The Government Of Tamil Nadu vs M.Ramanathan
2023 Latest Caselaw 4912 Mad

                                                                     REV.APLC.No.65 of 2023


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 27.04.2023

                                                   CORAM :

                             THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN

                                           REV.APLC.No.65 of 2023
                                                     in
                                            W.P.No.34075 of 2019

                    1. The Government of Tamil Nadu,
                    Rep. by its Secretary,
                    Department of School Education,
                    Fort St.George, Chennai-09.

                    2. The Director,
                    School Education Department,
                    DPI Campus, Nungambakkam,
                    Chennai-600 034.

                    3. The District Collector,
                    Perambalur District.

                    4. The Chief Education Officer,
                    Perambalur Education District, Perambalur.

                    5. The District Educational Officer,
                    Perambalur Education District, Perambalur.

                    6. The District Elementary Education Officer,
                    Perambalur Panchayat Union,
                    Perambalur District.                         ... Review Applicants

                                                     vs.


                    1. M.Ramanathan


https://www.mhc.tn.gov.in/judis
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                                                                         REV.APLC.No.65 of 2023


                    2. The Commissioner,
                    Alathur Panchayat Union,
                    Alathur & Taluk,
                    Perambalur District.                            ... Respondents


                              PRAYER : Review Application filed under Order XL VII Rule
                    1 of Civil Procedure Code, to review the order dated 18.08.2022
                    made in W.P.No.34075 of 2019.


                                  For Review Applicants : Mr.Silambanan
                                                     Additional Advocate General


                                                     ORDER

Review is sought for on the ground that the Civil Court has

only granted limited relief. Since the authorities had not

challenged the orders of the Civil Court, it is for them to obey

the judgment of the Civil Court. Since the order impugned in

the writ petition was found to be overreaching the decree of the

Civil Court, the same was quashed. I do not find any ground for

review. The Review Application is, therefore, dismissed. No

costs.

27.04.2023 Index : Yes / No Internet : Yes Neutral Citation : Yes / No bala https://www.mhc.tn.gov.in/judis

REV.APLC.No.65 of 2023

To

1. The Secretary Department of School Education, Government of Tamil Nadu, Fort St.George, Chennai-09.

2. The Director, School Education Department, DPI Campus, Nungambakkam, Chennai-600 034.

3. The District Collector, Perambalur District.

4. The Chief Education Officer, Perambalur Education District, Perambalur.

5. The District Educational Officer, Perambalur Education District, Perambalur.

6. The District Elementary Education Officer, Perambalur Panchayat Union, Perambalur District.

7. The Commissioner, Alathur Panchayat Union, Alathur & Taluk, Perambalur District.

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

REV.APLC.No.65 of 2023

R.SUBRAMANIAN, J.

bala

ORDER MADE IN REV.APLC.No.65 of 2023 DATED : 27.04.2023

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