Madras High Court
Unknown vs A.Rajanayagam on 16 June, 2023
W.A.(MD)No.1187 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :16.06.2023
CORAM:
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
AND
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
W.A.(MD)No.1187 of 2013
and
M.P.(MD)No.2 of 2013
1.The Secretary to Government,
School Education Department,
Omanthurar Government Estate,
Anna Salai, Chennai-600 002.
2.The Director of School Education,
College Road, Chennai-600 006.
3.The Joint Director of School Education,
(Higher Secondary), College Road,
Chennai-600 006.
4.The Joint Director,
Vocational Education,
College Road,
Chennai-600 006.
1/5
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1187 of 2013
5.The Chief Educational Officer,
Thoothukudi, Thoothukudi District. ... Appellants /Respondents
Vs.
1.A.Rajanayagam
2.M.Ramar ... Respondents /Petitioners
PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying this
Court to set aside the order dated 16.04.2012 made in W.P.(MD)No.960 of
2011 on the file of this Court.
For Appellants : Mr.V.Om Prakash
Government Advocate
For Respondents : Mr.S.Rajasekar
for R1 and R2
JUDGMENT
(Judgment of the Court was delivered by R.SURESH KUMAR, J.)
This Writ Appeal is directed against the order passed by the Writ
Court dated 16.04.2012 made in W.P.(MD)No.960 of 2011.
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W.A.(MD)No.1187 of 2013
2. The respondents were the teachers and for having acquired
higher qualification, since they are entitled to get additional incentive
increment which they sought for and the same since had not been granted,
they have approached the writ Court by filing a writ petition in
W.P(MD).No.960 of 2011 where a learned Single Judge of this Court,
having considered the case, passed final order on 16.04.2012 allowing those
writ petition directing the respondents therein who are the appellants herein
for grant of such incentive increment to the teachers concerned. Aggrieved
over the said order dated 16.04.2012, the present Intra-Court Appeal has
been filed.
3. Today, when this Writ Appeal is taken up for hearing, the learned
counsel appearing for the respondents/teachers, on instructions, would
submit that during the pendency of this writ appeal, the order passed by the
learned Single Judge in the writ Court has been complied with and these
two teachers have been paid the advance incentive increment for having
acquired the higher qualification by them. Thereby, virtually nothing
survives in this writ appeal to be adjudicated.
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1187 of 2013
4. In view of the said submission made by the learned counsel
appearing for the respondents which cannot be controverted by the learned
Government Advocate appearing for the appellants by filing any contra
documents, accepting the said factual position, we feel that no further
adjudication is required in this appeal.
5. Accordingly, by recording the aforestated development, this Writ
Appeal is dismissed. There shall be no order as to costs. Consequently,
connected miscellaneous petition is also closed.
(R.S.K., J.) & (K.K.R.K, J.)
16.06.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
ssb
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1187 of 2013
R.SURESH KUMAR, J.
AND
K.K.RAMAKRISHNAN, J.
ssb
W.A.(MD)No.1187 of 2013
16.06.2023
https://www.mhc.tn.gov.in/judis
