Bala Vinayagar High School vs The Secretary To The Government
2023 Latest Caselaw 13548 Mad

                                                                           W.A.(MD)No.1682 of 2023


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.10.2023

                                                        CORAM:

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

                                             W.A.(MD)No.1682 of 2023
                                                       and
                                            C.M.P.(MD)No.12878 of 2023

                Bala Vinayagar High School,
                Rep. by its Secretary,
                S.Vallimayil                                             ... Appellant
                                                         Vs.
                1.The Secretary to the Government,
                   Department of School Education,
                   St.George Fort, Chennai.


                2.The Director of School Education,
                   DPI Compound, College Road,
                   Chennai.


                3.The Chief Educational Officer,
                   Tirunelveli, Tirunelveli District.


                1/4


https://www.mhc.tn.gov.in/judis
                                                                                      W.A.(MD)No.1682 of 2023


                4.The District Educational Officer,
                   Sankarankovil, Tirunelveli District.                             ...Respondents


                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the order passed in W.P.(MD)No.12959 of 2019, dated 08.02.2023 on the file of
                this Court.
                                          For Appellant     : Mr.S.Chellapandian
                                          For Respondents : Mr.D.Sadiq Raja,
                                                             Additional Government Pleader
                                                          JUDGMENT

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

The learned counsel for the appellant has made a submission that the

cause arose for filing of the appeal become vanished. Thus, no further

adjudication is required. Therefore, this Writ Appeal stands disposed of as

infructuous. If any grievances exist, the appellant is at liberty to workout the

remedy in the manner known to law. No costs. Consequently, connected

miscellaneous petition is closed.

(S.M.S., J.) & (V.L.N., J.) 05.10.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1682 of 2023

To

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

2.The Director of School Education, DPI Compound, College Road, Chennai.

3.The Chief Educational Officer, Tirunelveli, Tirunelveli District.

4.The District Educational Officer, Sankarankovil, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1682 of 2023

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)No.1682 of 2023

05.10.2023

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