Madras High Court
The Secretary To Government vs Swamy Renugal Middle School on 1 April, 2025
Author: R. Suresh Kumar
Bench: R. Suresh Kumar
W.A.No.1440 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.04.2025
CORAM :
THE HONOURABLE MR.JUSTICE R. SURESH KUMAR
AND
THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE
W.A.No.1440 of 2023
1. The Secretary to Government
Government of Tamil Nadu
Fort St. George, Chennai – 600 009.
2. The Director of Elementary Education
College Road, Nungambakkam
Chennai – 600006.
3. The District Elementary Educational Officer
Tirunelveli – 1.
4. The Additional Assistant Elementary Educational Officer
Vasudevanallur
Tirunelveli District. .. Appellants
Vs.
Swamy Renugal Middle School
Rep. By its Correspondent, Viswanathaperi
Sivagiri Taluk
Tirunelveli District – 627 763. .. Respondent
Prayer: Appeal filed under Clause 15 of the Letters Patent, against
the order dated 18.08.2021 made in W.P.No.17445 of 2016.
For the Appellants : Mr.J.C.Durairaj
Additional Government Pleader
For the Respondent : Mr.R.Kamaraj
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W.A.No.1440 of 2023
JUDGMENT
(Judgment of the Court was authored by R.SURESH KUMAR, J.)
This intra-Court appeal has been directed against the order
passed by the Writ Court dated 18.08.2021 made in W.P.No.17445
of 2016.
2. By the said order, the Writ Court allowed the said writ
petition by giving a writ of mandamus, directing the second
respondent therein, who is a appellant herein, to approve the
appointment of one V.Jevitha as English Graduate Teacher in the
respondent/writ petitioner School with effect from 12.08.2015 and
directed to pay the salary and other monetary benefits without
insisting passing of the Teachers Eligibility Test (TET).
3. As against the allowing of the said writ petition by the order
dated 18.08.2021, though this appeal has been filed by the
appellant State and the Department of Education, today, when the
appeal is taken up for final hearing, Mr.J.C.Durairaj, learned
Additional Government Pleader appearing for the appellants has
stated that the order of the Writ Court, which is impugned herein,
has already been complied with and in support of his contentions,
he has produced a copy of the order passed by the District
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Educational Officer (Primary Education) dated 18.07.2023, whereby,
the appointment of the concerned Teacher has been approved.
4. This position is not controverted by Mr.R.Kamaraj, learned
counsel for the respondent/writ petitioner.
5. In view of the said compliance, nothing survives in this writ
appeal for further adjudication. Recording the same, this writ appeal
is dismissed, having become infructuous. However, there shall be
no order as to costs. Consequently, C.M.P.No.14026 of 2023 is
closed.
(R.S.K., J.) (A.D.M.C., J)
01.04.2025
Neutral Citation:Yes/No
drm
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To:
1. The Secretary to Government
Government of Tamil Nadu
Fort St. George, Chennai – 600 009.
2. The Director of Elementary Education
College Road, Nungambakkam
Chennai – 600006.
3. The District Elementary Educational Officer
Tirunelveli – 1.
4. The Additional Assistant Elementary Educational Officer
Vasudevanallur
Tirunelveli District.
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R. SURESH KUMAR, J.
AND
A.D.MARIA CLETE, J.
(drm)
01.04.2025
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