Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Madras High Court

C.Mahendran vs The District Collector on 30 January, 2018

Author: R.Mahadevan

Bench: R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 30.01.2018
CORAM:
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.No.34193 of 2014
and M.P.No.1 and 2 of 2014

C.Mahendran							... Petitioner 
versus
1. The District Collector,
    Collectorate  Sathuvachari
    Vellore  635 752.

2. District Elementary Educational Officer,
    Fort, Vellore  635 752.

3. Assistant Elementary Educational Officer 					
    Natrampalli, 
    Vellore District  635 752.

4. Joint Director (Aided Schools)
    Elementary Education, 
    D.P.I. Campus, College Road,
    Nungambakkam, Chennai  34.

5. Director,
    Elementary Education,
    D.P.I. Campus,
    College Road, Nungambakkam,
    Chennai  34.

6. Principal Secretary to Government,
    School Education Department,
    Secretariat, 
    Chennai.								... Respondents

Prayer : Writ Petition filed under Article 226 of Constitution of India praying for the issuance of writ of mandamus directing the 3rd, 4th and 5th respondents to implement the Government Welfare Schemes, viz., Education Books, Notebooks, Uniforms, Chappals, Geometry Boxes, Bags and Mid-Day Meals for the aforementioned school, provide the salary-grant to the teacher-in-charge of the aided school and direct the 3rd and 4th respondent to validate the shifting of the school to the new premises.

		For Petitioner	:	M/s.Karan & Uday
		For R1 		:	Mr.C.Munusamy,
						Special Govt. Pleader (Education)

ORDER

When the matter came up for consideration, the learned counsel appearing on both sides, on instructions, submitted that the prayer with regard to the implementation of the Government Welfare Scheme, for supply of books to the students, has already been considered by the Government and necessary orders were issued and hence, nothing survives for adjudication.

2. In view of the above submissions made by the learned counsel appearing for both sides, the writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.

30.01.2018 ogy To

1. The District Collector, Collectorate  Sathuvachari Vellore  635 752.

2. District Elementary Educational Officer, Fort, Vellore  635 752.

3. Assistant Elementary Educational Officer Natrampalli, Vellore District  635 752.

4. Joint Director (Aided Schools) Elementary Education, D.P.I. Campus, College Road, Nungambakkam, Chennai  34.

5. Director, Elementary Education, D.P.I. Campus, College Road, Nungambakkam, Chennai  34.

6. Principal Secretary to Government, School Education Department, Secretariat, Chennai.

R.MAHADEVAN, J.

ogy W.P.No.34193 of 2014 30.01.2018