The Commissioner Of School Education vs S.Christobel Bobby
2024 Latest Caselaw 15833 Mad

Madras High Court

The Commissioner Of School Education vs S.Christobel Bobby on 14 August, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                W.A.(MD) No.1313 of 2024


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 14.08.2024

                                                       CORAM:

                               THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                 and
                              THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                           W.A.(MD) No.1313 of 2024
                                                     and
                                          C.M.P.(MD) No.10245 of 2024


                 1.The Commissioner of School Education,
                   College Road, Chennai - 600 006.

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

                 3.The Chief Educational Officer,
                   Kanyakumari District,
                   Nagercoil - 629 001.

                 4.The District Educational Officer,
                   Nagercoil,
                   Kanyakumari District.                                ... Appellants
                                                        -vs-

                 1.S.Christobel Bobby,
                   PG Assistant in Maths,
                   St. Joseph's Higher Secondary School,
                   Asaripallam - 629 201,
                   Kanyakumari District.

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                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                      W.A.(MD) No.1313 of 2024


                 2.The Correspondent,
                   St. Joseph's Higher Secondary School,
                   Asaripallam - 629 201,
                   Kanyakumari District.                                             ... Respondents

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

                 dated 27.11.2023, passed in W.P.(MD) No.17738 of 2023.

                                   For Appellants   : Mr.S.P.Maharajan
                                                      Special Government Pleader

                                   For R1           : Mr.S.Xavier Rajini

                                                     JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

It is stated that the order impugned in this Writ Appeal dated 27.11.2023,

passed in W.P.(MD)No.17738 of 2023, has now been complied with. Hence, this

Writ Appeal is dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

NCC : Yes / No [R.S.M., J.] [L.V.G., J.] Index : Yes / No 14.08.2024 smn2

____________

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

smn2

and

14.08.2024

____________

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