Madras High Court
S.Halen Raja Soundari vs /
Author: M.S.Ramesh
Bench: M.S.Ramesh
WP(MD)Nos.6340 of 2018, etc. batch
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
RESERVED ON : 25.08.2022
DELIVERED ON : 02.09.2022
CORAM:
THE HONOURABLE MR.JUSTICE M.S.RAMESH
W.P.(MD)Nos.6340, 7642, 9525 to 9528, 12889, 15014, 15015, 15515, 16914,
21430, 24604, 24816 of 2018, 6477, 6882, 7819 to 7821, 9122, 11925, 14502,
14504, 14505, 17221, 17483, 18398, 18866, 18867, 18983,
21779, 24920, 25420, 25448, 27062, 27343 of 2019,
878, 983, 5196, 8276, 10989, 11973, 13923, 14352, 14453, 15104, 15684, 15949,
17057, 18063, 18212, 18599, 19696 of 2020,
930, 1336, 2086, 2092, 2098, 4329, 5369, 5921, 6409, 7198, 10214, 11970,
12897, 12898, 13127, 13774, 13792, 14851, 15430, 15618, 16175, 16423, 17990,
18916, 20409 of 2021, 723, 9752, 11325, 11552, 12259, 12603, 12846,13083,
13084, 13135, 14230, 14301, 14302, 14456, 14471, 15601,
15607, 15609, 15639, 15693, 15783, 15806, 15875, 15876, 15944,
16004, 16029, 16030, 16094, 16213, 16303, 16307, 16329, 16465,
16468, 16536, 16670, 16676, 16690, 16736, 16762, 16835,
17082, 17090, 17404 to 17407, 17765, 17766, 17966,
18329, 18449, 18522, 18529, 18530, 18591, 18679, 18789 of 2022
and connected W.M.Ps.
W.P.(MD)No.6340 of 2018
S.Halen Raja Soundari ... Petitioner
/vs./
1.The District Elementary Educational Officer,
Aandipatti,
Theni District.
1/97
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WP(MD)Nos.6340 of 2018, etc. batch
2.The Additional Assistant Elementary Educational
Officer,
Aandipatti,
Theni District.
3.The Correspondent,
CSI Primary School,
Maniyakkaranpatti,
Aandipatti Union,
Theni District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records made in to
the impugned order passed by the 2nd respondent vide proceedings in Na.Ka.No.
480/A1/17 dated 20.12.2017 and quash the same and direct the 1 and 2
respondents to approve the appointment of the petitioner as Secondary Grade
Assistant in the 3rd respondent school with effect from 11.09.2017 with all
consequential benefits.
For Petitioner : Mr.T.Antony Arul Raj
For Respondents : Mr.R.Baskaran,
Addl. Advocate General – VI
Assisted by Mr.V.Nirmal Kumar,
Govt. Advocate for R1 & R2
No Appearance for R3
2/97
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WP(MD)Nos.6340 of 2018, etc. batch
COMMON ORDER
In all these writ petitions, the private aided minority and non-minority schools have appointed various teaching staffs in their schools. The proposal sent by the school management to the concerned Educational Authority seeking for approval of the appointment of these teachers have been rejected, on one, or more of the following grounds:-
a) no prior permission for appointment of the teacher was obtained from the Educational Authorities;
b) the appointee has not qualified in the Teachers Eligibility Test (TET);
c) in view of the surplus teachers in the school, approval cannot be granted, unless such teachers are deployed to other schools;
d) existence of surplus teacher (s) in the corporate management of the school;
e) existence of surplus teachers in the District, where the school is situated;
3/97
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f) the appointee is sought to be accommodated in a sanctioned vacancy by converting the sanctioned post; and
g) the appointee is sought to be accommodated in a post that has been upgraded from the sanctioned post.
2. The learned counsels appearing for the petitioners submitted that all the aforesaid grounds on which the proposals from the school for approval of the appointments were rejected or has been kept pending, have already been considered by this Court in various decisions, whereby, this Court had rejected all these objections and consequently directed the Educational Authorities to grant approval of the appointments of these teachers.
3. The learned Additional Advocate General submitted that among the grounds on which the school proposals were rejected, the issue as to whether approvals can be granted to a teacher in a school, where there are surplus teachers, in addition to the sanctioned number of teachers, is now pending before the Hon'ble Supreme Court in S.L.P.C.Nos.15702 of 2021 and 12693 of 2022. 4/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch
4. I do not intend to delve into the sanctity of the objections raised by the Educational Authorities while rejecting the proposal of the schools, since all these objections have already been considered by this Court in various decisions. Thus, it would suffice, if these decisions, overcoming the grounds of objections raised by the Educational Authorities, are reproduced hereunder:
4.1. a) Prior Permission:
In a case when the Government refused to grant approval of appointment to the proposal made by the minority institution, a Division Bench of this Court in the case of the Government of Tamil Nadu, Department of School Education and others Vs. J.Remila, passed in W.A.(MD)No.1350 of 2017, dated 14.11.2017, had placed reliance on Article 30 of the Constitution of India and held that a recognized minority educational institution has a right to establish and administer their institution and any claim for prior permission from the Government Authorities, for appointment of its teachers, would amount to abridgement / dilution of their constitutional rights. While holding so, the Hon'ble Division Bench had consequently held that no prior permission was required for a minority institution to appoint its own teaching and non-teaching staffs. The relevant portion of the order reads as follows: 5/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch “27.........In fact, Rule 6 (2) of the Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977, does not stipulate that appointments can be made only after getting prior approval from the concerned authorities. It only says that for the eligibility of grant to a Minority Institution, all appointments made by the Minority institution will have to be approved by the concerned authorities. In the case on hand, the appointment of the First Respondent was made by the Second Respondent Institution and after the appointment, the Second Respondent Institution sought for approval from the concerned authorities, which is in agreement with Rule 6 (2). Further, it is not the case of the Appellants that they have stopped giving grant to the Second Respondent Institution due to the breach of Rule 6 (2) of the Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977. Therefore, the submission of the Learned Special Government Pleader that the Second Respondent Institution has not followed Rule 6 (2) of the Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977, cannot be accepted by this Court.” The aforesaid decision of the Hon'ble Division Bench came to be followed in various other decisions including the case of Immaculate Arputha Mary Usha Vs. The Government of Tamil Nadu, represented by the Secretary, Education Department and others passed in W.P.No.16977 of 2018, dated 08.02.2022. 6/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch 4.1.1. Thus, a prior permission of the Governmental Authorities for appointment of a teacher in a minority educational institutions is not required and therefore, the reasons assigned in this regard for rejection of the proposals for appointment of teachers in these writ petitions, wherever applicable, cannot be sustained.
