A.Bala Murugan vs The Director Of Elementary Education
2024 Latest Caselaw 17681 Mad

Madras High Court

A.Bala Murugan vs The Director Of Elementary Education on 5 September, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                         W.P.No.25502 of 2024


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 05.09.2024

                                                      CORAM

                          THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                              W.P.No.25502 of 2024

                     A.Bala Murugan,
                     Secondary Grade Teacher,
                     Guru Baghyam Elementary School,
                     Vellanaikottai, Vasudevanallur Range,
                     Tenkasi District.                                       .. Petitioner

                                                        Vs.

                     1.The Director of Elementary Education,
                       College Road, Chennai – 600 002.

                     2.The District Elementary Educational Officer,
                       Tenkasi.

                     3.The Block Educational Officer,
                       Vasudevanallur, Tenkasi District,
                       Tenkasi.                                              .. Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Mandamus directing the 1st respondent to
                     sanction annual increment to the petitioner from 21.07.2011 with
                     monetary benefits as per the order dated 02.06.2023 passed in
                     W.A.No.313 of 2022 by considering the petitioner's representation dated
                     21.03.2024 within a time frame as may be fixed by this Court.
                                  For petitioner  :        Mr.R.Kamaraj
                                  For Respondents :        Mrs.P.Rajarajeshwari
                                                           Government Advocate
https://www.mhc.tn.gov.in/judis

                     1/4
                                                                               W.P.No.25502 of 2024


                                                          ORDER

This writ petition has been filed for the issue of writ of mandamus

directing the 1st respondent to sanction annual increment of the petitioner

from 21.07.2011 with monetary benefits considering the representation

made by the petitioner on 21.03.2024.

2.Heard the learned counsel for the petitioner and the learned

Government Advocate for the respondents.

3.The case of the petitioner is that he was appointed as a

Secondary Grade Teacher in the year 2011. His appointment was

approved by the concerned authority on 24.10.2011 with effect from

21.07.2011. The annual increments were not granted to the petitioner.

When the petitioner questioned the same, he was informed that he has

not completed the Teachers Eligibility Test (TET) exams and that the

issue was pending before this High Court.

4.The specific case of the petitioner is that he was appointed

before 15.11.2011 and therefore, the requirement for clearing the

Teachers Eligibility Test (TET) will not arise in his case. In view of the

same, the petitioner made a representation on 21.03.2024 to the 1st https://www.mhc.tn.gov.in/judis

respondent and requested the 1st respondent to sanction the annual

increment of the petitioner from 21.07.2011 with all monetary benefits.

Since, the same was not considered, the present writ petition has been

filed before this Court.

5.Taking into consideration the facts and circumstances of the case

and the limited relief sought for by the petitioner, there shall be a

direction to the 1st respondent to deal with the representation made by the

petitioner on 21.03.2024 on its own merits and in accordance with law

and after taking into consideration the judgment passed by the Division

Bench in W.A.No.317 of 2022 and pass necessary orders within a period

of six (6) weeks from the date of receipt of a copy of this order. The

petitioner is directed to make a fresh representation to the 1 st respondent

along with all the relevant documents and also a copy of this order.

6.In the result, his Writ Petition is disposed of with the above

directions. No costs.

                                                                           05.09.2024
                krk
                    Index              : Yes / No
                    Internet           : Yes / No
                    Neutral Citation
https://www.mhc.tn.gov.in/judis        : Yes / No





                                                               N.ANAND VENKATESH, J.

                                                                                       krk


                     To

1.The Director of Elementary Education, College Road, Chennai – 600 002.

2.The District Elementary Educational Officer, Tenkasi.

3.The Block Educational Officer, Vasudevanallur, Tenkasi District, Tenkasi.

05.09.2024

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