Madras High Court
R.Stanlin vs Priyatarshny on 7 November, 2025
CONT P No.626 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07-11-2025
CORAM
THE HON'BLE DR.JUSTICE R.N.MANJULA
CONT P NO. 626 OF 2025,
CONT P NO. 760 OF 2025 and CONT P NO. 599 OF 2025
CONT P No. 626 of 2025
R.Stanlin
10-B, II Cross, Sankaradoss Swamigal Nagar,
Lawspet, Puducherry-605 008.
..Petitioner(s)
Vs
Priyatarshny
Director of School Education,
Puducherry-605 005.
..Contemnor(s)
CONT P No. 760 of 2025
S.Jecintha
Wife of A.James,
No.59, Convent Street,
Nellithope, Puducherry-605 005.
..Petitioner(s)
Vs
Priyatarshny
Director of School Education,
Puducherry-605 005.
..Contemnor(s)
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CONT P No.626 of 2025
CONT P No. 599 of 2025
A.Queen Ben Autoinette,
Wife of L.Arokiadoss,
No. 1, Ground Floor, Vijaya Ganapathy Street,
Senthamarai Nagar, Muthialpet,
Puducherry - 605003.
..Petitioner(s)
Vs
Mrs. Priyatarshny
Director of School Education,
Puducherry - 605005.
..Contemnor(s)
CONT P No. 626 of 2025
To punish the respondent for willfully disobeying the orders of this
Hon'ble Court in W.P.No.10159 of 2020 dated 10.01.2024.
CONT P No. 760 of 2025
To punish the respondents for willfully disobeying the orders of
this Hon'ble Court in W.P.No.12997 of 2021 dated 10.01.2024.
CONT P No. 599 of 2025
To punish the respondent for willfully disobeying the orders of this
Hon'ble Court in W.P.No. 13398 of 2021 dated 10.01.2024
For Petitioner(s): Mr.P.Rajendran
For Contemnor(s): Mr.R.Syed Mustafa Special Government
Pleader Puducherry
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CONT P No.626 of 2025
COMMON ORDER
These Contempt Petitions have been filed to punish the respondent for
willful disobedience of the orders of this Hon'ble Court in W.P.No.10159 of
2020, W.P.No.12997 of 2021 and W.P.No. 13398 of 2021 dated 10.01.2024.
2. A compliance affidavit has been filed by the respondent stating that
while disposing the Writ Appeal in W.A.No.2842 of 2018 and batch, the Writ
Appellate Court has given the following direction :
“55. In view of the aforesaid discussions, we dispose of
these batch of cases in W.A.Nos.2842, 2176, 2557, 2848, 2040
of 2018 &768, 873 of 2019 and 125 of 2021 and
W.P.Nos.10371 to 10374 of 2014 & 12940 to 12942 of 2015 &
21850 to 21854 of 2015 & 22129 & 22130 of 2015 and 27170
to 27173 & 21062 of 2015 with the following directions:~
(a) The Authority is directed to consider the application
for grant of approval submitted by the respective
Managements and pass appropriate orders within a period of
three (3) months from the date of receipt of a copy of this
order.
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(b) While carrying out such exercises, the cases in
which the appointed Teachers have either resigned or
superannuated need not be considered for grant of approval.
(c) While considering the approval of teachers who are
appointed after 2001 but before 16.12.2014 they shall
necessarily fulfill the qualifications prescribed under the
Schedule to Regulations, 2001.
(d) As regards to the applications for grant of approval
for Teachers who have been appointed either through direct
recruitment or by way of promotion after 16.12.2014 will have
to fulfill the minimum qualifications prescribed under the
Regulations, 2014.
56.The Writ Appeal in W.A.No.2214 of 2018, for the
reasons stated supra is allowed. A further direction is issued
to the Authority to consider the case of the first respondent for
grant of approval submitted by the Management School,
within a period of three (3) months from the date of receipt of
a copy of this order. In considering so, the Clauses (b), (c) and
(d) of the earlier paragraph would also apply to the case of
the first respondent also.
57. It is also made clear that if any grant of approval is
made, then such approval shall be notionally granted to the
respective Teachers from the date of appointment. They will be
entitled to monetary benefits only from the date of this order.
58. From the narration of facts, we have found that
there is no co-ordination between the Officers of the
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Government in respect of the disposal of the cases, that is a
decision made by the Co~ordinate Bench of this Court are not
being placed before another Co~ordinate Bench, be that in the
Principal Seat at Madras or the Bench at Madurai. The Chief
Secretary of the State of Tamil Nadu is hereby directed to
issue necessary circular to both its Officers and also the Law
Officers to circulate the judgments made by the High Court
when such cases involve a State wide ratification.
59. Registry is also directed to mark a copy of this order
to the Chief Secretary of Tamil Nadu.
60. With the aforesaid directions, these Writ Petitions
are disposed of. However, there shall be no order as to costs.
Consequently, connected miscellaneous petitions are also
closed.”
3. So, the respondent is required to pass individual orders depending
upon the cases of the individual Writ Petitioners. So far as the petitioner in
Contempt Petition in Cont.P.No.1576 of 2025 is concerned, it is learnt that a
favourable order has been passed and an approval order is also going to be
issued shortly. As far as the other petitioners are concerned, it appears that the
respondent is not satisfied and they may not get favourable orders from the
respondent.
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4. The learned counsel for the petitioners submitted that the reason stated
for rejecting the proposal as against the petitioners is contrary to the
observations made by the Division Bench.
5. In such case, it is open to the petitioners to challenge those orders in
the manner known to law.
6. Accordingly, these Contempt Petitions are closed.
07-11-2025
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
GSK
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To
Priyatarshny
Director of School Education,
Puducherry - 605 005.
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DR.R.N.MANJULA J.
GSK
CONT P NO. 626 OF 2025,CONT P NO. 760 OF 2025,
CONT P NO. 599 OF 2025
07-11-2025
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