Madras High Court
Unknown vs The State Of Tamil Nadu on 22 November, 2021
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.11.2021
CORAM :
THE HON'BLE MR. JUSTICE M.DURAISWAMY
AND
THE HON'BLE MR. J. SATHYA NARAYANA PRASAD
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
1. K. Jaysasree
2. C. Uma
3. M.Vijayalakshmi
4. R.Revathi
5. V.Arulnandhi
6. Jayachitra
7. G.Vijaya Banu
8. S. Kannan
9. M.Nedunchezhiyan
10. K.Valarmati
11. G.Manoharan
12. S.V.Srinivasan
13. A. Radhamani
14. N.Poonkodi
15. V.Devaraju
16. S.Jayanthi
17. P. Amutha
18. W.Sheeba Rani
19. S. Perumal
20. M.Yasmin
21. K.Geetha
22. T.Sankar
23. M.Sumathy
24. J. Balu
https://www.mhc.tn.gov.in/judis
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
25. S.Latha
26. T.Kannathasan
27. P.Viswanathan
28. R.Ravichandran
29. P.Selvamani
30. K.Dorairaj
31. A.Wilsonraj
32. M.Selvakumar
33. R. Brindha
34. A. Rathna Bagyam
35. A. Panneerselvam
36. K.P. Vigneshwari
37. R. Shanthi
38. V.Thenmozhi
39. V. Manimozhi
40. P.H. Mohamed Zubair
41. G. Vasuki
42. S. Meenakshi
43. D. Shanthi
44. M. Tharakeswari
45. S. Dhanaraj
46. N.Hidyathunnisabegum
47. K. Muthu Ganesa Moorthy .. Appellants
v.
1. The State of Tamil Nadu,
Rep. By its Secretary to Government,
School Education Department,
Fort St. George, Chennai – 9.
2. The Director,
School Education,
4th Floor, EVK Sampath Maaligai,
DPI Campus, College Road,
Chennai – 6.
https://www.mhc.tn.gov.in/judis
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
3. The Director,
Teachers Recruitment Board,
4th Floor, EVK Sampath Maaligai,
DPI Compund, College Road,
Chennai – 6. .. Respondents
Appeal filed under Clause 15 of Letters Patent against the order
dated 23.09.2013 made in W.P.No.20659 of 2013 on the file of this
Court.
For Appellants : Ms.C.Uma
For Respondents : Mr. C.Kathiravan,
Special Government Pleader
JUDGMENT
(Judgment of the Court was made by M.DURAISWAMY,J.)
Ms. C.Uma, learned counsel appearing for the appellants
submitted that the prayer sought for in the Writ Appeal has become
infructuous, hence, the Writ Appeal may be dismissed as infructuous.
2. In view of the submission made by the learned counsel
appearing for the appellants, the above Writ Appeal is dismissed as
https://www.mhc.tn.gov.in/judis
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
infructuous. No costs. Consequently, the connected Miscellaneous
Petitions are closed.
[M.D., J.] [J.S.N.P., J.]
22.11.2021
Index : Yes/No
Speaking Order/Non Speaking Order
Rj
To
1. The Secretary to Government,
State of Tamil Nadu,
School Education Department,
Fort St. George, Chennai – 9.
2. The Director,
School Education,
4th Floor, EVK Sampath Maaligai,
DPI Campus, College Road,
Chennai – 6.
3. The Director,
Teachers Recruitment Board,
4th Floor, EVK Sampath Maaligai,
DPI Compund, College Road,
Chennai – 6.
https://www.mhc.tn.gov.in/judis
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
M. DURAISWAMY, J.
and
J. SATHYA NARAYANA PRASAD, J.
Rj
W.A.No.2357 of 2013 and
M.P.Nos. 1 & 2 of 2013
22.11.2021
https://www.mhc.tn.gov.in/judis
