Madras High Court
S.Narayanaprasad vs The Chief Educational Officer on 17 October, 2024
W.P.No.17540 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.10.2024
CORAM
THE HONOURABLE MR. JUSTICE C.KUMARAPPAN
W.P.No.17540 of 2020
and
W.M.P.Nos.21735, 21736 and 21738 of 2020
S.Narayanaprasad ...Petitioner
Vs.
1.The Chief Educational Officer,
Office of the Chief Education Officer,
Nagapattinam District.
2.The District Educational Officer,
Officer of the District Educational Officer,
Sirkazhi,
Nagapattinam District.
3.The Headmaster,
Government High School,
Nalladai,
Nagapattinam District.
4.The Sub-Treasury Officer,
Officer of the Sub-Treasury,
Tharangampadi,
Nagapattinam District. ...Respondents
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1/5
W.P.No.17540 of 2020
Prayer: Writ Petition filed under Article 226 of Constitution of India, praying
to issue a Writ of Certiorari, to call for the records connected with the
impugned order passed by the 1st respondent in R.C.No.1369/A5/2020, dated
13.03.2020 and to quash the same.
For Petitioner : No appearance
For Respondents : Ms.E.Ranganayaki,
Additional Government Pleader
for R1 to R4
R4 - No appearance
ORDER
The instant Writ Petition has been filed against the impugned order of
suspension dated 13.03.2020.
2.There is no representation on behalf of the petitioner. However, the
learned Additional Government Pleader appearing for the respondents on
instructions from the Chief Educational Officer, dated 16.10.2024, had
submitted that there was a Sessions Case against the petitioner in Crime No.9
of 2020 under the POCSO Act and the petitioner was arrested on 12.03.2020.
The learned Additional Government Pleader appearing for the respondents
would fairly submit that in the Sessions Case, the petitioner was convicted and
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sentenced to undergo imprisonment for 36 years vide Judgment dated
21.02.2024 and to pay a fine Rs.70,000/-.
3.Therefore, in view of the orders passed against the petitioner, nothing
survives for adjudication in the present Writ Petition. Further, there are no
ground to challenge the suspension order.
Recording the submission made by the learned Government Advocate,
this Writ Petition is dismissed. Consequently, connected Miscellaneous
Petitions are closed. No costs.
17.10.2024
Index :Yes/No
Speaking order :Yes/No
Neutral citation :Yes/No
mps
To
1.The Chief Educational Officer,
Office of the Chief Education Officer,
Nagapattinam District.
2.The District Educational Officer,
Officer of the District Educational Officer,
Sirkazhi,
Nagapattinam District.
https://www.mhc.tn.gov.in/judis
3.The Headmaster,
Government High School,
Nalladai,
Nagapattinam District.
4.The Sub-Treasury Officer,
Officer of the Sub-Treasury,
Tharangampadi,
Nagapattinam District.
https://www.mhc.tn.gov.in/judis
C. KUMARAPPAN, J.
mps
and
W.M.P.Nos.21735, 21736
and 21738 of 2020
17.10.2024
https://www.mhc.tn.gov.in/judis
