Madras High Court
The Government Of Tamil Nadu vs Sr.Josephin Sobi Mole on 23 October, 2024
Author: R.Subramanian
Bench: R.Subramanian
W.A.(MD)No.2062 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 23.10.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.A.(MD)No.2062 of 2024
and
C.M.P.(MD)No.14724 of 2024
1.The Government of Tamil Nadu,
Represented by its Additional Chief Secretary,
Department of School Education,
Fort St. George, Chennai – 600 009.
2.The Director of School Education,
DPI Campus, College Road,
Chennai – 600 006.
3.The Chief Educational Officer,
The Office of the Chief Educational Officer,
Madurai.
4.The District Educational Officer,
The Office of the District Educational Officer,
Thirumangalam, Madurai.
Now changed as:
The District Educational Officer,
The Office of the District Educational Officer,
Madurai. : Appellants
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1/5
W.A.(MD)No.2062 of 2024
Vs.
1.Sr.Josephin Sobi Mole
2.The Correspondent,
St.Anne's Girls Higher Secondary School,
P.T.C. Post, Perungudi,
Madurai – 625 022. : Respondents
PRAYER: Writ Appeal filed under Clause 15 of Letters Patent,
praying to set aside the order dated 20.12.2023 in W.P.(MD)No.
30368 of 2023 on the file of this Court.
For Appellants : Mr.S.P.Maharajan
Special Government Pleader
For Respondent No.1 : Mr.Fr.S.Savarimuthu
for M/s.Father Xavier Associates
For Respondent No.2 : Mr.A.Anbarasan
JUDGMENT
**************
[Judgment of the Court was delivered by R.SUBRAMANIAN, J.]
Challenge is to the order of the learned Single Judge
made in W.P.(MD)No.30368 of 2023 dated 20.12.2023.
2.The approval sought for was rejected on the ground that
there are surplus teachers in the school concerned. When this was
put to challenge, all that the Writ Court has done is directing the
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Corporate Management to approach the third appellant namely the
Chief Educational Officer, Madurai with all particulars and to
indicate before him that there is no surplus. If third respondent
comes to the conclusion that there is no surplus, he was directed to
approve the appointment of the writ petitioner / first respondent.
3.We see no reason as to why this judgment is under
challenge. Once it is found that there are no surplus within the
Corporate Management, then the writ petition / first respondent
herein will be automatically entitled to approval of his appointment.
In view of the same, this Writ Appeal fails.
4.Accordingly, the Writ Appeal stands dismissed. There
shall be no order as to costs. Consequently, the connected
miscellaneous petition is closed.
[R.S.M.,J.] & [L.V.G.,J.]
23.10.2024
Neutral Citation : Yes/No
Index : Yes/No
Internet : Yes/No
MR
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To
1.The Additional Chief Secretary,
Government of Tamil Nadu,
Department of School Education,
Fort St. George, Chennai – 600 009.
2.The Director of School Education,
DPI Campus, College Road,
Chennai – 600 006.
3.The Chief Educational Officer,
The Office of the Chief Educational Officer,
Madurai.
4.The District Educational Officer,
The Office of the District Educational Officer,
Thirumangalam, Madurai.
Now changed as:
The District Educational Officer,
The Office of the District Educational Officer,
Madurai.
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R.SUBRAMANIAN, J.
and
L.VICTORIA GOWRI, J.
MR
JUDGMENT MADE IN
23.10.2024
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