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The Director Of School Education ... vs N. Balasoundari
2022 Latest Caselaw 15997 Mad

Citation : 2022 Latest Caselaw 15997 Mad
Judgement Date : 10 October, 2022

Madras High Court
The Director Of School Education ... vs N. Balasoundari on 10 October, 2022
                                                                               Rev. Aplc (MD) No.162 of 2014

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 10.10.2022
                                                         CORAM:
                                   THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                              AND
                                  THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
                                         Review Application (MD) No.162 of 2014
                                               and MP (MD) No.1 of 2014


                     1. The Director of School Education Department,
                        Chennai.

                     2. The District Educational Officer,
                        Paramakudi,
                        Ramanathapuram District.                                      ... Applicants

                                                              vs.
                     1. N. Balasoundari

                     2. The Secretary and Correspondent,
                        K.N.Girls Higher Secondary School,
                        Kamuthi, Ramanathapuram District.                            ...
                     Respondents



                                    Review Application has been filed under Order XLVII Rule 1 & 2
                     r/w Section 114 of the Civil Procedure Code, against the order dated
                     18.09.2014 passed in WA (MD). No.867 of 2014 on the file of the High
                     Court.
                                             For Applicants         : Mrs.S.Mythreye Chandru
                                                                      Special Govt. Pleader

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                             Rev. Aplc (MD) No.162 of 2014




                                                   JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Review is sought for by the Government on the judgment of the

Division Bench in WA .(MD) No. 867 of 2014 dated 18.09.2014, in and by

which, the order of the Hon’ble Single Judge, directing the payment of third

set of incentive increments to the first respondent for acquisition of higher

educational qualifications. The issue regarding grant of third set of incentive

increment is now covered by the dictum of the Full Bench in WA Nos.3674

of 2019 etc. batch dated 29.04.2022.

2. In view of the same, the Review Application will stand allowed,

the Writ Appeal will stand allowed and the Writ Petition will stand

dismissed. There shall be no order as to costs. Consequently, the connected

miscellaneous petition is closed.

(R.SUBRAMANIAN, J.) (K.KUMARESH BABU, J.) jv 10.10.2022 Index: Yes/No Internet: Yes/No speaking order/non speaking order

https://www.mhc.tn.gov.in/judis Rev. Aplc (MD) No.162 of 2014

To

1. The Director of School Education Department, Chennai.

2. The District Educational Officer, Paramakudi, Ramanathapuram District.

3. The Secretary and Correspondent, K.N.Girls Higher Secondary School, Kamuthi, Ramanathapuram District.

https://www.mhc.tn.gov.in/judis Rev. Aplc (MD) No.162 of 2014

R.SUBRAMANIAN, J.

and K.KUMARESH BABU, J.

(jv)

Review Application (MD) No.162 of 2014 and MP (MD) No.1 of 2014

10.10.2022

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

 
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