Madras High Court
Dr.Geetha Haripriya @ Geetha ... vs Director Of Matriculation Schools on 29 January, 2018
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 29.01.2018 CORAM THE HONOURABLE MR. JUSTICE R.MAHADEVAN Writ Petition Nos.29173 and 27982 of 2010 and WMP.Nos.1 of 2010 and 2 & 3 of 2010 1.Dr.Geetha Haripriya @ Geetha Gopalaswamy 2.E.Raghava Rao 3.G.Kamala 4.Maruthi Educational Trust Rep. by the Trustee Mrs.Jamuna Chandraya Plot No.Q100 A, MMDA Colony, Arumbakkam, Chennai-600 106. ...Petitioners in both W.Ps. 5.E.V.K.Prasad ...Petitioner in W.P. No.27982 of 2010 Vs. 1.Director of Matriculation Schools DPI Complex, College Road, Chennai-600 006. 2.Mrs.N.Syamala Devi 3.The Collector of Chennai, Office of the Collectorate, Singaravelar Malligai, Rajaji Salai, Chennai-600 001. 4.The Inspector of Matriculation School, Gandhi Irwin Road, Egmore, Chennai-600 008. ... Respondents in both W.Ps. 5.N.R.Hemalatha Shree 6.N.Khanna 7.Narravla Rukmuni Venkama Trust 8.Rukmani Matriculation School, Rep. by its Correspondent R.Syamala Q-100A, M.M.D.A Colony, Arumbakkam, Chennai-600 106. ... Respondents in W.P.No.27982 of 2010 W.P.No.29173 of 2010: Writ petition filed under Article 226 of the Constitution of India, praying for a Writ of Mandamus forbearing the respondents 1,3 and 4 in granting recognition or approval to the any new school of the respondents 2 and 5 to 8 against the interest and rights of the 4th petitioner as well as against the provisions of the Tamil Nadu Recognized Private Schools (Regulation) Act read with Code of Regulations for Matriculation School, Tamil Nadu. W.P.No.14519 of 2011: Writ petition filed under Article 226 of the Constitution of India, praying for a Writ of Certiorarified Mandamus calling for the records of the 1st respondent in the impugned order O.Mu.No.3980/A2/10 dated 09/0-9/2010 and quash the same as illegal, arbitrary and against the provisions of Tamil Nadu Recognized Private Schools (Regulation) Act read with Code of Regulations for Matriculations School, Tamil Nadu and consequently direct the 1st respondent to grant the extension of recognition to Maruthi Educational trust namely the 4th petitioner for running the Maruthi Matriculation School at Plot No.Q 100A, MMDA Colony, Arumbakkam, Chennai-600 106. For Petitioner : Mr.R.Thiagarajan For Respondents : Mr.K.Sudalaikannu (For RR2,5 & 8) Mr.C.Munusamy (for RR1, 3 &4) Special Government Pleader (Education) COMMON ORDER
When the matter is taken up for consideration, the learned counsel for the petitioners submitted that the relief sought for in these writ petitions has become infructuous.
2. Recording the same, these Writ Petitions are dismissed as infructuous. No Costs. Consequently, connected miscellaneous petitions are also closed.
29.01.2018 Index:Yes/No Internet:Yes/No rm To
1.Director of Matriculation Schools DPI Complex, College Road, Chennai-600 006.
2.The Collector of Chennai, Office of the Collectorate, Singaravelar Malligai, Rajaji Salai, Chennai-600 001.
R.MAHADEVAN, J.
rm Writ Petition Nos.29173 and 27982 of 2010 and WMP.Nos.1 of 2010 and 2 & 3 of 2010 DATED: 29.01.2018