Madras High Court
S.M.Subramaniam vs Santhalakshmi on 5 October, 2023
W.A.(MD)No.1678 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.1678 of 2023
and C.M.P. (MD) No.13261 of 2023
1. The Secretary to Government,
Government of Tamilnadu,
School Education,
St. George Fort,
Chennai – 600 009.
2. The Director of Elementary Education,
DPI Campus,
College Road,
Chennai – 600 006.
3. The Joint Director of Elementary Education,
(Aided School),
DPI Campus,
College Road,
Chennai 600 006.
4. The District Elementary Education Officer,
Thanjavur District.
(The District Elementary Educational Officer,
Thanjavur District was the 4th Respondent in
Writ Petition was abolished as per G.O.Ms.No.
101 dated 18.05.2018 and now merged with
the post of District Educational Officer,
Kumbakonam)
1/4
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1678 of 2023
5. The Assistant Elementary Education Officer,
O/o. Assistant Elementary Education Office,
Muthupillai Mandapam,
Kumbakonam,
Thanjavur District. ...Appellants/Respondents
-Vs.-
Santhalakshmi ...Respondent/Petitioner
PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
set aside the order dated 19.06.2019 made in W.P.(MD)No.10097 of 2019
on the file of this Court.
For Appellants : Mr.D.Sadiq Raja
Additional Government Pleader
For Respondent : Mr.N.Mohideen Basha
****
JUDGMENT
(Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.)
The present intra-Court appeal has been preferred against the
order dated 19.06.2019, passed by the learned Single Judge, directing the
appellant to pass final orders on merits and in accordance with law.
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1678 of 2023
2. The respondent was holding the post of Headmistress and
convicted in a criminal case and subsequently, acquitted by the Division
Bench of the High Court of Madurai Bench. Though the appellants
states that they preferred an appeal, there is no proof enclosed. In
compliance with the order dated 19.06.2019, the competent authority
passed an order in proceedings dated 13.01.2021.
3. Since the order has been complied with, the present appeal
need not be adjudicated with reference to the grounds. Accordingly, the
Writ Appeal is dismissed. No costs.
[S.M.S.J.,] & [V.L.N.J.,]
NCC :Yes/No 05.10.2023
Index :Yes/No
Internet :Yes/No
SJ
To
1. The Secretary to Government,
Government of Tamilnadu,
School Education,
St. George Fort,
Chennai – 600 009.
https://www.mhc.tn.gov.in/judis
W.A.(MD)No.1678 of 2023
S.M.SUBRAMANIAM, J.
AND
V. LAKSHMINARAYANAN, J.
SJ
2. The Director of Elementary Education,
DPI Campus,
College Road,
Chennai – 600 006.
3. The Joint Director of Elementary Education,
(Aided School),
DPI Campus,
College Road,
Chennai 600 006.
4. The District Elementary Education Officer,
Thanjavur District.
5. The Assistant Elementary Education Officer,
O/o. Assistant Elementary Education Office,
Muthupillai Mandapam,
Kumbakonam,
Thanjavur District.
W.A.(MD)No.1678 of 2023
05.10.2023
https://www.mhc.tn.gov.in/judis
