The State Of Tamil Nadu vs V.Geetha
2024 Latest Caselaw 21139 Mad

Madras High Court

The State Of Tamil Nadu vs V.Geetha on 6 November, 2024

Author: M.S.Ramesh

Bench: M.S.Ramesh

                                                                      W.A.(MD)No.2240 of 2024


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 06.11.2024

                                                    CORAM:

                                   THE HONOURABLE MR.JUSTICE M.S.RAMESH
                                                        and
                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE


                                            W.A.(MD)No.2240 of 2024
                                                        and
                                           C.M.P.(MD)No.15641 of 2024


                     1.The State of Tamil Nadu,
                        Represented by its Secretary,
                        Department of School Education,
                        Fort St. George,
                        Chennai – 600 009.


                     2.The Commissioner of School Education,
                        College Road,
                        Chennai – 600 006.


                     3.The Chief Educational Officer,
                        Thoothukudi,
                        Thoothukudi District.


                     4.The District Educational Officer,
                        Tiruchendur – 628 215.
                        Thoothukudi District.                            : Appellants
                                                         Vs.


                     1.V.Geetha
https://www.mhc.tn.gov.in/judis

                     1/5
                                                                       W.A.(MD)No.2240 of 2024




                     2.The Secretary,
                        Hindu Higher Secondary School,
                        Alwarthirunagari – 628 612,
                        Thoothukudi District.                            : Respondents



                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent,

                     praying to set aside the order dated 18.08.2023 in W.P.(MD)No.

                     9765 of 2023.



                                  For Appellants       : Mr.J.Ashok
                                                        Additional Government Pleader
                                  For Respondent No.1 : Mr.K.Ragadeesh Kumar
                                                       for M/s.Isaac Chambers
                                  For Respondent No.2 : Mr.T.Cibi Chakraborthy


                                                   JUDGMENT

************** [Judgment of the Court was delivered by M.S.RAMESH, J.]

Challenge is made to the order of the learned Single

Judge dated 18.08.2023 in W.P.(MD)No.9765 of 2023.

2.The issue as to whether prior permission for obtaining

additional higher qualification by a Teacher from the educational

authorities has been settled through various decisions of this Court

including in the case of the Joint Director of School Education

and others Vs. S.Vasugi and another in W.A.(MD)No.1124 of https://www.mhc.tn.gov.in/judis

2023 dated 24.07.2023, holding that such prior permission for

obtaining higher educational qualification is not required.

3.Learned Single Judge has placed reliance on the case of

S.Vasugi [cited supra] and had allowed the Writ Petition by

quashing the rejection order of the Chief Educational Officer. Since

the law has been well settled in this regard, we do not find any

infirmity or illegality in the order of the learned Single Judge.

Hence, there are no merits in this Writ Appeal.

4.Accordingly, this Writ Appeal fails and the same is

dismissed. There shall be no order as to costs. Consequently, the

connected Miscellaneous Petition is closed.

[M.S.R.,J.] & [A.D.M.C.,J.] 06.11.2024 Neutral Citation : Yes/No Index : Yes/No Internet : Yes/No MR

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

To

1.The Secretary, State of Tamil Nadu, Department of School Education, Fort St. George, Chennai – 600 009.

2.The Commissioner of School Education, College Road, Chennai – 600 006.

3.The Chief Educational Officer, Thoothukudi, Thoothukudi District.

4.The District Educational Officer, Tiruchendur – 628 215.

Thoothukudi District.

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

M.S.RAMESH, J.

and A.D.MARIA CLETE, J.

MR

JUDGMENT MADE IN

06.11.2024

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