The Teachers Recruitment Board vs D.Kavitha
2022 Latest Caselaw 11220 Mad

                                                                              W.A.No.3694 of 2019

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 27.06.2022

                                                          CORAM

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

                                                   W.A.No.3649 of 2019
                                                and C.M.P.No.23553 of 2019

                     1.The Teachers Recruitment Board,
                       4th Floor, E.V.K. Sampath Maligai,
                       DPI Compound, College Road,
                       Chennai - 6.

                     2.The Member Secretary,
                       The Teachers Recruitment Board,
                       4th Floor, E.V.K. Sampath Maligai,
                       DPI Compound, College Road,
                       Chennai - 6.

                     3.The Tamil Nadu Government
                       rep. by Chief Secretary,
                       Education Department,
                       Fort St. George, Chennai - 9.                              .. Appellants


                                                             Vs

                     D.Kavitha                                                    .. Respondent


                                  Appeal preferred under Clause 15 of Letters Patent against the
                     order dated 29.01.2013 made in W.P.No.914 of 2013.




                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                         W.A.No.3694 of 2019



                                        For Appellants        :        Mr.R.Neelakandan,
                                                                       Addl. Advocate General
                                                                       assisted by
                                                                       Mr.V.Manoharan,
                                                                       Additional Government Pleader



                                                              JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order dated 29.01.2013

recorded on W.P.No.914 of 2013.

2. This appeal is at admission stage. Discretion exercised by

learned single Judge under Article 226 of The Constitution of India

need not be re-examined after about a decade.

3. This writ appeal is dismissed. No costs. Connected

miscellaneous petition would not survive.

                                                                               (P.U., J)    (A.D.J.C., J)
                                                                                      27.06.2022
                     Index:No
                     mmi/71

https://www.mhc.tn.gov.in/judis W.A.No.3694 of 2019

PARESH UPADHYAY, J.

and A.D.JAGADISH CHANDIRA, J.

mmi

W.A.No.3694 of 2019

27.06.2022

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