Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

K.Palani vs The Director Of School Education on 27 September, 2018

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 27-09-2018
CORAM
THE HONOURABLE Mr. JUSTICE S.M.SUBRAMANIAM

W.P.No.30948 of 2014


K.Palani							        ...  Petitioner

					    Vs

1. The Director of School Education,
    Department of School Education,
    College Road,
    chennai  600 006.

2. The district Educational Officer,
    Central Madras Education District,
    Saidapet, Chennai  15.

 3.The Correspondent Secretary
    YMCA College Sports Higher Secondary School,
    Nandanam, chennai  600 035.		                   ...    Respondents    


PRAYER: Writ Petition filed under Article 226 of the Constitution of India, to issue a Writ of Mandamus, directing the 1st respondent to dispose of representation dated 18.09.2014 and pass suitable orders for extension of service upto the academic Year 2012  2013 and pay the service benefits.
		For Petitioner       	: Mr.D.Bharathy
				                   
	         For Respondents	        : Mr.K.Karthikeyan 
        				                   Government Advocate 
             			                   For R1 & R2 
                                                     No appearance For R3
					          
					O R D E R

The relief sought for in this writ petition is for a direction to direct the 1st respondent to dispose of representation dated 18.09.2014 in respect of the claim of the writ petitioner to grant extension of service till the end of the Academic Year.

2. The learned Government Advocate on behalf of the respondent brought to the notice of this Court that, the case of the writ petitioner was not considered for the extension of service till the end of the Academic Year and the petitioner was allowed to retired on attaining the superannuation. In view of the fact that, the relief sought for is to extend the services during the academic year 2012 to 2013 after this length of time, the same cannot be considered by this Court.

3. Accordingly the writ petition stands closed. There shall be no order as to costs.

		
									     
                                                                                     27-09-2018

Index     : Yes
Internet  : Yes
Speaking Order
pkn/kmm

To
1. The Director of School Education,
    Department of School Education,
    College Road,
    chennai  600 006.

2. The district Educational Officer,
    Central Madras Education District,
    Saidapet, Chennai  15.

 3.The Correspondent Secretary

YMCA College Sports Higher Secondary School, Nandanam, chennai  600 035.

S.M.SUBRAMANIAM, J.

pkn/kmm W.P.No.30948 of 2014 27-09-2018