Madras High Court
A.Victor vs The Director Of School Education on 21 June, 2023
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.No.27320 of 2008
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.06.2023
CORAM
THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
W.P.No.27320 of 2008
and M.P.No.1 of 2008
A.Victor ... Petitioner
-vs-
1.The Director of School Education,
College Road, Chennai - 6.
2.The Inspector of Matriculation
Schools, Near Theppakkulam,
Kancheepuram.
3.Archidiocean Board of Education,
Pondicherry, rep. by its
Secretary, Bishop House,
Pondicherry.
4.St.Paul's Matriculation Higher
Secondary School,
Rep. by its Correspondent and
Principal,
Thanthai Periyar Road,
Block-4, Neyveli. ... Respondents
PRAYER: Writ Petition filed under Article 226 of Constitution of India,
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https://www.mhc.tn.gov.in/judis
W.P.No.27320 of 2008
pleased to issue a Writ of declaration, declaring that the action of the
respondents 3 and 4 in reducing the age of retirement from 60 years to 58
years and prematurely retiring the petitioner from service with effect from
31.08.2007 contrary to Code No.18(i) of the Code of Regulations for
Matriculation Schools, Tamilnadu as null and void and illegal and
consequently direct the respondents to give the petitioner employment in
accordance with Code No.18(i) of the Code of Regulations for
Matriculation Schools, Tamilnadu, with arrears and all other consequential
benefits, together with interest, Award costs.
For Petitioner : Mr.V.Ajoy Khose
For Respondents : Mr.R.Neethi Perumal,
1, 2 Government Advocate
For Respondent 4 : Mr.V.Haribabu
For Respondent 3 : No Appearance
**********
ORDER
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https://www.mhc.tn.gov.in/judis W.P.No.27320 of 2008 This writ petition filed to declaring that the action of the respondents 3 and 4 in reducing the age of retirement from 60 years to 58 years and prematurely retiring the petitioner from service with effect from 31.08.2007 contrary to Code No.18(i) of the Code of Regulations for Matriculation Schools, Tamilnadu as null and void and illegal and consequently direct the respondents to give the petitioner employment in accordance with Code No.18(i) of the Code of Regulations for Matriculation Schools, Tamilnadu, with arrears and all other consequential benefits, together with interest, Award costs.
2. Learned counsel for both sides are present. Learned Government Advocate appearing for the first respondent submitted that the petitioner has passed away on 24.11.2022 and the same was also informed by the fourth respondent.
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3. In view of the above submission, W.P.No.27320 of 2008 is dismissed as abated. No costs. Consequently, the connected M.P.No.1 of 2008 is closed.
21.06.2023 rna Index : Yes / No Internet : Yes / No To
1.The Director of School Education, College Road, Chennai - 6.
2.The Inspector of Matriculation Schools, Near Theppakkulam, Kancheepuram.
3.Archidiocean Board of Education, Pondicherry, rep. by its Secretary, Bishop House, Pondicherry.
4.St.Paul's Matriculation Higher Secondary School, Rep. by its Correspondent and Principal, Thanthai Periyar Road, Block-4, Neyveli.
4/5https://www.mhc.tn.gov.in/judis W.P.No.27320 of 2008 J.SATHYA NARAYANA PRASAD,J rna W.P.No.27320 of 2008 and M.P.No.1 of 2008 21.06.2023 5/5 https://www.mhc.tn.gov.in/judis