Madras High Court
S.Ramakrishnan vs The District Educational Officer on 29 July, 2019
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
W.P.No.5951 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 29.07.2019
CORAM
THE HON'BLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.5951 of 2017
S.Ramakrishnan ... Petitioner
Vs.
1. The District Educational Officer,
Namakkal District,
Namakkal.
2. The Headmaster,
Little Angel Higher Secondary School,
Aniyapuram,
Namakkal, Namakkal District. ... Respondents
Writ Petition is filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the second respondent to return the
petitioner's original certificates of 10th mark sheet, 12th mark sheet, UG and
PG mark sheets, UG and PG convocation certificates, B.Ed mark sheet and
convocation certificate and other belongings to the petitioner forthwith.
For Petitioner : Mr.N.K.Ponraj
For R1 : Mrs.P.Kavitha
Government Advocate
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W.P.No.5951 of 2017
ORDER
This Writ Petition has been filed seeking for a direction to the second respondent to return the petitioner's original certificates of 10th mark sheet, 12th mark sheet, UG and PG mark sheets, UG and PG convocation certificates, B.Ed mark sheet and convocation certificate and other belongings to the petitioner forthwith.
2. When the matter is taken up for hearing today, the Head Master of the second respondent school, namely, S.Gunasekaran, has handed over all the original certificates of the petitioner to the learned counsel appearing for the petitioner with due acknowledgment. In view of the same, no further orders can be passed in this petition.
3. Accordingly, this Writ Petition is closed. No costs.
29.07.2019 raja Index : yes/no Internet : yes/no To
1. The District Educational Officer, Namakkal District, Namakkal.
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