A.Sivakumar vs The Principal Secretary To The ...
2024 Latest Caselaw 17538 Mad

Madras High Court

A.Sivakumar vs The Principal Secretary To The ... on 4 September, 2024

Author: R.Vijayakumar

Bench: R.Vijayakumar

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 04.09.2024

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                         W.P.(MD)No.18050 of 2023
                                                  and
                                        W.M.P(MD)No.15062 of 2023

                A.Sivakumar                                             ... Petitioner

                                                  Vs.
                1.The Principal Secretary to the Government,
                School Education[Pa.Ka.5(1)] Department,
                Fort. St. George,
                Chennai – 9.

                2.The Director of Elementary Education,
                DPI Campus,
                Chennai – 6.

                3.The Chief Educational Officer,
                Tenkasi District.

                4.The District Educational Officer(Elementary),
                Tenkasi,
                Tenkasi District.

                5.The Block Educational Officer,
                Alangulam Union,
                Tenkasi District.                                       ... Respondents

                PRAYER: Writ Petition is filed under Article 226 of the Constitution of India, to
                issue a writ of Mandamus, forbearing the respondents from filling up the vacant


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https://www.mhc.tn.gov.in/judis
                post of B.T. Assistant in Science in the Panchayat Union Middle School,
                Ayyanarkulam, Alangulam Block, Tenkasi District or any other vacant post of
                B.T. Assistant in Science in the Alangulam Block, Tenkasi District in the guise of
                administrative transfer before conducting the General Transfer Counselling and
                Promotion counseling in the light of the Judgment of the Madurai Bench of
                Madras High Court in W.P.(MD).No. 23772 of 2018 dated 13.03.2019.
                                  For Petitioner    :     Mr.T.Aswin Rajasimman

                                  For Respondents    :    Mr.N.Ramesh Arumugam
                                                          Government Advocate

                                                    *****

                                                         ORDER

The learned counsel appearing for the petitioner submitted that the relief

sought for in this writ petition has become infructous.

2. In view of the same, this writ petition stands closed as infructous. No

costs. Consequently, connected miscellaneous petitions are also closed.

04.09.2024

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

RJR

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

1.The Principal Secretary to the Government, School Education[Pa.Ka.5(1)] Department, Fort. St. George, Chennai – 9.

2.The Director of Elementary Education, DPI Campus, Chennai – 6.

3.The Chief Educational Officer, Tenkasi District.

4.The District Educational Officer(Elementary), Tenkasi, Tenkasi District.

5.The Block Educational Officer, Alangulam Union, Tenkasi District.

https://www.mhc.tn.gov.in/judis R.VIJAYAKUMAR, J.

RJR

and

04.09.2024

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