The Director Of School Education vs S.Kumari
2021 Latest Caselaw 4085 Mad

                                                                           W.A.No.170 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 17.02.2021

                                                     CORAM :

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


                                                W.A.No.170 of 2021

                     1. The Director of School Education
                          (Higher Secondary)
                        College Road, Nungambakkam
                        Chennai 600 006.

                     2. The Chief Educational Officer
                        Vellore District
                        Vellore 632 009.

                     3. The District Educational Officer
                        Vellore District
                        Vellore 632 001.                             ...   Appellants

                                                    Vs.

                     1. S.Kumari

                     2. The Correspondent
                        Vitva Ratna Villa Girls Higher Secondary School
                        C.S.I Diocese of Vellore
                        Ranipet, Vellore District
                        Pin 632 401.                                ...    Respondents




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                     Page 1 of 3


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.170 of 2021



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

                     order dated 04.03.2015 made in W.P.No.27740 of 2013.



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

                                   For Respondent-1         : Mr.S.N.Ravichandran


                                                      JUDGMENT

(Delivered by the Hon'ble Chief Justice)

Learned Special Government Pleader submits that the order

impugned has been complied with. Hence, nothing survives in this

appeal.

2. W.A.No.170 of 2021 and CMP No.818 of 2021 are dismissed

as infructuous, without adjudicating on the legal issue raised, which

has to be considered in an appropriate matter. There will be no order

as to costs.

(S.B., CJ.) (S.K.R., J.) 17.02.2021 Index : Yes/No kpl

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.170 of 2021

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

(kpl)

W.A.No.170 of 2021

17.02.2021

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