The Secretary To Government vs P.M.Kesavan
2021 Latest Caselaw 476 Mad

                                                                          WA.No. SR 60400 of 2020
                                                                        and C.M.P.No.10657 of 2020


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 06.01.2021

                                                       CORAM :

                              The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                          AND
                            The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                             WA.No. SR 60400 of 2020
                                            and C.M.P.No.10657 of 2020


                     1.The Secretary to Government,
                       School Education Department,
                       Fort St. George, Chennai 600 009.

                     2.The Director of Elementary Education,
                       DPI Complex, Chennai 600 006.

                     3.The District Education Officer,
                       Nasarathpettai, Kannikapuram,
                       Kancheepuram District.                                 .. Appellants

                                                          -vs-

                     P.M.Kesavan                                              .. Respondent


                               Appeal filed under Clause 15 of the Letters Patent along with the
                     petition under Section 5 of the Limitation Act seeking to condone the
                     delay of 957 days in          filing the appeal against the order dated
                     11.07.2017 passed in W.P.No.4582 of 2012 on the file of this Court.



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                          WA.No. SR 60400 of 2020
                                                                        and C.M.P.No.10657 of 2020




                                   For           Appellants/ : Mr.C.Munusamy
                                   Petitioners


                                                     JUDGMENT

(Delivered by The Hon'ble Chief Justice)

No plausible cause has been cited to explain the colossal delay

and laches on the part of the would-be appellants.

Accordingly, C.M.P.No.10657 of 2020, seeking condonation of

delay, stands rejected. Consequently, W.A.No. SR 60400 of 2020 also

stands rejected at the SR stage itself.

                                                                  (S.B., CJ.)      (S.K.R., J.)
                                                                            06.01.2021

                     Index          : Yes/No

                     sra

https://www.mhc.tn.gov.in/judis/ WA.No. SR 60400 of 2020 and C.M.P.No.10657 of 2020

To

1.The Secretary to Government, School Education Department, Fort St. George, Chennai 600 009.

2.The Director of Elementary Education, DPI Complex, Chennai 600 006.

3.The District Education Officer, Nasarathpettai, Kannikapuram, Kancheepuram District.

https://www.mhc.tn.gov.in/judis/ WA.No. SR 60400 of 2020 and C.M.P.No.10657 of 2020

The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.

(sra)

W.A.No.SR 60400 of 2020 and C.M.P.No.10657 of 2020

06.01.2021

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