Madras High Court
All India Private School Association vs The Director Of Matriculation Schools on 14 March, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 14.03.2018 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN W.P.No.4802 of 2014 and M.P.No.2 of 2014 All India Private School Association, 1/1, Salvation Avenue, Thirumullaivoyal, Chennai 600 062 Rep.by its General Secretary, I.Manoharan Jeyakumar. ... Petitioner Vs 1.The Director of Matriculation Schools, DPI Campus, College Road, Chennai 600 006. 2.The Director of Government Examination, DPI Campus, College Road, Chennai 600 006. 3.The Inspector of Matriculation Schools, Kancheepuram District, Kancheepuram. 4.The District Educational Officer, Chengalpet. ... Respondents Prayer:Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Certiorari to call for the records relating to the proceedings of the 4th respondent in Na.Ka.No.2263/Aa3/2013 dated 14.02.2014 and quash the same. For Petitioner :Mr.G.Sankaran For Respondents :Mr.C.Munusamy, Spl GP O R D E R
This writ petition has been filed to quash the communication issued by the 4th respondent dated 14.02.2014.
2.However, when the matter was taken up for consideration, the learned counsel for the petitioner invited the attention of this Court to paragraph No.12 of the counter affidavit filed by the fourth respondent, wherein, it has been averred as follows:
I submit that the Public Exams for 2014 were conducted; valuation of Scripts was completed and the results announced at the scheduled time by meeting great difficulties comparison of particulars with School Profile is also completed mostly. There is no necessity for forming team and getting particulars by the team by visiting the Schools this year. The letter Na.Ka.No.2263/AA3/2013 dated 14.12.2014 has now become obsolete.
It is submitted that the entire responsibilities of conducting the Examinations of 10th and 12th Std, such as constitution of Exam Centre's attachment of Schools to such Centres. Appointment of Departmental Officer, Chief Superintendent and Invigilators, Flying Squad and finally Valuation of scripts etc., vest with the 4th respondent. For such activities it is very much essential to have the list of teachers of all schools with details such as classes they teach with subjects. If these particulars are not properly furnished by all Schools it will be extremely very much difficult to conduct the Exams.
3.From the averment as extracted above, it is very clear that the communication dated 14.12.2014 issued by the fourth respondent, which is impugned in this writ petition, has become obsolete. Hence, no further order is required in this writ petition, except recording the averment so made in the counter affidavit filed by the fourth respondent.
4.Accordingly, the writ petition stands closed. No costs. Consequently, connected miscellaneous petition is also closed.
14.03.2018 (=) kak To
1.The Director of Matriculation Schools, DPI Campus, College Road, Chennai 600 006.
2.The Director of Government Examination, DPI Campus, College Road, Chennai 600 006.
3.The Inspector of Matriculation Schools, Kancheepuram District, Kancheepuram.
4.The District Educational Officer, Chengalpet.
R.MAHADEVAN, J.
kak W.P.No.4802 of 2014 14.03.2018