The Joint Director Of School ... vs M.Vadivel :First
2021 Latest Caselaw 249 Mad

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                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 05.01.2021

                                                           CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                AND
                               THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                            W.A(MD)NO.724 OF 2014
                                                    and
                                             M.P(MD)No.1 of 2014

                      1.The Joint Director of School Education,
                        Chennai-6.

                      2.The District Chief Educational Officer,
                        Karur District,
                        Karur.                      :Appellants/Respondents 1 and 2/
                                                            Respondents 1 and 2

                                               .vs.

                      1.M.Vadivel                          :First Respondent/Petitioner/Writ
                                                                            Petitioner

                      2.R.Thiruvalarselvi                  :Second Respondent/3rd Respondent/
                                                                          3rd Respondent
                      PRAYER : Writ Appeal filed under Clause 15 of the Letters Patent
                      Act praying this Court to set aside the order passed by this Court in
                      M.P(MD)No.1      of   2014      in    W.P(MD)No.8356       of   2014,   dated
                      21.5.2014.

                                    For Appellants                 :Mrs.S.Srimathi
                                                                    Special Govt.Pleader

                                    For Respondent-1               :Mr.B.Saravanan

                                    For Respondent-2               :Mr.P.Lakshmanan




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                                                JUDGMENT

***************

[Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

This Writ Appeal has been filed challenging the interim stay

granted by this Court in M.P(MD)No.1 of 2014 in W.P(MD)No.8356

of 2014, dated 21.5.2014.

2.Heard the learned counsel appearing on either side and

perused the materials placed before this Court.

3.When the matter is taken up for hearing today, the learned

Special Government Pleader appearing for the appellants would

submit that the main Writ Petition itself was disposed of by this

Court on 20.8.2019 and the Writ Petition was allowed.In view of the

same, nothing remains to be adjudicated further in this Writ Appeal

and accordingly, the same is dismissed as infructuous. No costs.

Consequently, connected Miscellaneous Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 05.01.2021

Index:Yes/No Internet:Yes/No vsn

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PUSHPA SATHYANARAYANA , J.

AND S.KANNAMMAL,J

vsn

JUDGMENT MADE IN W.A(MD)NO.724 OF 2014 and M.P(MD)No.1 of 2014

05.01.2021

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