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[Cites 1, Cited by 0]

Madras High Court

K.Ramamoorthy vs The Union Of India on 18 July, 2022

Author: R.Vijayakumar

Bench: R.Vijayakumar

                                                                      W.P.(MD).No.8478 of 2012



                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 18.07.2022

                                                   CORAM

                                  THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                          W.P.(MD).No.8478 of 2012
                                                   and
                                          M.P(MD)Nos.2 & 3 of 2012

                     K.Ramamoorthy                                         ... Petitioner

                                                       Vs.
                     1.The Union of India,
                       Represented by its Secretary,
                       Ministry of Human Resources Development Department,
                       New Delhi.

                     2.The Commissioner,
                       Kendriya Vidyalaya Sangathan,
                       18, Institutional Area,
                       Shaheed Jeet Singh Marg,
                       New Delhi-110 016.

                     3.The Assistant Commissioner (Administration),
                       Kendriya Vidyalaya Sangathan,
                       18, Institutional Area,
                       Shaheed Jeet Singh Marg,
                       New Delhi-110 016.

                     4.The Assistant Commissioner,
                       Kendriya Vidyalaya Sangathan,
                       Regional Office, IIT Complex,
                       Chennai-36.

                     1/6


https://www.mhc.tn.gov.in/judis
                                                                           W.P.(MD).No.8478 of 2012



                     5.The Principal Secretary cum Commissioner
                           of Land Administration,
                       Chepauk,
                       Chennai-05.

                     6.The District Collector,
                       Ramanathapuram,
                       Ramanathapuram District.

                     7.The Principal,
                       Kendriya Vidyalaya,
                       38/A, Varthagan Street,
                       Rameswaram-623 526,
                       Rameswaram Taluk,
                       Ramanathapuram District.

                     8.The Tamil Nadu Government,
                       Represented by the Secretary,
                       Revenue Department,
                       Fort St.George,
                       Chennai.                                                ... Respondents

                     (R8 impleaded as party of the respondent vide suo motu order, dated
                     19.04.2013)

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Certiorarified Mandamus,
                     calling for the records relating to the proceedings of the third respondent
                     in No.F.11072-4 (TN)/2008-KVSHQ (Admn-I), dated 16.05.2012 and
                     the proceedings of the fourth respondent in 170111/RAM/2012-13/KVS
                     (CHER), dated 18.06.2012 and quash the same as illegal and
                     consequentially direct the respondent Nos.1 to 4 to construct a permanent

                     2/6


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                                                                             W.P.(MD).No.8478 of 2012

                     building at S.No.557/2, Soundari Amman Kovil Street, Rameshwaram,
                     Ramanathapuram District for the Kendriya Vidyalaya, Rameshwaram by
                     allocating construction funds within a period of that may be stipulated by
                     this Court.




                                     For Petitioner     : M/s.H.Jasima Yasmin
                                                          for M/s.Ajmal Associates

                                     For R-1            : Mr.R.Murugappan
                                     For R-2 & R-4      : Mr.G.Thalaimutharasu

                                     For R-3            : No appearance
                                     For R-5 & R-6      : Mr.P.Thambidurai
                                                          Government Advocate


                                                      ORDER

The present Writ Petition has been filed challenging an order passed by the third respondent herein on 16.05.2012 for a temporary merger of Kendriya Vidyalaya Rameswaram with Kendriya Vidyalaya Mandapam.

2. According to the learned Counsel for the writ petitioner, the welfare of the students would be affected incase the merger takes place.

The learned Counsel for the second respondent on instructions, had 3/6 https://www.mhc.tn.gov.in/judis W.P.(MD).No.8478 of 2012 produced a proceedings of the Deputy Commissioner of Kendriya Vidyalaya Sangathan, Chennai, dated 15.07.2022. As per the said proceedings, the Mandapam and Rameswaram Kendriya Vidyalaya are operating in different place. The learned Counsel for the second respondent submits that the proposal for temporary merger has been dropped as of now. The said statement is recorded.

3. Therefore, the Writ Petition stands dismissed as infructuous.

No costs. Consequently, connected Miscellaneous Petitions are closed.




                                                                                  18.07.2022

                     Index          :      Yes / No
                     Internet       :      Yes / No
                     btr




                     To

                     1.The Secretary,
                       The Union of India,

Ministry of Human Resources Development Department, New Delhi.

4/6

https://www.mhc.tn.gov.in/judis W.P.(MD).No.8478 of 2012

2.The Commissioner, Kendriya Vidyalaya Sangathan, 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi-110 016.

3.The Assistant Commissioner (Administration), Kendriya Vidyalaya Sangathan, 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi-110 016.

4.The Assistant Commissioner, Kendriya Vidyalaya Sangathan, Regional Office, IIT Complex, Chennai-36.

5.The Principal Secretary cum Commissioner of Land Administration, Chepauk, Chennai-05.

6.The District Collector, Ramanathapuram, Ramanathapuram District.

7.The Principal, Kendriya Vidyalaya, 38/A, Varthagan Street, Rameswaram-623 526, Rameswaram Taluk, Ramanathapuram District.

8.The Secretary, The Tamil Nadu Government, Revenue Department, Fort St.George, Chennai.

5/6

https://www.mhc.tn.gov.in/judis W.P.(MD).No.8478 of 2012 R.VIJAYAKUMAR, J.

btr Order made in W.P.(MD).No.8478 of 2012 18.07.2022 6/6 https://www.mhc.tn.gov.in/judis