K.M.Benedict Crizal vs )The Cor
2021 Latest Caselaw 18140 Mad

                                                                              W.A(MD)No.1256 of 2013


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED : 03.09.2021

                                                        CORAM :

                            THE HONOURABLE MR.JUSTICE V. BHARATHIDASAN
                                               and
                              THE HONOURABLE MRS.JUSTICE J.NISHA BANU

                                      Writ Appeal(MD)No.1256 of 2013
                                                   and
                                            M.P(MD)No.1 of 2013
                     K.M.Benedict Crizal                    ... Appellant/Writ Petitioner

                                                           vs.

                     1)The Correspondent,
                     St.Joseph's Higher Secondary School,
                     Vizhunthayambalam,
                     Kanyakumari District.
                     2)Rev.Fr.G.Maria Gladson
                     Enquiry Officer
                     C/o Correspondent,
                     St.Joseph's Higher Secondary School,
                     Vizhunthayambalam,
                     Kanyakumari District.                          ... Respondents/Respondents

                               Appeal filed under Clause 15of the Letters Patent, to set aside the
                     order dated 26.09.2013 in Writ Petition(MD)No.15435 of 2012 and allow
                     the Writ petition as prayed for.


                                   For Appellant      : Mr.E.V.N.Siva
                                   For R1             : Mr.D.Nallathambi
                                   For R2             : No appearance


                     1/3
https://www.mhc.tn.gov.in/judis/
                                                                             W.A(MD)No.1256 of 2013


                                                     JUDGMENT

(Judgment of the Court was made by V. BHARATHIDASAN, J.)

The learned counsel for the appellant submitted that the prayer

sought for in the writ petition has become infructuous and nothing

remains in this appeal for adjudication.

2.Recording the said submission, this Writ Appeal is dismissed as

infructuous. Consequently, connected miscellaneous petition is closed.

                                                                [V.B.D.,J.] &       [J.N.B.,J.]
                                                                          03.09.2021
                     Index    : Yes / No
                     Internet : Yes / No
                     bala

                     Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

https://www.mhc.tn.gov.in/judis/ W.A(MD)No.1256 of 2013

V.BHARATHIDASAN, J.

and J.NISHA BANU, J.

bala

JUDGMENT MADE IN W.A(MD)No.1256 of 2013 DATED : 03.09.2021

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