The Principal Secretary To Government vs P.Mathiazhagan
2023 Latest Caselaw 16118 Mad

Madras High Court

The Principal Secretary To Government vs P.Mathiazhagan on 11 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                             W.A.(MD).No.579 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.579 of 2020
                                                      and
                                            C.M.P.(MD)No.3841 of 2020


                1.The Principal Secretary to Government,
                  School Education Department,
                  St.George Fort, Chennai-600 009.

                2.The Director of School Education,
                  D.P.I.Compound, College Road,
                  Chennai-600 006.

                3.The Chief Educational Officer,
                  Pudukottai District, Pudukkottai-622 001.                 .. Appellants

                                                       Vs.

                P.Mathiazhagan                                               ... Respondent

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying this Court
                to set aside the order dated 17.07.2018 made in W.P.(MD).No.13788 of 2018 on
                the file of this Court.


                Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                      W.A.(MD).No.579 of 2020




                                           For Appellants     : Mr.D.Sadiq Raja
                                                               Additional Government Pleader
                                           For Respondent     : Mr.N.Marimuthu


                                                            JUDGMENT

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

The learned counsel appearing for the respondent has made a submission

that the grievances of the appellants have already been redressed. Therefore, the

cause did not exist. 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