Citation : 2023 Latest Caselaw 8914 Mad
Judgement Date : 24 July, 2023
W.A.No.2522 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.07.2023
CORAM
THE HON'BLE MR.JUSTICE R.SURESH KUMAR
AND
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
W.A.No.2522 of 2018
M.Kumar .... Appellant
Vs
1.The Chairman
Teachers Recruitment Board
College Road, Chennai 600 006.
2.The Director of School Education
College Road, Chennai - 600 006. .... Respondents
Prayer : Writ Appeal filed under Clause 15 of the Letters Patent against the order dated
05.09.2018 in W.P.No.22611 of 2018
For Appellants : Mr.P.Ganesan
For Respondents : Mr.K.V.Sajeev Kumar
Special Government Pleader
JUDGMENT
(Order of the Court was made by R.SURESH KUMAR, J.)
Learned counsel for the appellant submits that the prayer sought for in this appeal has
become infructuous.
https://www.mhc.tn.gov.in/judis W.A.No.2522 of 2018
R.SURESH KUMAR, J.
AND K.KUMARESH BABU, J.
KST
2. Recording the same, this writ appeal is dismissed as infructuous. No costs.
(R.S.K.,J.) (K.B.,J,.) 24.07.2023
Index : Yes/No Internet : Yes/No KST
To
1.The Chairman Teachers Recruitment Board College Road, Chennai 600 006.
2.The Director of School Education College Road, Chennai - 600 006.
W.A.No.2522 of 2018
https://www.mhc.tn.gov.in/judis
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