S. Eswari vs The District Elementary ...
2022 Latest Caselaw 7447 Mad

                                                            1                        W.A.No.1022 of 2022


                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED: 08.04.2022

                                                            Coram

                                   THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                     AND
                                       THE HONOURABLE MRS.JUSTICE N.MALA

                                                     W.A.No.1022 of 2022

                     S. Eswari                                                         ...Appellant

                                                                Vs

                     1. The District Elementary Educational Officer
                        Salem, Salem District.

                     2. Additional Assistant Elementary
                        Educational Officer,
                        Salem Urban, Salem.

                     3. The Secretary,
                        Veeralakshmi Vidyalaya
                        Aided Primary School,
                        No.4, Sengaipatty Street,
                        Gugai, Salem - 6, Salem District.                           ... Respondents



                                  Prayer: Writ appeal is filed under clause 15 of the Letter Patent

                     praying to allow the Writ Appeal and set aside the order dated 27.01.2012 in

                     W.P.No.11813 of 2009.



https://www.mhc.tn.gov.in/judis
                                                            2                         W.A.No.1022 of 2022


                                            For Appellant       : Mr.Ganesan for
                                                                  M/s.CS.Associates


                                                      JUDGMENT

S.VAIDYANATHAN, J. & N.MALA, J.

When the matter was taken up for hearing, learned counsel for the

appellant submitted that, nothing survives for consideration in this Writ

Appeal.

2. Recording the submission of the learned counsel for the

appellant, this Writ Appeal is closed. No costs.

(S.V.N.J.,) (N.M.J.,) 08.04.2022 dpq Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No

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

S.VAIDYANATHAN, J.

and N. MALA, J.

dpq

W.A.No1022 of 2022

08.04.2022

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