Madras High Court
Good Shepherd Matriculation School vs The Director Of Government ... on 5 January, 2026
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.15171 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.01.2026
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HONOURABLE MRS.JUSTICE R.KALAIMATHI
W.P(MD)No.15171 of 2019
and
W.M.P(MD)Nos.11665 to 11667 & 19874 of 2019
Good Shepherd Matriculation School,
Represented by its Correspondent
Fr.John Sibi,
Simon Colony,
Coalchel,
Kodimunai Post,
Kanyakumari District – 629 251. ... Petitioner
Vs.
1.The Director of Government Examinations,
DPI Campus,
College Road,
Chennai – 600 006.
2.The Director of Matriculation Schools,
DPI Campus,
College Road,
Chennai – 600 006.
3.The Chief Educational Officer,
Kanyakumari District,
At Nagercoil.
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W.P.(MD)No.15171 of 2019
4.The District Educational Officer,
Thuckalay,
Kanyakumari District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, to call for
the records of the impugned order of the third respondent in Na.Ka.No.
7787/AA4/2018 dated 20.05.2019 and Na.Ka.No.7787/AA4/2018 dated
26.06.2019 and quash the same and consequently grant recognition to the
petitioner school for the standards from L.K.G. to VI in terms of
G.O.Ms.No.175 dated 20.07.2017 of the School Education Department
for the period 2016-2019, within a specified time frame fixed by this
Court.
For Appellant : Mr.T.Lajapathi Roy
Senior Counsel
for Mr.S.Seenivasan
For Respondents : Mr.T.Amjad Khan
Government Advocate
ORDER
(Order of the Court was made by G.R.Swaminathan J.) Heard both sides.
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2.The petitioner is a minority institution running a school with classes up to 8th Standard. By the impugned order, the petitioner had been directed to be closed and the students from 6th to 8th standard were directed to be shifted to another school. The petitioner has been enjoying the interim order right from the time of inspection. Since, for the last 6 years, the petitioner had enjoyed the interim order, we do not propose to disturb the status quo for the present.
3.The learned Senior Counsel appearing for the petitioner states that the impugned order was passed pursuant to the order dated 22.09.2019 made in W.P(MD)No.242 of 2019. The said direction has been set aside today by this Court in W.A(MD)No.107 of 2019.
4.In this view of the matter, the order impugned in the writ petition is set aside. We make it clear that it is entirely for the writ petitioner to obtain proper renewal / recognition / affiliation within the next three months from the competent authority. If the petitioner is unable to do so, the petitioner school shall not be allowed by the authorities to function from the next academic year onwards.
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5.With the aforesaid directions, this Writ Petition is allowed. No costs. Consequently, connected miscellaneous petitions are closed.
[G.R.S., J.] [R.K.M, J.]
05.01.2026
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NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
MGA
To
1.The Director of Government Examinations, DPI Campus, College Road, Chennai – 600 006.
2.The Director of Matriculation Schools, DPI Campus, College Road, Chennai – 600 006.
3.The Chief Educational Officer, Kanyakumari District, At Nagercoil.
4.The District Educational Officer, Thuckalay, Kanyakumari District.
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AND R.KALAIMATHI, J.
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