The Secretary vs Coimbatore Arya Vysya Samajam
2021 Latest Caselaw 13980 Mad

                                                                        W.A.No.2551 of 2018

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 13.07.2021

                                                        CORAM

                                     THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                      and
                                      THE HON'BLE MS.JUSTICE R.N.MANJULA

                                              W.A.No.2551 of 2018
                                           and C.M.P.No.20553 of 2018

                     1.The Secretary,
                       Educational Department,
                       Government of Tamil Nadu,
                       St.Fort George, Chennai.

                     2.The Collector,
                       Collectorate Building,
                       Coimbatore - 641 001.

                     3.The Chief Educational Officer,
                       No.500, Raja Street,
                       Coimbatore - 641 001.

                     4.The District Elementary Educational Officer,
                       No.500, Raja Street, Coimbatore - 641 001.

                     5.The Assistant Elementary Educational Officer,
                       No.500, Raja Street, Coimbatore - 641 001.            .. Appellants

                                                         Vs

                     Coimbatore Arya Vysya Samajam
                     (Regd No.48/71)
                     Rep. by its General Secretary,
                     Mr.Shekar Viswanath,
                     No.73, Vysial Street,
                     Coimbatore - 641 001.                                  .. Respondent


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                                  W.A.No.2551 of 2018

                               Appeal filed under Clause 15 of Letters Patent against the order

                     dated 04.12.2017 made in W.P.No.30058 of 2017.


                               For Appellants             :     Mr.S.John J Raja Singh

                               For Respondent             :     Mr.A.Murali for
                                                                Ms.C.Uma

                                                          JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This writ appeal is directed against the order dated 04.12.2017

made in W.P.No.30058 of 2017.

2.The issue is only with respect to the direction of the learned

single Judge to accommodate the students in the neighbouring

schools. The learned single Judge directed the appellants to withdraw

the grant of aid pertaining to the respondent as the respondent school

itself has given a letter to that effect. It is submitted by both the

counsel that the order of the learned single Judge has been given

effect to by transferring the teachers and the students to the

neighbouring schools and the building, which was in a dilapidated

condition, has been demolished.

https://www.mhc.tn.gov.in/judis/ W.A.No.2551 of 2018

3.We have also perused the report of the District Educational

Officer, Coimbatore which indicates the demolition details of the school

building with photographs while accommodating the students in the

other schools.

4.In view of the above, nothing survives for consideration in this

writ appeal and the same stands closed. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                      (M.M.S., J.)    (R.N.M., J.)
                                                                              13.07.2021
                     Index:Yes/No
                     mmi/ssm

https://www.mhc.tn.gov.in/judis/ W.A.No.2551 of 2018

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

W.A.No.2251 of 2018

13.07.2021

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