4.2. b) Not qualified in Teacher Eligibility Test (TET):
It is a well settled proposition that a qualification in the Teachers Eligibility Test (TET), is not a pre-requirement for appointment of a teacher in a private minority educational institution. Following this proposition, this Court in the case of T.Sahayam Vs. The District Educational Officer, Tiruchendur and others, passed in W.P.(MD)No.24902 of 2019, dated 05.07.2022, had placed reliance on other decisions of this Court, upholding this proposition, in the following manner:
“7. Insofar as the reason assigned by the respondent that the proposal cannot be accepted for want of TET qualification is concerned, this reasoning has also been dealt with by this Court in several writ petitions, wherein it was held that the pre-requirement of TET qualification for a teacher in a Minority Institution, is not mandatory.
8. In one such decision of this Court in the case of J.D.Christopher Asir Vs. The Director of School Education, 7/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch DPI Campus, College Road, Chennai and others in W.P. (MD).No.13935 of 2018, dated 29.06.2018, this preposition was held in the following manner:
“9.The issue of requirement of TET qualification for any teacher employed or appointed in a school run by the minority management can no longer be res integra as in a number of cases, the said requirement directed not to be insisted upon. In this regard, as has been pointed out by the learned counsel appearing for the petitioner, the issue has been decided in a judgment of Division Bench of the Principal Seat of this Court in the matter of Secretary to Government, Government of Tamil Nadu, Education Department and others Vs. S.Jeyalakshmi and another reported in (2016) 7 MLJ.
10.In the said judgment, the Hon'ble Division Bench has made it clear that the requirement of TET qualification cannot be insisted upon from the teacher working in minority institutions and in this regard a view expressed by the Division Bench and the law held thereon are extracted hereunder:-
“58.In our opinion, non qualifying in TET by the Teachers already in service should not defeat the object of the Government to provide quality and standard education and therefore, the Government may, in the alternative, conduct a refresher course and also some interactive sessions during annual vacation, in order to ensure and enhance the quality of education.
59.Insofar as minority institutions are concerned, the contention of the learned senior counsel appearing for the minority Schools is that when Tamil Nadu Recognized Private Schools (Regulation) Act, 1973 received the assent of the President of India and it is still in force, it cannot be supplanted by an Executive Order, namely, by G.O.Ms.No.181 dated 15.11.2011. Further, the Apex Court has clearly held in Pramati Educational and Cultural Trust V. Union of India (Supra) that RTE Act, 2009 is not applicable to the minority institutions. Therefore, we have no hesitation to hold that the right conferred under Article 30(1) of the Constitution cannot be abrogated. Consequently, G.O.Ms.No.181 dated 15.11.2011, which was issued pursuant to the directions of NCTE, cannot be made applicable to the minority institutions.
60.In the light of the above, we are of the view that the Government cannot insist upon the minority institution, both aided or unaided, to abide by any Regulation framed under the provisions 8/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of the RTE Act. Therefore, we hold that G.O.Ms.No. 181, School Education (C2) Department dated 15.11.2011 issued by the Government of Tamil Nadu, is not applicable to the minority institutions. Similarly, G.O.Ms.No.76 dated 18.03.2015 issued by the Government of Puducherry, is also not applicable to the minority institutions.”
11.Following the said judgment of the Division Bench, a number of orders have been passed in similar situations, where the teachers appointed in minority institutions / schools sent for approval to the authorities, where the said approval had been rejected on the ground that those teachers did not have the TET qualification.” Thus, the respondents may not be legally justified in insisting that the petitioner, who is a teacher in Minority Institution, should have passed the TET.” 4.2.1. In the light of the aforesaid decisions, rejection of the proposals for appointment of the teachers in a minority educational institutions in these writ petitions, wherever applicable, on the ground that TET is a pre-requirement for appointment of a teacher cannot be sustained.
4.3. c to e) Redeployment of surplus teacher (s) in a minority school / Corporate Management of the school / District cannot be a pre-condition for grant of approval:
In a batch of writ petitions, in the case of the Secretary to Government and others Vs. Iruthaya Amali and another reported in 2021 SCC OnLine Mad 9/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch 1285, an Hon'ble Division Bench of this Court had held that for the purpose of fixing the staff strength of a school, the concerned school shall be the unit and not the educational agency / joint management / corporate management. It was further held therein that on such staff fixation, the excess staff requires to be redeployed to the needy schools. It is pertinent to point out that when the batch of writ petitions in Iruthaya Amali's case was pending, the Hon'ble Division Bench had passed interim orders on 09.04.2019 in the following manner:
“......ii) There shall not be any fresh appointment from today in Private Aided Schools, till surplus teachers in other schools coming under the same Management are exhausted;
(iii) The Government shall not approve any appointment made by the Private Aided School, till the surplus teachers in the schools coming under the same management are exhausted;..............
4.3.1. In line with the aforesaid interim orders, the Government had issued various instructions, including their letter dated 04.12.2019, prohibiting the private aided schools from making any fresh appointments. In consequence to this Government Letter dated 04.12.2019, the Educational Authorities had been 10/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch rejecting the proposals of the minority aided schools, seeking for approval of appointments made by them.
4.3.2. Thus, the reasons assigned in these writ petitions, wherever applicable, that approval cannot be till redeployment of the surplus teachers in the school, cannot be sustained.
4.3.3. However, the Hon'ble Division Bench had thereafter passed final orders in Iruthaya Amali's case, (2021 SCC OnLine Mad 1285), whereby, the interim arrangement made therein was relinquished and the bar for either new appointments or approval of appointments were lifted in the final orders. Thus, the Government Orders passed in line with the interim orders in Iruthaya Amali's case, imposing the ban in fresh recruitments and approval of appointments already made in private aided institution was whittled down. In this background, a useful reference could be made to one of the final directions issued in Iruthaya Amali's case, with regard to the guidelines to be adopted for fixation of the staff strength. Paragraph 148(b) of such a direction reads as follows: 11/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch “b) for the purpose of fixing the staff strength of a school, school shall be the unit and not the Educational agency / joint management / corporate management.” Thus, for determining whether there was in existence any surplus teachers in a school, the school alone should be taken as a separate unit and not the schools run by the Corporate Management or the schools in the District as such. Thus, the reasons assigned in these writ petitions, wherever applicable, that approval cannot be granted till redeployment of the surplus teachers in the corporate management, cannot be sustained.
