Madras High Court
India Evangelical Lutheran Church vs The District Elementary Educational ... on 12 March, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 12.03.2018
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P(MD)No.22508 of 2017
and
W.M.P(MD)Nos.18801 & 18802 of 2017
India Evangelical Lutheran Church,
Represented by its General Secretary,
S.Muthuraj,
No.321, Lutheran Mission Compound,
K.P.Road,
Nagercoil-629 001.
Kanyakumari District. ... Petitioner
Vs
1.The District Elementary Educational Officer,
Kanyakumari at Nagercoil,
Kanyakumari District.
2.J.James,
3.B.Balachandran
4.C.George Dennis
5.N.Sornalatha
6.H.K.Punithabharathi
7.K.Selvaraj
8.B.Mercy
9.G.Jenet Pramalatha
10.M.Wilson
11.C.Helon
12.A.Victoria Newbell
13.M.Loganayagi
14.S.Vanaja
15.S.Arul Merlin Kala
16.S.Hema
17.J.Merlin Vasanthi
18.M.Merlin Josephraj
19.M.Selvalatha
20.Y.Shanthi
21.J.Arlin Suresh Retta
22.A.Mohanalatha
23.A.Marbeen Prem Sundar ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for
the records of the respondent dated 28.09.2017 (03.10.2017) in
na.Ka.No.3139/A2/2016 and quash the same and further direct the respondent to
permit the appointed Correspondent for the Schools of the petitioner based on
the appointment dated 31.07.2017.
!For Petitioner : Mr.T.Pon Ramkumar
^For R1 : Mr.M.Muthu,
Additional Government Pleader
For R2 & R 23 : Mr.T.Selvakumaran
:ORDER
The learned counsel appearing on behalf of the writ petitioner states that the District Elementary Educational Officer issued an order vide proceeding in Na.Ka.No.3139/A2/2016, dated 02.03.2018. Accordingly, one Mr.S.Manuvel Raj was appointed as Correspondent. The said Correspondent also submitted a proposal for the purpose of disbursement of salary to the impleaded respondents.
2.This being the factum of the case, no further adjudication is required in respect of the relief as such sought for in this writ petition.
3.Accordingly, the writ petition stands closed. However, there shall be no order as to costs. Consequently, connected miscellaneous petition is closed.
To The District Elementary Educational Officer, Kanyakumari at Nagercoil, Kanyakumari District.
This matter is posted under the caption ?for being mentioned? at the instance of the learned counsel for the petitioner.
2.Today, when the matter was taken up for hearing, the learned counsel appearing for the petitioner submitted that in the first paragraph of the order dated 12.03.2018 made in W.P.(MD)No.22508 of 2017, it has been wrongly typed as Mr.S.Manuvel Raj, instead of Mr.S.Manuel Yesuraj and the same may be corrected.
3.Perused the materials available on record.
4.The Registry is directed to delete the name ?Mr.S.Manuvel Raj? wherever mentioned in the order dated 12.03.2018 made in W.P.(MD)No.22508 of 2017 and incorporate Mr.S.Manuel Yesuraj and issue fresh order copy after carrying the necessary amendments viz., forthwith. .