N.Shakila vs The Chief Educational officer

2026:MHC:4276
WP No. 31844 of 20
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16-10-2026
CORAM
THE HON'BLE MR.JUSTICE C.KUMARAPPAN
WP No. 31844 of 2022
CNR: {HCMA011910742022}
N.Shakila
W/o K. Venkatesan No. 21, Rajaj Street,
Kodaiyanchi Village and Post, Via. Ambalur
Vaniyambadi Taluk Tirupattur District 635 801
..Petitioner(s)
Vs
1. The Chief Educational officer
Tirupattur District, Tirupattur
2. The District Educational officer
Vaniyambadi Educational District, Tirupattur
District
3. The Secretary
Hindu Higher secondary school Vaniyambadi
637 751 Tirupattur District
..Respondent(s)
Writ petition filed under Article 226 of the Constitution of India
praying for issuance of a writ of mandamus,Directing the respondents to
approve the appointment of the petitioner in the post of B.T. Assistant
(social Science) in 3rd respondent school with effect from 20.04.2011 and to
disburse salary to the petitioner for the period from 20.04.2011 to
02.09.2014 on par with others aong with interest for the delay in payment
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2026:MHC:4276
WP No. 31844 of 20
and to confer consequential service benefit on appointment in school
Education Department in consideration of the representation lastly submitted
by the petitioner dated 31.05.2021 within time frame to be fixd by this
Honble Court
For Petitioner(s): Mr. S. Nedunchezhiyan
For Respondent(s): Mrs.P.Mahalakshmi, AGP for RR1 and 2
ORDER
(1) When the matter ws taken up for hearing, the learned Additional
Government Pleader appearing for the respondents 1 and 2 would
rd
submit that there was no proposal received from the 3 respondent in
respect of the petitioner’s claim for salary for the period from
20.04.2011 to 02.09.2014.
(2) The learned Additional Government Pleader also submitted that a
written instruction dated 16.10.2026, has been received from the
District Educational Officer, stating that the claim of the petitioner
with respect to salary for the aforesaid period, has to be paid only by
rd
the 3 respondent.
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2026:MHC:4276
WP No. 31844 of 20
(3) The scanned image of the written instructions of the District
Education Officer, is depicted hereunder:-
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2026:MHC:4276
WP No. 31844 of 20
(4) At this juncture, the learned counsel for the petitioner invited the
attention of this Court to the order passed by a learned Single Judge of
this Court in MP.Nos.1 to 1/2013 in WP.Nos.23465 to 23467/2013.
The learned Single Judge, vide order dated 26.08.2013, has ordered as
follows:-
‘’There shall be an order of interim direction, directing
th th
the 4 and 5 respondents to grant temporary approval
for the appointment of Tmt.K.Senthamarai Selvi,
Tmt.Shakila and Tmt.Lakshmi Devi, respectively, as
Graduate Assistants/teachers in the petitioner School,
from 18.04.2011 and to pay salary in terms of the order
dated 29.04.2013, made in WP.[MD].Nos.2722 0f 2013
and etc., batch cases. However, it is made clear that
they shall qualify themselves in the Teachers Eligibility
Test [TET] as directed in the order dated 29.04.2013.’’
(5) The learned Single Judge has directed the respondents to temporarily
approve the appointment of the petitioner along with others. In such
view of the direction, it is the contention of the learned counsel for the
petitioner that the petitioner is entitled for salary for the period during
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2026:MHC:4276
WP No. 31844 of 20
rd
which she served under the 3 respondent School.
(6) Since the official respondents had taken a stand that they have not
rd
received any proposal from the 3 respondent School, this Court is
inclined to dispose of the writ petition with the following directions:-
rd
(a) The 3 respondent School is directed to send a
proposal to respondents 1 and 2 for claiming the
salary of the petitioner for the period from
20.04.2011 to 02.09.2014, within a period of two
weeks from the date of receipt of a copy of this
order.
rd
(b) On receipt of such proposal from the 3
respondent, respondents 1 and 2 are directed to
consider the same and pass appropriate orders on
merits and in accordance with law, after taking
note of the order of this Court dated 26.08.2013,
made in WP.Nos.23465 to 23467/2013, within a
further period of eight weeks thereafter’’
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2026:MHC:4276
WP No. 31844 of 20
(7) The writ petition stands disposed of with the above directions. No
costs.
16-10-2026
Index: Yes
Speaking order
Neutral Citation: Yes
AP
To
1. The Chief Educational officer
Tirupattur District, Tirupattur
2. The District Educational officer
Vaniyambadi Educational District, Tirupattur District
3. The Secretary
Hindu Higher secondary school Vaniyambadi 637 751 Tirupattur District
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2026:MHC:4276
WP No. 31844 of 20
C.KUMARAPPAN, J.
AP
WP No. 31844 of 2022
16-10-2026
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