[Cites 1, Cited by 0]
Madras High Court
E.Polammal vs The Joint Director Of on 24 March, 2026
W.P.(MD) No.7751 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD) No.7751 of 2026
E.Polammal ... Petitioner
-vs-
1.The Joint Director of
School Education
(Higher Secondary)
O/o.The Joint Director of
School Education
Chennai-600 006
2.The Chief Education Officer
O/o.The Chief Education Officer
Thoothukudi District
3.The District Education Officer
O/o.The District Education Office
Kovilpatti, Thoothukudi District
4.The Secretary
St.Mary High School
Therkku Konar Kottai
Thoothukudi-628 552 ... Respondents
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W.P.(MD) No.7751 of 2026
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus directing the first respondent to conclude and to pass
final orders in the enquiry proceeding conducted on 17.03.2025 within the
time stipulated by this Court.
For Petitioner : Mr.G.Karthik
for M/s.Roy and Roy Associates
For Respondents : Mr.N.Satheesh Kumar
Additional Government Pleader for R1 to R3
ORDER
Mr.N.Satheesh Kumar, learned Additional Government Pleader,
takes notice for the respondents 1 to 3.
2. In view of the nature of the relief sought in this writ petition,
issuance of notice to the fourth respondent is dispensed with.
3. With the consent of both sides, this writ petition is disposed of
at the admission stage.
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4. Heard the learned counsel for the petitioner and the learned
Additional Government Pleader appearing for the respondents 1 to 3.
5. The short grievance of the petitioner in this writ petition is that
the first respondent, on a request made by the petitioner to regularize certain
period of absence, had initiated enquiry and accordingly, called the petitioner
to appear for enquiry through proceedings bearing Na.Ka.No.
081752/EE(HSE)/BC/2025, dated 12.03.2025 and also conducted enquiry on
17.03.2025. However, after having conducted enquiry on the said date, no
further steps have been taken by the first respondent. Hence, the petitioner
has approached this Court after having waited for one year. The sole ground
of the petitioner is that the first respondent is not taking appropriate decision
pursuant to the enquiry that was already conducted on 17.03.2025.
6. Mr.N.Satheesh Kumar, learned Additional Government Pleader,
appearing for the respondents, on instructions, submits that the first
respondent would pass appropriate orders pursuant to the enquiry that was
conducted on 17.03.2025, as expeditiously as possible, as no orders have
been passed by the first respondent as on date.
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7. In such circumstances, this writ petition is disposed of
directing the first respondent to pass appropriate orders pursuant to the
enquiry that was conducted on 17.03.2025, as expeditiously as possible, at
any rate, within a period of six weeks from the date of receipt of a copy of this
order. No costs.
24.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
To:
1.The Joint Director of
School Education
(Higher Secondary),
O/o.The Joint Director of
School Education,
Chennai-600 006.
2.The Chief Education Officer,
O/o.The Chief Education Officer,
Thoothukudi District.
3.The District Education Officer,
O/o.The District Education Office,
Kovilpatti, Thoothukudi District.
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MUMMINENI SUDHEER KUMAR, J.
krk
24.03.2026
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