The Joint Director Of School ... vs R.Ganesan
2021 Latest Caselaw 9575 Mad

                                                                     W.A.(MD)No.1461 of 2019




                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 15.04.2021

                                                   CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                      AND
                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                           W.A.(MD)No.1461 of 2019


                1.The Joint Director of School Education (Personnel),
                   Director of School Education,
                   Chennai – 06.


                2.The Chief Educational Officer,
                   O/o. The Chief Educational Officer,
                   Pudukkottai.


                3.The District Educational Officer,
                   Illuppur, Pudukkottai,
                   Pudukkottai District.                                    : Appellants
                                                      Vs.

                R.Ganesan                                                   : Respondents



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

                praying to set aside the order dated 21.10.2019 made in W.P.(MD)No.

                21115 of 2019 on the file of this Court.


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                                                                            W.A.(MD)No.1461 of 2019




                                           For Appellant    : Mrs.S.Srimathy
                                                              Special Government Pleader
                                           For Respondent : Mr.S.Louis


                                                       JUDGMENT

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

2.Heard Mrs.S.Srimathy, learned Special Government Pleader

for the appellants and Mr.S.Louis, learned Counsel appearing for the

respondent.

3.This writ appeal by the Government is directed against the

order dated 21.10.2019 made in W.P.(MD)No.21115 of 2019.

4.After hearing the learned Counsels for a considerable length

of time, we find that the order and direction issued in the writ petition

calls for interference and the writ petition could not have been allowed on

the grounds raised by the respondent / writ petitioner. Learned Counsel

for the respondent / writ petitioner, on instructions, submitted that his

client is not pressing the relief sought for in the writ petition and that the

appeal may be allowed and the appellants may be directed to review the

order of suspension.

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

W.A.(MD)No.1461 of 2019

5.In the light of the above, the writ appeal is allowed and the

impugned order is set aside and the appellants are directed to review the

order of suspension passed against the respondent / writ petitioner,

within a period of three [3] weeks from the date of receipt of a copy of

this order. However, there shall be no order as to costs.

                                                                 [T.S.S., J.]     &    [S.A.I., J.]
                                                                           15.04.2021
                Index              : Yes / No
                Internet : Yes / No
                MR

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

W.A.(MD)No.1461 of 2019

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

MR

JUDGMENT MADE IN W.A.(MD)No.1461 of 2019

15.04.2021

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