S.Ganesan vs The Joint Director of Higher Education
- Court
- Madras High Court
WP(MD) No. 25240 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 29-10-2026
CORAM
THE HON'BLE MR. JUSTICE B.PUGALENDHI
WP(MD) No. 25240 of 2025
CNR:{HCMD011236532025}
WP(MD) No. 15684 of 2026, WP(MD) No. 18567 of 2026,
and WP(MD) No.25050 of 2025
and
WMP(MD)Nos.19784 and 19647 of 2025 and
WMP(MD)Nos.11774, 13737, 13739 and 13741 of 2026
WP(MD)No.25240 of 2025
S.Ganesan
Post Graduate Teacher (Tamil),
VNT Government Higher Secondary School,
Shanmuganathapattinam,
Devakottai,
Sivagangai District.
..Petitioner(s)
Vs
1. The Joint Director of Higher Education
Chennai, Tamil Nadu 600 006.
2. The Chief Educational Officer
Sivagangai.
3. The Chief Educational Officer
Madurai.
4. The Headmaster
Government Higher Secondary School,
Maruthapandiyar Nagar,
Sivagangai.
..Respondent(s)
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WP(MD) No. 25240 of 2025
WP(MD) No. 15684 of 2026
S.Ganesan
Post Graduate Teacher (Tamil), VNT Government
Higher Secondary School, Shanmuganathapattinam,
Devakottai, Sivagangai District.
..Petitioner(s)
Vs
1. The Joint Director of Higher Education
Chennai, Tamil Nadu - 600 006.
2. The Chief Educational Officer,
Sivagangai.
..Respondent(s)
WP(MD) No. 18567 of 2026
S.Ganesan,
Post Graduate Teacher (Tamil),
VNT Government Higher Secondary School,
Shanmuganathapattinam,
Devakottai,
Sivagangai District.
..Petitioner(s)
Vs
1. The Director of School Education,
Chennai,
Tamil Nadu 600 006.
2. The Chief Educational Officer
Sivagangai.
..Respondent(s)
WP(MD) No. 25050 of 2025
S.Ganesan,
Post Graduate Teacher(Tamil),
VNT Government Higher Secondary School,
Shanmuganathapattinam,
Devakottai, Sivagangai District.
..Petitioner(s)
Vs
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WP(MD) No. 25240 of 2025
1. The Joint Director of Higher Education
Chennai, Tamil Nadu 600006.
2. The Chief Educational Officer
Sivagangai.
3. The District Educational Officer,
Sivagangai.
4. The Headmaster,
Government Higher Secondary School,
Maruthupandiyar Nagar,
Sivagangai.
..Respondent(s)
PRAYER in WP(MD) No. 25240 of 2025: Writ Petition filed under
Article 226 of the Constitution of India, praying this Court to issue a Writ
of Certiorari calling for the records relating with the disciplinary
proceedings by the respondents 1 to 3 against the petitioner in pursuant to
nd
the notice in Na.Ka.No. 2414/A3/2020 dated 24.09.2020 by the 2
respondent but without insisting a charge memo and quash the same as it
is arbitrary, illegal in the violation of Rule 17 (b) of Tamil Nadu Civil
Services (Appeal and Discipline) Rules.
PRAYER in WP(MD) No. 15684 of 2026: Writ Petition filed under
Article 226 of the Constitution of India, praying to issue a Writ of
Mandamus to direct the respondents to include the petitioner in the
promotion panel for the post of Headmaster in the Government /
Municipal Higher Secondary School for the year 2025-26.
PRAYER in WP(MD) No. 18567 of 2026: Writ Petition filed under
Article 226 of the Constitution of India, praying this court to issue a Writ
of Certiorarified Mandamus, to call for the records of the Impugned
promotion panel formed by the 1st respondent in Tamil Nadu.Pa.Ka.E.Se,
Na.Ka.No.23790/LW1/E1/2026 dated 29.06.2026 and quash the same as
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WP(MD) No. 25240 of 2025
st
it is arbitrary and illegal and in consequence to direct the 1 respondent to
issue a fresh promotion panel including the petitioners for the post of
Headmaster in the Government / Municipal Higher Secondary School for
the year 2025-26.
PRAYER in WP(MD) No. 25050 of 2025: Writ Petition filed under
Article 226 of the Constitution of India, praying this court to issue a Writ
of Certiorari, to call for the records relating with the charge memo issued
by the 2nd respondent vide his proceedings in Na.Ka.No.2414/A3/2020
dated 25.04.2022 and quash the same as it is illegal.
For Petitioner(s) :Mr.R. Suriya Narayanan
Advocate in all W.Ps.
