The Director Of Elementary ... vs A.Ramalingam
2022 Latest Caselaw 10850 Mad

                                                                              W.A.No.1470 of 2022

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22.06.2022

                                                            CORAM

                                         The Hon'ble Mr. Justice PARESH UPADHYAY
                                                             and
                                      The Hon'ble Mr. Justice A.D.JAGADISH CHANDIRA

                                                   W.A.No.1470 of 2022
                                                and C.M.P. No.9628 of 2022

                     1.The Director of Elementary Education,
                       DPI Complex, College Road,
                       Nungambakkam, Chennai.

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

                     3.The Assistant Elementary Educational Officer,
                       Valangaiman, Tiruvarur District.                       .. Appellants

                                                             Vs

                     A.Ramalingam                                              .. Respondent


                                  Appeal preferred under Clause 15 of Letters Patent against the

                     order dated 13.07.2021 made in W.P.No.15299 of 2017.


                                       For Appellants   :     Ms.S.Mythreye Chandru,
                                                              Special Government Pleader




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              W.A.No.1470 of 2022



                                                        JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order dated 13.07.2021

recorded on W.P. No.15299 of 2017. This appeal is by the

respondents/ State Authorities.

2. Ms.S.Mythreye Chandru, learned Special Government Pleader,

at the outset has very fairly informed to the Court that the order

impugned in the writ petition was qua more than one person and both

the writ petitions being W.P. Nos.15298 of 2017 and 15299 of 2017

were allowed on 13.07.2021 and the appeal arising from W.P.

No.15298 of 2017 being W.A. No.1425 of 2022 was dismissed by this

Court vide order dated 13.06.2022, a copy of the same is made

available to the Court.

3. In view of the order passed by this Court dated 13.06.2022

recorded on W.A.No.1425 of 2022, no different view needs to be

taken.

https://www.mhc.tn.gov.in/judis W.A.No.1470 of 2022

4. This writ appeal is dismissed in above terms. No costs.

Consequently, connected miscellaneous petition would not survive.

                                                                    (P.U., J)    (A.D.J.C., J)
                                                                            22.06.2022
                     Index:No
                     mmi/47

https://www.mhc.tn.gov.in/judis W.A.No.1470 of 2022

PARESH UPADHYAY, J.

and A.D.JAGADISH CHANDIRA, J.

mmi

W.A.No.1470 of 2022

22.06.2022

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