The Chief Educational Officer vs M.Ignaci Jenetta
2024 Latest Caselaw 20856 Mad

Madras High Court

The Chief Educational Officer vs M.Ignaci Jenetta on 19 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                                 W.A.(MD) No.2065 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 19.10.2024

                                                        CORAM:

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 and
                              THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                              W.A.(MD)No.2065 of 2024
                                                        and
                                             C.M.P.(MD) No.14730 of 2024

                 1.The Chief Educational Officer,
                   Tirunelveli District.

                 2.The District Educational Officer,
                   Tirunelveli and District.                                           ... Appellants
                                                           -vs-


                 1.M.Ignaci Jenetta

                 2.The Correspondent,
                   Child Jesus Girls Higher Secondary School,
                   Palayamkottai,
                   Tirunelveli District.                                               ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent against the order, dated

                 11.12.2023, passed in W.P.(MD)No.13862 of 2023.



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https://www.mhc.tn.gov.in/judis
                                                                                    W.A.(MD) No.2065 of 2024



                                   For Appellants       :     Mr.S.P.Maharajan
                                                              Special Government Pleader

                                   For R1               :     Mr.V.Panneer Selvam


                                                            JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

We are unable to fault the Writ Court for allowing the Writ Petition,

directing approval of appointment of the first respondent as B.T. Assistant

(History) in the second respondent School, inasmuch as the direction is only to

approve if the appointment is within the sanctioned strength of the School.

Acknowledging the fact that the appointment is within the sanctioned strength of

the School, the authority has approved the appointment even on 16.08.2024.

Hence, we see no merit in the Writ Appeal. The Writ Appeal fails and it is

accordingly, dismissed. No costs. Consequently, connected Miscellaneous

Petition is closed.

                 NCC              : Yes / No                     [R.S.M., J.]      [L.V.G., J.]
                 Index            : Yes / No                             19.10.2024
                 smn2


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

To

1.The Chief Educational Officer, Tirunelveli District.

2.The District Educational Officer, Tirunelveli and District.

____________

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

smn2

and

19.10.2024

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