The District Educational Officer vs J.Chithiraiselvi ...1St
2022 Latest Caselaw 12090 Mad

                                                                            W.A.(MD)No.656 of 2022

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.07.2022

                                                      CORAM:

                                   THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                                   and
                                  THE HONOURABLE MRS.JUSTICE S.SRIMATHY

                                             W.A(MD)No.656 of 2022
                                                     and
                                            C.M.P(MD)No.5537 of 2022

                     1.The District Educational Officer,
                       Valliyoor, Tirunelveli District.

                     2.The Block Education Officer,
                       Valliyoor, Tirunelveli District.
                                                          ... Appellants/1st and 2nd respondents

                                                                   Vs.

                     1.J.Chithiraiselvi                   ...1st Respondent / writ petitioner

                     2.The Correspondent,
                       St. Joseph's Middle School,
                       Kizhavneri, Vallioor via,
                       Tirunelveli District.              .... 2nd respondent/ 3rd respondent
                     Prayer: Writ Appeal filed under Clause 15 of the Letter Patent, to set
                     aside the order dated 26.02.2021 passed in W.P(MD)No.258 of 2021.


                                          For Appellants         :Mr.S.Saji Bino




                     1
https://www.mhc.tn.gov.in/judis
                                                                             W.A.(MD)No.656 of 2022

                                                        JUDGMENT

(Judgment of the Court was delivered by S.S.SUNDAR, J.)

This writ appeal is directed as against the order of the learned

single Judge, dated 26.02.2021, passed in W.P(MD)No.258 of 2021.

2. The writ petition was filed with a limited prayer to consider

the representation of the writ petitioner.

3. The learned single Judge of this Court without expressing

any opinion on the merits of the writ petitioner's representation, directed

the first appellant herein, to consider the representation of the writ

petitioner on its own merits and pass appropriate orders in accordance

with law.

4. This Court finds no reason to interfere with the order of the

learned single Judge as the appellants cannot have any grievance.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.656 of 2022

5. Therefore, the writ petition is dismissed. No Costs.

Consequently, connected miscellaneous petition is closed.

                                                          [S.S.S.R., J.]    [S.S.Y., J.]
                                                                     06.07.2022
                     Index        : Yes / No
                     pm

                     To:

1.The District Educational Officer, Valliyoor, Tirunelveli District.

2.The Block Education Officer, Valliyoor, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.656 of 2022

S.S.SUNDAR, J.

and S.SRIMATHY, J.

pm

W.A(MD)No.656 of 2022

06.07.2022

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