Central Administrative Tribunal - Madras
Pondicherry State Teachers Federation vs Ut Of Pondicherry on 5 August, 2025
1 OA 310/00028/2017
CENTRAL ADMINISTRATIVE TRIBUNAL
CHENNAI BENCH
OA 310/00028/2017
Dated Tuesday the 5th day of August Two Thousand Twenty Five
CORAM :
HON'BLE MR. M. SWAMINATHAN, Member (J)
&
HON'BLE MR. SISIR KUMAR RATHO, Member (A)
1. Pondicherry State Teachers' Federation
Represented by its General Secretary
Kalidasan.R,
Trained Graduate Teacher,
Government High School
at Karaikal-609 602.
2. Tmt.Vanaja.R
3. Tmt. Rathika. P
4. Mrs. Dhanalakshmi. K
5. Tmt. Stella Mary. J
6. Tmt. Punithavathy. M ... Applicants
By Advocate M/s. K.V. Subramanian Associates
Vs
1. Director of School Education,
Directorate of School Education,
Perunthalaivar Kamarajar Centenary Buildings,
Puducherry-605 005.
2. Union of India represented by
U.T. Govt. of Puducherry
Through the Secretary to Govt., (Education Dept.)
Chief Secretariat,
Govt. of Puducherry,
Puducherry-605 001.
3. Mrs/Ms. Ancy Aravindan,
2 OA 310/00028/2017
Govt. Middle School, Avaroth, Mahe.
4. Mrs/Ms. Soujath.V, GLP S, Cherukallai, Mahe
5. Mrs./Ms. Mini P.P., GLP S, Moolakkadavu, Mahe
6. Mrs./Ms.Uma Sankari.M., GLP S, Moolakkadavu, Mahe.
7. Mrs./Ms.Divya.K., UGHS, Chalakkara, Mahe.
8. Mrs./Ms. Rasheena V.C., GLPS (Eng), Mahe.
9. Mrs./Ms. Jilty Mole George, GLPS, Pandakkal, Mahe.
10. Mrs/Ms.Savitha.C., GLP S, Palloor West, Mahe.
11. Mrs/Ms.Sunitha.C., GMS, Avaroth, Mahe.
12. Mrs/Ms. Reshna. A., GLPS, Cherukallayi, Mahe.
13. Mrs/Ms. Mangalakshmi Jayaprada, Dr.ZH Gems P S, Yanam
14. Mrs/Ms. Made Seetha Mahalakshmi, BJR GPS, Bheem Nagar, Yanam
15. Mrs/Ms. Ankani Satya Padmaja, SK GPS, Agraharam, Yanam.
16. Mrs/Ms. Menda Sreelaxmi, KSPVRN GPS, Yanam.
17. Mrs/Ms. Palepu Suryakala, MT GPS, Mettakur, Yanam.
18. Mrs/Ms. Puvvala Hemakumari, SV G P S, Kurusampeta, Yanam.
19. Mrs/Ms. Lanke B Venkataramana, KSPVRN GPS, Yanam.
20. Mrs/Ms. Kada Rani, NGPS, Ayyan Nagar, Yanam.
21. Mrs/Ms. S.Baby Pushpa Kumari, KSPVRN GPS, Yanam.
22. Mrs/Ms. A. Venkata Ramanamma, IG G P S, Yanam.
23. Mrs/Ms. Mattaparthi Mahalakshmamma, NGPS, Ayyan Nagar, Yanam.
24. Mrs/Ms. Mallavarapu Kamala, SDNR G P S, Ambedkar Nagar, Yanam.
3 OA 310/00028/2017
25. Mrs/Ms. Kavuri Vijaya Nirmala, PK G H S, Gueiriampeta, Yanam.
26. Mrs/Ms. Jonnada Aparna, SV GPS, Kurusampeta, Yanam.
27. Mrs/Ms. Dadala Bhagya Lakshmi, SB GPS, Savithri Nagar, Yanam.
28. Mrs/Ms. Kodi Peralla Devi, SDNR GPS, Ambedkar Nagar, Yanam.
29. Mrs/Ms. Gurrapu Nirmala, SB GPS, Savithri Nagar, Yanam.
30. Mrs/Ms. Meda Venkata Laxmi, PK G H S, Gueiriampeta, Yanam.
... Respondents
By Advocate Mr. R. Syed Mustafa (R1, 2)
M/s Sai Bharath and Ilan (R8-12)
4 OA 310/00028/2017
ORAL ORDER
(Pronounced by Hon'ble Mr. M. Swaminathan, Member(J)) In the instant OA, the applicant seeks the following relief:
"a. This Tribunal may be pleased to declare that back door appointments of 24 candidates in yanam and 05 candidates in Mahe region subsequent to the receipt of the order issued in I.D Note No.30721/DSE/Estt-I/D3/2007-08 Dt.25.09.2007 of the Dy. Director (Administration) as PPS Ts by the School Management Committee sou moto without permission of the 1st respondent and their sequential regularization and absorption as Balasevikas was illegal and contrary to service law and also be pleased to set aside those illegal appointments.
b. This Tribunal may further be pleased to declare that 22 candidates belonging to Yanam region and 10 candidates belonging to Mahe region were appointed as PPS Ts over and above the sanctioned strength of posts and consequential regularization as Balasevikas and posting them at Karaikal and Puducherry region wherein regional language is Tamizh is illegal and invalid and amounted to usurpation of the posts legally entitled to Tamizh knowing eligible candidates viz. the applicants.
c. This Tribunal may further be pleased to declare that posting of 28 surplus Balasevikas at karaikal and Puducherry for want of posts and vacancy in their respective region and retaining them in their native region itself on service placement basis and thereby keeping 28 schools vacant without teachers both at karaikal and Puducherry defeated the very purpose of creation of posts at Puducherry and Karaikal region was against public interest, waste of public money and man power and hence liable to be quashed.
d. Consequently this Tribunal may further be pleased to direct the respondent Dept. to the effect that the posts of 5 OA 310/00028/2017 Balasevikas available in Puducherry and Karaikal regions should be filled up with Teachers who are conversant in Tamizh language and the applicants' cases may be considered for appointment as Balasevikas in future even by relaxing age limit."
2. When the matter is taken up for hearing, the learned counsel for the applicant stated that he has no instructions from the applicant.
3. In view of the submissions made by the learned counsel for the applicant, the OA is closed at present. No order as to costs.
(Sisir Kumar Ratho) (M. Swaminathan)
Member (A) Member (J)
05.08.2025
AS