Citation : 2021 Latest Caselaw 12588 Mad
Judgement Date : 28 June, 2021
W.A.No.1384 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.06.2021
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
and
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.A.No.1384 of 2021
and
C.M.P.No.8602 of 2021
1.The Director of School Education,
DPI Buildings, College Road,
Chennai – 600 006.
2.The Chief Educational Officer,
Thiruvallur – 602 001.
3.The District Educational Officer,
Avadi – 600 071. .. Appellants
Vs.
Kothandaraman High School,
Rep. by its Correspondent,
Uthukottai – 602 026. .. Respondent
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside
the common order of the learned Judge of this Court dated 06.01.2020
made in W.P.No.101 of 2020.
For Appellants : Mr.C.Jayaprakash
Government Advocate
For Respondent : Mr.S.N.Ravichandran
JUDGMENT
Page 1/3 W.A.No.1384 of 2021
[Judgment of the Court was made by PUSHPA SATHYANARAYANA, J.]
Pursuant to the order of the learned Single Judge dated 06.01.2020
made in W.P.No.101 of 2020, the second appellant has granted approval
to the appointments made by the respondent school by its proceedings
dated 23.10.2020.
2. Therefore, nothing survives for further adjudication in this writ
appeal and the same is dismissed as infructuous. No costs. Consequently,
the connected miscellaneous petition is closed.
[P.S.N. J.] [K.R. J.]
28.06.2021
Index : Yes / No
Internet : Yes/No
rsi
To
The Correspondent,
Kothandaraman High School, Uthukottai – 60 026.
Page 2/3 W.A.No.1384 of 2021 PUSHPA SATHYANARAYANA, J.
and KRISHNAN RAMASAMY, J.
rsi
W.A.No.1384 of 2021 and C.M.P.No.8602 of 2021
28.06.2021
Page 3/3
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