Madras High Court
P.N.Sujatha vs The District Collector on 6 October, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.36778 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.10.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.36778 of 2025
P.N.Sujatha ... Petitioner
Vs.
1.The District Collector,
Peramballur District,
Peramballur
2.The District Educational Officer,
Peramballur District,
Peramballur
3.The Child Welfare Committee,
Peramballur District,
Peramballur ... Respondents
PRAYER: Writ Petition is filed under Article 226 of Constitution of
India praying to issue a Writ of Mandamus directing the 1st and 2nd
respondents to consider the petitioner's representation dated 05.08.2025
and direct the third respondent to not to disturb the peaceful functioning
of the petitioner's school and hostel.
For Petitioner : Mr.S.Krishnamoorthy
For Respondents : Mr.S.Prabhakaran,
Government Advocate
ORDER
1/4
https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 03:40:43 pm ) W.P.No.36778 of 2025 This writ petition has been filed for direction to respondents 1 & 2 to consider the representation submitted by the petitioner dated 05.08.2025 seeking order against the third respondent restraining from interfering with peaceful functioning of the petitioner's school.
2. Heard the learned counsel appearing on either side and perused all the materials placed before this Court.
3. It is seen that the petitioner is running a school for the past several years and it has hostel in the name of Periyar Kalvi Nilayam for both boys and girls. While being so, on a complaint lodged by some of the hostellers, a criminal case was registered in crime No.39 of 2025 for the offence punishable under Sections 5(f) & 6 of POCSO Act against the warden of the hostel. Now the petitioner has submitted the present representation seeking order restraining the third respondent from interfering with peaceful functioning of the school. However, admittedly when a criminal case has been registered and the same is pending for investigation against the petitioner's school, such representation submitted by the petitioner seeking order against the third respondent 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 03:40:43 pm ) W.P.No.36778 of 2025 cannot be considered. Therefore, this writ petition is liable to be dismissed.
4. Accordingly, this writ petition is dismissed. There shall be no order as to costs.
06.10.2025 Neutral citation: Yes/No Index: Yes/No Speaking/Non-speaking order lok G.K.ILANTHIRAIYAN, J.
3/4https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 03:40:43 pm ) W.P.No.36778 of 2025 lok To
1.The District Collector, Peramballur District, Peramballur
2.The District Educational Officer, Peramballur District, Peramballur
3.The Child Welfare Committee, Peramballur District, Peramballur
4.The Government Advocate, High Court of Madras W.P.No.36778 of 2025 06.10.2025 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/10/2025 03:40:43 pm )