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D.Perumal vs R.Hemalatha
2022 Latest Caselaw 18095 Mad

Citation : 2022 Latest Caselaw 18095 Mad
Judgement Date : 8 December, 2022

Madras High Court
D.Perumal vs R.Hemalatha on 8 December, 2022
                                                                              W.P(MD)No.543 of 2012

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 08.12.2022

                                                      CORAM

                                   THE HON'BLE DR JUSTICE G.JAYACHANDRAN
                                                    AND
                                    THE HON'BLE MR JUSTICE SUNDAR MOHAN

                                             W.P.(MD)No.543 of 2012
                                                      and
                                              M.P(MD)No.2 of 2012

                     D.Perumal                                  .. Appellant/3rd Party


                                                         Vs.
                     1.R.Hemalatha,
                       Secondary Grade Teacher,
                       Panchayat Union Elementary School,
                       Devathanapatti,
                       Periyakulam,
                       Theni District.                          .. Respondent/Petitioner

                     2.The District of Elementary Education,
                       College Road,
                       Chennai-600 006.

                     3.The District Elementary Educational Officer,
                       Theni,
                       Theni District.

                     4.The Additional Assistant Elementary
                       Educational Officer,
                       Periyakulam,
                       Theni District.                          .. Respondent/Respondents

                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                      W.P(MD)No.543 of 2012

                                  Appeal filed under Clause 15 of the Letters Patent, praying this Court,
                     to set aside the order dated 29.08.2011 passed in W.P(MD)No.9109 of 2011
                     on the file of this Court.
                                              For Appellant       :Mr.V.Panneerselvam
                                                                   for M/s.C.S.Associates

                                              For R1              :Mr.C.Venkatesh
                                                                   for M/s.Ajmal Associates

                                              For R2 to R4        :Mr.D.S.Nedunchezhian
                                                                   Government Advocate

                                                           JUDGMENT

DR G.JAYACHANDRAN,J. and SUNDAR MOHAN,J.

Due to efflux of time, the relief sought for by the appellant herein,

who is the third party, challenging the order of the learned Single Judge

made in W.P(MD)No.9109 of 2011, has become infructuous.

2.In view of the above, this Writ Appeal is dismissed. No costs.

Consequently, connected miscellaneous petition is closed

(G.J.,J.) (S.M.,J.) 08.12.2022 Index:Yes/No Internet:Yes/No

https://www.mhc.tn.gov.in/judis W.P(MD)No.543 of 2012

To

1.The District of Elementary Education, College Road, Chennai-600 006.

2.The District Elementary Educational Officer, Theni, Theni District.

3.The Additional Assistant Elementary Educational Officer, Periyakulam, Theni District.

https://www.mhc.tn.gov.in/judis W.P(MD)No.543 of 2012

DR G.JAYACHANDRAN,J.

and SUNDAR MOHAN,J.

Ns

W.P.(MD)No.543 of 2012 and M.P(MD)No.2 of 2012

08.12.2022

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

 
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