4.3.4. While construing the Government Letter dated 04.12.2019, this Court in the case of L.Princeton Fernando Vs. The State of Tamil Nadu, Department of Higher Education and others in W.P.(MD)No.12940 of 2021, dated 30.06.2022, held that the reasoning adopted by the Government in its letter dated 04.12.2019, cannot be sustained, in the following manner:
“2. The letter of the Government, dated 04.12.2019, referred to in the impugned order was the outcome of the decision of this Court passed in a batch of Writ Petitions in the case of Secretary to Government and others Vs. Iruthaya Amali and another reported in 12/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch 2021 SCC OnLine Mad 1285. In the said decision, what was ordered is that the excess teaching staffs are required to be identified in all category schools and till such time, the "Government" shall not appoint Teachers under any category. The order does not speak about appointments that have already been made and which are awaiting approval of the authorities. This decision has been ratified in several judgments passed by this Court in identical circumstances. As such, placing reliance on the Government Letter, dated 04.12.2019 and rejecting the petitioner's claim on the ground that until surplus teachers are filled, no approval can be granted, is misplaced and liable to be set aside.” Thus, the reasons assigned in these writ petitions, wherever applicable, that approval cannot be granted till redeployment of the surplus teachers in the district, cannot be sustained.
4.4. f) Minority school has a right to convert a sanctioned post:
In a batch of cases in The Director of School Education and others Vs. S.Vanith and others passed in W.A.(MD)Nos.828 of 2014, etc., dated 22.04.2016, an Hon'ble Division Bench of this Court had taken a view that minority institution has a right to convert a sanctioned post, which cannot be questioned by the authority while considering the proposal for approval of such appointment. 13/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Relevant portion of the order reads as follows:
“12.Contention by the appellants that the returned proposals were not challenged by the management and hence it has to be treated as accepted and hence the teachers have no right to question the same cannot be accepted. It has to be seen that ultimately, it is the teachers who are affected. Therefore, even if the management has not taken up the cause, the aggrieved teacher has every reason to question the returned proposals. The educational authorities ought to have considered that the very object of the the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 and the Rules made thereunder are to protect the interests of the teachers and students. Therefore, right of the teacher cannot be said to be extinguished. Power of the educational authorities to issue directions to fill-up the posts on conversion cannot be questioned. At the same time, the schools should be given latitude to fill-up the required posts. If Maths and other subject teachers are already working in a school, the management should have the right to fill up the posts with other subjects, if there is a need for filling up the posts with the required subjects.” 4.4.1. Likewise, in the case of Correspondent, Amali Girls Higher Secondary School, Tirunelveli District Vs. The State of Tamil Nadu, Department of School Education and others passed in W.P.(MD)No.14584 of 2020, dated 29.06.2022, a similar view was taken in the following manner: 14/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch “3. Insofar as the conversion of the sanctioned post is concerned, this Court, in the case of The Corporate Manager, CSI Corporate Schools Vs. The State of Tamil Nadu, Rep.by its Secretary, Department of School Education reported in 2006 (5) CTC 504, has held that there was no impediment for the Management to fill up the post by appointing a Teacher in the relevant subjects, when no such qualified Teachers are available. The relevant portion of the order reads as follows:
“11. As rightly argued by the learned counsel for the petitioner, hitherto the concerned managements sent proposal for the conversion of posts and the second respondent used to grant permission to convert the post from one subject to the other needy subject. Learned counsel also submitted that by proceeding Mu.Mu.No.137700/W6/88 dated 8.2.1989, the second respondent at the request of the Management, granted permission to the St.Francis Higher Secondary School, Vavarai, Kanyakumari District, to convert the post of the PG Assistant (Geography) into PG Assistant (Commerce). Similarly, by proceeding Thi.Mu.No. 89903/W6/98 dated 16.3.1999, at the request made by the management of the St.Mary Higher Secondary School, Colachal, the second respondent granted permission to convert the post of PG Assistant (Zoology) into PG Assistant (Commerce). From the above proceedings it is clear that the need of the particular subject teacher in a School will be ascertained by the concerned management and if any conversion of post is required, the concerned management will submit a proposal based on the workload and the second respondent after verifying the same, used to grant permission. But, by the impugned circular, the second respondent has directed the management to fill up the vacant posts by subject roaster without ascertaining the real need of the school with regard to the subject teacher. Hence the impugned circular is unreasonable and based on no material. 15/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch It may be true, for a new school, when posts are sanctioned, the second respondent is justified in giving a subject roaster to fill up the posts, but cannot insist the Schools, where teachers are already working in different subjects.
12. The Director of School Education on his own has issued circular to fill up the post of Maths, English and Science in the vacancies arising from 1.6.2003. It is also stated in the said circular that for the subject of Scientific Tamil only Science teacher is competent to handle the classes, which is a new subject introduced. It is not in dispute that all the post in a school having standards 6 to 8 are earmarked as Maths, English and Science respectively. It is stated in the impugned circular that the retirement/death/resignation vacancies arising from 1.6.2003 shall be filled up by following the subject roaster. The said circular do not consider the availability of qualified B.A. and B.Ed passed Secondary grade Teacher working in the school for handling English, Maths and Science Subjects. If really there are qualified teachers available to handle English or Maths or Science subjects in the school, it is definitely open to the management to fill up the post by appointing a teacher in the relevant subjects, where there are no qualified or sufficient teachers available. Hence it is clear that the second respondent issued the circular without application of mind and without considering the relevant facts such as availability of teachers in the subjects of English, Maths and Science in a particular school.
13. The impugned order is also in violation of the Tamil Nadu Recognised Private Schools (Regulation) Act and Rules, wherein it is not stipulated anywhere that the particular school should follow the subject roaster. Even G.O.Ms.NO.125 dated 12.11.2003, which is governing the appointment of Middle Grade Graduate Teachers in standards 6 to 8, nowhere states that subject-wise roaster should be followed. In the absence of anything contained in the said Government Order, the second respondent has no jurisdiction to issue the impugned circular and if at all subject roaster is to be followed by the management, it is the 16/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch government who is competent to issue the subject roaster in accordance with Section 19 of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973.”
4. Thus, when there was no illegality or any other impediment for the petitioner to seek for conversion and approval of the appointment of the Teacher to the post of B.T.Assistant (English) in the sanctioned vacancy of B.T.Assistant (Social Science), the respondents were not justified in rejecting the proposal.” In the light of the aforesaid decisions, a minority school would be entitled to appoint a teacher by converting a sanctioned post and thus, the reasons for rejection in this regard in the present writ petitions, wherever applicable, are liable to be set aside.
