Madras High Court
K.Mahalakshmi vs The Secretary To Government on 25 May, 2022
W.A.No.1384 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 25.05.2022
CORAM
THE HONOURABLE Mr.JUSTICE S.M.SUBRAMANIAM
AND
THE HONOURABLE Mr.JUSTICE C.SARAVANAN
W.A.No.1384 of 2022
K.Mahalakshmi ... Appellant
Vs.
1.The Secretary to Government
School Education Department
Government of Tamil Nadu
Fort St.George, Chennai – 600 009
2.The Secretary to Government
BC-MBC Welfare Department
Government of Tamil Nadu
Fort St.George, Chennai – 600 009
3.The Commissioner
School Education Department
College Road, Chennai – 600 006
4.The Commissioner
Kallar Reclamation, BC-MBC Department
Chepauk, Chennai – 600 005
5.The Joint Director
Kallar Reclamation Department
Madurai – 625 001 ... Respondents
https://www.mhc.tn.gov.in/judis
1/6
W.A.No.1384 of 2022
Writ Appeal filed under Clause 15 of the Letters Patent Act
against the order dated 20.04.2022 passed in W.P.No.9284 of 2022 on
the file of this Court.
For Appellant : Mr.J.Hari Krishnan
For Respondents : Mr.S.Ravikumar
Special Government Pleader
JUDGMENT
(Delivered by S.M.SUBRAMANIAM, J.)
This writ appeal has been filed challenging the final order
dated 20.04.2022 passed in W.P.No.9284 of 2022 on the file of this
Court.
2. The appellant herein has filed W.P.No.9284 of 2022 seeking
the relief to direct the 4th respondent/Commissioner to issue No
Objection Certificate (NOC) made through proper channel to participate
as per Na.No.81/2021 on 24.12.2021 from unit to unit transfers within a
time frame.
https://www.mhc.tn.gov.in/judis
W.A.No.1384 of 2022
3. The writ Court passed an interim order on 13.04.2022
directing the 4th respondent/Commissioner to pass appropriate orders on
or before 18.04.2022 and submit a report before the writ Court. When the
writ petition was taken up for final hearing on 20.04.2022, the learned
Additional Government Pleader made a submission that the 4th
respondent/Commissioner has passed orders on the request made by the
writ petitioner/appellant herein and accordingly, the writ petition was
dismissed as infructuous.
4. A perusal of the records reveals that the 4th
respondent/Commissioner has already passed an order on 18.04.2022
pursuant to the interim direction issued by the writ Court on 13.04.2022
and the said order dated 18.04.2022 was challenged by the writ
petitioner/appellant herein in W.P.No.10112 of 2022, which is sub
judice.
5. In the view of the fact that the appellant had already filed a
writ petition challenging the order dated 18.04.2022, this writ appeal
becomes unnecessary and the appellant is permitted to raise all the
https://www.mhc.tn.gov.in/judis
W.A.No.1384 of 2022
grounds before the writ Court for redressal of her grievances.
With the above observations and directions, this writ appeal
stands disposed of. No costs. Connected C.M.P.No.8923 of 2022 is
closed.
[S.M.S., J.] [C.S.N., J.]
nsd/gya 25.05.2022
https://www.mhc.tn.gov.in/judis
W.A.No.1384 of 2022
To
1.The Secretary to Government
School Education Department
Government of Tamil Nadu
Fort St.George, Chennai – 600 009
2.The Secretary to Government
BC-MBC Welfare Department
Government of Tamil Nadu
Fort St.George, Chennai – 600 009
3.The Commissioner
School Education Department
College Road, Chennai – 600 006
4.The Commissioner
Kallar Reclamation, BC-MBC Department
Chepauk, Chennai – 600 005
5.The Joint Director
Kallar Reclamation Department
Madurai – 625 001
https://www.mhc.tn.gov.in/judis
W.A.No.1384 of 2022
S.M.SUBRAMANIAM, J.
AND
C.SARAVANAN, J.
nsd
W.A.No.1384 of 2022
25.05.2022
https://www.mhc.tn.gov.in/judis
