The Director Of Collegiate Education vs Virudhunagar Hindu Nadar'S ...
2023 Latest Caselaw 16116 Mad

Madras High Court

The Director Of Collegiate Education vs Virudhunagar Hindu Nadar'S ... on 11 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                             W.A.(MD).No.139 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 11.12.2023

                                                    CORAM

                                   THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
                                                      AND
                                  THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN

                                             W.A.(MD)No.139 of 2020
                                                      and
                                            C.M.P.(MD)No.1076 of 2020


                1.The Director of Collegiate Education,
                  College Road, Chennai-600 006.

                2.The Regional Joint Director Collegiate Education,
                  Madurai Region, Madurai.                                  .. Appellants

                                                          Vs.

                Virudhunagar Hindu Nadar's Senthilkumara
                       Nadar College,
                Rep. by its Secretary,
                T.J.Jeykumar                                                 ... Respondent

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying this Court
                to set aside the order dated 30.07.2019 made in W.P.(MD).No.6593 of 2019 on the
                file of this Court.




                Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                      W.A.(MD).No.139 of 2020

                                           For Appellants     : Mr.D.Sadiq Raja
                                                               Additional Government Pleader
                                           For Respondent     : Mr.T.Arul


                                                            JUDGMENT

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

The learned counsel appearing for the respondent has made a submission

that even before filing of the Writ Appeal, prior permission as required under the

Act had been granted by the competent educational authorities and non-teaching

staff appointed by the aided school are working and receiving salary as of now.

2.This being the factum, no further adjudication is required in this

appeal. Accordingly, this Writ Appeal stands closed. No costs. Consequently,

connected miscellaneous petition is also closed.

                                                                   (S.M.S.,J.) & (V.L.N.,J.)
                                                                            11.12.2023
                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

11.12.2023

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