The Director Of School Education vs D.Pachaimuthu
2021 Latest Caselaw 2680 Mad

                                                                              W.A.No.173 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  DATED: 04.02.2021

                                                       CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                            AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                  W.A.No.173 of 2021

                     1. The Director of School Education
                        Chennai 6.

                     2. The Director of Elementary Education
                        Chennai 6.

                     3. The Chief Educational Officer
                        Ariyalur 621 704.

                     4. The District Elementary Educational Officer
                        Ariyalur 621 704.                              ...   Appellants

                                                      Vs.

                     D.Pachaimuthu                                     ...   Respondent


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 31.08.2017 in W.P.No.16897 of 2012.



                                     For Appellants          ::   Mr.C.Munusamy
                                                                  Spl. Govt. Pleader (Edn.)

                                     For Respondent          ::   Mr.G.Elanchezhiyan

                     __________
                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.173 of 2021




                                                      JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Since the State submits that the order impugned has already

been complied with, nothing survives of the appeal.

W.A.No.173 of 2021 is disposed of, without going into the merits

of the matter. There will be no order as to costs. Consequently, CMP

No.825 of 2021 is closed.

(S.B., CJ.) (S.K.R., J.) 04.02.2021

Index : Yes/No

kpl

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.173 of 2021

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(kpl)

W.A.No.173 of 2021

04.02.2021

__________

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