The District Educational Officer vs Savithri .. 1St
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Madras High Court

The District Educational Officer vs Savithri .. 1St on 8 January, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                                 W.A.(MD).No.412 of 2016

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 08.01.2024

                                                         CORAM

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     AND
                                     THE HON'BLE MR.JUSTICE C.KUMARAPPAN

                                                W.A.(MD).No.412 of 2016

                     The District Educational Officer,
                     Pattukottai,
                     Thanjavur District.                                 .. Appellant/1st Respondent

                                                            Vs.

                     1.Savithri                                    .. 1st Respondent/Petitioner

                     2.The Correspondent,
                       Khadir Mohideen Girls Higher Secondary School,
                       Adirampattinam,
                       Thanjavur District.                   .. 2nd Respondent/2nd Respondent

                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying to
                     allow this Writ Appeal by setting aside the order made in W.P.(MD).No.
                     11441 of 2015 dated 07.07.2015 on the file of this Court.

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

                                     For Respondents : No appearance



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https://www.mhc.tn.gov.in/judis
                                                                                     W.A.(MD).No.412 of 2016

                                                          JUDGMENT

DR.G.JAYACHANDRAN,J.

and C.KUMARAPPAN,J.

Today, when the matter is taken up for hearing, the learned Additional

Government Pleader appearing for the appellant submits that pursuant to the

order passed by the learned Single Judge in W.P.(MD).No.15873 of 2015

dated 14.07.2016 and the consequential Contempt proceedings in Cont.P.

(MD).No.159 of 2016 dated 03.11.2017, the appellant has issued the

proceedings dated 09.11.2017, implementing the order passed by the

learned Single Judge, which is the subject matter of this Writ Appeal.

2. Hence, without adverting to the merits of the case, in view of the

compliance of the order, nothing survives for adjudication in this Writ

Appeal. Accordingly, the Writ Appeal stands dismissed as infructuous.

There shall be no order as to costs.

                                                                        (G.J.,J.) (C.K.,J.)
                                                                            08.01.2024
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes / No
                     Lm

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

DR.G.JAYACHANDRAN,J.

and C.KUMARAPPAN,J.

Lm

08.01.2024

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