Madras High Court
Mrs.B.Brinda vs The State Of Tamil Nadu on 28 April, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 28-04-2018
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.11231 to 11234 of 2018
And
W.M.P. Nos.13134, 13135, 13136 and 13137 of 2018
Mrs.B.Brinda .. Petitioner in WP 11231/2018
Mrs.C.Mala .. Petitioner in WP 11232/2018
Mrs.Anandhi Ramalingam .. Petitioner in WP 11233/2018
Mrs.A.V.Mahalaxmi .. Petitioner in WP 11234/2018
Vs.
1.The State of Tamil Nadu,
Represented by the Secretary to Government,
Higher Education Department,
Secretariat,
Chennai-600 009.
2.The Director of School Education,
17, College Road,
Thousand Lights West,
Chennai-600 008.
3.District Education Officer,
Panagal Building, 1st Floor,
Saidapet,
Chennai-600 015.
4.Theosophical Society,
Adyar,
Chennai-600 020.
5.Olcott Educational Society,
Represented by its Secretary,
Theosophical Society, Adyar,
Chennai-600 020.
6.Olcott Memorial Higher Secondary School,
New No.2 (Old No.28), Besant Avenue,
Besant Nagar,
Chennai-600 090.
7.Sashikala Sriram
8.R.Lalitha .. Respondents in all WPs
Writ Petitions are filed under Article 226 of the Constitution of India for the issuance of Writs of Certiorari, calling for the records of the impugned notice dated 28.2.2018 passed by the fifth respondent the Secretary, Olcott Educational Society, Theosophical Society, Adyar, Chennai 600 020 and quash the same.
For Petitioner in all WPs : Mr.S.T.Bharath Gowtham
For Respondents-1to3 in : Mr.P.Raja,
all WPs Government Advocate.
C O M M O N O R D E R
When this Court expressed its opinion that the writ petitioners have been punished by the respondent-Society and it is purely a private appointment and the respondent-Society is not a State within the meaning of Article 12 of the Constitution of India, the learned counsel, appearing on behalf of the writ petitioners, made a submission that the petitioners prefer to withdraw the writ petitions and a liberty may be granted for approaching the appropriate Court of Law. Thus, permission is granted to withdraw the writ petitions. Petitioners are at liberty to approach the appropriate Court of Law for the purpose of redressing their grievances. The learned counsel for the writ petitioners also made an endorsement in this regard. Recording the said submissions and the endorsement made by the learned counsel for the writ petitioners, the writ petitions stand dismissed as withdrawn. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are also dismissed.
28-04-2018 Speaking Order/Non-Speaking Order Index: Yes.
Internet: Yes.
Svn To
1.The Secretary to Government, State of Tamil Nadu, Higher Education Department, Secretariat, Chennai-600 009.
2.The Director of School Education, 17, College Road, Thousand Lights West, Chennai-600 008.
3.District Education Officer, Panagal Building, 1st Floor, Saidapet, Chennai-600 015.
S.M.SUBRAMANIAM, J., Svn WPs 11231 to 11234 of 2018 28-04-2018