Madras High Court
)S.Parvathy vs )The Director Of School Education on 28 January, 2016
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.01.2016
CORAM
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN
Writ Petition(MD)No.1721 of 2016
and
W.M.P(MD)No.1492 of 2016
1)S.PARVATHY
2)S.PARANTHAMAN NAMBI ... PETITIONERS
Vs.
1)THE DIRECTOR OF SCHOOL EDUCATION,
DIRECTORATE OF SCHOOL EDUCATION,
COLLEGE ROAD, CHENNAI-6.
2)THE JOINT DIRECTOR OF SCHOOL EDUCATION,
DIRECTORATE OF SCHOOL EDUCATION,
COLLEGE ROAD,
CHENNAI-6.
3)THE CHIEF EDUCATIONAL OFFICER,
TIRUNELVELI.
4)THE DISTRICT EDUCATIONAL OFFICER,
TIRUNELVELI.
5)THE HEADMASTER,
GOVERNMENT HIGH SCHOOL,
SEVALKULAM,
TIRUNELVELI DISTRICT. ... RESPONDENTS
Petition filed under Article 226 of the Constitution of India, for
issuance of a Writ of Certiorarified Mandamus, calling for the records of the
impugned proceedings of the 4th respondent herein in Na.Ka.No2279/A1/2014
dated 23.06.2015 and quash the same and further direct the respondents 1 to 4
herein to appoint the 2nd petitioner herein as Junior Assistant in the School
Education Department.
!For Petitioner : Mr.D.Nallathambi
For Respondent : Mr.V.Muruganandam
Additional Government Pleader
:O R D E R
Heard both sides.
2.The District Educational Officer, Tirunelveli, has passed the following order:-
''khtl;lf; fy;tp mYtyhpd; bray;Kiwfs;> jpUbey;ntyp e.f.vz;.2279/m1/2014 ehs;.23.06.2015 bghUs;' fUiz mog;gilapy; gzp ntz;Ljy; - (nyl;) jpU.RliyKj;J vd;ghhpd; thhpR jpU.gue;jhkd; ek;gp vd;ghUf;F fUiz mog;gilapy; ,ilepiy cjtpahsh; gzp tha;g;g[f; nfhUjy; - nky;KiwaPL ? rhh;ghf.
ghh;it' jpUbey;ntyp khtl;lf; fy;tp mYtyhpd; bray;Kiwfs; e.f.vz;.2279/m1/2014> ehs;.10.02.2015.
. . .
ghh;itapy; fhZk; ,t;tYtyf bray;KiwfSf;F brty;Fsk;> muR cah;epiyg;gs;spj; jiyik Mrphpahpd; ftdk; <h;f;fg;gLfpwJ.
brty;Fsk;> muR cah;epiyg;gs;spapy; jiyik Mrphpauhfg; gzpahw;wp gzpapypUf;Fk; bghGJ 22.09.2009y; kuzkile;j jpU.vd;.RliyKj;J vd;gthpd; thhpRjhuhd md;dhUila kfd; jpU.R.gue;jhkd; ek;gp vd;gthpd; gzptha;g;g[ rhh;ghd nky;KiwaPL fUj;JU ghprPyid bra;ag;gl;ljd; mog;gilapy; gs;spf; fy;tp ,af;Feh; mth;fshy; nfhug;gl;l tptuq;fis jpU.R.gue;jhkd; ek;gp vd;ghhplkpUe;J bgw;W 2 gpupjpfspy; ,t;tYtyfk; mDg;gpl ghh;itapy; fhz; bray;Kiwfspy; nfhug;gl;oUe;jJ.
fhykhd jpU.vd;.RliyKj;J vd;ghhpd; kidtp jpUkjp.R.ghh;tjp vd;ghh; gs;spj; jiyik Mrphpah; K:yk; mDg;ghky;> nehpilahf ,t;tYtyfj;jpw;F mDg;gpa fUj;JUf;fs; ,j;Jld; ,izj;Jg; gs;spj; jiyik MrphpaUf;F mDg;gyhfpwJ.
ghh;itapy; fhz; bray;Kiwfspy; nfhug;gl;lthW xd;gJ ,dq;fSf;fhd chpa tptuq;fis Kiwahfg; bgw;W mDg;gpl gs;spj; jiyik Mrphpah; kPft[k; nfl;Lf;fbfhs;sg;gLfpwhh;.''
3.In my view, the petitioner cannot have any grievance over the said order. However, the learned counsel for the petitioner has submitted that all the required particulars were submitted to the fifth respondent. If so, a direction is issued to the fifth respondent to forward appropriate proposal for compassionate appointment along with the documents said to have been submitted by the petitioner. If any document is not produced, the fifth respondent is directed to send appropriate communication directing the petitioner to produce those documents.
The writ petition is disposed of in the above terms. No costs. Consequently, W.M.P(MD)No.1492 of 2016 is closed.
To
1)THE DIRECTOR OF SCHOOL EDUCATION, DIRECTORATE OF SCHOOL EDUCATION, COLLEGE ROAD, CHENNAI-6.
2)THE JOINT DIRECTOR OF SCHOOL EDUCATION, DIRECTORATE OF SCHOOL EDUCATION COLLEGE ROAD, CHENNAI-6.
3)THE CHIEF EDUCATIONAL OFFICER, TIRUNELVELI.
4)THE DISTRICT EDUCATIONAL OFFICER, TIRUNELVELI.
5)THE HEADMASTER, GOVERNMENT HIGH SCHOOL, SEVALKULAM, TIRUNELVELI DISTRICT..