K.Gomathi vs The Principal Secretary To The ...
2024 Latest Caselaw 17539 Mad

Madras High Court

K.Gomathi 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.18051 of 2023
                                                  and
                                        W.M.P(MD)No.15068 of 2023

                K.Gomathi                                   ... 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 Tamil in the Municipal Middle School, Krishnasamy
                Nagar, Sankarankovil Municipal Unit, Tenkasi District or any other vacant post
                of B.T. Assistant in Tamil in the Sankarankovil Municipal Unit, 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

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

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