Madras High Court
R.Umavathi vs The Director Of School Education on 24 April, 2025
Author: Battu Devanand
Bench: Battu Devanand
W..P(MD)No.11633 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.04.2025
CORAM
THE HONOURABLE MR. JUSTICE BATTU DEVANAND
W.P(MD)No.11633 of 2025
R.Umavathi ... Petitioner
Vs.
1.The Director of School Education,
D.P.I., Campus,
College Road, Nungambakkam,
Chennai - 600 006.
2.The Joint Director of School Education (Secondary)
O/o.the Joint Director of School Education,
D.P.I., Campus,
College Road, Nungambakkam,
Chennai - 600 006.
3.The Chief Educational Officer,
O/o.the Chief Educational Office,
Thoothukudi District.
4.The District Educational Officer (Secondary),
Kovilpatti,
Thoothukudi District.
5.The Secretary,
St.Mary's High School,
Therku Konarkottai,
Chettikurichi Post,
Thoothukudi District. ... Respondents
1/5
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W..P(MD)No.11633 of 2025
Prayer : This Writ Petition is filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the respondent No.2 to dispose
of the appeal preferred by the petitioner dated 01.04.2014 within the time
stipulated by this Court.
For Petitioner : Mr.G.Karthik
For Respondents : Mr.M.Siddarthan - for R1 to R4
Additional Government Pleader
ORDER
Heard the learned counsel for the petitioner and the learned
Additional Government Pleader appearing for the respondents. Carefully
perused the materials available on record.
2. This writ petition is filed seeking a direction to the second
respondent to dispose of the appeal preferred by the petitioner on
01.04.2014, within the time frame. On perusal of records it appears that as
per the judgment dated 17.06.2021, in W.A(MD)No.1147 of 2021, a
Division Bench of this Court directed the Regional Joint Director of School
Education to dispose of the statutory appeal filed by the petitioner on
01.04.2014 after giving opportunity to the petitioner and pass orders in
accordance with law within a period of three weeks from the date of receipt
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of the representation from the appellant in terms of the said direction. Now
the present writ petition is filed seeking direction to the second respondent /
Regional Joint Director of School Education, to dispose of the appeal
preferred by him on 01.04.2014.
3. Admittedly, the petitioner did not take any steps against the
appellate authority for not obeying the directions of the Division Bench of
this Court in W.A(MD)No.1147 of 2021 dated 17.06.2021. After four
years, he approached this Court seeking to dispose of the appeal. In the
opinion of this Court, intervention of this Court is not required at this stage
and passing any orders also unnecessary, in the light of the judgment of the
Division Bench dated 17.06.2021 in W.A(MD)No.1147 of 2021, wherein
already a direction was issued to dispose of the appeal by the appellate
authority.
4. In view of the same, this writ petition is dismissed.
5. There shall be no order as to costs.
24.04.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
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To
1.The Director of School Education,
D.P.I., Campus,
College Road, Nungambakkam,
Chennai - 600 006.
2.The Joint Director of School Education (Secondary)
O/o.the Joint Director of School Education,
D.P.I., Campus,
College Road, Nungambakkam,
Chennai - 600 006.
3.The Chief Educational Officer,
O/o.the Chief Educational Office,
Thoothukudi District.
4.The District Educational Officer (Secondary),
Kovilpatti,
Thoothukudi District.
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BATTU DEVANAND, J.
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24.04.2025
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