C.Selvadurai vs State Of Tamil Nadu
2024 Latest Caselaw 430 Mad

Citation : 2024 Latest Caselaw 430 Mad
Judgement Date : 5 January, 2024

Madras High Court

C.Selvadurai vs State Of Tamil Nadu on 5 January, 2024

Author: D.Nagarjun

Bench: D.Nagarjun

                                                                                     W.P.No.4803 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 05.01.2024

                                                          CORAM :

                                         THE HONOURABLE DR. JUSTICE D.NAGARJUN

                                                    W.P.No.4803 of 2015
                                                           and
                                                  W.M.P.Nos.1 and 2 of 2015

                    C.Selvadurai                                                      ...Petitioner
                                                               Vs.
                    1.        State of Tamil Nadu,
                              Rep. By its Principal Secretary,
                              School Education paka 3(1) Department,
                              Secretariat, Chennai – 600 009.

                    2.        District Elementary Educational Officer,
                              Distrrict Elementary Educational Office,
                              Cuddalore.

                    3.        D.Glory Thangam

                    4.        R.Nilavu                                              ...Respondents



                    PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
                    to issue Writ of certiorarified mandamus calling for the concerned records
                    from the first respondent relating to G.O.(Perm).No.165 dated 15.10.2014
                    read          with     the   proceedings   of    the   second   respondent        in
                    Na.Ka.No.992/A2/2014 dated 17.06.2014 and 03.11.2014 bearing reference


                    Page No.1 of 4

https://www.mhc.tn.gov.in/judis
                                                                                  W.P.No.4803 of 2015

                    No.3419/A7/2013 promoting the third and fourth respondents read with the
                    communication dated 07.01.2015 in Na.ka.No.5720/A2/2014 and the second
                    respondent asking the petitioner to wait till the next vacancy arose and quash
                    the same in sofar as the G.O does not specifically extend the benefit of
                    promotion from the date the petitioner is due for promotion , viz., 2011 or at
                    least from the date of the judgment of this Hon’ble Court viz., 02.07.2012 in
                    W.P.No.25432 of 2011 and batch, promoting respondents 3 and 4
                    overlooking the petitioner’s seniority and consequently direct the respondents
                    3 and 4 overlooking the petitioner’s seniority to the post of Middle School
                    HM from 02.07.2012 being the date of the judgment in W.P.No.25432 of
                    2011 and batch or atleast from the date the third respondent was promoted
                    with all the monetary, seniority and consequential service and other benefits
                    from that date together with 12% interest per annum from the date it is due
                    and till the date of actual payment, award costs.

                                   For petitioner           :    No appearance
                                   For respondent           :    Mr.M.S.Prem Kumar
                                                                 Government Advocate


                                                      ORDER

The learned counsel for the petitioner as well as the learned

Government Advocate representing the respondents 1 and 2 are present.

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

2. The learned Government Advocate representing the respondents

1 and 2 has filed a copy of a proceeding dated 17.06.2014 stating that the

petitioner was promoted from Elementary School Headmaster to Middle

School Headmaster, thereby the relief sought by the petitioner has been

fulfilled by the respondents and the cause does not survive any more in this

writ petition.

3. Recording the same and taking into consideration the

proceedings submitted by the learned Government Advocate, this writ

petition is dismissed as having become infructuous. Connected M.Ps are