THE CHAIRMAN vs R.THIRUNAVUKARASU

W.A.No.2887 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02-09-2026
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
AND
THE HON'BLE MR.JUSTICE KRISHNASWAMY GOVINDARAJAN
W.A.No.2887 of 2023 and
C.M.P.Nos.24033 of 2023 & 12460 of 2024
1. The Chairman
HVF English Medium Educational Society,
Vijayanta Senior Secondary School,
H.V.F.Estate, Avadi, Chennai – 600 054.
2. The Secretary,
HVF English Medium Educational Society,
Vijayanta Senior Secondary School,
H.V.F.Estate, Avadi, Chennai – 600 054.
… Appellants
-vs-
1. R.Thirunavukarasu
2. The Central Board of Secondary
Education, Rep. by its Secretary,
PS 1-2 - Institutional Area, I.P.Extn,
Patparangi, Delhi - 110 092.
Having Regional Office at
Plot No.1630-A, “J” Block,
th
16 Main Road, Chennai – 600 040.
3. The Director,
Ordinance Factory Board,
Esplanade East, Calcutta - 700 069.
4. The General Manager
Heavy Vehicle Factory,
Avadi, Chennai – 600 054.
… Respondents
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W.A.No.2887 of 2023
Prayer: To set aside the order passed by the Hon’ble High Court order
dated 19.06.2023 made in W.P.No.32633 of 2022.
For Appellants: Mr.K.P.Prabhuraj
For M/s.Surana & Surana
For Respondents: Mr.A.G.Veda Vikas
For Mrs.V.Srimathi for R1
For R2 – No Appearance
Mr.K.K.Muralitharan, CGSC for R3 & R4
*
J U D G M E N T
(Judgment of the Court was delivered by S.M.Subramaniam,J.)
HVF English Medium Educational Society is the appellant
before this Court, challenging the Writ Order dated 19.06.2023 passed in
W.P.No.32633 of 2022.
2. One R.Thirunavukarasu / 1st respondent herein had filed
Writ of Mandamus, seeking direction against all the respondents to treat
his service as regular service till 31.01.2025 and pay the benefits.
3. Admittedly, 1st respondent was appointed by HVF English
Medium Educational Society, which is a Society, running a school,
namely, Vijayanta Senior Secondary School. It is a private Management.
1st respondent was receiving salary from Management. His appointment
has not been made either by Government nor approved by Government.
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W.A.No.2887 of 2023
Till the date of his retirement, he continued as Management employee.
In respect of employees serving in Private Management, they have to
approach competent Forum for redressal of their grievances. Since
Vijayanta Senior Secondary School is a private school and is not a State
st
within the meaning of Article 12 of Constitution of India, 1 respondent
has to approach the competent Forum for the purpose of securing
appropriate relief.
st
4. Thus, granting liberty to the 1 respondent to approach the
competent Forum, the present Writ Appeal is allowed. The impugned
order of Writ Court dated 19.06.2023 passed in W.P.No.32633 of 2022
is set aside. No costs. Consequently, connected Miscellaneous Petitions
are closed.
(S.M.S.,J.) (K.G.R.,J.)
02-09-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
AR
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W.A.No.2887 of 2023
S.M.SUBRAMANIAM,J.
AND
KRISHNASWAMY GOVINDARAJAN,J.
AR
To:
1. The Secretary,
Central Board of Secondary Education,
PS 1-2 - Institutional Area,
I.P.Extn, Patparangi,
Delhi - 110 092.
2. The Director,
Ordinance Factory Board,
Esplanade East, Calcutta - 700 069.
3. The General Manager
Heavy Vehicle Factory,
Avadi, Chennai – 600 054.
W.A.No.2887 of 2023
02-09-2026
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