The Madurai Aruppukottai Nadar vs P.Seenivasan ... 1St
2021 Latest Caselaw 13319 Mad

                                                                             W.A.(MD)No.1336 of 2021

                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.07.2021

                                                    CORAM

                              THE HONOURABLE MR.JUSTICE T. S. SIVAGNANAM
                                               AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                          W.A.(MD)No.1336 of 2021
                                       and C.M.P.(MD) No.5544 of 2021

                1.The Madurai Aruppukottai Nadar
                     Uravinmurai Girls Higher Secondary
                     School Paribalana Sabhai,
                  Rep. by its Secretary,
                  D.No.3, Melathoppu Street,
                  Keeraithurai,
                  Madurai – 625 001.
                2.V.N.Sivakumar                  ... Appellants/Petitioners/Respondents 4 & 5

                                                        Vs.
                1.P.Seenivasan                      ... 1st Respondents/Petitioner/Writ Petitioner
                2.The District Registrar,
                 Madurai South,
                 Palace Road,
                 Madurai – 625 001.
                3.The Chief Educational Officer,
                 Madurai District,
                 Madurai.
                4.The District Educational Officer,
                 Chinnachokikulam,
                 Madurai – 2.                      ... Respondents 2 to 4/Respondents 1 to 3/
                                                                               Respondents 1 to 3
                Prayer : Appeal filed under Clause 15 of the Letters Patent against the order
                passed by this Court in W.M.P.(MD) No.8244 of 2021 in W.P.(MD)No.10588 of
                2021, dated 25.06.2021.
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                                                                                    W.A.(MD)No.1336 of 2021




                                   For Appellant                : Mr.Ajmal Khan
                                                                  Senior Counsel
                                                                  for M/s.N.Sathish Kumar

                                   For Respondent No.1          : Mr.Govindarajan

                                   For Respondent Nos.2 to 4    : Mr.A.K.Manickam
                                                                  Standing Counsel for Government

                                                            *****

                                                       JUDGMENT

(Judgment of the Court was delivered by T. S. SIVAGNANAM, J.)

This Writ Appeal is directed against the interim order granted by the

learned Single Judge in W.M.P.(MD) No.8244 of 2021 in W.P.(MD)No.10588

of 2021, dated 25.06.2021.

2.Admittedly, the Writ Petition and the Stay Petition are pending

before the learned Single Judge. We are informed that the Writ Petition is

posted on 12.07.2021. Therefore, if the appellants are aggrieved, they ought to

have approached the learned Single Judge with a prayer for vacating the interim

order. Hence, we are not entertaining this Writ Appeal.

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

W.A.(MD)No.1336 of 2021

3.Accordingly, the Writ Appeal is dismissed with liberty to the

appellants to file the counter affidavit and seek for vacating the interim order, if

so advised. No costs. Consequently, connected Miscellaneous Petition is closed.

                Index    :Yes/No                                 [T.S.S., J.]      [S.A.I., J.]
                Internet :Yes/No                                           06.07.2021
                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 District Registrar, Madurai South, Palace Road, Madurai – 625 001.

2.The Chief Educational Officer, Madurai District, Madurai.

3.The District Educational Officer, Chinnachokikulam, Madurai – 2.

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

W.A.(MD)No.1336 of 2021

T. S. SIVAGNANAM, J.

AND S.ANANTHI, J.

sj

W.A.(MD)No.1336 of 2021

06.07.2021

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