Madras High Court
The District Elementary ... vs Vanitha Mary on 17 August, 2023
W.A.No.2247 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 17.08.2023
CORAM
THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
AND
THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ
W.A.No.2247 of 2022
and C.M.P.No.17046 of 2022
1.The District Elementary Educational,
Officer, Tiruvannamalai.
2.The Additional Assistant Elementary,
Educational Officer, Polur, Tiruvannamalai. .. Appellants
Vs.
1.Vanitha Mary,
W/o.Mr.Joseph, D.M.Middle School,
Polur, Thiruvannamalai District.
2.The Central Manager and Chairman,
Education Board, D.M. Elementary
and Higher Elementary Schools,
ALC Central Office, Cuddalore.
3.The Correspondent,
D.M.Middle School, Polur,
Tiruvannamalai District. .. Respondents
1/5
https://www.mhc.tn.gov.in/judis
W.A.No.2247 of 2022
Writ Appeal filed under Clause 15 of the Letters Patent against the
order dated 08.04.2019 passed in W.P.No.13963 of 2015 on the file of this
Court.
For Appellants : Mrs.Mythreye Chandru
Special Government Pleader
For R1 : Mr.S.Nedunchezhiyan
for Mr.T.Dharani
For RR 2 & 3 : No appearance
JUDGMENT
[Judgement of the Court was delivered by R.MAHADEVAN, J.]
This writ appeal has been filed by the appellants herein, challenging
the order passed by the learned Judge in W.P.No.13963 of 2015 on
08.04.2019.
2. When the matter was taken up for consideration, the learned
Special Government Pleader appearing for the appellants submitted that the
order of the learned Judge has been complied with. In support of the same,
she produced a copy of the proceedings dated 04.08.2023 in
Na.Ka.No.1206/Aa4/2023 passed by the first respondent, the relevant
portion of which, reads as under:
https://www.mhc.tn.gov.in/judis
W.A.No.2247 of 2022
“..............nkYk; Jiw rhh;ghf rpWghd;ikg;
gs;spfspy; gzpg[hpa[k; Mrphpah;fs; Mrphpah; jFjp
njh;t[ njh;r;rp bgw ntz;Lk; vd
cr;rePjpkd;wj;jpy; bjhlug;gl;Ls;s tHf;F SLP
NO:17702/2021 epYitapy; cs;sjhy; mt;tHf;fpd;
,Wjp jPh;g;gpw;Fl;gl;L ,j;jw;fhypf epakd
xg;g[jy; Miz tH';fg;gLfpwJ/ mt;thW
tH';fg;gLk; ,Wjp jPh;g;gpy; Mrphpah; jFjpj;
njh;tpy; njh;rr ; p bgw ntz;Lk; vd jPh;g;g[
bgwg;gLk; gl;rj;jpy; jw;nghJ tH';fg;gLk;
jw;fhypf xg;g[jy; Miz jhdhfnt
,uj;jhfptpLk;/ nkYk;. tH';fg;gl;l khdpaj;jid
xnu jtizapy; muRf;F jpUk;g brYj;jg;gl
ntz;Lk; vd;w epge;jidapd; mog;gilapYk;
md;dhhpd; fy;tpr; rhd;Wfs; cz;ikj;jd;ik
mwpag;gl ntz;Lk; vd;w epge;jidfspd;
mog;gilapy; jpUkjp/v!;/tdpjhnkhp vd;ghiu
gs;sp eph;thfj;jhy; Mrphpawpd;wp eph;thfj;jhy;
epug;g jFjpaw;w ,ilepiy Mrphpah; gzpaplj;jpy;
19/01/2011 Kjy; ,ilepiy Mrphpauhf epakdk;
bra;ag;gl;likf;F jw;fhypf xg;g[jy; tH';fp
Mizaplg;gLfpwJ/”
Thus, according to the learned counsel, there is nothing surviving to
adjudicate further.
3. The learned counsel appearing for the first respondent has also
fairly conceded the aforesaid submission made on the side of the appellants.
https://www.mhc.tn.gov.in/judis
W.A.No.2247 of 2022
4. Recording the above submissions made on either side, this writ
appeal stands closed. No costs. Consequently, connected miscellaneous
petition is also closed.
[R.M.D., J.] [M.S.Q., J.]
17.08.2023
Index: Yes / No
Speaking order/ Non-speaking order
Neutral Citation: Yes / No
nsd
To
1.The Central Manager and Chairman,
Education Board, D.M. Elementary
and Higher Elementary Schools,
ALC Central Office, Cuddalore.
2.The Correspondent,
D.M.Middle School, Polur,
Tiruvannamalai District.
https://www.mhc.tn.gov.in/judis
W.A.No.2247 of 2022
R.MAHADEVAN, J.
AND
MOHAMMED SHAFFIQ, J.
nsd
W.A.No.2247 of 2022
17.08.2023
https://www.mhc.tn.gov.in/judis