4.5. g) Minority school has a right to upgrade the sanctioned post:
In the case of the Chief Educational Officer, Tirunelveli and another Vs. S.Josephin Vijaya and another passed in W.A.(MD)No.1497 of 2017, dated 14.12.2017, the minority school had appointed a teacher as a B.T.Assistant in the sanctioned post of Secondary Grade Teacher. The Division Bench held that, 17/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch when the Secondary Grade Teacher in a sanctioned post had retired on reaching the age of superannuation, the post automatically gets upgraded into that of a B.T.Assistant. Agreeing with the findings of the learned Single Judge, the Hon'ble Division Bench in S.Josephin Vijaya's case (supra) had held that, such conversion by upgradation, was permissible. Following the decision in S.Josephin Vijaya's case (supra), I had passed orders in the case of A.Franklin Raj Vs. The Chief Educational Officer, Tirunelveli and others in W.P.(MD)No. 10963 of 2020, dated 29.06.2022, by holding as follows:
“4.Insofar as reference to GO.Ms.No.144, School Education Department, dated 04.07.2008 is concerned, the Division Bench of this Court in the case of the Chief Educational Officer, Tirunelveli and another vs. S.Josephin Vijaya and another passed in W.A.(MD)No.1497 of 2017 dated 14.12.2017 has held that when a secondary grade teacher retires on superannuation, the post of secondary grade teacher “automatically” stands upgraded into that of a Graduate Teacher as per G.O.Ms.No.79, Secondary Education (U-1) Department, dated 14.06.2002.
5.In view of such automatic upgradation, the Authorities cannot insist for prior permission of their approval for upgradation of the sanctioned post. As a matter of fact, such a claim for permission would only be a futile exercise. Thus, both the reasons cited by the first respondent for rejection of the proposal, cannot be sustained.” 18/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Thus, a minority school would have a right to upgrade the sanctioned post and hence, the reasons assigned in these writ petitions, wherever applicable, cannot be sustained.
5. Insofar as the writ petitions relating to appointment of teachers in “non- minority educational institutions” are concerned, it is seen that in all these cases, the appointment of the teachers were made after prior permission of the Educational Authorities, which is a mandatory precondition. However, the reasons adopted by the respondents for rejecting the proposal for approval of the appointments of these non-minority institutions, are the same as that of the reasons adduced by them for the minority institutions, which reasonings have been discussed in the earlier portion of this order. In view of the prior permission obtained by them and the reasons adopted by the respondents being unsustainable, in view of the various decisions of this Court discussed above, the orders of rejection made in the cases of these non-minority schools also, cannot be sustained.
19/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch
6. The learned Additional Advocate General had submitted that the issue as to whether the redeployment of the surplus teachers in a private educational institutions would be an impediment for grant of approval of appointment of the teachers or not, is pending before the Hon'ble Supreme Court in S.L.P.(C).Nos. 15702 of 2021 and 12693 of 2022.
7. Now that, I have held that all the reasonings adopted by the Educational Authorities for rejecting the proposals have already been held to be illegal in the aforesaid decisions, the authorities can be directed to approve the proposals, by subjecting such approvals to the final decision to be taken by the Hon'ble Supreme Court in the aforesaid decisions. As such, the interest of the Government would also be protected and thereby the ends of justice could be simultaneously secured.
8. In view of the above observations, this Court passes the following order:
W.P.(MD)No.6340 of 2018:
Accordingly, the impugned order dated 20.12.2017, on 20/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Assistant, in the third respondent school with effect from 11.09.2017, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.7642 of 2018:
Accordingly, the impugned order dated 08.12.2017, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of C.Jeyanthi, to the post of B.T.Assistant in Mathematics, in the petitioner school with effect from 24.06.2015, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order.
21/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.9525 of 2018:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of E.Mery Jemila Jubi, to the post of B.T.Assistant (English) in the petitioner school, with effect from 16.06.2015, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.9526 of 2018:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Prema, to the post of B.T.Assistant (Maths) in the petitioner school, with effect from 01.06.2016, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.9527 of 2018:
Accordingly, there shall be a direction to the concerned 22/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Educational Authorities to forthwith pass orders, approving the appointment of P.Ajis Paulin, to the post of B.T.Assistant (Maths) in the petitioner school with effect from 08.02.2016, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.9528 of 2018:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Mary Daeitus Britta, to the post of B.T.Assistant (Science) in the petitioner school with effect from 01.03.2017, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.12889 of 2018:
Accordingly, the impugned orders dated 07.12.2017 and 16.05.2018 on the file of the third respondent are quashed. 23/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant, in the fourth respondent school with effect from 20.04.2017, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order. W.P.(MD)No.15014 of 2018:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of J.Sahana Jesmi, to the post of B.T.Assistant (English) in the petitioner school with effect from 08.06.2017, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.15015 of 2018:
Accordingly, there shall be a direction to the concerned 24/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Educational Authorities to forthwith pass orders, approving the appointment of Sr.Maria Silvia Rose, to the post of B.T.Assistant (Social Science) in the petitioner school, with effect from 08.06.2017, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.15515 of 2018:
Accordingly, the impugned order dated 19.04.2018, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Sr.M.Rettrital, to the post of B.T.Assistant (English) in the petitioner school with effect from 17.08.2012, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order. W.P.(MD)No.16914 of 2018:
Accordingly, the impugned order dated 19.01.2018, on 25/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of F.Sahaya Vinisten, to the post of Secondary Grade Teacher in the petitioner school with effect from 22.07.2016, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.21430 of 2018:
Accordingly, the impugned order dated 01.08.2018, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher in the sixth respondent school with effect from 15.06.2015 or 01.09.2016, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
26/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.24604 of 2018:
Accordingly, the impugned order dated Nil.09.2018, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (History), in the fifth respondent school, with effect from 21.04.2016, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.24816 of 2018:
Accordingly, the impugned order dated 23.03.2018, on the file of the second respondent and the consequential impugned proceedings dated Nil.04.2018 (signed on 06.04.2018), on the file of the third respondent are quashed.
Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the 27/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch appointment of Sr.Magi Margretas, to the post of Secondary Grade Teacher, in the petitioner school with effect from 14.06.2017, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.6477 of 2019:
Accordingly, the impugned order dated 11.02.2019, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, in the third respondent school with effect from 24.07.2009, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.6882 of 2019:
Accordingly, the impugned order dated 24.09.2018, on 28/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner in the third respondent school with effect from 28.06.2018, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.7819 of 2019:
Accordingly, the impugned order dated 05.02.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Cletus Rani, to the post of Secondary Grade Teacher, in the petitioner school with effect from 02.07.2014, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
29/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.7820 of 2019:
Accordingly, the impugned order dated 05.02.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Selva Rani, to the post of Secondary Grade Teacher, in the petitioner school with effect from 01.08.2016, together with all service and monetary benefits within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.7821 of 2019:
Accordingly, the impugned order dated 05.02.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of G.Reeth Mary, to the post of B.T.Assistant (History), in the petitioner school with effect from 12.10.2015, together with all service and monetary benefits, within a period of four (4) weeks, from 30/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the date of receipt of a copy of this order.
