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The Secretary To Government vs J.Rachel Christy
2022 Latest Caselaw 16219 Mad

Citation : 2022 Latest Caselaw 16219 Mad
Judgement Date : 12 October, 2022

Madras High Court
The Secretary To Government vs J.Rachel Christy on 12 October, 2022
                                                    C.M.P(MD)No.7277 of 2016 in Rev.Aplc(MD) No.SR28845 of 2016


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 12.10.2022

                                                       CORAM:
                             THE HONOURABLE MRS.JUSTICE J.NISHA BANU
                                              AND
                           THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH

                                          C.M.P(MD)No.7277 of 2016
                                                     in
                                       Rev.Aplc(MD)No.SR28845 of 2016

                1. The Secretary to Government,
                School Education Department,
                Fort St.George,
                Chennai

                2. The Director of School Education,
                College Road, DPI Campus,
                Chennai - 06.

                3. The Chief Educational Officer,
                Tirunelveli.

                4. The District Educational Officer,
                Tirunelveli District.
                                                                                  : Petitioners/Petitioners

                                                          Vs

                1. J.Rachel Christy,

                2. The Correspondent,
                Schaffter Higher Secondary School,
                Tirunelveli District.
                                                                             : Respondents/Respondents



https://www.mhc.tn.gov.in/judis
                Page 1/4
                                                      C.M.P(MD)No.7277 of 2016 in Rev.Aplc(MD) No.SR28845 of 2016


                Prayer in C.M.P(MD)No.7277 of 2016:                 Miscellaneous Petition filed under

                Section 5 of the Limitation Act, praying to condone the delay of 64 days in filing

                the above Review filed as against the judgment dated 14.03.2016 in W.A.

                (MD)No.216 of 2016, on the file of this Court..



                Prayer in Review Application.(MD) No.SR28845 of 2016: Review Application

                filed under Order 47 Rule 1 of C.P.C., praying to review the judgment dated

                14.03.2016 in W.A.(MD)No.216 of 2016.


                                  For Petitioners   : Mr.D.Sasikumar,

                                                      Additional Government Pleader
                                  For R1            : Mr.C.Vakeeshwaran

                                                         ORDER

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The above Miscellaneous Petition is filed to condone the delay of 64 days

in filing the above Review Application(MD)No.SR28845 of 2016.

2.Considering the nature of the judgment made in the writ appeal on

14.03.2016, we do not find anything to survive in this petition at this length of https://www.mhc.tn.gov.in/judis Page 2/4 C.M.P(MD)No.7277 of 2016 in Rev.Aplc(MD) No.SR28845 of 2016

time and accordingly, the petition is rejected. Consequently, connected Review

Application(MD)No.SR28845 of 2016 is closed.

[J.N.B., J.] & [N.A.V., J.] 12.10.2022 Index : Yes / No RM

To:

1. The Secretary to Government, School Education Department, Fort St.George, Chennai

2. The Director of School Education, College Road, DPI Campus, Chennai - 06.

3. The Chief Educational Officer, Tirunelveli.

4. The District Educational Officer, Tirunelveli District.

https://www.mhc.tn.gov.in/judis Page 3/4 C.M.P(MD)No.7277 of 2016 in Rev.Aplc(MD) No.SR28845 of 2016

J.NISHA BANU, J.

AND N.ANAND VENKATESH, J.

RM

C.M.P(MD)No.7277 of 2016 in Rev.Aplc(MD)No.SR28845 of 2016

12.10.2022

https://www.mhc.tn.gov.in/judis Page 4/4

 
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