Citation : 2021 Latest Caselaw 1509 Mad
Judgement Date : 22 January, 2021
W.A.(MD)No.469 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.01.2021
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.469 of 2018
and
C.M.P.(MD)No.2805 of 2018
A.Subramanian ... Appellant/Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Principal Secretary,
Department of School Education,
Fort St. George,
Chennai – 09.
2.The Director of School Education,
Chennai – 06.
3.The Chief Educational Officer,
Pudukottai,
Pudukottai District.
4.The District Educational Officer,
Pudukottai,
Pudukottai District.
5.VV Higher Secondary School,
Rep. by its Secretary,
Ponnamaravathi,
Pudukottai District – 622 407.
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1/4
W.A.(MD)No.469 of 2018
6.M.Manickam ... Respondents/Respondents
Prayer : Appeal filed under Clause 15 of the Letters Patent Act against the order
passed by this Court in W.P.(MD)Nos.9001 of 2016, dated 01.06.2016.
For Appellant : Mr.T.Lajapathi Roy
For R1 to R4 : Mrs.S.Srimathy
Special Government Pleader
*****
JUDGMENT
(Judgment of the Court was delivered by M.M.SUNDRESH, J)
The grievance of the appellant is with respect to the non-availability
of his Service Register, which disentitle him from getting the amount due to
him.
2.Learned Special Government Pleader appearing for respondent Nos.
1 to 4 submitted that based upon the grievance of the appellant, an enquiry was
conducted by respondent No.3 with the appellant and respondent Nos.5 and 6
and having found that the Service Register was missing, it was directed to be
reconstructed and pursuant to the said activity, steps are being taken to disburse
all the benefits to the appellant.
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W.A.(MD)No.469 of 2018
3.In view of the aforesaid submissions made by the learned Special
Government Pleader appearing for respondent Nos.1 to 4, the Writ Appeal
stands disposed of recording the above said submissions. The amount due to the
appellant will have to be settled in his favour within 12 weeks from the date of
receipt of a copy of this judgment. Consequently, connected Miscellaneous
Petition is closed. No costs.
Index :Yes/No [M.M.S.J.,] [S.A.I.J.,]
Internet :Yes/No 22.01.2021
sj
Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
To
1.The Principal Secretary to Government of Tamil Nadu, Department of School Education, Fort St. George, Chennai – 09.
2.The Director of School Education, Chennai – 06.
3.The Chief Educational Officer, Pudukottai, Pudukottai District.
4.The District Educational Officer, Pudukottai, Pudukottai District.
http://www.judis.nic.in
W.A.(MD)No.469 of 2018
M.M.SUNDRESH, J.
AND S.ANANTHI, J.
sj
W.A.(MD)No.469 of 2018
22.01.2021
http://www.judis.nic.in
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