W.P.(MD)No.9122 of 2019:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of P.G.Assistant (Economics), in the fifth respondent school with effect from 08.06.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.11925 of 2019:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (Science) in the fifth respondent school with effect from 04.07.2011 together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
31/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.14502 of 2019:
Accordingly, the impugned order dated 06.03.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Nithya, to the post of Secondary Grade Teacher, in the petitioner school with effect from 27.06.2016, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.14504 of 2019:
Accordingly, the impugned order dated 06.03.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Arularasi, to the post of B.T.Assistant (English), in the petitioner school, with effect from 27.06.2016, together with all service and monetary benefits, within a period of four (4) 32/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch weeks, from the date of receipt of a copy of this order. W.P.(MD)No.14505 of 2019:
Accordingly, the impugned order dated 06.03.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Philomin Raj, to the post of Secondary Grade Teacher, in the petitioner school with effect from 13.07.2015, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.17221 of 2019:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Science) in the fifth respondent school with effect from 01.06.2016, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
33/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.17483 of 2019:
Accordingly, the impugned order dated 16.07.2019, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of R.Jackuline Pemila, to the post of B.T.Assistant, in the petitioner school with effect from 14.06.2017, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.18398 of 2019:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Maths) in the fourth respondent school with effect from 01.06.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
34/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.18866 of 2019:
Accordingly, the impugned order dated 15.10.2018, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of J.Jaspin Reena, to the post of B.T.Assistant (Social Science), in the petitioner school with effect from 21.08.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order. W.P.(MD)No.18867 of 2019:
Accordingly, the impugned order dated 15.10.2018, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Jancy Rani, to the post of B.T.Assistant (Science), in the petitioner school with effect from 07.10.2014, together with all service and monetary benefits within a period of four (4) weeks from 35/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the date of receipt of a copy of this order.
W.P.(MD)No.18983 of 2019:
Accordingly, the impugned order dated 19.01.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of P.G.Assistant (Physics), in the fourth respondent school with effect from 01.08.2017, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order. W.P.(MD)No.21779 of 2019:
Accordingly, the impugned order dated 20.09.2019, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of R.Suriya, to the post of B.T.Assistant (English), in the petitioner school with effect from 14.08.2019, together with all service and monetary benefits, within a period of four (4) 36/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch weeks, from the date of receipt of a copy of this order. W.P.(MD)No.24920 of 2019:
Accordingly, the impugned order dated 14.08.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, in the fifth respondent school, with effect from 02.06.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.25420 of 2019:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of T.Vinoth Kannan, to the post of B.T.Assistant (History). in the petitioner school. with effect from 13.09.2019, together with all service and monetary benefits. within a period of four (4) weeks. from the date of receipt of a copy of this order.
37/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.25448 of 2019:
Accordingly, the impugned order dated 27.08.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of C.Josephin Ani, to the post of B.T.Assistant (Tamil), in the petitioner school, with effect from 14.06.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.27062 of 2019:
Accordingly, the impugned order dated 13.08.2018, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant (History), in the fourth respondent school with effect from 06.07.2017, together with all service and monetary benefits, within a period of four (4) weeks 38/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch from the date of receipt of a copy of this order. W.P.(MD)No.27343 of 2019:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher, in the fourth respondent school, with effect from 23.07.2014, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.878 of 2020:
Accordingly, the impugned order dated 19.12.2019, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (Science), in the fifth respondent school, with effect from 14.06.2019, together with all service and monetary benefits, within a period of four (4) weeks, from the date 39/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.983 of 2020:
Accordingly, the impugned order dated 24.08.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher, in the fifth respondent school, with effect from 05.10.2017, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.5196 of 2020:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (Maths), in the fourth respondent school, with effect from 04.07.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order. 40/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.8276 of 2020:
Accordingly, the impugned order dated 18.03.2020, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Shanmuga Kandhavel, to the post of Graduate Teacher (Tamil), in the petitioner school with effect from 03.11.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.10989 of 2020:
Accordingly, the impugned order dated 20.02.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Science), in the fifth respondent school with effect from 07.06.2017, together with all service and monetary benefits, within a period of four (4) weeks from the date 41/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.11973 of 2020:
Accordingly, there shall be a direction to the concerned educational authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher in the fourth respondent school with effect from 05.12.2014 together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.13923 of 2020:
Accordingly, the impugned order dated Ni.12.2019 (signed on 08.01.2020), on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher in the sixth respondent school, with effect from
15.04.2008, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a 42/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch copy of this order.
W.P.(MD)No.14352 of 2020:
Accordingly, the impugned order dated 10.09.2020, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (Tamil), in the third respondent school with effect from 04.03.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.14453 of 2020:
Accordingly, the impugned order dated 17.12.2018, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.P.Maria Maji, to the post of Secondary Grade Teacher, in the petitioner school with effect from 12.07.2018, together with all service and monetary benefits within a period of four (4) weeks from the date 43/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.15104 of 2020:
Accordingly, the impugned order dated 06.10.2020, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher, in the third respondent school with effect from 11.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.15684 of 2020:
Accordingly, the impugned order dated 30.09.2020, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher, in the fourth respondent school with effect from 15.10.2015, together with all service and monetary benefits, within a period of four (4) weeks from the date 44/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.15949 of 2020:
Accordingly, the impugned order dated 23.12.2019, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant, in the third respondent school with effect from 01.11.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.17057 of 2020:
Accordingly, the impugned order dated 02.11.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities, to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant (Commerce), in the fifth respondent school with effect from 01.06.2018, together with all service and monetary benefits, within a period of four (4) weeks from the date 45/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.18063 of 2020: (individual) Accordingly, the impugned order dated 04.09.2020, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant (Tamil), in the third respondent school with effect from 03.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.18212 of 2020:
Accordingly, the impugned Government Order in G.O.Ms.No.165, School Education Department, dated 17.09.2019, on the file of the first respondent, consequential proceedings of the third respondent dated 10.09.2020 and the further consequential proceedings of the fourth respondent dated Nil. 10.2020 (signed on 20.10.2020) are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to 46/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch forthwith pass orders, converting the post from Secondary Grade Teacher to B.T.Assistant (English) and approving the appointment of K.Soumiya, to the post of B.T.Assistant (English) in the petitioner school with effect from 01.04.2020, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.18599 of 2020:
Accordingly, the impugned order dated 08.08.2019, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of E.Lingakani, to the post of Secondary Grade Teacher, in the petitioner school with effect from 07.03.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.19696 of 2020:
Accordingly, the impugned order dated 10.09.2020, on the 47/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher, in the third respondent school with effect from 02.03.2020, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.930 of 2021:
Accordingly, the impugned order dated 22.12.2020, on the file of the first respondent and the consequential impugned order dated 24.12.2020, on the file of the second respondent are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (History), in the third respondent school, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
48/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.1336 of 2021:
Accordingly, the impugned order dated 07.01.2021, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (Science) in the third respondent school, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.2086 of 2021:
Accordingly, the impugned order dated 25.09.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of D.Siriya Pushpam to the post of B.T.Assistant (Maths), in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits, within a period of four (4) weeks from the date 49/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.2092 of 2021:
Accordingly, the impugned order dated 25.09.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Tmt.Selvi, to the post of B.T.Assistant (History), in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.2098 of 2021:
Accordingly, the impugned order dated 25.09.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of J.Josephine Anto Jenifer, to the post of B.T.Assistant (Maths), in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits, within a period of four (4) weeks from the date 50/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.4329 of 2021:
Accordingly, the impugned order dated 20.02.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant, in the fifth respondent school, with effect from 03.06.2015, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.5369 of 2021:
Accordingly, the impugned order dated 09.10.2020, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Prabha, to the post of Secondary Grade Teacher in the petitioner school with effect from 29.07.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt 51/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of a copy of this order.
