The Govt. Of Tamil Nadu vs Dayana Cathrin Ruba.R
2023 Latest Caselaw 13729 Mad

                                                                                 W.A.(MD)No.1770 of 2023


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 10.10.2023

                                                      CORAM:

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

                                           W.A.(MD)No.1770 of 2023
                                                     and
                                          C.M.P.(MD)No.13502 of 2023

                1.The Govt. of Tamil Nadu,
                  Rep. by its Principal Secretary,
                  Department of School Education,
                  Fort St.George, Chennai-600 009.

                2.The Director of School Education,
                  DPI Campus, College Road,
                  Chennai-600 006.

                3.The Chief Educational Officer,
                  The Office of the CEO, Thanjavur,
                  Thanjavur-613 001.

                4.The District Educational Officer,
                  The Office of the DEO, Thanjavur,
                  Thanjavur District.                          ... Appellants / Respondents 1 to 4

                                                       Vs.

                1.Dayana Cathrin Ruba.R



                1/3


https://www.mhc.tn.gov.in/judis
                                                                                        W.A.(MD)No.1770 of 2023


                2.The Correspondent,
                  Sacred Heart Girls Higher Secondary School,
                  Thanjavur-613 001.                                                  ...Respondents

                PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act, to set aside
                the order passed in W.P.(MD)No.13084 of 2022, dated 02.09.2022 on the file of
                this Court.
                                          For Appellants      : Mr.D.Sadiq Raja,
                                                               Additional Government Pleader
                                                             ORDER

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

The learned Additional Government Pleader appearing on behalf of the

appellants has made a submission that the order under challenge in the present

Writ Appeal has been complied with and the Director of School Education issued

proceedings dated 29.03.2023. Thus, no further adjudication is required and

accordingly, this Writ Appeal stands closed. No costs. Consequently, connected

miscellaneous petition is also closed.

                                                                    (S.M.S., J.) & (V.L.N., J.)
                                                                               10.10.2023
                NCC      : Yes / No
                Index : Yes / No
                Internet : Yes / No

                Yuva

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1770 of 2023

S.M.SUBRAMANIAM, J.

AND V.LAKSHMINARAYANAN, J.

Yuva

W.A.(MD)No.1770 of 2023

10.10.2023

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