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The Government Of Tamil Nadu vs G.Rengarajan
2022 Latest Caselaw 16235 Mad

Citation : 2022 Latest Caselaw 16235 Mad
Judgement Date : 12 October, 2022

Madras High Court
The Government Of Tamil Nadu vs G.Rengarajan on 12 October, 2022
                                                       M.P(MD)No.1 of 2015 in Rev.Aplc(MD) No.SR6078 of 2014


                            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

                                           M.P(MD)No.1 of 2015
                                                   in
                                      Rev.Aplc(MD)No.SR6078 of 2014

                1.The Government of Tamil Nadu,
                represented by its Secretary to Government,
                School Education Department,
                Fort St.George,
                Chennai-9.

                2.The Director of Elementary Education,
                College Road, Chennai - 600 006.

                3.The District Elementary Educational Officer,
                Virdhunagar,
                Virdhunagar District.
                                                                                            ...Petitioners
                                                      VS
                1.G.Rengarajan
                2.V.Shanmugam


                Prayer in M.P(MD)No.1 of 2015: Miscellaneous Petition filed under Section 5
                of the Limitation Act, praying to condone the delay of 1070 days in filing the
                above Review Application.


                Prayer in Review Application.(MD) No.SR6078 of 2014: Review Application

https://www.mhc.tn.gov.in/judis
                Page 1/4
                                                            M.P(MD)No.1 of 2015 in Rev.Aplc(MD) No.SR6078 of 2014


                filed under Order 47 Rule 1 of C.P.C., praying to review the judgment made in
                W.A.(MD)No.869 of 2011 dated 12.09.2011.


                                    For Petitioners : Mr.D.Sasikumar,
                                                      Additional Government Pleader
                                    For Respondents : No Appearance
                                                         ORDER

J. NISHA BANU, J.

AND N. ANAND VENKATESH, J.

The above Miscellaneous Petition is filed to condone the delay of 7070

days in filing the above Review Application(MD)No.SR6078 of 2014.

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

12.09.2011, we do not find anything to survive in this petition at this length of

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

Application(MD)No.SR6078 of 2014 is closed.

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

https://www.mhc.tn.gov.in/judis Page 2/4 M.P(MD)No.1 of 2015 in Rev.Aplc(MD) No.SR6078 of 2014

To:

1.The Secretary to Government, School Education Department, Fort St.George, Chennai-9.

2.The Director of Elementary Education, College Road, Chennai - 600 006.

3.The District Elementary Educational Officer, Virdhunagar, Virdhunagar District.

https://www.mhc.tn.gov.in/judis Page 3/4 M.P(MD)No.1 of 2015 in Rev.Aplc(MD) No.SR6078 of 2014

J.NISHA BANU, J.

AND N.ANAND VENKATESH, J.

RM

M.P(MD)No.1 of 2015 in Rev.Aplc(MD)No.SR6078 of 2014

12.10.2022

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

 
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