The Director Of School Education vs Kothandaraman High School
2021 Latest Caselaw 13732 Mad

                                                                                 W.A.No.1601 of 2021

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 09.07.2021

                                                           CORAM

                           THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA

                                                             and

                                   THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                                   W.A.No.1601 of 2021
                                                           and
                                                  C.M.P.No.10006 of 2021

                  1.The Director of School Education,
                    DPI Buildings, College Road,
                    Chennai – 600 006.

                  2.The Chief Educational Officer,
                    Thiruvallur – 602 001.

                  3.The District Educational Officer,
                    Avadi – 600 071.                                                  ..   Appellants

                                                             Vs.
                  Kothandaraman High School,
                  Rep. by its Correspondent,
                  Uthukottai – 602 026.                                             .. Respondent

                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside
                  the common order of the learned Judge of this Court dated 06.01.2020
                  made in W.P.No.105 of 2020.

                                     For Appellants      : Mr.R.Neelakandan
                                                           State Government Counsel

                                     For Respondent      : Mr.S.N.Ravichandran


                  Page 1/4


https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.1601 of 2021

                                                     JUDGMENT

[delivered by PUSHPA SATHYANARAYANA, J.]

Challenge in this writ appeal is to the order of the Writ Court dated

06.01.2020 made in W.P.No.105 of 2020.

2. The learned State Government Counsel appearing for the

appellants as well as the learned counsel appearing for the respondent

submitted that the order passed by the learned Single Judge dated

06.01.2020 in W.P.No.105 of 2020 has already been complied with by

virtue of the order passed by the second appellant-Chief Educational

Officer in Na.Ka.No.8592/M5/2019 dated 23.10.2020.

3. In view of the same, nothing survives for further adjudication in

this writ appeal and the same is dismissed as infructuous. No costs.

Consequently, the connected miscellaneous petition is closed.

                                                                     [P.S.N. J.]       [K.R. J.]
                                                                             09.07.2021
                  Index            : Yes / No
                  Internet         : Yes/No
                  rsi




                  Page 2/4

https://www.mhc.tn.gov.in/judis/ W.A.No.1601 of 2021

To

The Correspondent, Kothandaraman High School, Uthukottai – 60 026.

Page 3/4

https://www.mhc.tn.gov.in/judis/ W.A.No.1601 of 2021

PUSHPA SATHYANARAYANA, J.

and KRISHNAN RAMASAMY, J.

rsi

W.A.No.1601 of 2021 and C.M.P.No.10006 of 2021

09.07.2021

Page 4/4

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