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[Cites 1, Cited by 0]

Madras High Court

K.Thiyagarajan vs The District Collector on 17 July, 2017

Bench: K.K.Sasidharan, G.R.Swaminathan

        

 

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT               

DATED: 17.07.2017  

CORAM   

THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN            
AND  
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN              

W.P.(MD).No.11083 of 2017  

K.Thiyagarajan                                                  : Petitioner
                        
Vs.

1.The District Collector,
   Sivagangai District.
2.The Chief Educational Officer,
   Sivagangai,
   Sivagangai District.
3.The District Elementary Educational Officer,
   Sivagangai,
   Sivagangai District.
4.The Block Development Officer,
   Kaliyarkovil Panchayat Union,
   Sivagangai District.                                         : Respondents 

PRAYER: Writ Petition is filed under Article 226 of the Constitution of India
to issue a Writ of Mandamus, directing the first respondent to merge the
Panchayat Union School, Paganeri with another Panchayat Union School,  
Paganeri, Sivagangai District, by considering the representation of the
petitioner dated 18.04.2017.

!For Petitioner : Mr.P.Venkatesan 

For  Respondents 1 to 3: Mr.M.Govindan, 
                                      Special Government Pleader
                For Respondent No.4: No Appearance   



:ORDER  

[Order of the Court was made by K.K.SASIDHARAN, J.] The petitioner filed this Writ Petition to direct the first respondent to merge the Panchayat Union School, Paganeri with another Panchayat Union School, Paganeri, Sivagangai District, by considering his representation dated 18 April,2017.

2. The representation submitted by the petitioner dated 18 April, 2017, indicates that his grandfather donated the land to the Panchayat Union School at Paganeri.

3. It is not within the province of this Court to direct the first respondent to merge the Panchayat Union School, Paganeri with another Panchayat Union School. It is essentially a matter to be decided by the Educational Authorities. We are, therefore, of the view that no Mandamus could be issued to direct the first respondent for merger of the Educational Institutions.

4. In the upshot, we dismiss the Writ Petition. No costs.

To

1.The District Collector, Sivagangai District.

2.The Chief Educational Officer, Sivagangai, Sivagangai District.

3.The District Elementary Educational Officer, Sivagangai, Sivagangai District..