Madras High Court
The General Secretary (Tata) vs The State Election Commission on 18 February, 2016
Bench: S.Manikumar, C.T.Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 18.02.2016
CORAM
THE HONOURABLE MR.JUSTICE S.MANIKUMAR
and
THE HONOURABLE MR. JUSTICE C.T.SELVAM
W.P.(MD)No.3448 of 2016
The General Secretary (TATA),
TamilNadu All Teacher Association,
235, North Street, Parappadi,
Nanguneri Taluk,
Tirunelveli District.
... Petitioner
Vs.
1.The State Election Commission,
Secretariat, St. George Fort,
Chennai-9.
2.The Director of School Education,
DPI Campus, College Road,
Chennai-6. ...
Respondents
PRAYER: The Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus directing the 1st respondent to consider
the petitioner's representation dated 29.12.2015 regarding the election
duties and also direct the 2nd respondent to consider petitioner's
association grievances in deploying the lady teachers for election duties.
!For Petitioner : Mr.K.Baalasundaram
For Respondents : Mr.A.K.Baskara Pandian
Special Government Pleader
:ORDER
(Order of this Court was made by S.MANIKUMAR, J.) On the basis of the representation dated 29.12.2015, addressed to the Chief Election Commission, Chennai, the General Secretary, Tamil Nadu All Teacher Association, Tirunelveli District/the petitioner herein, has sought for a mandamus directing him to consider the said representation.
2. The first respondent is the authority to conduct the Local Body Elections. Insofar as the general election is concerned, the Chief Election Commissioner, New Delhi is the proper authority. Since the representation has not been addressed to the proper authority, writ petition cannot be entertained.
3. Viewed as above, mandamus as prayed for cannot be issued. Accordingly, the writ petition is dismissed. No costs.
To
1.The State Election Commission, Secretariat, St. George Fort, Chennai-9.
2.The Director of School Education, DPI Campus, College Road, Chennai-6..