W.P.(MD)No.5921 of 2021:
Accordingly, the impugned order dated 04.09.2020, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner in the fourth respondent school, with effect from 03.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.6409 of 2021:
Accordingly, the impugned order dated 12.02.2021, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Leema Rose, to the post of B.T.Assistant (History), in the petitioner school with effect from 03.07.2017, together with all service and monetary benefits within a period of four (4) weeks from the date 52/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of receipt of a copy of this order.
W.P.(MD)No.7198 of 2021:
Accordingly, the impugned order dated 19.08.2019, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Sr.M.Maria Janci to the post of B.T.Assistant (English) in the petitioner school with effect from 10.12.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.10214 of 2021:
Accordingly, the impugned order dated 19.08.2019, on the file of the second respondent and the consequential impugned proceedings of the second respondent dated Nil.04.2021 are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, upgrading the post of Secondary Grade Teacher as B.T.Assistant 53/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch (Social Science) and approving the appointment of the petitioner to the post of B.T.Assistant (Social Science) in the third respondent school, with effect from 01.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.11970 of 2021:
Accordingly, the impugned order dated 10.07.2020, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Sr.S.Jane Madonna to the post of P.G.Assistant (Zoology) in the petitioner school, with effect from 08.06.2016, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.12897 of 2021:
Accordingly, the impugned order dated 16.12.2020, on the 54/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Arul Sebastin, to the post of B.T.Assistant (English) in the petitioner school with effect from 02.07.2015, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.12898 of 2021:
Accordingly, the impugned order dated 16.12.2020, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of I.Joseph Rozari Jerom to the post of B.T.Assistant (Tamil), in the petitioner school with effect from 01.07.2015, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order. 55/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.13127 of 2021:
Accordingly, the impugned order dated 22.10.2019, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher, in the third respondent school, with effect from 24.06.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.13774 of 2021:
Accordingly, the impugned order dated 29.03.2021, on the file of the first respondent and the consequential impugned order dated 13.07.2021, on the file of the second respondent are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Headmaster, in the third respondent school, with effect from 56/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch 10.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.13792 of 2021:
Accordingly, there shall be a direction to the third respondent school to submit a proposal to the first respondent, seeking for approval of the petitioner's appointment, within a period of two (2) weeks from the date of receipt of a copy of this order and on receipt of such proposal, the first respondent herein shall forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Social Science), Malayalam in the third respondent school, with effect from 01.06.2015, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of the proposal from the third respondent school.
W.P.(MD)No.14851 of 2021:
Accordingly, there shall be a direction to the concerned 57/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher in the third respondent school, with effect from 01.09.2016, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.15430 of 2021:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (English) in the fifth respondent school, with effect from 02.01.2016, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.15618 of 2021:
Accordingly, the impugned order dated 22.10.2019, on the 58/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher, in the third respondent school, with effect from 24.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16175 of 2021:
Accordingly, the impugned order dated 03.05.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner in the fifth respondent school, with effect from 01.03.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16423 of 2021:
59/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Accordingly, the impugned order dated 20.07.2021, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (History), in the third respondent school, with effect from 03.10.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.17990 of 2021:
Accordingly, the impugned order dated 20.07.2021, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Drawing Teacher in the third respondent school, with effect from 06.01.2020, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
60/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.18916 of 2021:
Accordingly, the impugned order dated 07.06.2021, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Shenbagam, to the post of Secondary Grade Teacher, in the petitioner school with effect from 01.08.2013, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.20409 of 2021:
Accordingly, the impugned order dated 24.08.2021, on the file of the fourth respondent and the consequential proceeding of the fifth respondent dated 20.09.2021 are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Ganesh Babu, to the post of Secondary Grade 61/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Teacher in the petitioner school with effect from 08.07.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.723 of 2022:
Accordingly, the impugned order dated 04.02.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Suji, to the post of B.T.Assistant (Maths) in the petitioner school with effect from 28.06.2016, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.9752 of 2022:
Accordingly, the impugned order dated 01.10.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to 62/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch forthwith pass orders, approving the appointment of the petitioner, to the post of Physical Education Teacher in the fourth respondent school, with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.11325 of 2022:
Accordingly, the impugned order dated Nil.10.2021 (signed on 25.11.2021), on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant (Tamil) in the third respondent school, with effect from 17.08.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.11552 of 2022:
Accordingly, the impugned order dated Nil.08.2020, on the 63/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch file of the third respondent and the consequential impugned proceedings of the fourth respondent dated 23.07.2021, are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of R.Krishnaveni, to the post of B.T.Assistant (Science) in the petitioner school, with effect from 02.07.2018, together with all service and monetary benefits, within a period of four (4) weeks, from the date of receipt of a copy of this order.
