Madras High Court
Janaki Krishna Educational Trust vs The Director Of Matriculation School on 21 January, 2026
Author: G.Jayachandran
Bench: G.Jayachandran
W.A.(MD) Nos.629 & 630 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.01.2026
CORAM:
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
W.A.(MD)Nos.629 & 630 of 2024
W.A.(MD)No.629 of 2024:
Janaki Krishna Educational Trust,
(Regn. No.48/2011),
Thummuchinnampatti – 626 118,
Aruppukkottai Taluk,
Virudhunagar District,
Rep. by Managing Trustee &
Correspondent ... Appellant
-vs-
1.The Director of Matriculation School,
Office of the Director of Matriculation School,
Chennai.
2.The District Educational Officer,
Aruppukottai,
Virudhunagar District.
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W.A.(MD) Nos.629 & 630 of 2024
3.The Chief Educational Officer,
Virudhunagar District.
4.The Deputy Director of Town & Country Planning,
Door No.5/678, Nehru Street,
N.G.O. Colony,
Virudhunagar District.
5.The Panchayat President,
Thummuchinnampattai Village Panchayat,
Thiruchuli Union, Arupukottai Taluk,
Virudhunagar District. ... Respondents
[R4 and R5 are Suo Motu impleaded vide court order dated 17.12.2021]
PRAYER: Writ Appeal filed under Clause XV of the Letters Patent Act,
praying to praying to set aside the order passed in W.P.(MD)No.19653 of
2021 dated 23.06.2023, on the file of the Madurai Bench of Madras High
Court and allow the Writ Appeal.
For Appellant : Mr.G.Kasinathadurai
For Respondents 1 to 4 : Mr.J.Ashok,
Additional Government Pleader
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W.A.(MD) Nos.629 & 630 of 2024
W.A.(MD)No.630 of 2024:
Janaki Krishna Educational Trust,
(Regn. No.48/2011),
Thummuchinnampatti – 626 118,
Aruppukkottai Taluk,
Virudhunagar District,
Rep. by Managing Trustee &
Correspondent ... Appellant
-vs-
The Deputy Director of Town & Country Planning,
Door No.5/678, Nehru Street,
N.G.O. Colony,
Virudhunagar District. ... Respondent
PRAYER: Writ Appeal filed under Clause XV of the Letters Patent Act,
praying to praying to set aside the order passed in W.P.(MD)No.19654 of
2021 dated 23.06.2023, on the file of the Madurai Bench of Madras High
Court and allow the Writ Appeal.
For Appellant : Mr.G.Kasinathadurai
For Respondent : Mr.J.Ashok,
Additional Government Pleader
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W.A.(MD) Nos.629 & 630 of 2024
COMMON JUDGMENT
[Common Judgment of the Court was made by DR.G.JAYACHANDRAN, J.] The grievance of the appellant is that the application for approval of the building plan for the school building not granted by the Deputy Director of Town and Country Planning. As a consequence, recognition for the school could not be obtained from the education department. Hence, he filed a Writ Petition in W.P.(MD)No.19653 of 2021, for grant of recognition without insisting production of the building plan approval, also filed W.P. (MD)No.19654 of 2021, for grant of approval for the school building. Both the Writ Petitions were dismissed recording the return of the application for building plan by the Town and Country Planning Authority vide communication dated 21.01.2022. In the appeal, it is contended that after return of the application for plan approval, the defects been rectified and re-submitted to the authorities through application dated 25.07.2022 to the Deputy Director of Town and Country Planning, through the Thummuchinnampatti Village Panchayat.
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2.Learned Additional Government Pleader states that the resubmitted building plan has not yet been received from the Panchayat.
3.If it is so, the appellant shall once again submit the revised building plan to the Deputy Director of Town and Country Planning through the local panchayat, within a period of one [1] month from today. On receipt of the revised plan, the President of the Panchayat has to forward it to the Deputy Director of Town and Country Planning forthwith and the same has to be considered and appropriate orders to be passed within a period of two [2] months from the date of receipt of the revised plan. Insofar as the prayer of granting recognition for running the school without building permission, we are of the view that the said relief cannot be granted, since building plan approval for the school is mandatory for granting recognition.
4.With the above observation and direction, both the Writ Appeals stand disposed of. There shall be no order as to costs.
[G.J., J.] & [K.K.R.K., J.]
21.01.2026
NCC : Yes / No
Index : Yes / No
Internet: Yes / No
MR
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W.A.(MD) Nos.629 & 630 of 2024
DR.G.JAYACHANDRAN, J.
AND
K.K.RAMAKRISHNAN, J.
MR
W.A.(MD)Nos.629 & 630 of 2024
21.01.2026
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