Sri Manthiramoorthy High School ... vs ) Sri Manthiramoorthy High School ...
2021 Latest Caselaw 24200 Mad

                                                                         W.A(MD)No.1866 of 2021


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 08.12.2021

                                                        CORAM :

                     THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                            and
                          THE HONOURABLE MR.JUSTICE P.VELMURUGAN

                                                W.A(MD)No.1866 of 2021
                                                         and
                                                CMP(MD)No.8164 of 2021

                     Sri Manthiramoorthy High School Committee
                     Tirunelveli,
                     Rep by its
                     Life Member / President,
                     L.Arvind                                                 ... Appellant

                                                           vs.

                     1) Sri Manthiramoorthy High School Committee
                        (Educational Agency)
                        Through its Life Member / President,
                        S.Manthira Subramanian,
                        11, Railway Feeder Road,
                        Tirunelveli Town, Tirunelveli.

                     2) The District Educational Officer,
                        Tirunelveli-627 001.                                  ... Respondents


                                  Appeal filed under Clause XV of Letters Patent, against the
                     judgment dated 28.07.2021 made in W.P(MD)No.12766 of 2021.


                                       For Appellant    : Mr.G.Prabhu Rajadurai
                                       For R1           : Mr.S.Kumar
                                       For R2           : Mr.SRA.Ramacandran



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                                                                           W.A(MD)No.1866 of 2021


                                                               PUSHPA SATHYANARAYANA, J.
                                                                                    and
                                                                         P.VELMURUGAN, J.

                                                                                           bala
                                                           JUDGMENT

(Judgment of the Court was made by PUSHPA SATHYANARAYANA, J.)

The learned counsel for the appellant would state that

the relief sought for has become infructuous. He has made an

endorsement to that effect.

2. Recording the endorsement, the Writ Appeal is

dismissed as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

[P.S.N.,J.] & [P.V.,J.] 08.12.2021 Index : Yes / No

To

The District Educational Officer, Tirunelveli-627 001.

JUDGMENT MADE IN W.A(MD)No.1866 of 2021 DATED : 08.12.2021

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