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[Cites 1, Cited by 0]

Madras High Court

Sri Renugambal Nursery & Primary School vs The Chief Educational Officer on 7 August, 2019

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                               W.P.No.14001 of 2018

                          IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             Dated: 07.08.2019

                                                    Coram::

                            The Honourable Dr.Justice G.Jayachandran

                                         W.P.No.14001 of 2018
                                       & W.M.P.No.16533 of 2018

                Sri Renugambal Nursery & Primary School,
                Rep. by its Correspondent Thiru. K.K.Appadurai,
                D.No.22, Diversion Road, Polur Taluk,
                Thiruvannamalai District – 606 803.             ... Petitioner

                                                    /verus/

                1. The Chief Educational Officer,
                   Thiruvannamalai District.

                2. The District Elementary Educational Officer,
                   Thiruvannamalai.

                3. The Executive Engineer,
                   TANGEDCO, Polur,
                   Thiruvannamalai.                                   ... Respondents

                R3 impleaded, vide Court Order dated 02.07.2018 in W.M.P.No.17370
                of 2018 in W.P.No.14001 of 2018 & W.M.P.No.16533 of 2018 by SVNJ.

                Prayer: Writ Petition is filed under Article 226 of the Constitution of
                India, to issue Writ of Certiorarified Mandamus, to call for the records
                relating to the 1st respondent order made in Na.Ka.No.1714/Aa4/2010
                dated     28.05.2018   and   that    of   1st   respondent   order   made       in
                Na.Ka.No.1417/Aa4/2010 dated 31.05.2019 to quash the same and to
                consequently direct the respondents to forthwith grant renewal of

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                                                                          W.P.No.14001 of 2018

                recognition and to grant approval for the petitioner's School to run
                Nursery and Primary Sections at No.22, Diversion Road, Polur,
                Thiruvannamalai District.


                                For Petitioner         : Mr.D.Rajagopal

                                For R1 & R2            : Mrs.V.Annalakshmi
                                                        Government Advocate

                                For R3                 : Mr.M.Varun Kumar


                                                 ORDER

Heard the Learned Counsel for the Petitioner and the Learned Counsel for the respondents.

2. The representation of the Petitioner Institute seeking approval from the Education Department being denied due to passing of High Tension Wire runs close to the petitioner building. On hearing the Learned Counsel appearing for the Education Department, it is submitted that unless and until the TANGEDCO gives clearance for the building, they cannot grant approval since it involves safety of the young children studying in the Institute. 2/6 http://www.judis.nic.in W.P.No.14001 of 2018

3. The Learned Standing Counsel appearing for the TANGEDCO would submit that there is a statutory minimum clearance requirement for any building to be constructed close to High Tension Wire.

4. As far as the petitioner Institute is concerned, it was constructed after erection of the Tower and it is very close to the High Tension Wire. The Learned Counsel for the petitioner states that if the TANGEDCO specifics the minimum required clearance, they are ready to remove the structure, as per the requirement of the TANGEDCO. In such circumstances, the Writ Petition is disposed of, with following directions.

(i). The Officials of TANGEDCO shall inspect the petitioner premises and mark the building to the extent required for clearance and the petitioner shall removes the structure and give adequate clearance under the statute and get clearance certificate from the Officials of the TANGEDCO.
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(ii). The Department of School Education, Officials, Thiruvannamalai, shall unseal the Petitioner Institute to enable the petitioner and the TANGEDCO to conduct the inspection of the building and mark the clearance limit.

(iii). The Officials of the Education Department, Thiruvannamalai, on receipt of “No Objection Certificate” from TANGEDCO, shall grant approval to the Institute, subject to fulfilment of the other conditions. The said process shall be completed within a period of eight week, from the date of the petitioner obtaining clearance certificate from the TANGEDCO.

5. With the above directions, the Writ Petition is disposed of. Consequently, connected Miscellaneous Petition is closed.




                                                                                        07.08.2019

                bsm

                Index          : Yes/No
                Internet       : Yes/No

Speaking order/Non-speaking order Note: Issue Order copy by 08.08.2019. 4/6 http://www.judis.nic.in W.P.No.14001 of 2018 To,

1. The Chief Educational Officer, Thiruvannamalai District.

2. The District Elementary Educational Officer, Thiruvannamalai.

3. The Executive Engineer, TANGEDCO, Polur, Thiruvannamalai.

5/6 http://www.judis.nic.in W.P.No.14001 of 2018 Dr.G.Jayachandran,J.

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