Madras High Court
P.Rajappa Aided Primary School vs The State Of Tamilnadu on 22 June, 2021
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.06.2021
CORAM
THE HONOURABLE MR.JUSTICE T.RAJA
and
THE HONOURABLE MR.JUSTICE V.SIVAGNANAM
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
P.Rajappa Aided Primary School,
Rep by the Secretary R.Paramasivam,
Kilakundalapadi,
Perampattu-608 002 ... Appellant in
W.A.No.1350 of 2013
1.Annai Indira Gandhi Aided Middle School,
Rep by the Secretary D.Vasudevan,
Panidan Nagar,
Gudiyattam 632 602
2.Aided Elementary School,
Rep. by the Secretary N.Radhakrishnan,
Melalanguppam,
Pogalur Post, Gudiyattam.
... Appellants in
W.A.No.1101 of 2013
1/6
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
Rajammal Achi Middle School,
Rep by the Secretary S.Nambi Aruran
Ponnaagkoil
Geerapalayam
... Appellant in
W.A.No.1102 of 2013
-vs-
1.The State of Tamilnadu,
Rep by the Secretary to the Government
Social Welfare and Nurtitious Programme,
(NMP-I) Department,
Fort St. George, Chennai-9
2.The District Collector,
Cuddalore District.
3.The Personal Assistant to the Collector
Noon Meal Scheme
Cuddalore District.
4.The Commissioner/Block Development Officer,
Kumaratchi Panchayat Union,
Cuddalore district. ... Respondents in
W.A.No.1350 of 2013
1.The State of Tamilnadu,
Rep by the Secretary to the Government
Social Welfare and Nurtitious Programme,
(NMP-I) Department,
Fort St. George, Chennai-9
2/6
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
2.The District Collector,
Vellore District.
3.The Personal Assistant to the Collector
Noon Meal Scheme
Vellore District.
4.The Commissioner/Block Development Officer,
Kondasamutiram Panchayat Union,
Vellore district.
... Respondents in
W.A.No.1101 of 2013
1.The State of Tamilnadu,
Rep by the Secretary to the Government
Social Welfare and Nurtitious Programme,
(NMP-I) Department,
Fort St. George, Chennai-9
2.The District Collector,
Cuddalore District.
3.The Personal Assistant to the Collector
Noon Meal Scheme
Cuddalore District.
4.The Commissioner/Block Development Officer,
Parathur Panchayat Union,
Cuddalore district. ... Respondents in
W.A.No.1102 of 2013
Common Prayer: Writ appeals filed under Clause 15 of the Letters Patent
praying to set aside the orders passed in W.P.No.22855 of 2012 dated
3/6
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
20.11.2012, W.P.No.22350 of 2012 dated 09.11.2012 and W.P.No.28294 of
2012 dated 09.11.2012.
For Appellant in
all 3 Appeals : Mr.S.N.Ravichandran
For R1to R3 in
all 3 Appeals : Mr.V.Manohar
Government Advocate
For R4 in
all 3 Appeals : M/s.Sri Jayanthi
COMMON JUDGMENT
(Judgment of the Court was pronounced by T.RAJA.J)
These three Writ Appeals have been filed seeking to set aside the
orders passed in W.P.No.22855 of 2012 dated 20.11.2012, W.P.No.22350
of 2012 dated 09.11.2012 and W.P.No.28294 of 2012 dated 09.11.2012
respectively by a learned Single Judge of this Court.
2.Learned counsel appearing for the appellants in these Writ Appeals
4/6
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
clearly stated that the issue involved in these three appeals have already
become infructuous in view of the order dated 22.03.2017 made in
W.A.Nos.792, 841, 849 to 855 of 2012 by a Division Bench of this Court,
therefore, nothing survives for further adjudication and the Writ Appeals
may be dismissed as infructuous.
3.Recording the same, these Writ Appeals stand dismissed as
infructuous. Consequently, connected miscellaneous petitions are also
closed. .
(T.R.J.,) (V.S.G.J.,)
22.06.2021
vsn
T.RAJA, J.
and
V.SIVAGNANAM, J.
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
vsn
W.A.Nos.1350, 1101 & 1102 of 2013
and
M.P.Nos.1 to 1 of 2013
22.06.2021
