The Director Of Elementary ... vs P.Thenmozhi
2021 Latest Caselaw 12688 Mad

                                                          M.P.No.1 of 2015
                                               in W.A.SR.No.62529 of 2015

              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                          DATED : 29.06.2021

                                CORAM

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

                            M.P.No.1 of 2015
                      in W.A.SR.No.62529 of 2015

1.The Director of Elementary Education,
  D.P.I. Campus, College Road,
  Chennai - 6.

2.The District Elementary Education
     Officer, Cuddalore, Cuddalore District.

3.The Additional Elementary Educational
      Officer, Kammapuram,
  Virudhachalam Taluk,
  Cuddalore District - 606 302.                            .. Petitioners


                                  Vs

1.P.Thenmozhi

2.The Manager,
  Aided Elementary School,
  Voo.Agaram Post, Vridhachalam Taluk,
  Cuddalore District.                                    .. Respondents


      Petition to condone the delay of 62 days in filing the appeal
against the order dated 27.04.2015 in M.P.No.1 of 2015 in
W.P.No.12580 of 2015.


Page 1 of 3
                                                                    M.P.No.1 of 2015
                                                         in W.A.SR.No.62529 of 2015

       For Petitioners               :    Mr.D.Ravichander



                                  JUDGMENT

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

Seeking to condone the delay of 62 days in filing the appeal

against the order dated 27.04.2015 in M.P.No.1 of 2015 in

W.P.No.12580 of 2015, the present petition has been filed.

2.Learned Government Counsel appearing for the petitioners

submits that the appeal emanated against the interim order and the

main writ petition itself has been disposed of.

3.In view of the same, nothing survives for adjudication in this

petition and the same stands dismissed. Consequently,

W.A.SR.No.62529 of 2015 is dismissed. No costs.

(M.M.S., J.) (R.N.M., J.) 29.06.2021 Index:Yes/No mmi/ssm

M.P.No.1 of 2015 in W.A.SR.No.62529 of 2015

M.M.SUNDRESH, J.

and R.N.MANJULA,J.

mmi

M.P.No.1 of 2015 in W.A.SR.No.62529 of

29.06.2021