Unknown vs R.S.Balaji
2023 Latest Caselaw 13553 Mad

    2023/MHC/4519




                                                             W.A.(MD) Nos.21, 22, 23, 24, 25, 26, 27, 28, 29 &
                                                                        30 of 2014 & 306 of 2015



                                  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) Nos.21 of 2014
                                                            and
                                                  M.P.(MD) No.1 of 2014
                                                            and
                                  W.A.(MD) Nos.22, 23, 24, 25, 26, 27, 28, 29 & 30 of 2014
                                                            and
                                           M.P.(MD) Nos.2 of 2014 (in all W.As.)
                                                            and
                                                 W.A.(MD) No.306 of 2015
                                                            and
                                                M.P.(MD) Nos.1 & 2 of 2015


                 W.A.(MD) Nos.21 of 2014:

                 1.The State of Tamil Nadu
                   rep.by its Principal Secretary
                   Department of School Education
                   Fort St.George, Chennai-9

                 2.The Director of School Education
                   College Road, Chennai-600 009

                 3.The Chief Educational Officer
                   Virudhunagar



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https://www.mhc.tn.gov.in/judis
                                                             W.A.(MD) Nos.21, 22, 23, 24, 25, 26, 27, 28, 29 &
                                                                        30 of 2014 & 306 of 2015



                 4.The District Educational Officer
                   Virudhunagar District
                   Virudhunagar                                                         ... Appellants

                                                            -vs-

                 1.R.S.Balaji

                 2.The Secretary
                   K.V.S.Higher Secondary School
                   Madurai Road, Virudhunagar                                           ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 04.07.2013, passed in W.P.(MD) No.10696 of 2013, on the file of

                 this Court.


                                  For Appellants    : Mr.D.Sadiq Raja
                                                      Additional Government Pleader

                                  For Respondents   : Mr.V.A.Samayavasu for R1
                                                      Mr.R.Aravindraj for R2



                                              COMMON         JUDGMENT
                              [Judgment of the Court was made by S.M.SUBRAMANIAM, J.]


                                    Today, when the matter was taken up for hearing, learned

                 Additional Government Pleader appearing for the appellants submitted that

                 the present writ appeals have been filed as against the interim orders passed


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                                                           W.A.(MD) Nos.21, 22, 23, 24, 25, 26, 27, 28, 29 &
                                                                      30 of 2014 & 306 of 2015



                 in the writ petitions. During the pendency of the present writ appeals, the

                 main writ petitions itself have been disposed of and to that effect, he has also

                 produced a copy of the order dated 04.07.2013 passed in W.P.(MD) Nos.10495

                 and 10696 to 10705 of 2013. Thus, the cause did not exist as of now.



                                  2. Recording the above submission, the writ petitions are closed.

                 No costs. Consequently, connected miscellaneous petitions are closed.



                                                           [S.M.S., J.]             [V.L.N., J.]
                                                                        05.10.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




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                 Page 3 of 4

https://www.mhc.tn.gov.in/judis
                                  W.A.(MD) Nos.21, 22, 23, 24, 25, 26, 27, 28, 29 &
                                             30 of 2014 & 306 of 2015




                                                   S.M.SUBRAMANIAM, J.

and V.LAKSHMINARAYANAN, J.

krk

W.A.(MD) Nos.21 of 2014 and M.P.(MD) No.1 of 2014 and W.A.(MD) Nos.22, 23, 24, 25, 26, 27, 28, 29 & 30 of 2014 and M.P.(MD) Nos.2 of 2014 (in all W.As.) and W.A.(MD) No.306 of 2015 and M.P.(MD) Nos.1 & 2 of 2015

05.10.2023

____________

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