Kalakshetra Foundation vs T.Velvalli
2024 Latest Caselaw 8110 Mad

Madras High Court

Kalakshetra Foundation vs T.Velvalli on 22 May, 2024

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                                          WA No.1594 of 2024

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 22.05.2024

                                                           CORAM

                                      THE HON'BLE MR.JUSTICE G.R.SWAMINATHAN
                                                                AND
                                           THE HON'BLE MR.JUSTICE P.B.BALAJI
                                                      WA No.1594 of 2024

                     1. Kalakshetra Foundation,
                        Rep. by its Director,
                        Thiruvanmiyur, Chennai-41.

                     2. The Deputy Director,
                        Kalakshetra Foundation,
                        Thiruvanmiyur, Chennai-41.                                     : Appellants

                                  versus

                     1. T.Velvalli

                     2. The Secretary,
                        Central Board of Secondary Education,
                        New Delhi.

                     3. The Joint Secretary,
                        Regional Office, Central Board of
                         Education, Anna Nagar West, Chennai-40.               : Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent against the order of the
                     learned Single Judge in W.P.No.8713 of 2024 dated 30.04.2024.

                     For the Appellants           :      Mr.Vaibhav R.Venkatesh



                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                                        WA No.1594 of 2024

                     For the Respondents              :    Mr.V.Ajaykhose
                                                           for respondents 2 and 3

                                                          JUDGMENT

(Delivered by G.R.SWAMINATHAN, J.)

Heard both sides.

2. This writ appeal has been filed against the interim order dated

30.04.2024.

3. The first respondent/ writ petitioner has been permitted to continue

on duty from 01.06.2024 without getting any salary. She would get salary

and other benefits only in the event of her succeeding in the main writ

petition.

4. We are of the view that this order does not really affect the

appellants' rights. Of course, learned counsel for the appellants has raised

certain technical arguments. We are of the view that all these aspects could

be decided in the main writ petition.

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

5. We direct the Registry to list the writ petition on 04.06.2024, as

originally directed. We request the learned Single Judge to take up the writ

petition for final disposal on the said date.

6. The writ appeal, accordingly, stands disposed of. There shall be no

order as to costs. Consequently, CMP Nos.11123 and 11124 of 2024 are

closed.

                                                                           (G.R.S., J.)     (P.B.B., J.)
                                                                                    22.05.2024
                     Index                    : Yes/No
                     Neutral Citation         : Yes/No
                     sra/tar


                     To

                     1. The Secretary,

Central Board of Secondary Education, New Delhi.

3. The Joint Secretary, Regional Office, Central Board of Education, Anna Nagar West, Chennai-40.

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

G.R.SWAMINATHAN, J.

and P.B. BALAJI, J.

(tar)

22.05.2024

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