P.K.Govindasamy vs The Director Of School Education
2024 Latest Caselaw 77 Mad

Madras High Court

P.K.Govindasamy vs The Director Of School Education on 2 January, 2024

Author: R.Mahadevan

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                                       W.A.No.3571 of 2023

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED 02.01.2024

                                                             CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                                     W.A.No.3571 of 2023


                     P.K.Govindasamy                                             ...           Appellant

                                                              Vs.

                     1.The Director of School Education,
                     DPI Campus, College Road,
                     Chennai – 600 006.

                     2.The District Educational Officer,
                     Officer of the District Educational Officer,
                     Cheyyar Taluk,
                     Thiruvannamalai District – 604 407.                               ... Respondents


                                  Writ Appeal filed under Clause 15 of Letters Patent praying to set

                     aside the order dated 13.09.2023 passed in W.P.No.5749 of 2022.


                                             For Appellant     : Mr.P.Murali

                                             For Respondents : Mr.M.Alagu Gowtham
                                                               Government Advocate

                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.No.3571 of 2023



                                                            JUDGMENT

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

The learned counsel for the appellant submitted that since the issue

involved herein is in seizin before a Full Bench, this appeal may be

dismissed with liberty to the appellant to pursue his remedy, if any, based

upon the decision to be taken by the Full Bench. He has also made an

endorsement in the court bundle to that effect.

2. Recording the above, this writ appeal stands dismissed as

withdrawn. No costs.

[R.M.D., J.] [M.S.Q., J.] 02.01.2024 Index: Yes / No Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd

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

To

1.The Director of School Education, DPI Campus, College Road, Chennai – 600 006.

2.The District Educational Officer, Officer of the District Educational Officer, Cheyyar Taluk, Thiruvannamalai District – 604 407.

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

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

02.01.2024

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