Madras High Court
D.Johncy Brijit vs The Director Of School Education on 12 February, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 16366 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12-02-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No. 16366 of 2024
D.Johncy Brijit
W/o.Joseph Raj,
No.57, Iyyan Koil Street, R.K.Nagar,
Ariyankuppam, Puducherry-605 007.
..Petitioner(s)
Vs
1. The Director of School Education,
Puducherry-605 005.
2. The Correspondent / Headmaster,
Fatima Government Aided Boys High School,
Puducherry-605 008.
..Respondent(s)
Writ Petition filed under Article 226 of Constitution of India, to
issue a Writ of Mandamus, directing the first respondent to grant approval for
the petitioner’s appointment as Nursery Teacher from 16.06.2006 and as
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WP No. 16366 of 2024
Sanitary Assistant in the second respondent school with effect from 29.03.2012
and grant her all consequential benefits.
For Petitioner(s): Mr.P.Mohanraj
For Respondent(s): Mr.Syed Mustafa for R1
Special Government Pleader
Ms.A.Arul Mary for R2
for M/s. Father Xavier Associates
ORDER
This petition has been filed seeking a direction to the first respondent to grant approval for the petitioner’s appointment as Nursery Teacher with effect from 16.06.2006 and as Sanitary Assistant in the second respondent school with effect from 29.03.2012, and to grant her all consequential benefits.
2. The case of the petitioner is that she is working as a Sanitary Assistant at Fatima Government Aided Boys High School, Puducherry, in a non-teaching post. Initially, she was appointed as a Nursery Teacher on consolidated pay on 16.06.2006. Subsequently, when a vacancy arose in the post of Sanitary Assistant consequent to the death of the incumbent, Mr.S.Raju ,on 04.12.2011, the petitioner was appointed to the said post with effect from 29.03.2012. The said appointment was made subject to the approval of the Education __________ Page2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 02/03/2026 04:03:50 pm ) WP No. 16366 of 2024 Department. The school Management sent proposals to the first respondent on 07.01.2019 seeking approval of her appointment. The petitioner also submitted a representation to the first respondent on 21.02.2024 through the second respondent, requesting approval of her appointment. However, no orders have been passed till date. Hence, the present writ petition has been filed.
3. The learned counsel for the petitioner would submit that it would suffice, if a direction is issued to the first respondent to consider the petitioner’s representation dated 21.02.2024, within a reasonable time to be fixed by this Court.
4.Considering the limited request made by the learned counsel for the petitioner and without expressing any opinion on the merits of the case, this Court, directs the first respondent to consider the petitioner’s representation dated 21.02.2024, and to pass appropriate orders on merits and in accordance with law within a period of six (6) weeks from the date of receipt of a copy of this order.
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6. With the above direction, this writ petition stands disposed of. No costs.
12-02-2026
Index: Yes/No (1/3)
Speaking/Non-speaking order
Neutral Citation: Yes/No
UMA
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WP No. 16366 of 2024
To
1. The Director of School Education,
Puducherry-605 005.
2. The Correspondent / Headmaster,
Fatima Govt Aided Boys High School,
Puducherry-605 008.
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WP No. 16366 of 2024
M.DHANDAPANI, J.
UMA
WP No. 16366 of 2024
(1/3)
12-02-2026
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