W.P.(MD)No.12259 of 2022:
Accordingly, the impugned order dated 04.04.2022, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher in the third respondent school, with effect from 03.06.2019, together with all service and monetary benefits, within a period of four (4) weeks 64/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch from the date of receipt of a copy of this order. W.P.(MD)No.12603 of 2022:
Accordingly, the impugned order dated 23.03.2022, on the file of the second respondent and the consequential impugned order of the third respondent dated 12.04.2022 are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Secondary Grade Teacher in the fourth respondent school, with effect from 17.08.2017, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.12846 of 2022:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Thiru Shami S.Ahmed, to the post of P.G.Assistant (Physics) in the petitioner school with effect from 65/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch 06.01.2020, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.13083 of 2022:
Accordingly, the impugned order dated Nil.03.2021, on the file of the third respondent and the consequential impugned proceedings of the fourth respondent dated 05.05.2021, are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of P.G.Assistant (Maths) in the fifth respondent school, with effect from 01.06.2018, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.13084 of 2022:
Accordingly, the impugned order dated Nil.03.2021, on the file of the third respondent and the consequential impugned 66/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch proceedings of the fourth respondent dated 07.05.2021 are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant (Botany) in the fifth respondent school, with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.13135 of 2022:
Accordingly, the impugned order dated 18.03.2022, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant (English) in the fifth respondent school, with effect from 18.09.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. 67/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.14230 of 2022:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of Headmistress in the third respondent school, on the basis of the proposal sent by the third respondent school dated 04.05.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.14301 of 2022:
Accordingly, the impugned order dated 03.09.2021, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Mrs.K.Hazeena Banu, to the post of B.T.Assistant (Social Science) in the petitioner school, with effect from 13.06.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this 68/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch order.
W.P.(MD)No.14302 of 2022:
Accordingly, the impugned order dated 03.09.2021, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Mrs.Mymoon Begam, to the post of B.T.Assistant (Science), in the petitioner school with effect from 13.06.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.14456 of 2022:
Accordingly, the impugned order dated 12.11.2021, on the file of the fourth respondent and the consequential impugned proceedings of the second respondent dated 23.03.2022 are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Pradheepa, to the 69/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch post of B.T.Assistant (Maths) in the petitioner school with effect from 01.04.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.14471 of 2022:
Accordingly, the impugned order dated Nil.01.2020, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Sr.J.Philomin Nirmala, to the post of B.T.Assistant (English) in the petitioner school with effect from 01.10.2020, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.15601 of 2022:
Accordingly, the impugned order dated 16.02.2021, on the file of the first respondent is quashed. Consequently, there 70/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Maths) in the third respondent school, with effect from 20.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.15607 of 2022:
Accordingly, the impugned order dated 04.08.2021, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Br.C.Jeya Kumar, to the post of P.G.Assistant (Chemistry) in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.15609 of 2022:
Accordingly, the impugned order dated 28.06.2021, on 71/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Br.P.Prakash, to the post of P.G.Assistant (Tamil) in the petitioner school with effect from 02.06.2016, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.15639 of 2022:
Accordingly, the impugned order dated 28.08.2020, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner in the third respondent school, with effect from 18.08.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
72/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.15693 of 2022:
Accordingly, the impugned order dated 25.11.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of R.Jagatha Perumal, to the post of Secondary Grade Assistant in the petitioner school with effect from 02.01.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.15783 of 2022:
Accordingly, the impugned order dated 19.05.2022, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of P.G.Assistant (Tamil) in the third 73/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch respondent school, with effect from 01.12.2021, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.15806 of 2022:
Accordingly, the impugned order dated Nil.05.2022, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner, to the post of B.T.Assistant in the fifth respondent school, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.15875 of 2022:
Accordingly, the impugned order dated 19.11.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to 74/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch forthwith pass orders, approving the appointment of Mrs.P.A.Syed Ali Fathima, to the post of B.T.Assistant (Science) in the petitioner school with effect from 08.09.2021, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.15876 of 2022:
Accordingly, the impugned order dated 19.11.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Mrs.A.S.Haleema Banu, to the post of B.T.Assistant (Maths) in the petitioner school with effect from 24.06.2021, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.15944 of 2022:
Accordingly, there shall be a direction to the concerned 75/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Educational Authorities to forthwith pass orders, approving the appointment of M.Mary Victorial to the post of B.T.Assistant (Social Science) in the petitioner school with effect from 08.06.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16004 of 2022:
Accordingly, the impugned order dated 29.12.2021, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Science), in the third respondent school, with effect from 21.10.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16029 of 2022:
Accordingly, the impugned order dated 31.12.2019, on 76/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of A.Satheeshkumar to the post of P.G.Assistant (Physics), in the petitioner school with effect from 08.07.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16030 of 2022:
Accordingly, the impugned order dated 31.12.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Priscilla Lizy, to the post of P.G.Assistant (Chemistry) in the petitioner school with effect from 08.07.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
77/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.16094 of 2022:
Accordingly, the impugned order dated 24.09.2019, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Science), in the third respondent school, with effect from 25.07.2016, on the basis of the proposal submitted by the third respondent dated 31.07.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16213 of 2022:
Accordingly, the impugned order dated 20.09.2021, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment 78/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch of J.Geetha, to the post of P.G.Assistant (Tamil) in the petitioner school with effect from 08.06.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16303 of 2022:
Accordingly, the impugned order dated 11.11.2021, on the file of the second respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (History), in the third respondent school, with effect from 03.10.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16307 of 2022:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the 79/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch appointment of the petitioner in the fifth respondent school, with effect from 02.04.2018, on the basis of the proposal submitted by the fifth respondent dated 11.07.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16329 of 2022:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Social Science) in the fourth respondent school, with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16465 of 2022:
Accordingly, the impugned order dated 02.12.2021, on the file of the third respondent is quashed. Consequently, there shall 80/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of V.Divya, to the post of P.G.Assistant (Botany) in the petitioner school with effect from 06.06.2019, together with all service and monetary benefits, within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16468 of 2022:
Accordingly, the impugned order dated 28.03.2022, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Tmt.P.Jeyasutha, to the post of Secondary Grade Teacher in the petitioner school with effect from 03.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16536 of 2022:
