The State Of Tamil Nadu vs K.Senthilkumaran
2025 Latest Caselaw 8800 Mad

Madras High Court

The State Of Tamil Nadu vs K.Senthilkumaran on 21 November, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                           W.A.No.2029 of 2023
                                                                                          ----------------------------
                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 21.11.2025
                                                            CORAM:
                                  THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                    AND
                                    THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                 W.A.No.2029 of 2023
                                                         and
                                                C.M.P.No.17217 of 2023

                1.The State of Tamil Nadu,
                 Rep. by the Secretary to Government,
                 Education Department, Secretariat,
                 Chennai – 600 009.

                2.The Director of School Education,
                 College Road, Chennai – 600 006.

                3.The Chief Educational Officer,
                 Thiruvannamalai District.

                4.The District Educational Officer,
                 Thiruvannamalai District.                                                ...Appellants


                                                                 Vs.

                K.Senthilkumaran                                                          ...Respondent


                PRAYER: Writ Appeal filed under clause 15 of Letters Patent praying to set
                aside the order dated 31.07.2017 made in W.P.No.8029 of 2010 and allow this
                Writ Appeal.
                                   For Appellants      : Mr.K.H.Ravikumar,
                                                         Govt. Advocate
                                   For Respondent      : Mr.R.D.Ashok Kumar
                                                         for Mr.S.N.Ravichandran

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                                                                                          W.A.No.2029 of 2023
                                                                                         ----------------------------
                                                            *****
                                                  JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)

Writ Appeal has been instituted challenging the writ order dated

31.07.2017 in W.P.No.8029 of 2010.

2. State preferred intra-Court appeal mainly on the ground that

conversion of Vocational Instructor post of Weaving cannot be permitted as

per G.O.Ms.No.39, School Education (D1) Department, dated 21.03.2003,

wherein, conversion of the posts of Tailoring and Music are permitted. The fact

remains that the respondent school initially appointed Mr.E.Dhanasekar as

Weaving teacher, who died on 18.08.2003. After his death, no Weaving

teacher was appointed and the Writ Petition came to be instituted in the year

2010, after a lapse of about 7 years seeking conversion of post of Weaving as

Music teacher. The Government rejected the application stating that such

conversion of post cannot be granted as per the Government policy.

3. Pertinently the post of Weaving teacher became vacant from

19.08.2003 onwards. The Writ Petition was filed in the year 2010. The

learned Government Advocate would submit that the post of Weaving teacher

is abolished throughout the State. However, the post of Music teacher is

available. Under these circumstances, the respondent is at liberty to submit a

fresh application for sanction of post, if the school is otherwise eligible under

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----------------------------

the Government policy. In the event of filing any such application, the same

may be considered in accordance with law.

4. Accordingly, this Writ Appeal is disposed of. No costs. Consequently,

the connected miscellaneous petition is closed.

                                                                              (S.M.S., J.)       (P.D.B., J.)
                                                                                        21.11.2025
                dsa
                Internet              :Yes/No
                Index                 :Yes/No
                Neutral Citation      :Yes/No
                Speaking/Non-speaking order

                To

                1.The Secretary to Government,
                 State of Tamil Nadu,

Education Department, Secretariat, Chennai – 600 009.

2.The Director of School Education, College Road, Chennai – 600 006.

3.The Chief Educational Officer, Thiruvannamalai District.

4.The District Educational Officer, Thiruvannamalai District.

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----------------------------

S.M.SUBRAMANIAM, J.

and P.DHANABAL, J.

dsa

21.11.2025

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