The Government Of Tamil Nadu vs A.Gnanaselvi
2021 Latest Caselaw 10359 Mad

                                                                            W.A.(MD)No.870 of 2021


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 22.04.2021

                                                   CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                      AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                            W.A.(MD)No.870 of 2021
                                                      and
                                           C.M.P(MD)No.3888 of 2021


                1.The Government of Tamil Nadu,
                  represented by its Principal Secretary,
                  Department of School Education
                  Fort St. George, Chennai.

                2.The Director of School Education,
                  E.V.K.Sampath Malligai,
                  DPI Campus,
                  Chennai.

                3.The District Elementary Educational Officer,
                  Trichy.

                4.The Assistant Elementary Educational Officer,
                  Thiruverumbur,
                  Trichy - 620 014.                   ... Appellants / Respondents 1 to 4

                                                       Vs.

                1.A.Gnanaselvi,
                  Assistant Secondary Grade Teacher,
                  BHEL Tamil Medium Middle School,
                  Kailasapuram,
                  Trichy - 620 014.                  ..1st Respondent / Writ Petitioner
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                                                                                     W.A.(MD)No.870 of 2021



                2.BHEL Tamil Medium Middle School,
                  rep. by its Secretary,
                  Kailasapuram,
                  Trichy - 620 014.                ... 2nd Respondent / 5th Respondent


                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to

                set aside the order dated 31.01.2019 made in W.P.(MD)No.2075 of 2019 on the

                file of this Court.



                                   For Appellants               : Mrs.S.Srimathy,
                                                                Special Government Pleader
                                   For 1st Respondent           : Mr.M.Saravanan




                                                          JUDGMENT

*************** [Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

We have heard Mrs.S.Srimathy, learned Special Government Pleader

appearing for the appellants and Mr.M.Saravanan learned Counsel appearing for

the first respondent.

2.This writ appeal filed by the State 1 to 4 is directed against the

order, dated 01.12.2020 passed in W.P.(MD)No.7407 of 2013.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.870 of 2021

3.We have perused the order impugned in the Writ Appeal and we

fully subscribed to the view taken by the learned Single Bench that once

approval is granted, it shall take back to the date, on which, the appointment

was made. There are no grounds made out by the appellants to interfere with

the impugned order.

4. Accordingly, the writ appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is also dismissed.

                                                                [T.S.S., J.]   &      [S.A.I., J.]
                                                                        22.04.2021
                Index      : Yes / No
                Internet : Yes / No
                RM

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

https://www.mhc.tn.gov.in/judis/

W.A.(MD)No.870 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

RM

JUDGMENT MADE IN W.A.(MD)No.870 of 2021

22.04.2021

https://www.mhc.tn.gov.in/judis/