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Madras High Court

The Principal Secretary To vs Tamil Nadu Typewriting Shorthand on 4 March, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                        W.A.(MD) No.299 of 2024


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 04.03.2024

                                                  CORAM:
                           THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                    AND
                                  THE HONOURABLE MR.JUSTICE P.DHANABAL
                                           W.A.(MD)No.299 of 2024
                                                    and
                                          C.M.P.(MD)No.2850 of 2024

             1.The Principal Secretary to
                   Government of Tamil Nadu,
               Higher Education Department,
               Secretariat, Chennai-600 009.

             2.The Commissioner/Director of
                   Technical Education,
               No.53, Sardar Patel Road,
               Bakthavatsalam Nagar,
               Guindy, Chennai-25.

             3.The Chairman,
               Board of Examinations,
               Department of Technical Educaion,
               Chennai-25.                                               ... Appellants
                                                    -Vs-

             Tamil Nadu Typewriting Shorthand
                   Computer Institues Sangam,
             Reg.No.18/2018, Virudhunagar District,
             Rep.by its President,
             S.Soma Sankar                                               ... Respondent


             PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
             set aside the order dated 02.08.2022 made in W.P.(MD)No.16506 of 2022.

               Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                             W.A.(MD) No.299 of 2024




                                   For Appellants     : Mr.D.Sadiq Raja
                                                        Additional Government Pleader


                                                    JUDGMENT

[Judgment of the Court was delivered by D.KRISHNAKUMAR, J.] Today, when the writ appeal is taken up for hearing, the learned Additional Government Pleader appearing for the appellants submits that the directions issued in the writ petition were complied with and no further adjudication is required in this writ appeal.

2.Recording the same, this writ appeal is dismissed as infructuous.

Since the writ petition challenges the notification pertaining to the year 2022, the legal issue involved in this appeal is left open to be decided in an appropriate proceedings. No costs. Consequently, connected miscellaneous petition is closed.





                                                             [D.K.K., J.] & [P.D.B., J.]
                                                                        04.03.2024
             NCC      : Yes / No
             Index : Yes / No
             Internet : Yes / No

             ta


               Page 2 of 3

https://www.mhc.tn.gov.in/judis W.A.(MD) No.299 of 2024 D.KRISHNAKUMAR, J.

AND P.DHANABAL , J.

ta W.A.(MD)No.299 of 2024 04.03.2024 Page 3 of 3 https://www.mhc.tn.gov.in/judis