Madras High Court
Aided Primary School vs The State Of Tamil Nadu on 10 September, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.34267 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 10.09.2025
CORAM
THE HONOURABLE MR.JUSTICE G.K.ILANTHIRAIYAN
W.P.No.34267 of 2025
1. Aided Primary School,
Vellamalai Estate.
2. Aided Primary School,
Oosimalai Estate.
3. Aided Primary School,
Kanjumalai Estate.
4. Aided Middle School,
Karamalai Estate.
5. Aided Primary School,
Nadumalai Estate
6.Aided Primary School
Akkamalai-IV Estate
Represented by its,
The Secretary,
School Committee,
Karamalai Group,
Karamalai Bazaar - 642 130
Valparai Taluk,
Coimbatore District ..... Petitioners
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W.P.No.34267 of 2025
Vs
1. The State of Tamil Nadu,
Rep by its Secretary to Government,
Department of School Education,
Secretariat, Chennai - 600 009.
2. The Director of Elementary Education,
College Road,
Chennai - 600 006.
3. The District Educational Officer
(Elementary Schools)
District Educational Office,
Pollachi - 642 127.
4. The Block Educational Officer,
Valparai - 642 127
Coimbatore District. ..... Respondents
Prayer:- Writ Petition filed under Article 226 of Constitution of India
for the issuance of Writ of Mandamus, directing the 1st respondent to
pass an order to take over the 6 aided schools and its teachers for direct
control of the Government based on the request letters of the petitioners'
School Committee dated 17.03.2022, 30.05.2022, 30.07.2024 and
19.09.2024 the proposal dated 25.11.2024 made in Na.Ka.No.301/A1/
2024 sent by the 4th respondent to the 3rd respondent and the proposal
dated 22.01.2025 made in Na.Ka.No.3384/A4/2024 sent by the 3rd
respondent to the 2nd respondent, in compliance with G.O.Ms.No.2010
dated 19.10.1983 issued by the 1st respondent.
For Petitioners : Mr.N.Manoharan
For Respondents : Mr.S.Prabhakaran
Government Advocate.
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W.P.No.34267 of 2025
ORDER
This Writ Petition has been filed seeking a direction to the first respondent to pass appropriate orders for taking over six aided school and their teachers under the direct control of the Government, based on the representations submitted by the petitioners.
2. Heard the learned counsel appearing on either side and perused the materials available on record.
3. Considering the facts and circumstances of the case, the first respondent is directed to pass orders for taking over the six aided schools and their teachers under the direct control of the Government, based on the request letters of the petitioners' School Committee dated 17.03.2022, 30.05.2022, 30.07.2024 and 19.09.2024 the proposal dated 25.11.2024 made in Na.Ka.No.301/A1/ 2024 forwarded by the 4th respondent to the 3rd respondent and the proposal dated 22.01.2025 made in Na.Ka.No 3384/A4/2024 forwarded by the 3rd respondent to the 2nd respondent, in compliance with G.O.Ms.No.2010 dated 19.10.1983 issued by the 1st respondent, within a period of eight weeks from the date of receipt of a copy of this order.
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4. With the above direction, this Writ Petition stands disposed of. There shall be no order as to costs.
10.09.2025 (2/2) Internet : Yes Index : Yes/No Lpp To
1. The Secretary to Government, Department of School Education, Secretariat, Chennai - 600 009.
2. The Director of Elementary Education, College Road, Chennai - 600 006.
3. The District Educational Officer (Elementary Schools) District Educational Office, Pollachi - 642 127.
4. The Block Educational Officer, Valparai - 642 127 Coimbatore District.
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