The Secretary To Government vs O.N.Hema Latha
2023 Latest Caselaw 15748 Mad

Citation : 2023 Latest Caselaw 15748 Mad
Judgement Date : 6 December, 2023

Madras High Court

The Secretary To Government vs O.N.Hema Latha on 6 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                              W.A.(MD)No.1537 of 2023


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 06.12.2023

                                                       CORAM:

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                        AND
                          THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN

                                          W.A.(MD)No.1537 of 2023
                                                    an
                                         C.M.P.(MD)No.11860 of 2023

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

                2.The Commissioner of School Education,
                  DPI Campus, College Road,
                  Chennai-600 006.

                3.The Chief Educational Officer,
                  Kanyakumari District, at Nagercoil.

                4.The District Educational Officer,
                  Thiruvattar, Kanyakumari District.                   ... Appellants

                                                        Vs.

                1.O.N.Hema Latha

                2.St.Mary's Higher Secondary School,
                  Rep. by its Correspondent,
                  Melpalai, Idaicode-629 152,
                  Kanyakumari District.                               ... Respondents

                1/3


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.(MD)No.1537 of 2023


                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the orders passed in W.P.(MD)No.17229 of 2021, dated 07.11.2022 on the file of
                this Court.
                                          For Appellants     : Mr.R.Baskaran,
                                                              Additional Advocate General,
                                                              assisted by Mr.D.Sadiq Raj,
                                                              Additional Government Pleader
                                          For R1             : Mr.S.C.Herold Singh
                                          For R2             : M/s.A.Amala
                                                           JUDGMENT

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

The learned counsel appearing for the 1st respondent has made a

submission that the appointment of the 1st respondent / teacher has already been

approved. Thus, no further adjudication is required in this petition. Accordingly,

this Writ Appeal stands closed. No costs. Consequently, connected miscellaneous

petition is also closed.

(S.M.S., J.) & (V.L.N., J.) 06.12.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No

Yuva

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

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva