Madras High Court
J.R.Devadoss vs The Joint Director Of School on 19 June, 2008
Author: M.Jaichandren
Bench: M.Jaichandren
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATE: 19-06-2008 CORAM THE HONOURABLE MR.JUSTICE M.JAICHANDREN Writ Petition No.27263 of 2006 O.A.No.4763 of 1995 J.R.Devadoss .. Petitioner. Versus 1. The Joint Director of School Education (Higher Secondary), Madras-6. 2.The Government of Tamil Nadu represented by its Secretary to Government, Education, Science and Technology Department, Madras-9. 3. The Headmaster, Government Higher Secondary Kasankadu. Respondents. Prayer: This petition has been filed seeking for a writ of Certiorari, to call for the records relating to (1) G.O.Ms.No.424, Education, Science and Technology Department, dated 5.6.1995 and (2) the proceedings of the Joint Director of School Education (Higher Secondary), Madras-6 in Na.Ka.No.036600/W1/94, dated 17.7.1995 and quash the same. For Petitioner : Mr.K.Rajkumar For Respondents : Mr.T.Sreenivasan Government Advocate M.JAICHANDREN,J. O R D E R
Today, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had submitted that the writ petition had become infructuous. He has also made an endorsement to that effect.
2. Based on the submission made by the learned counsel appearing for the petitioner and in view of the endorsement made, this writ petition is dismissed as infructuous. No costs.
csh To
1. The Joint Director of School Education (Higher Secondary), Madras-6.
2.The Secretary to Government, Education, Science and Technology Department, Madras-9.
3. The Headmaster, Government Higher Secondary Kasankadu