Sacred Heart Girls High School vs The Government Of Tamil Nadu
2024 Latest Caselaw 17799 Mad

Madras High Court

Sacred Heart Girls High School vs The Government Of Tamil Nadu on 6 September, 2024

Author: N.Anand Venkatesh

Bench: N.Anand Venkatesh

                                                                           WP.No.4640 of 2023



                                     In the High Court of Judicature at Madras

                                               Dated : 06.9.2024

                                                     Coram :

                                  The Honourable Mr.Justice N.ANAND VENKATESH

                                          Writ Petition No.4640 of 2023
                                  & WMP.Nos.4634 & 4636 of 2023 & 2044 of 2024


                Sacred Heart Girls High School
                rep.by the Correspondent                                   ...Petitioner
                                                        Vs
                1.The Government of Tamil Nadu,
                  rep.by its Principal Secretary,
                  Department of School Education,
                  Fort St.George, Chennai-9.

                2.The Commissioner of School
                  Education, DPI Campus,
                  College Road, Chennai-6.

                3.The Chief Educational Officer,
                  O/o the Chief Educational
                  Officer, Egmore, Chennai-8.

                4.The District Educational Officer,
                  O/o the District Educational
                  Officer, South Chennai,
                  Egmore, Chennai-8.

                5.Mrs.K.Seethalakshmi,
                  BT Assistant (Tamil), Guntur
                  Subbiah Pillai Girls Higher
                  Secondary School,
                  T.Nagar, Chennai-17.

                6.Mrs.P.Kiruba, BT Assistant
                  (Science), Bentinck Higher
                  Secondary School, Vepery,
                  Chennai-7.                                               ...Respondents

https://www.mhc.tn.gov.in/judis
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                                                                          WP.No.4640 of 2023



                          PETITION under Article 226 of The Constitution of India praying

                for the issuance of a Writ of Certiorarified Mandamus to call for the

                records pertaining to the impugned order of deployment to the

                petitioner school dated 27.1.2023 in Na.Ka.No.6715/A4/2022 in

                respect of Mrs.P.Kiruba, BT Assistant (Science) from St.Pauls Higher

                Secondary School, Vepery and Mrs.K.Seethalakshmi, BT Assistant

                (Tamil), Guntur Subbiah Girls Higher Secondary School, T.Nagar, on

                the file of the third respondent, quash the same and direct the

                respondents to comply with the norms issued by this Court in its order

                dated 31.3.2021 in W.A.(MD) No.76 of 2019 as applicable to the

                petitioner corporate minority school.



                                  For Petitioner   :     Ms.A.Jenitha Mary for
                                                         M/s.Father Xavier Associates
                                  For R1 to R4     :     Mr.S.Prabhakaran, GA



                                                       ORDER

This writ petition has been filed challenging the proceedings of

the third respondent dated 27.1.2023 deploying respondents 5 and 6

to the petitioner's school and for a consequential direction to

respondents 1 to 4 to strictly comply with the judgment rendered by

the Madurai Bench of this Court dated 31.3.2021 in W.A.(MD) No.76 of

2019 recognizing the right of the minority school.

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

2. When the matter is taken up for hearing, the learned

Government Advocate appearing for the official respondents submits

that respondents 5 and 6 were not able to join the petitioner school,

that therefore, orders were passed subsequently and that they were

now sent to some other school where they also joined duty.

3. In view of the above subsequent development, nothing

survives for adjudication in this writ petition.

4. Accordingly, the writ petition is closed. Consequently, the

connected WMPs are also closed.

06.9.2024 To

1.The Principal Secretary to Government of Tamil Nadu, Department of School Education, Fort St.George, Chennai-9.

2.The Commissioner of School Education, DPI Campus, College Road, Chennai-6.

3.The Chief Educational Officer, Egmore, Chennai-8.

4.The District Educational Officer, South Chennai, Egmore, Chennai-8.

RS

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

N.ANAND VENKATESH,J

RS

WP.No.4640 of 2023 & WMP.Nos.4634 & 4636 of 2023 & 2044 of 2024

06.9.2024

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