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The State Of Tamil Nadu vs J.Padmavathy
2023 Latest Caselaw 9709 Mad

Citation : 2023 Latest Caselaw 9709 Mad
Judgement Date : 4 August, 2023

Madras High Court
The State Of Tamil Nadu vs J.Padmavathy on 4 August, 2023
                                                              W.A(MD)Nos.1252 to 1254 of 2023

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04/08/2023

                                                     CORAM:

                          THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                          and
                  THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                      W.A(MD)Nos.1252 to 1254 of 2023
                                                   and
                                  C.M.P(MD)Nos.9576, 9378 and 9379 of 2023


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

                2.The Director (Vocational) of School Education,
                  College Road,
                  Chennai – 06.

                3.The District Educational Officer,
                  O/o.District Educational Office,
                  Melavasal,
                  Mannargudi.              ... Appellants in all W.As./Respondents

                                                 Vs.


                J.Padmavathy            ... Respondent in W.A(MD)No.1252 of 2023/
                                                                         Writ Petitioner
                P.Jayanthi              ... Respondent in W.A(MD)No.1253 of 2023/
                                                                         Writ Petitioner
                T.Maria Stella          ... Respondent in W.A(MD)No.1254 of 2023/
                                                                         Writ Petitioner


                1/4
https://www.mhc.tn.gov.in/judis
                                                                    W.A(MD)Nos.1252 to 1254 of 2023

                Common Prayer: Writ Appeals filed under Clause 15 of the Letters Patent,
                against the order made in W.P(MD)Nos.22812, 22805 and 22802 of 2019
                respectively, dated 05.11.2019.


                                           (In all W.As)
                                           For Appellants          :Mr.D.Sadiq Raja,
                                                                    Additional Government Pleader

                                           For Respondent          :Mr.R.Saravanan

                                                             ***
                                                 COMMON JUDGMENT

                                  (Judgment of the Court was delivered by S.S.SUNDAR, J.)


                                  Heard Mr.D.Sadiq Raja, learned Additional Government Pleader for

                the appellants and Mr.R.Saravanan, learned counsel for the respondents.



                                  2. These writ appeals have been filed, challenging the order made in

                W.P(MD)Nos.22812, 22805 and 22802 of 2019 respectively, dated 05.11.2019.



                                  3. The learned Additional Government Pleader appearing for the

                appellants as well as the learned counsel appearing for the respondents/writ

                petitioners, now state that pursuant to the direction given by a Division Bench

                of this Court in a batch of cases in W.A(MD)No.347of 2020 etc.,batch dated

                2/4
https://www.mhc.tn.gov.in/judis
                                                                  W.A(MD)Nos.1252 to 1254 of 2023

                20.04.2023, the Government had issued G.O.(Ms)No.127, School Education

                (Pa.Ka7(1) Department, dated 12.07.2023, conceding to the request of the writ

                petitioners.         Pursuant to the said Government Order, the respondents/writ

                petitioners are granted relief in their favour.



                                  4. Recording the same, these writ appeals are closed. No Costs.

                Consequently, connected miscellaneous petitions are closed.




                                                         [S.S.S.R., J.]    [D.B.C., J.]
                                                                   04/08/2023
                Index         : Yes / No
                NCC           : Yes/No

                pm
                To
                1.The Principal Secretary,
                  State of Tamil Nadu,
                  School Education Department,
                  Fort St. George, Chennai-09.

                2.The Director (Vocational) of School Education,
                  College Road,
                  Chennai – 06.

                3.The District Educational Officer,
                  O/o.District Educational Office,
                  Melavasal,
                  Mannargudi.


                3/4
https://www.mhc.tn.gov.in/judis
                                      W.A(MD)Nos.1252 to 1254 of 2023

                                                     S.S.SUNDAR, J.

and D.BHARATHA CHAKRAVARTHY, J.

pm

W.A(MD)Nos.1252 to 1254 of 2023

04/08/2023

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

 
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