Madras High Court
M/S.Ravindra Bharathi ... vs Dr.P.Prabhu on 20 January, 2021
WA.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.01.2021
CORAM :
The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.A.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
1.M/s.Ravindra Bharathi Educational Society,
rep. by its President Mannaru Subramanyam,
No.23/812, Fathekhanpet,
Nellore, S.P.S.R. Nellore District,
Andhra Pradesh.
2.Ravindra Bharathi Global School,
Old Door No.2/61, New Door No.16,
Karunigar Street,
Poonamallee High Road,
Nerkundram, Chennai – 600 107. .. Appellants
-vs-
1.Dr.P.Prabhu
2.Government of Tamilnadu,
rep. by its Secretary,
Ministry of Education,
Fort St. George,
Chennai – 600 009.
Page 1 of 5
https://www.mhc.tn.gov.in/judis/
WA.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
3.Government of Tamilnadu,
rep. by its Secretary,
Department of School Education,
Fort St. George,
Chennai – 600 009.
4.The Director of School Education,
D.P.A. Complex,
College Road,
Nungambakkam,
Chennai-600 006.
5.The Chief Education Officer,
School Education Department,
Panagal Maligai,
Saidapet, Chennai – 600 015.
6.CBSE Chennai Regional Office,
New No.3, Old No.1630 A, 6th Avenue,
J Block, Anna Nagar West,
Chennai – 600 040.
7.The District Collector,
Office of the District Collectorate,
Thiruvallur District.
8.The Commissioner of Police,
Office of the Commissioner of Police,
Vepery,
Chennai – 600 003. .. Respondents
Appeal filed under Clause 15 of the Letters Patent against the
order dated 20.11.2019 passed in W.P.No.23812 of 2019, along with
the petition under Section 151 of CPC seeking to condone the delay of
58 days in filing the appeal.
Page 2 of 5
https://www.mhc.tn.gov.in/judis/
WA.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
For Appellants/ : Mr.Abdul Saleem
Petitioners
For Respondents : Mr.C.Munusamy
Spl. Government Pleader
for respondent Nos.2 to 5
JUDGMENT
(Delivered by SENTHILKUMAR RAMAMOORTHY, J.)
Mr.Abdul Saleem, learned counsel for the appellants, seeks
permission to withdraw the Writ Appeal in view of the settlement
arrived at between the parties. Permission granted.
2. Accordingly, Writ Appeal, W.A.No. SR 154027 of 2019, stands
dismissed as withdrawn at the SR stage. Consequently, C.M.P.No.5549
of 2020, seeking to condone the delay in filing the Writ Appeal, also
stands dismissed. There is no order as to costs.
(S.B., CJ.) (S.K.R., J.)
20.01.2021
Index : Yes/No
bbr
https://www.mhc.tn.gov.in/judis/
WA.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
To
1.The Secretary,
Government of Tamilnadu,
Ministry of Education,
Fort St. George,
Chennai – 600 009.
3.The Secretary,
Government of Tamilnadu,
Department of School Education,
Fort St. George,
Chennai – 600 009.
4.The Director of School Education,
D.P.A. Complex,
College Road,
Nungambakkam,
Chennai-600 006.
5.The Chief Education Officer,
School Education Department,
Panagal Maligai,
Saidapet, Chennai – 600 015.
6.CBSE Chennai Regional Office,
New No.3, Old No.1630 A, 6th Avenue,
J Block, Anna Nagar West,
Chennai – 600 040.
7.The District Collector,
Office of the District Collectorate,
Thiruvallur District.
8.The Commissioner of Police,
Office of the Commissioner of Police,
Vepery, Chennai – 600 003.
https://www.mhc.tn.gov.in/judis/
WA.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
The Hon'ble Chief Justice
and
Senthilkumar Ramamoorthy, J.
bbr
WA.No. SR 154027 of 2019
and C.M.P.No.5549 of 2020
20.01.2021
https://www.mhc.tn.gov.in/judis/