Accordingly, the impugned order dated 19.05.2022, on the 81/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, implementing the orders of the Hon'ble Administrators dated 11.03.2020, and approving the appointment of the petitioner to the post of B.T.Assistant (Tamil) in the fourth respondent school, with effect from 20.09.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16670 of 2022:
Accordingly, the impugned order dated 31.12.2019, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of M.Pushpa Therasammal, to the post of B.T.Assistant (Science) in the petitioner school with effect from 03.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. 82/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.16676 of 2022:
Accordingly, the impugned order dated 30.12.2021 on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned educational authorities to forthwith pass orders, approving the appointment of C.Malar Vizhi to the post of B.T.Assistant (Tamil) in the petitioner school with effect from 08.06.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16690 of 2022:
Accordingly, the impugned order dated 26.09.2019, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Tmt.M.Omana, to the post of B.T.Assistant (Science) in the 83/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch petitioner school with effect from 01.06.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.16736 of 2022:
Accordingly, the impugned order dated Nil.07.2022, on the file of the first respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Music Teacher in the third respondent school, with effect from 19.02.2020, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16762 of 2022:
Accordingly, the impugned order dated Nil.03.2022 (signed on 04.03.2022), on the file of the second respondent is quashed. Consequently, there shall be a direction to the 84/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Tamil) in the third respondent school, with effect from 12.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.16835 of 2022:
Accordingly, the impugned order dated 08.11.2021 on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned educational authorities to forthwith pass orders, approving the appointment of V.L.Selva Raj to the post of B.T.Assistant (History) in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.17082 of 2022:
85/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Accordingly, the impugned order dated 04.02.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (English) in the fifth respondent school, with effect from 08.06.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.17090 of 2022:
Accordingly, the impugned order dated 17.09.2021, on the file of the fifth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Teacher in the sixth respondent school, with effect from 08.06.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. 86/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.17404 of 2022:
Accordingly, the impugned order dated Nil.06.2021, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Sindhuja to the post of P.G.Assistant (History) in the petitioner school with effect from 12.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.17405 of 2022:
Accordingly, the impugned order dated Nil.07.2021, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of 87/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Mrs.S.Selvarani, to the post of P.G.Assistant (Economics) in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.17406 of 2022:
Accordingly, the impugned order dated Nil.07.2021, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Mrs.A.Mercy Stella to the post of P.G.Assistant (Tamil) in the petitioner school with effect from 12.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.17407 of 2022:
Accordingly, the impugned order dated Nil.07.2021, on the file of the fourth respondent is quashed. Consequently, there 88/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of Mrs.T.Anbu Lourdu Mary, to the post of P.G.Assistant (Commerce) in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.17765 of 2022:
Accordingly, the impugned order dated 30.12.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of C.Valsalal to the post of B.T.Assistant (Science) in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.17766 of 2022:
89/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Accordingly, the impugned order dated 23.12.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of R.Shanthi Raj, to the post of B.T.Assistant (Social Science) in the petitioner school with effect from 01.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.17966 of 2022:
Accordingly, the impugned order dated Ni1.06.2022, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of S.Kamalakannan to the post of Headmaster in the petitioner school with effect from 03.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
90/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch W.P.(MD)No.18329 of 2022:
Accordingly, the impugned order dated 25.08.2020, on the file of the second respondent and the consequential impugned order of the third respondent dated 14.09.2020, are quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of P.Nijam Devi, to the post of B.T.Assistant (History) in the petitioner school with effect from 12.06.2019, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.18449 of 2022:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Science), in the fifth respondent school, with effect from 91/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch 12.06.2019, on the basis of the proposal submitted by the fifth respondent dated 07.01.2020, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.18522 of 2022:
Accordingly, the impugned order dated 23.03.2022, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (Science), in the fifth respondent school, with effect from 20.01.2021, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.18529 of 2022:
Accordingly, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the 92/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch appointment of the petitioner to the post of P.G.Assistant (Physics) in the fifth respondent school, with effect from 13.06.2019, on the basis of the proposal submitted by the fifth respondent dated 07.01.2020, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
W.P.(MD)No.18530 of 2022:
Accordingly, the impugned order dated 20.10.2021, on the file of the fourth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of B.T.Assistant (English) in the fifth respondent school, with effect from 01.03.2021, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.18591 of 2022:
93/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch Accordingly, the impugned order dated 23.09.2019, on the file of the fifth respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of the petitioner to the post of Secondary Grade Assistant Teacher in the sixth respondent school, with effect from 22.06.2018, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order. W.P.(MD)No.18679 of 2022:
Accordingly, the impugned order dated 03.12.2021 on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of C.Kegin Nirmala, to the post of P.G.Assistant (Zoology), in the petitioner school with effect from 01.10.2020, together with all service and monetary benefits within a period of four (4) weeks from the 94/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch date of receipt of a copy of this order.
W.P.(MD)No.18789 of 2022:
Accordingly, the impugned order dated 02.12.2021, on the file of the third respondent is quashed. Consequently, there shall be a direction to the concerned Educational Authorities to forthwith pass orders, approving the appointment of J.Saranya to the post of B.T.Assistant (Maths) in the petitioner school with effect from 21.07.2017, together with all service and monetary benefits within a period of four (4) weeks from the date of receipt of a copy of this order.
8. The writ petitions are allowed accordingly. No costs. Consequently, connected miscellaneous petitions are closed.
02.09.2022 Index : Yes Internet : Yes 95/97 https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch vsm To
1.The District Elementary Educational Officer, Aandipatti, Theni District.
2.The Additional Assistant Elementary Educational Officer, Aandipatti, Theni District.
3.The Correspondent, CSI Primary School, Maniyakkaranpatti, Aandipatti Union, Theni District.
96/97
https://www.mhc.tn.gov.in/judis WP(MD)Nos.6340 of 2018, etc. batch M.S.RAMESH, J.
vsm Order made in W.P.(MD)Nos.6340, 7642, 9525 to 9528,12889,15014, 15015, 15515, 16914, 21430, 24604,24816 of 2018, 6477, 6882, 7819 to 7821, 9122, 11925, 14502, 14504, 14505, 17221, 17483, 18398, 18866, 18867, 18983, 21779, 24920, 25420, 25448, 27062, 27343 of 2019, 878, 983, 5196, 8276, 10989, 11973, 13923, 14352, 14453, 15104, 15684, 15949, 17057, 18063, 18212, 18599, 19696 of 2020, 930, 1336, 2086, 2092, 2098, 4329, 5369, 5921, 6409, 7198, 10214, 11970, 12897, 12898, 13127, 13774, 13792, 14851, 15430, 15618, 16175, 16423, 17990, 18916, 20409 of 2021, 723, 9752, 11325, 11552, 12259, 12603, 12846, 13083, 13084, 13135, 14230, 14301, 14302, 14456, 14471, 15601, 15607, 15609, 15639, 15693,15783, 15806, 15875, 15876, 15944, 16004, 16029, 16030, 16094, 16213, 16303, 16307, 16329, 16465, 16468, 16536, 16670, 16676, 16690, 16736, 16762, 16835, 17082, 17090, 17404 to 17407, 17765, 17766, 17966, 18329, 18449, 18522, 18529, 18530, 18591, 18679, 18789 of 2022 and connected W.M.Ps.
Dated:
02.09.2022 97/97 https://www.mhc.tn.gov.in/judis