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The Government Of Tamil Nadu vs P.Murugesavel
2021 Latest Caselaw 3914 Mad

Citation : 2021 Latest Caselaw 3914 Mad
Judgement Date : 16 February, 2021

Madras High Court
The Government Of Tamil Nadu vs P.Murugesavel on 16 February, 2021
                                                                                W.A.No.513 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:        16.02.2021

                                                          CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                              AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                                     W.A.No.513 of 2021

                     1. The Government of Tamil Nadu
                        rep. by the Secretary to Government
                        School Education Department
                        Fort St. George, Chennai – 600 009.

                     2. The Director, Elementary School Education
                        College Road, Chennai – 600 006.

                     3. The District Elementary Educational Officer
                        Tuticorin District.                                    ...   Appellants

                                                        Vs.

                     P.Murugesavel                                             ...   Respondent


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 29.7.2015 made in W.P.No.2979 of 2015.

                                    For Appellants             : Mr.C.Munusamy
                                                                 Special Government Pleader
                                                                 (Education)

                                    For Respondent             : Mr.R.Saseetharan


                     __________
                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.513 of 2021




                                                      JUDGMENT

(Delivered by The Hon'ble Chief Justice)

The appellants say that the matter is covered by a Division

Bench judgment of this Court dated January 3, 2019.

2. In such view of the matter, the present appeal, W.A.No.513 of

2021, is dismissed for similar reasons as stated in the said judgment.

There will be no order as to costs. Consequently, C.M.P.Nos.2026 and

2027 of 2021 are closed.

(S.B., CJ.) (S.K.R., J.) 16.02.2021

Index : No bbr

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.513 of 2021

To

1. The Secretary to Government Government of Tamil Nadu School Education Department Fort St. George, Chennai – 600 009.

2. The Director, Elementary School Education College Road, Chennai – 600 006.

3. The District Elementary Educational Officer Tuticorin District.

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.513 of 2021

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

bbr

W.A.No.513 of 2021

16.02.2021

__________

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

 
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