Madras High Court
Sharavanan vs The Director Of Matriculation Schools on 12 April, 2024
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
W.P.No.9896 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.04.2024
CORAM :
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P. No.9896 of 2024
Sharavanan ... Petitioner
Vs.
1. The Director of Matriculation Schools,
DPI Campus, College Road,
Chennai – 600 006.
2. The Joint Director (Private Schools)
DPI Campus, College Road,
Chennai – 600 006.
3. The Chief Educational Officer,
O/o. Chief Educational Office,
District Collectorate Office,
Salem – 636 001.
4. The District Educational Officer,
(Private Schools)
O/o. The District Educational Office,
Collectorate Office,
Salem – 636 001.
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W.P.No.9896 of 2024
5. Amit Educational & Charitable Trust,
Rep. by its Chairman,
P. Arumugam,
Railway Gate South Salem to Chennai NH Road,
Vaithiyagoundanpudhur Village,
Pethanaickampalayam Block,
Salem - 636 115. ... Respondents
Prayer:Writ Petition is filed under Article 226 of Constitution of India, for
issuance of writ of Mandamus directing the respondents 1 to 4 to consider the
petitioner's representations dated 30.05.2023, 12.06.2023, 22.01.2024,
29.01.2024, 03.02.2024 & 08.02.2024 within time limit stipulated by this
Court.
For Petitioner : Mr.B.Gopalakrishnan
For R1 to R4 : Mrs. P. Rajarajeswari
Government Advocate
ORDER
With reference to the relief sought for in the present writ petition to direct the respondents to consider the representation to cancel the recognition granted to 5th respondent/School, management dispute between the parties are pending before the Civil Court in O.S.No.168 of 2023 on the file of the District Munsif Court, Attur and in O.S.No.08 of 2024 on the file of the Sub Court, Salem.
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2. When the management disputes are pending on the file of the competent Civil Court of law, the Authorities may not be in a position to consider the representation. Thus, the parties are at liberty to resolve the issues through Civil Court of law and initiate all appropriate actions by approaching the competent Authorities of the Education Department in the manner known to law.
3. Accordingly, this Writ Petition stands disposed of. There shall be no order as to costs.
12.04.2024
Index : Yes/No
Speaking Order : Yes/No
Neutral Citation : Yes/No
veda
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https://www.mhc.tn.gov.in/judis W.P.No.9896 of 2024 To
1. The Director of Matriculation Schools, DPI Campus, College Road, Chennai – 600 006.
2. The Joint Director (Private Schools) DPI Campus, College Road, Chennai – 600 006.
3. The Chief Educational Officer, O/o. Chief Educational Office, District Collectorate Office, Salem – 636 001.
4. The District Educational Officer, (Private Schools) O/o. The District Educational Office, Collectorate Office, Salem – 636 001.
Page No.4 of 5https://www.mhc.tn.gov.in/judis W.P.No.9896 of 2024 S.M.SUBRAMANIAM,J.
veda W.P.No.9896 of 2024 12.04.2024 Page No.5 of 5 https://www.mhc.tn.gov.in/judis