The Government Of Tamil Nadu vs R.Sudha
2021 Latest Caselaw 10940 Mad

                                                                               WA.No.1306/2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED 28.04.2021

                                                     CORAM

                             THE HONOURABLE MR. JUSTICE M.SATHYANARAYANAN

                                                       AND

                                   THE HONOURABLE MR.JUSTICE P.RAJAMANICKAM

                                        WA.No.1306/2021 & CMP.No.8274/2021

                     1.The Government of Tamil Nadu
                       Rep.by its Secretary to Government,
                       School Education Department
                       Fort St.George, Chennai 600 008.

                     2.The Director of Elementary Education,
                       College Road, Chennai-6.

                     3.The District Elementary Educational Officer
                       Nagapattinam.

                     4.The Additional Assistant Elementary
                       Educational Officer, Thalainayiru
                       Nagapattinam District.                             ..     Appellants

                                                      Versus

                     R.Sudha                                         ..    Respondent / Writ

Petitioner

https://www.mhc.tn.gov.in/judis/ WA.No.1306/2021

Prayer:- Writ Appeal filed under Clause 15 of the Letters Patent against the order dated 30.08.2013 made in WP.No.24279/2013.

For Appellants : Mr.C.Munusamy Spl.Govt. Pleader [Edn] For Respondent : No appearance

COMMON JUDGMENT

[Judgment of the Court was delivered by M.SATHYANARAYANAN, J.,]

(1) There is no representation for the respondent/writ petitioner.

(2) Mr.C.Munusamy, learned Special Government Pleader [Edn]

appearing for the appellants would submit that the order which is the

subject matter of challenge in this writ appeal, has already been

complied with and has been implemented also.

(3) In the light of the said submission, the above writ appeal is dismissed

as infructuous. No costs. Consequently, the connected miscellaneous

petition is closed.

                                                                              [MSNJ]       [PRMJ]
                                                                                 28.04.2021
                     AP

                     Internet        : Yes

https://www.mhc.tn.gov.in/judis/ WA.No.1306/2021

To

1.The Secretary to Government, Government of Tamil Nadu, School Education Department Fort St.George, Chennai 600 008.

2.The Director of Elementary Education, College Road, Chennai-6.

3.The District Elementary Educational Officer Nagapattinam.

4.The Additional Assistant Elementary Educational Officer, Thalainayiru Nagapattinam District.

https://www.mhc.tn.gov.in/judis/ WA.No.1306/2021

M.SATHYANARAYANAN, J., AND P.RAJAMANICKAM, J.,

AP

WA.No.1306/2021

28.04.2021

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