Madras High Court
R.Boobalan vs The Director Of School Education on 27 October, 2017
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27.10.2017
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
W.P.No.27524 of 2017
R.Boobalan .. Petitioner
-vs-
1. The Director of School Education
DPI Campus, College Road
Chennai 600 006
2. The District Educational Officer
Chennai South
Chennai 600 008
3. The Headmaster
Government High School for Girls
Usman Road
T.Nagar
Chennai 600 017 .. Respondents
Petition under Article 226 of the Constitution of India, praying for the issue of a Writ of Mandamus, directing the respondents 1 and 2 to consider the application submitted by the petitioner dated 30.3.2009 and 23.08.2017 along with the certificate of the Tahsildar, Egmore dated 3.8.2017 and pass orders seeking compassionate appointment to the petitioner as Junior Assistant forthwith.
For Petitioner :: Mr.P.Ebenezer Paul
For Respondents :: Mr.ERA.Premnath
Government Advocate
ORDER
The petitioner's mother, while serving as Sewing Mistress in the third respondent school, died on 31.8.2007, leaving behind the petitioner, his younger brother and his father as the legal heirs. As his father was not employed and his brother was also studying in a school at the relevant point of time, an application seeking appointment on compassionate ground was given on 30.3.2009 to the third respondent. The Headmaster of the Government High School for Girls, T.Nagar, Chennai forwarded the same to the District Educational Officer, Chennai South, who also in turn forwarded the petitioner's application to the first respondent on 16.7.2013. Since all the information were not furnished, the first respondent informed the second respondent, who in turn called upon the petitioner to submit the income certificate from the Tahsildar mentioning the status of the family members. Thereafter, a fresh representation was given to the second respondent after obtaining the certificate from the Tahsildar on 3.8.2017. But till date, the said application is pending. In the meanwhile, the petitioner is also getting over-aged. At this stage, the petitioner has been advised to approach this Court.
2. The learned Government Advocate for the respondents sought for eight weeks time to consider the petitioner's representation.
3. Accordingly, the first respondent is hereby directed to consider the pending representation of the petitioner on merits and pass appropriate orders in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The writ petition is disposed of accordingly. No costs.
Speaking/Non speaking order 27.10.2017
Index : yes/no
ss
To
1. The Director of School Education
DPI Campus
College Road
Chennai 600 006
2. The District Educational Officer
Chennai South
Chennai 600 008
3. The Headmaster
Government High School for Girls
Usman Road
T.Nagar
Chennai 600 017
T.RAJA, J.
ss
W.P.No.27524 of 2017
27.10.2017