The District Educational Officer vs N.Muthuselvi
2021 Latest Caselaw 13752 Mad

                                                                       C.M.P(MD)No.5533 of 2020


                           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.5533 of 2020
                                                      in
                                        Rev.Aplc(MD).SR.No.17073 of 2020

                     The District Educational Officer,
                     O/o.The District Educational Officer,
                     Tirunelveli – 1.                                  ... Petitioner

                                                         Vs.
                     N.Muthuselvi                                    .... Respondent


                     Prayer in C.M.P(MD).No.5533 of 2020: This petition is filed under
                     Section 5 of Limitation Act, praying to condone the delay of 144
                     days in filing the review application against the impugned order,
                     dated 25.09.2019 passed in W.A.(MD)No.976 of 2019.


                     Prayer in Rev.Aplc(MD).SR.No.17073 of 2020: Review Application is
                     filed under Section 114 r/w. Order 47 Rule 1 of the Code of Civil
                     Procedure, to review the order, dated 25.09.2019 passed in W.A.
                     (MD)No.976 of 2019 on the file of this Court.




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                                                                                C.M.P(MD)No.5533 of 2020


                                       For Petitioner      : Mr.A.K.Manickam
                                                            Government Counsel


                                                           ORDER

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

This Petition has been filed to condone the delay of 144 days in

filing the Review Application.

2.Heard Mr.A.K.Manickam, learned Government Counsel

appearing for the petitioner.

3.The learned Government Counsel submitted that the judgment in

Writ Appeal (MD)No.976 of 2019, dated 25.09.2019, has been complied

with. Hence, this Civil Miscellaneous Petition is dismissed.

Consequently, the Rev.Aplc(MD).SR.No.17073 of 2020, is rejected at

the S.R. stage itself. No costs.

                                                                       (T.S.S.,J.)     (R.T.,J.)
                                                                             09.07.2021
                     Index : Yes/No
                     Internet : Yes/No
                     Ls/akv

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

C.M.P(MD)No.5533 of 2020

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.5533 of 2020

T.S.SIVAGNANAM, J.

and R.THARANI, J.

Ls/akv

C.M.P(MD)No.5533 of 2020 in Rev.Aplc(MD).SR.No.17073 of 2020

09.07.2021

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