The Correspondent vs C. Jane Margret

Court
Madras High Court

WA No. 943 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30-10-2026
CORAM
THE HON'BLE DR JUSTICE G. JAYACHANDRAN
AND
THE HON'BLE MR.JUSTICE E.MANOHARAN
WA Nos. 943 & 968 of 2026
CNR:{HCMA010305462026}
and
CMP Nos. 10038 & 9809 of 2026
1. The Correspondent
CSI Primary School,
Mulanur,
Tiruppur District-638 106.
2. The Correspondent
CSI Primary School,
Avinasipalayam,
Tiruppur District.
3. The Bishop
CSI Tiruchirapalli - Thanjavur Diocese,
Diocesan Office,
Puthur,
Tiruchirapalli 620 017.
..Appellants
Vs
1. C. Jane Margret
2. The District Elementary Educational Officer
Tiruppur Educational District,
Collector Office Campus,
Tiruppur District.
3. The Assistant Elementary Educational Officer
Avinasipalayam,
Tiruppur District.
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WA No. 943 of 2026
4. R. Venkatachalam
Enquiry Officer,
No.221 Park Road,
Dharapuram 638 656.
..Respondents
WA No. 968 of 2026
CNR:{HCMA010305472026}
1. The Correspondent
CSI Primary School,
Mulanur,
Tiruppur District-638 106.
2. The Correspondent
CSI Primary School,
Avinasipalayam,
Tiruppur District.
3. The Bishop
CSI Tiruchirapalli - Thanjavur Diocese,
Diocesan Office,
Puthur,
Tiruchirapalli 620 017.
..Appellants
Vs
1. C. Jane Margret
2. The District Elementary Educational Officer
Tiruppur Educational District,
Collector Office Campus,
Tiruppur Dt.
3. The Assistant Elementary Educational Officer
Avinasipalayam,
Tiruppur District.
..Respondents
WA No. 943 of 2026
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside the
order dated 11-12-2025 made in WP.No.7784 of 2017, on the file of this
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WA No. 943 of 2026
Hon’ble Court.
WA No. 968 of 2026
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
the order dated 11.12.2025 passed in WP.No.12966/2016 on the file of this
Honble Court.
In both cases
For Appellants: Mr.L.S.M.Hasan Fizal
For Respondents: Mr.A.Immanuel For R1
Mr.S.Illamvaludhi
Special Government Pleader for R2 & R3
COMMON JUDGMENT
( Judgment of the Court was delivered by Dr.G.Jayachandran J. )
A dispute between a teacher and the Management of an aided minority
institution was the subject matter of the Writ Petition Nos.7784 of 2017 and
12966 of 2016.
2. The learned Single Judge disposed of the writ petitions by a
common order dated 11.12.2025 with the following directions:-
“ii. These writ petitions are allowed. The
nd
impugned  orders viz., the 2 show cause notice
dated 09.03.2017 and the order of suspension dated
th
11.02.2016 issued by the 5 respondent are hereby set
aside.
th th
iii. The 4 & 5 respondents in W.P.No. 7784 of
st
2017 are hereby directed to send a proposal to the 1
nd
& 2 respondents to settle the pension and pensionary
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WA No. 943 of 2026
benefits to the petitioner. The said proposal shall be
sent within one  month from the date of receipt of a
copy of this order.
st
iv. Upon receipt of such a  proposal, the 1 &
nd
2 respondents shall settle the entire pension and
pensionary benefits to the petitioner within a period of
two  months thereafter.
v. As regards the non~payment of subsistence
allowance during the period of suspension, the
respondents 1 & 2 shall pay the subsistence allowance
for a period of four months and for the remaining
period, the respondents 4 & 5 shall pay the same to
the petitioner.
vi. The said exercise shall be completed within a
period of two months from the date of receipt of a
copy of this order.
vii. Consequently, the connected miscellaneous
petitions are closed. There shall be no order as to
costs.”
3. The management, being aggrieved by the common order, has
preferred W.A.Nos.943 and 968 of 2026. Pending the appeals, the employer and
the employee i.e., the management and the teacher entered into a compromise
on 24.09.2026 on the following terms:-
“The appellants in W.A.Nos.943 & 968 of 2026
have filed W.A.No.943 of 2026 challenging the order
dated 11.12.2025 passed in W.P.No.7784 of 2017 and
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WA No. 943 of 2026
W.A.No.968 of 2026 challenging the order dated
11.12.2025 passed in W.P.No.12966 of 2016. The
appellants and the contesting first respondent are
same in W.A.No.943 of 2026 and 968 of 2026.
2.The first respondent C.Jane Margret in
W.A.Nos.943/2026 and 968/2026 has agreed to forgo
the subsistence allowance and all other benefits to be
paid by the appellants herein to the first respondent,
that had accrued consequent to the common order
dated 11.12.2025 passed in W.P.Nos.7784 of 2017
and 12996 of 2016. Simultaneously, the appellants
have agreed to expedite and submit necessary pension
papers to the Education Department of Government of
Tamil Nadu, for sanction and disbursement of pension
and other attendant benefits with arrears to the
respondent Mrs.Jane Margret.”
4. Before this Court, a copy of the memorandum of compromise was
served to the learned Special Government Pleader and his opinion was sought
since the Government is a party to the proceedings.
5. The learned Special Government Pleader appearing for the
respondents 2 and 3 submitted that pursuant to the order passed by the learned
Single Judge, four months’ salary has already been disbursed to the writ
petitioner, Mrs.Jane Margret. He further submitted that since the responsibility
now on the management and employee as per the terms of the compromise, the
Government has no objection.
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WA No. 943 of 2026
6. Recording the said submissions, we dispose of both the Writ
Appeals in terms of the memorandum of compromise extracted above.
Consequently, the connected Civil Miscellaneous Petitions are closed. No costs.
(Dr.G.J.,J.) (E.M.,J.)
30-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
rpl
To
1.The District Elementary Educational Officer
Tiruppur Educational District,
Collector Office Campus,
Tiruppur Dt.
2.The Assistant Elementary Educational Officer
Avinasipalayam,
Tiruppur District.
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WA No. 943 of 2026
DR.G.JAYACHANDRAN J.
and
E.MANOHARAN J.
rpl
WA Nos. 943 & 968 of 2026
and
CMP Nos. 10038 & 9809 of 2026
30-10-2026
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