M.R.Ravichandran vs The State Of Tamil Nadu
2021 Latest Caselaw 3780 Mad

                                                                          W.A.(MD)No.327 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 15.02.2021

                                                      CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                        AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                              W.A.(MD)No.327 of 2021

                 M.R.Ravichandran                                            : Appellant

                                                        Vs.

                 1.The State of Tamil Nadu,
                   Rep. by its Principal Secretary,
                   School Education Department,
                   Fort St.George,
                   Chennai.

                 2.The Director of School Education,
                   O/o. Director of School Education,
                   DPI Campus,
                   Chennai – 6.

                 3.The Joint Director of School Education (Vocational),
                   O/o. the Joint Director,
                   DPI Campus,
                   Chennai – 6.

                 4.M.Maheswaran

                 5.Sam.J.Christenson

                 6.M.Anitha Banu

                 1/4



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                                                                               W.A.(MD)No.327 of 2021



                 7.S.Muthupandiammal                                              : Respondents
                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent as against the
                 order dated 06.10.2020 made in W.P.(MD)No.3094 of 2014.
                                      For Appellant     : Mr.T.Lajapathy Roy

                                      For Respondents : Mrs.S.Srimathy,
                                                      Special Government Pleader
                                                            for R.1 to R.3
                                                       *****

                                                      JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

When the matter is taken up for hearing today, the learned Counsel

appearing for the appellant submitted that in view of the subsequent development,

this writ appeal may be closed, giving liberty to the petitioner to challenge the

proceedings dated 19.01.2021, in accordance with law.

2. Granting such liberty as prayed for, this writ appeal stands closed. No

costs.

Index : Yes / No [M.M.S.,J.] [S.A.I.,J.] Internet : Yes 15.02.2021 gk

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To

1.The Principal Secretary to Government, State of Tamil Nadu, School Education Department, Fort St.George, Chennai.

2.The Director of School Education, O/o. Director of School Education, DPI Campus, Chennai – 6.

3.The Joint Director of School Education (Vocational), O/o. the Joint Director, DPI Campus, Chennai – 6.

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M.M.SUNDRESH, J.

AND

S.ANANTHI, J.

gk

W.A.(MD)No.327 of 2021

15.02.2021

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