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3 The District Elementary vs V.Gopalakrishnan
2021 Latest Caselaw 3129 Mad

Citation : 2021 Latest Caselaw 3129 Mad
Judgement Date : 9 February, 2021

Madras High Court
3 The District Elementary vs V.Gopalakrishnan on 9 February, 2021
                                                                                  W.A.No.199 of 2021



                                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 09.02.2021

                                                          CORAM :

                                        THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                              AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                                     W.A.No.199 of 2021

                     1     THE GOVERNMENT OF TAMILNADU
                           REP.BY SECRETARY TO GOVERNMENT
                           SCHOOL EDUCATION DEPARTMENT
                           FORT ST.GEORGE, CHENNAI.

                     2     THE DIRECTOR ELEMENTARY SCHOOL EDUCATION
                           COLLEGE ROAD CHENNAI.

                     3     THE DISTRICT ELEMENTARY
                           EDUCATIONAL OFFICER
                           KARUR DISTRICT KARUR.                          ...     Appellants

                                   Vs

                     V.GOPALAKRISHNAN                                     ...     respondent

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 29.07.2015 passed in W.P.No.2978 of 2015.


                               For Appellants            ::    Mr.C.Munusamy,
                                                               Special Government Pleader

                               For respondent            ::    Mr.R.Saseetharan




                     __________
                     Page 1 of 2


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.199 of 2021




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


                                                                                           (tar)

                                                     JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Since the legal issue raised here is covered by an order dated

January 3, 2019, in the batch of petitions where the lead matter was

W.P.No.34 of 2017, the present appeal is disposed of on similar lines.

There will be no order as to costs. Consequently, C.M.P.No.927 of

2021 is closed.

                                                                  (S.B., CJ.)      (S.K.R., J.)
                                                                            09.02.2021

                     Index : Yes/No
                     tar




                                                                           W.A.No.199 of 2021


                     __________



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

 
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