The Government Of Tamil Nadu vs R.Sivagnanam
2021 Latest Caselaw 9854 Mad

                                                             1

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:- 17.04.2021

                                                       CORAM:

                          THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
                                              AND
                           THE HONOURABLE MR.JUSTICE P.RAJAMANICKAM

                                                W.A.No.538 OF 2021
                                                      AND
                                                CMP No.2107 of 2021

                      1.The Government of Tamil Nadu,
                        Rep. By its Secretary,
                        School Education Department,
                        Fort St.George, Chennai 600 009.

                      2.The Director of School Education,
                        Chennai 600 006.

                      3.The Joint Director (Hr. Secondary)
                        Vocational, Chennai 600 006.                           ... Appellants

                                                        Versus

                      R.Sivagnanam                                             ... Respondent
                            Prayer:- Writ Appeal filed under Clause 15 of the Letters Patent
                      against the order of the learned single Judge dated 19.02.2014 made in
                      W.P.No.4490 of 2014.

                                      For Appellants   :- Mrs.P.Kavitha
                                                         Government Advocate
                                     For Respondent    :- Mr.R.Saravanakumar


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                                                                   M.SATHYANARAYANAN,J.
                                                                                    and
                                                                       P.RAJAMANICKAM,J.
                                                                                      vri

                                                  JUDGMENT

(Order of the Court was made by M.SATHYANARANAN,J. through Video Conferencing) This writ appeal is directed against the order of the learned Single

Judge made in W.P.No.4490 of 2014 dated 19.02.2014.

2.It is represented by the learned Government Advocate appearing for

the appellants that the subject matter of order has been complied with in the

form of G.O.Ms.No.194, School Education (Pa.Ka.7-1) Department dated

12.09.2018. It is taken on file and record. In the light of the same, nothing

survives for further adjudication. Hence, the writ appeal is dismissed as

infructuous. No costs. The connected miscellaneous petition is also

dismissed.

(M.S.N,J.) (P.R.M,J.) 17.04.2021

vri

W.A.No.538 of 2021

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