Abraham Selvaraj vs The Director Of School Education
2024 Latest Caselaw 20751 Mad

Madras High Court

Abraham Selvaraj vs The Director Of School Education on 23 October, 2024

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                 W.P.(MD) No.9446 of 2019



                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 23.10.2024

                                                       CORAM:

                                    THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE


                                              W.P.(MD) No.9446 of 2019

                 Abraham Selvaraj                                              ... Petitioner
                                                        -vs-


                 1.The Director of School Education
                   College Road, Chennai

                 2.The Chief Educational Officer
                   Tirunelveli District, Tirunelveli

                 3.The District Educational Officer
                   Sankarankovil
                   Tirunelveli District

                 4.The Correspondent
                   Rayagiri Hindu Nadar Uravinmurai
                   Si.Pa.Athithanar Higher Secondary School
                   Rayagiri, Sivagiri (TK)
                   Tirunelveli District                                        ... Respondents

                 PRAYER: Petition filed under Article 226 of the Constitution of India, to issue

                 a writ of mandamus directing the respondents to sanction the post of

                 P.G.Assistant (Zoology) in the fourth respondent school in the light of

                 judgment reported in (2008) 4 MLJ 289 and consequently direct the


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                                                                        W.P.(MD) No.9446 of 2019



                 respondents to disburse salary and other monetary & service benefits to the

                 petitioner with effect from 15.07.1991.


                                  For Petitioner    : Mr.S.Chellapandian

                                  For Respondents   : Mr.T.Amjad Khan
                                                      Government Advocate for R1 to R3
                                                      No appearance for R4


                                                          ORDER

Learned Government Advocate appearing for the respondents 1 to

3 has placed on record the death certificate of the petitioner to prove that the

petitioner died on 26.11.2020 itself.

2. Till date, steps have not been taken to bring on record the legal

representatives of the deceased petitioner. Hence, this writ petition is

dismissed as abated. No costs.

23.10.2024 NCC : Yes / No Index : Yes / No Internet : Yes / No

krk

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

To:

1.The Director of School Education, College Road, Chennai.

2.The Chief Educational Officer, Tirunelveli District, Tirunelveli.

3.The District Educational Officer, Sankarankovil, Tirunelveli District.

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

ABDUL QUDDHOSE, J.

krk

23.10.2024

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