Madras High Court
Unknown vs The Government Of Tamil Nadu on 16 July, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No. 877 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE K.SURENDER
W.A.No. 877 of 2025
and
C.M.P.No. 7403 of 2025
1.P.Revathi
2.R.Manikandan
3.G.Muthuppandi
4.N.Bhuvaneswari
5.N.Mekala
6.M.Sivagurubaalan
7.A.Mangaiyarkarasi
8.N.Muthupandi
9.B.Krishnammal
10.S.Dayana
11.P.Angammal
12.R.Ramasamy
13.G.Anitha
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W.A.No. 877 of 2025
14.S.Punithavathi
15.S.Anitha
16.C.Sutheeswari .. Appellants
Vs.
1.The Government of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
St. George Fort,
Chennai - 600 009.
2.The Director of School Education,
DPI Campus,
College Road, Chennai - 600 006.
3.The Secretary,
Teachers Recruitment Board,
4th Floor, DPI Campus,
College Road, Chennai - 600 006.
4.The Commissioner / Director
Adi Dravidar Welfare,
Chennai - 600 005.
5.The Secretary to Government,
Department of Adi Dravidar and Tribal Welfare,
Fort St. George,
Chennai - 600 009. .. Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the
order dated 03.03.2025 made in W.P.No. 7422 of 2025.
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W.A.No. 877 of 2025
For Appellants : Mr.J.Antony Jesus
For Respondent : Mr.U.M.Ravichandran
Special Government Pleader for R1 & R2
Mr.R.Neelakandan
Additional Advocate General assisted by
Mr.C.Kathiravan
Special Government Pleader for R3
Mr.P.Kumaresan
Additional Advocate General assisted by
Mr.P.Anandakumar,
Government Advocate for R4 & R5
JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.)
Challenge in the appeal is to the order of the writ Court upholding the
orders of cancellation of the appointment of the petitioners. The orders
cancelling the appointments were made consequent upon the contempt
proceedings that were initiated against the Department for not having
followed the 2% reservation for the in-service ministerial staff in
W.P.No.32612 of 2024 and Contempt Petition No.4018 of 2024.
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2. The Commissioner, Adi Dravidar Welfare has in his
communication dated 15.07.2025 addressed to the Additional Advocate
General stated that after implementing the reservation for the in-service
ministerial staff, who are entitled to be considered for appointment as
Teachers as per G.O.Ms.No.175 dated 19.07.2007, the petitioners in the writ
petition, whose names have been sponsored by the Teachers Recruitment
Board will be considered for appointment. It is stated that the
Commissionerate requires two months time to complete the process.
3. Recording the same, this Writ Appeal is disposed of. No costs.
Consequently, connected miscellaneous petition is closed. The period of
two months, during which, the appellants have served in the Department
will be taken into account as proper service for the purpose of monetary
benefits at the time of retirement.
(R.S.M., J.) (K.S., J.)
16.07.2025
kkn
Internet: Yes
Index: No
Speaking
Neutral Citation : No
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To:-
1.The Secretary,
Government of Tamil Nadu,
School Education Department,
St. George Fort,
Chennai - 600 009.
2.The Director of School Education,
DPI Campus,
College Road, Chennai - 600 006.
3.The Secretary,
Teachers Recruitment Board,
4th Floor, DPI Campus,
College Road, Chennai - 600 006.
4.The Commissioner / Director
Adi Dravidar Welfare,
Chennai - 600 005.
5.The Secretary to Government,
Department of Adi Dravidar and Tribal Welfare,
Fort St. George,
Chennai - 600 009.
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R.SUBRAMANIAN, J.
and
K.SURENDER, J.
KKN
and
16.07.2025
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