The State Of Tamil Nadu vs S.Annil Nesamani
2021 Latest Caselaw 14578 Mad

                                                                                  W.A.No.1658 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 20.07.2021

                                                          CORAM

                              THE HON'BLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                    AND
                                THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                 W.A.No.1658 of 2021
                                              and CMP No.10463 of 2021
                     1. The State of Tamil Nadu,
                        Rep by its Secretary,
                        Education Department,
                        Fort St. George,
                        Chennai - 600 009.

                     2. The Director of School Education,
                        College Road, Chennai – 600 006.

                     3. The District Elementary Educational Officer,
                        Cuddalore.                                                   ... Appellants
                                                           vs

                     1.S.Annil Nesamani

                     2.The Central Manager and Chairman
                       Education Board
                       D.M.Elementary Higher Elementary School,
                       Parikkal, Cuddalore District                                  .... Respondents

                     Prayer: Writ Appeal filed under clause 15 of Letter Patents Act, filed praying
                     to set aside the final order dated 23.04.2015 in M.P.No.1 of 2015 in
                     W.P.No.11924 of 2015 passed by the learned Single Judge.
                                     For Appellants       : Mr.C.Jayaprakash
                                                            Government Advocate

                                     For 1st Respondent : Mr.T.Dharani


                    1/3
https://www.mhc.tn.gov.in/judis/
                                                                                   W.A.No.1658 of 2021

                                                       JUDGMENT

(delivered by MRS.PUSHPA SATHYANARAYANA.J.,)

The writ appeal is directed against the order passed by the learned

Single Judge in M.P.No.1 of 2015 in W.P.No.11924 of 2015 dated 23.04.2015

2.The learned Government Advocate, upon verification, submits that the

main writ petition itself was disposed of on 24.08.2016.

3. Learned counsel for the first respondent also acknowledges the same.

4. Since the main writ petition itself was disposed of, the interim order

passed by the learned Single Judge has become infrucuous and nothing

survives for adjudication in the writ appeal.

5. Therefore, the writ appeal is dismissed as having become infructuous.

No costs. Consequently, connected miscellaneous petition is closed.

(P.S.N.J.,) (K.R.J.,) 14.07.2021 sr Index:yes/no

https://www.mhc.tn.gov.in/judis/ W.A.No.1658 of 2021

PUSHPA SATHYANARAYANA.J., AND KRISHNAN RAMASAMY.J.,

sr

W.A.No.1658 of 2021

20.07.2021

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