The State Of Tamil Nadu vs The Correspondent
2025 Latest Caselaw 1277 Mad

Madras High Court

The State Of Tamil Nadu vs The Correspondent on 21 July, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                       W.A.(MD)No.1048 of 2013


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 21.07.2025

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                              AND
                                  THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                             W.A.(MD)No.1048 of 2013
                                                      and
                                              M.P.(MD)No.1 of 2013

                1.The State of Tamil Nadu,
                  Rep. by its Secretary,
                  Department of School Education,
                  Fort St.George, Chennai-09.

                2.The Director of School Education,
                  College Road, Chennai-006.

                3.The Chief Educational Officer,
                  Nagercoil, Kanyakumari District.

                4.The District Educational Officer,
                  Thaukalay, Kanyakumari District.                                      ... Appellants


                                                               -Vs-


                The Correspondent,
                R.C. Higher Secondary School,
                Konamkadu, Kanyakumari District.                                        ... Respondent



                Page 1 of 4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 23/07/2025 03:11:50 pm )
                                                                                                W.A.(MD)No.1048 of 2013


                PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                set aside the order dated 02.08.2013 made in M.P.(MD)No.2 of 2013 in W.P.
                (MD)No.12915 of 2013 on the file of this Court.


                                          For Appellants          : Mr.J.Ashok,
                                                                   Additional Government Pleader
                                          For Respondent          : Mr.K.Ragatheesh Kumar,
                                                                   for M/s.Isaac Chambers


                                                           JUDGMENT

[Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.]

This Writ Appeal has been preferred, challenging the interim order

passed in W.P.(MD)No.12915 of 2013. Now, it is brought to the notice of this

Court that the said Writ Petition has been disposed of. Thus, this Writ Appeal

stands disposed of as infructuous. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                   [S.M.S, J.] & [A.D.M.C., J.]
                                                                             21.07.2025

                NCC           : Yes / No
                Index         : Yes / No

                Yuva








https://www.mhc.tn.gov.in/judis                  ( Uploaded on: 23/07/2025 03:11:50 pm )

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:50 pm )

S.M.SUBRAMANIAM, J.

AND DR.A.D.MARIA CLETE, J.

Yuva

21.07.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/07/2025 03:11:50 pm )