the post of
Headmaster, Higher Secondary School, on inclusion of petitioner name
in the panel on par with his juniors, with all consequential and other
attendant benefits, including the arrears of salary, within a time frame to
be fixed by this Court.
For Petitioner : Mr.G.Sankaran, Senior Counsel
For Mr.S.Nedunchezhiyan
For Respondents : Dr.T.Seenivasan
Special Government Pleader
ORDER
The writ petition has been filed to direct the respondents, to
finalize the charge memo issued in Na.Ka.No.20637/W2/E3/09 dated
17.07.2013 by the second respondent, on the basis of acquittal order
passed in the criminal case in C.C.No.75 of 2014 dated 29.11.2021.
2. The learned Special Government Pleader appearing for the
respondents submitted that while pending the writ petition, considering
the judgment passed by the criminal Court in C.C.No.75 of 2014 dated
29.11.2021, the petitioner was imposed with minimum punishment of
censure by an order dated 18.01.2023.
https://www.mhc.tn.gov.in/judis
3. Recording the said submission, the Writ Petition stands
closed. However, the petitioner is at liberty to challenge the order of
punishment of censure, in the manner known to law, if so advised.
Consequently, connected miscellaneous petition is also closed. There
shall be no orders as to costs.
03.01.2024
Internet: Yes
Index : Yes/No
Speaking/Non Speaking order
rts
To
1. The Commissioner,
Directorate of School Education,
DPI Campus,
College Road,
Chennai – 600 006.
2. The Joint Director of School Education
(Higher Secondary)
Directorate of School Education,
DPI Campus,
College Road, Chennai – 600 006.
3. The Chief Educational Officer,
Thiruvarur District,
Thiruvarur.
https://www.mhc.tn.gov.in/judis
G.K.ILANTHIRAIYAN. J,
rts
03.01.2024
https://www.mhc.tn.gov.in/judis
