Madras High Court
S.R.Anusuya vs The Director on 20 November, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.18971 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :20.11.2019
CORAM
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No. 18971 of 2019
S.R.Anusuya ..Petitioner
Vs
1. The Director,
Directorate of School Education,
DPI Complex, College Road,
Chennai -600006.
2.The Joint Director (Vocational)
Directorate of School Education,
DPI Complex, College Road,
Chennai -600006.
3.The Headmistress
Government High School,
Thamarapalayam, Erode. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying
to issue a Writ of Mandamus directing the respondents 1 & 2 to promote the
petitioner as Computer Instructor to teach Computer Science for Classes XI and
XII in Higher Secondary Schools immediately pursuant to the recommendations
of the name of petitioner by the 3rd respondent within a time frame.
For Petitioner : M/s.Sathish K
For Respondent : Mrs. P. Kavitha, GA
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W.P.No.18971 of 2019
ORDER
Writ Petition is filed for issuance of a Writ of Mandamus to direct the respondents 1 & 2 to promote the petitioner as Computer Instructor to teach Computer Science for Classes XI and XII in Higher Secondary Schools immediately pursuant to the recommendations of the name of petitioner by the 3rd respondent within a time frame.
2. Heard both sides and perused the records. By consent, the writ petition is taken up for final disposal.
3. The case of the petitioner is that the petitioner was appointed as Secondary Grade Teacher in the year 2000 and her services were regularised in the year 2002 and she is continuing her service at Government High School, Thamarapalayam, Erode District. While being so, the 2nd respondent herein had sent a circular in Na.Ka. No. 75050/VI/E2/2017 dated 24.08.2017 for the post of Computer Instructor. The basic qualification for the said post is that the candidate should have completed graduation in the relevant subject and B.Ed, therefore the petitoner's name was recommended by the Government School. Thereafter no communication was received from the 2nd respondent . Hence, the petitioner has made representation dated 23.01.2019 to the 1st & 2nd respondents to consider her for promotion and the said representation is still pending without consideration. Challenging the same, the present writ petition is filed. 2/4 http://www.judis.nic.in W.P.No.18971 of 2019
4. Learned counsel appearing for the petitioner has further submitted that it would suffice, if this Court issues direction to the respondents to consider and pass orders on the representation dated 23.01.2018 submitted by the Petitioner.
5. Considering the limited request made by the learned counsel appearing for the petitioner, this Court hereby directs the 2nd respondent to consider the request made by the petitioner and pass appropriate orders on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order.
6. The writ petition is accordingly disposed of. No costs.
20.11.2019
Index : Yes/No
ak
1. The Director,
Directorate of School Education,
DPI Complex, College Road,
Chennai -600006.
2.The Joint Director (Vocational)
Directorate of School Education,
DPI Complex, College Road,
Chennai -600006.
3.The Headmistress
Government High School,
Thamarapalayam, Erode.
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W.P.No.18971 of 2019
M.DHANDAPANI,J.
ak
W.P.No.18971 of 2019
and WMP. No. 18319 of 2019
20.11.2019
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