For Respondent(s) :Mr.C.Deepak,
Additional Government Pleader
in all W.Ps.
COMMON ORDER
The petitioner is working as a PG Teacher in the Government
Higher Secondary School, Maruthupandiyar Nagar, Sivagangai. While
so, he was issued with a charge memo dated 24.09.2020. Challenging the
same, the petitioner has filed W.P.(MD)No.25240 of 2025.
2. Pending the above writ petition, the petitioner was issued with
another charge memo dated 25.04.2022 under Rule 17(b) of the Tamil
Nadu Civil Services (Discipline and Appeal) Rules. Challenging the
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WP(MD) No. 25240 of 2025
same, the petitioner has filed another writ petition in W.P.(MD)No.25050
of 2025.
3. Subsequently, the respondents were about to prepare the panel
for the post of Headmaster. Therefore, the petitioner has filed W.P.
(MD)No.15684 of 2026 seeking a direction to the respondents to include
his name in the panel for the post of Headmaster.
4. In the meanwhile, the promotion panel has been prepared, vide
proceedings dated 29.06.2026. Challenging the same, the petitioner has
filed W.P.(MD)No.18567 of 2026.
5. Since the parties in all the writ petitions are one and the same, all
the writ petitions are taken up together and disposed of by way of this
common order.
W.P.(MD)No.25240 of 2025
6. In W.P.(MD)No.25240 of 2025, it is reported that the
disciplinary proceedings have culminated in the imposition of the
punishment of censure. Challenging the order of punishment, the
petitioner has filed an appeal before the Department, wherein, the order
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WP(MD) No. 25240 of 2025
of punishment has also been confirmed. Therefore, W.P.(MD)No.25240
of 2025 is closed as infurctuous.
W.P.(MD)No.15684 of 2026
7. Since the panel for the post of Headmaster has already been
prepared by the respondents, vide proceedings dated 29.06.2026, which
has been challenged in W.P.(MD)No.18567 of 2026, the writ petition in
W.P.(MD)No.15684 of 2026 is dismissed as infructuous.
W.P.(MD)No.25050 of 2025
8. The petitioner has filed W.P.(MD)No.25050 of 2025,
challenging the charge memo dated 25.04.2022 issued under Rule 17(b)
of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. This
charge memo was issued that the petitioner has made entries about the
degrees obtained by him without the permission of the Headmaster.
9. The case of the petitioner is that the entries have been made,
when he has acted as Headmaster (in-charge) and therefore, the charge
cannot be framed under Rule 17(b) of the Tamil Nadu Civil Services
(Discipline and Appeal) Rules and it ought to have been framed under
Rule 17(a) of the Tamil Nadu Civil Services (Discipline and Appeal)
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WP(MD) No. 25240 of 2025
Rules.
10. However, the charge reads that the petitioner has also created
some public tranquillity by attributing some communal colours.
Therefore, this Court is not inclined to accept the case of the petitioner
that the charge ought to have been framed under Rule 17(a) of the Tamil
Nadu Civil Services (Discipline and Appeal) Rules, instead Rule 17(b).
Therefore, W.P.(MD)No.25050 of 2025 is dismissed with a direction to
the respondents to conclude the disciplinary proceedings as directed by
the Government in G.O.Ms.No.81, dated 04.08.2022.
W.P.(MD)No.18567 of 2026
10. The petitioner has filed W.P.(MD)No.18567 of 2026
challenging the panel prepared for the post of Headmaster.
11. Admittedly, pending the panel, the petitioner is facing a
departmental proceedings under Rule 17(b) of the Tamil Nadu Civil
Services (Discipline and Appeal) Rules.
12. Therefore, this Court is not inclined to interfere with the panel.
However, the case of the petitioner can be considered depending upon the
outcome of the disciplinary proceedings which was contemplated against
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WP(MD) No. 25240 of 2025
the petitioner in the charge memo dated 25.04.2022. Accordingly, W.P.
(MD)No.18567 of 2026 is disposed of. No costs. Consequently,
connected miscellaneous petitions are closed.
29-10-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
ogy
To
1. The Joint Director of Higher Education
Chennai.
2. The Chief Educational Officer
Sivagangai
3. The Chief Educational Officer
Madurai
4. The Headmaster
Government Higher Secondary School
Maruthapandiyar Nagar
Sivagangai
5. The Director of School Education
Chennai
Tamil Nadu 600 006
7. The District Educational Officer
Sivagangai
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WP(MD) No. 25240 of 2025
B.PUGALENDHI J.
ogy
WP(MD) No. 25240 of 2025
WP(MD) No. 15684 of 2026,
WP(MD) No. 18567 of 2026,
and WP(MD)No.25050 of 2025
29-10-2026
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