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Madras High Court

S.Venkatesan vs The Director Of Matriculation Schools on 10 March, 2020

Author: T.Raja

Bench: T.Raja

                                                                                 W.P. No.5268 of 2010

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 10.03.2020

                                                         CORAM

                                     THE HONOURABLE MR.JUSTICE T.RAJA

                                                 W.P. No.5268 of 2010

                      S.Venkatesan                                         .. Petitioner

                                                          -vs-

                      1.The Director of Matriculation Schools,
                      DPI Compound, College Road,
                      Chennai-600 006.

                      2.Malco Vidyalaya Matriculation
                      Higher Secondary School,
                      rep. by its Correspondent,
                      Mettur Dam, Salem-636 402.                           .. Respondents


                      Prayer: Petition filed under Article 226 of the Constitution of India praying
                      to issue a writ of mandamus directing the first respondent to dispose of the
                      petitioner's appeal dated 26.04.2000, within specified time frame, after
                      giving opportunity and hearing to the parties.


                                        For Petitioner    : Mr.V.Ajoy Khose

                                        For Respondents : Mrs.P.Kavitha,
                                                          Government Advocate
                                                          for R1
                                                          Mr.D.R.Raghunath for R2

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                                                                                   W.P. No.5268 of 2010



                                                         ORDER

The writ petition has been filed seeking a direction to the first respondent to dispose of the petitioner's appeal dated 26.04.2000, within a specified time frame, after giving opportunity and hearing to the parties.

2.Learned Government Advocate appearing for the first respondent sought four weeks' time to dispose of the petitioner's Appeal dated 26.04.2000.

3.Considering the limited prayer sought for in this petition, this Court hereby directs the first respondent to provide an opportunity of personal hearing to the petitioner as well as to the interested parties, if any and dispose of the petitioner's Appeal dated 26.04.2000, on merits and in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. Accordingly, this writ petition is disposed of. No costs.

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