The State Of Tamil Nadu vs P.Neelaveni
2025 Latest Caselaw 8301 Mad

Madras High Court

The State Of Tamil Nadu vs P.Neelaveni on 3 November, 2025

Author: N.Sathish Kumar

Bench: N.Sathish Kumar

                                                                                            L.P.A.No.1 of 2024

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED 03.11.2025

                                                            CORAM

                                  THE HONOURABLE MR . JUSTICE N.SATHISH KUMAR

                                                              AND

                                   THE HONOURABLE MR. JUSTICE M.JOTHIRAMAN

                                                  L.P.A.No.1 of 2024
                                                         &
                                                 C.M.P.No.261 of 2024

                     1. The State of Tamil Nadu
                        Rep. By its Secretary to Government
                        School Education Department
                        Secretariat
                        Chennai – 600 009

                     2. The Director of Government Examinations
                        Directorate of Government Examinations
                        College Road, Chennai – 600 006

                     3. The Assistant Director
                        Government Examinations
                        Coimbatore District                                            ... Appellants


                                                             Versus

                     P.Neelaveni                                                          ...Respondent

                     Prayer:- Letters Patent Appeal filed under Clause 15 of Letters Patent


                     1/3




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                                                                                                    L.P.A.No.1 of 2024

                     against the order made in Contempt Petition No.2669 of 2022 dated
                     07.12.2023.

                                        For Appellants         :        Mr.R.Neelakandan
                                                                        Additional Advocate General
                                                                        Assisted by
                                                                        Mr.K.H.Ravikumar
                                                                        Government Advocate

                                                              JUDGMENT

(Order of the Court was made by N.SATHISH KUMAR, J.)

When the matter was taken up, it is brought to the notice of the Court

that the order passed by the learned single Judge has been complied with and

the contempt petition has already been closed by the learned single Judge.

Therefore, nothing survives for adjudication in this appeal.

2. Accordingly, this Letters Patent Appeal is dismissed as infructuous.

No costs. Consequently, the connected miscellaneous petition is closed.

                                                                                      [N.S.K.,J.]      [M.J.R.,J.]
                                                                                                03.11.2025
                     Index: Yes/No
                     Neutral Citation: Yes/No
                     gpa









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                                                                            N.SATHISH KUMAR, J.,
                                                                                          AND
                                                                              M.JOTHIRAMAN, J.,

                                                                                                  gpa









                                                                                        03.11.2025

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