Madras High Court
K.Palanisamy vs / on 2 September, 2024
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.(MD)No.12625 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.09.2024
CORAM:
THE HONOURABLE MR.JUSTICE ABDUL QUDDHOSE
W.P.(MD)No.12625 of 2018
and
W.M.P.(MD)Nos.11499 & 11500 of 2018
K.Palanisamy ... Petitioner
/Vs./
1.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Fort St. George, Chennai - 600 009.
2.The Director of School Education,
College Road, Chennai - 600 006.
3.The Joint Director (Higher Secondary)
College Road, Chennai - 600 006.
4.S.Ayyanar
5.V.Manivasagam
6.K.Rajendran
7.M.Palanivel
8.Y.Malliha
9.P.Thamizharasi
10.K.Kumaresan ... Respondents
1/8
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W.P.(MD)No.12625 of 2018
PRAYER: Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus calling for the records relating
to the impugned G.O.Ms.No.260, School Education (Pa.Ka.2 (1)
Department dated 11.12.2017 issued by the 1st respondent and the
consequent promotion panel issued by the 2nd respondent Director of
School Education in Na.Ka.No.92510/W1/E1/2017 dated 11.06.2018,
Quash the same and further direct the 1st and 2nd respondents herein to
fill-up the posts of Higher Secondary Headmasters at the ration of 50:50
for directly recruited Post Graduate Assistants and promoted Post
Graduate Assistants respectively.
For Petitioner : Mr.K.Ragatheesh Kumar
for M/s.Isaac Chambers
For Respondents : Mr.T.Amjad Khan (R1 to R3)
Government Advocate
No appearance (R7 and R8)
ORDER
The petitioner was earlier BT Assistant and now promoted to PG
Assistant. According to the petitioner, only in the year 1982, the
Government framed Higher Secondary Rules and the said rules governed
the teachers working in the Higher Secondary Sections namely PG
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Assistants, Director of Physical Education and Higher Secondary
Headmasters and prescribed criteria for appointments to the said post.
2. According to the petitioner, as per the aforementioned rules, the
post of PG Assistants ought to be filled by following the ratio of 50:50,
ie., 50% of the post of PG Assistants ought to be filled through direct
recruitment and remaining 50% of the post of PG Assistants ought to be
filled through recruitment by transfer from the post of BT Assistants
working in High Schools, provided they fulfill the academic
qualification.
3. The petitioner claims that he falls under the second category,
namely, promoted PG Assistants. The petitioner claims that he and his
association namely, Tamil Nadu Promoted Post Graduate Teachers
Association, Chennai, have been giving representations to the
respondents 1 to 3 for several years requesting to fix the ratio of 50:50,
while giving promotion as Headmaster of Higher Secondary School ie.,
50% among the directly recruited PG Assistants and 50% among the
promoted PG Assistants by maintaining separate seniority list. Since the
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representations as stated supra have not been considered, the petitioner
has filed this writ petition challenging the impugned Government Order
in G.O.Ms.No.260, School Education Department, dated 11.12.2017
amending the ratio of 2:5:2 fixed for promotion to the post of
Headmaster of Higher Secondary School into 2:7 ie., 2 among the
Headmasters of High School and 7 among PG Assistants (both directly
recruited PG Assistants and promoted PG Assistants).
4. A counter affidavit has been filed by the respondents denying
the contentions of the petitioner.
5. The learned Government Advocate appearing for the official
respondents has also placed reliance on the Division Bench Judgment of
this Court dated 19.12.2023 passed in W.P.Nos.819 of 2021 etc. batch, in
the case of A.Ramu and others vs. the Government of Tamilnadu and
Others and would submit that it is made clear that the challenge to the
ratio cannot be entertained. However, as seen from the said order, it
is also made clear in paragraph number 12 that the order passed by the
Division Bench of this Court will not in any manner
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preclude the respondents themselves in undertaking periodical review
and refixing the cadre strength depending on their administrative
exigencies and needs. It is also made clear in the said order that it will be
open for both sides to make representations if they choose to do so.
6. In view of the above, no prejudice will be caused to the
respondents, if the petitioner is allowed to give a representation seeking
for the relief sought for in this writ petition and a direction is issued to
the respondents to consider the same on merits and in accordance with
law, within a time frame to be fixed by this Court.
7. For the foregoing reasons, this writ petition is disposed of by
granting liberty to the petitioner to give a representation to the first
respondent to fill up the post of Higher Secondary Headmaster at the
ratio of 50:50 for directly recruited Post Graduate Assistants and
promoted Post Graduate Assistants respectively, within a period of two
weeks from the date of receipt of a copy of this order. On receipt of said
representation, the first respondent shall pass final orders on merits and
in accordance with law, after affording reasonable opportunity to the
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authorized representative of the Tamil Nadu Promoted Post Graduate
Teachers Association, Chennai, within a period of four months thereafter.
No costs. Consequently, connected miscellaneous petitions are closed.
02.09.2024
Index : Yes / No
NCC : Yes / No
Sm
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TO:-
1.The Secretary,
School Education Department,
Fort St. George, Chennai - 600 009.
2.The Director of School Education,
College Road, Chennai - 600 006.
3.The Joint Director (Higher Secondary)
College Road, Chennai - 600 006.
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ABDUL QUDDHOSE, J.
Sm
Order made in
Dated:
02.09.2024
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