Murali Alias Muradlidharan vs The State Of Tamil Nadu
2021 Latest Caselaw 24721 Mad

                                                                           W.A.No.2445 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 15.12.2021

                                                     CORAM

                                    The Hon'ble Mr. Justice PARESH UPADHYAY
                                                        and
                              The Hon'ble Mr. Justice SATHI KUMAR SUKUMARA KURUP

                                               W.A.No.2445 of 2021


                     Murali alias Muradlidharan                                   .. Appellant

                                                        Vs

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

                     2.The Commissioner of School Education,
                       DPI Campus, College Road,
                       Nungambakkam, Chennai – 6.

                     3.The District Educational Officer,
                       Office of the District Education Office,
                       St.Thomas Mount, Chennai – 600 044.

                     4.Jeeva Hudson

                     5.The Deputy Commissioner of Police,
                       St.Thomas Mount, Chennai – 09.                         .. Respondents

                           Appeals preferred under Clause 15 of Letters Patent against
                     the order dated 27.07.2021 made in W.P.No.13107 of 2021.

                                    For Appellant   :        Mr.M.Baskar

                                    For Respondents :        Mr.M.S.Arasa Kumar
                                                             Government Advocate
                                                             for R1 to R3, R5
                                                             Mr.K.Sakthivel for R4

https://www.mhc.tn.gov.in/judis
                     Page 1 of 4
                                                                             W.A.No.2445 of 2021




                                                        JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

Learned advocate for the appellant – original writ petitioner

withdraws this appeal since according to him, the consequential

action taken by the State Authorities satisfies his grievance. In view

of this, no further adjudication is required.

2. It is clarified that we have not gone into the merits of

the order of learned Single Judge. Either the grievance of the fourth

respondent against whom relief was sought in the writ petition, or

any action that may be taken by the State Authorities against that

respondent is also not the subject-matter of this appeal and we may

not be understood to have expressed any opinion for or against any

party in that regard.

3. This writ appeal is disposed of accordingly. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                        (P.U., J)    (S.S.K., J)
                                                                               15.12.2021
                     Index:Yes/No
                     ssm/34

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

W.A.No.2445 of 2021

To

1.The Secretary, State of Tamilnadu, School Education Department, Fort St.George, Chennai – 600 009.

2.The Commissioner of School Education, DPI Campus, College Road, Nungambakkam, Chennai – 6.

3.The District Educational Officer, Office of the District Education Office, St.Thomas Mount, Chennai – 600 044.

4.The Deputy Commissioner of Police, St.Thomas Mount, Chennai - 09

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

W.A.No.2445 of 2021

PARESH UPADHYAY, J.

and SATHI KUMAR SUKUMARA KURUP, J.

ssm

W.A.No.2445 of 2021

15.12.2021

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