The District Elementary vs J. Alexandria Remy Jhansi Rani
2021 Latest Caselaw 13751 Mad

                                                                       C.M.P.(MD)No.10270 of 2019


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 09.07.2021

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                            and
                                    THE HONOURABLE MRS.JUSTICE R.THARANI


                                            C.M.P.(MD)No.10270 of 2019
                                                        in
                                          Rev.Aplc.(MD)No.SR51246 of 2018

                     1.The District Elementary,
                        Educational Officer,
                       Thoothukudi.
                     2.The Additional Assistant
                          Elementary Educational Officer, 3
                        Tiruchendur,
                        Thoothukudi District.                           ... Petitioner / Petitioner
                                                            Vs.


                     1.J. Alexandria Remy Jhansi Rani


                     2.The Correspondent
                         Antony's R.C. Middle School,
                         Puthukinathanvilai, Pitchivilai,
                        Thoothukudi District.                     ... Respondents / Respondents


                    1/4
https://www.mhc.tn.gov.in/judis/
                                                                    C.M.P.(MD)No.10270 of 2019


                     PRAYER in C.M.P.(MD)No.10270 of 2019: Petition filed under Section 5

                     of Limitation Act, praying to condone the delay of 183 days in filing

                     Review Petition.



                     PRAYER in Rev.Aplc(MD)No. SR51246 of 2018: Review Application

                     filed under Order 47, Rule 1 and 2 read with Section 114 of the Code of

                     Civil Procedure, to review the order passed in W.A.(MD)No.336 of 2018,

                     dated 05.03.2018.



                                    For Petitioners     : Mr.A.K.Manickam
                                                         Government Counsel
                                    For Respondents     : Mr.V.Panneer Selvam


                                                        ORDER

************ [Order of the Court was made by T.S.SIVAGNANAM, J.]

We have heard Mr.A.K.Manickam, learned Government Counsel

appearing for the petitioners and Mr.V.Panneer Selvam, learned counsel

appearing for the respondents.

https://www.mhc.tn.gov.in/judis/ C.M.P.(MD)No.10270 of 2019

2.The judgment and the order in W.A.(MD)No.336 of 2016, dated

05.03.2018, has been complied with.

3.Recording the same, this Civil Miscellaneous Petition is closed.

Consequently, the connected Rev.Aplc(MD)No. SR51246 of 2018 stands

rejected at the SR stage itself. No costs.

[T.S.S., J.] & [R.T., J.] 09.07.2021 Ls/akv

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.

https://www.mhc.tn.gov.in/judis/ C.M.P.(MD)No.10270 of 2019

T.S.SIVAGNANAM, J.

and R.THARANI, J.

Ls/akv

ORDER MADE IN C.M.P.(MD)No.10270 of 2019 in Rev.Aplc.(MD)No.SR51246 of 2018

09.07.2021

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