The Secretary To Government vs M.Arumugam
2021 Latest Caselaw 1510 Mad

                                                                            W.A.(MD)No.383 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.383 of 2018
                                                   and
                                         C.M.P.(MD)No.2391 of 2018


                1.The Secretary to Government,
                  Education Department,
                  Fort St. George,
                  Chennai – 9.

                2.The Director of School Education,
                  Chennai – 600 006.

                3.The District Educational Officer,
                  Tuticorin, Tuticorin District.

                4.The Headmaster,
                  SMA Government Higher Secondary School,
                  Sirtuthondanallur, Tuticorin District.            ... Appellants/Respondents

                                                       Vs.
                M.Arumugam                                        ... Respondent/Petitioner



                Prayer : Appeal filed under Clause 15 of the Letters Patent Act against the order
                passed by this Court in W.P.(MD)No.12014 of 2012, dated 11.09.2012.


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                                                                             W.A.(MD)No.383 of 2018




                            For Appellants               : Mrs.S.Srimathy
                                                           Special Government Pleader

                            For Respondent               : Mr.R.Devaraj

                                                     *****


                                                JUDGMENT

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

The order was passed by the learned Single Judge way back in the

year 2012. Till now, no step has been taken to bring on record the legal

representatives of the deceased respondent. The matter has been adjourned on

quite a few occasions.

2.In such view of the matter, this Writ Petition stands dismissed for

failure to bring on record the legal representatives of the deceased respondent,

as no order could be passed against the dead person. However, liberty is given

to the appellants to restore the appeal after adding the legal representatives of

the deceased respondent. Consequently, connected Miscellaneous Petition is

also dismissed. No costs.

                Index    :Yes/No                             [M.M.S.J.,]      [S.A.I.J.,]
                Internet :Yes/No                                     22.01.2021
                sj


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                                                                              W.A.(MD)No.383 of 2018

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 Secretary to Government, Education Department, Fort St. George, Chennai – 9.

2.The Director of School Education, Chennai – 600 006.

3.The District Educational Officer, Tuticorin, Tuticorin District.

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W.A.(MD)No.383 of 2018

M.M.SUNDRESH, J.

AND S.ANANTHI, J.

sj

W.A.(MD)No.383 of 2018

22.01.2021

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