R.Selvakumar vs The Joint Director Of School Education ... on 10 July, 2023

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Madras High Court

R.Selvakumar vs The Joint Director Of School Education ... on 10 July, 2023

Bench: Battu Devanand

                                                                               W.P(MD)No.5048 of 2016

                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 10.07.2023

                                                           CORAM:

                           THE HONOURABLE MR.JUSTICE BATTU DEVANAND

                                              W.P.(MD)No.5048 of 2016
                                           and W.M.P(MD)No.4496 of 2016

                     R.Selvakumar                                        ...Petitioner
                                                     Vs.
                     1.The Joint Director of School Education (Personnel),
                     DPI Campus,
                     College Road,
                     Chennai – 600 006.

                     2.The State Project Director,
                     Sarva Shiksha Abiyan Scheme (SSA),
                     DPI Campus,
                     College Road,
                     Chennai – 600 006.

                     3. The Additional Chief Educational Officer,
                     Sarva Shiksha Abiyan Scheme (SSA),
                     Karur, Karur District.                                    ... Respondents

                     Prayer: Writ Petition is filed under Article 226 of the Constitution

                     of India, seeking for the issuance of Writ of Certiorari and call for

                     the          record   relating   to    the   suspension     order     RC.No.



                     1
https://www.mhc.tn.gov.in/judis
                                                                         W.P(MD)No.5048 of 2016

                     007504/C4/S3/2016 dated 10.02.2016 passed by the 1st respondent

                     and quash the same.


                                          For Petitioner    : Mr.P.Pandiarajan
                                                              for Mr.N.Shanmugaselvam


                                          For Respondents    : Mr. V.Nirmal Kumar
                                                              Government Advocate


                                                      ORDER

Mr.P.Pandiarajan, learned counsel representing Mr.N.Shanmuga Selvam, learned counsel for the petitioner on record submits that in view of the subsequent development happened after filing of this Writ Petition, no further adjudication is required in this Writ Petition and requested to pass an appropriate order.

2. In the light of the submission made by the learned counsel for the petitioner, in my considered view, nothing survives in this Writ Petition and it has to be dismissed as infructuous.

https://www.mhc.tn.gov.in/judis W.P(MD)No.5048 of 2016 Accordingly, this Writ Petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.




                                                                               10.07.2023

                     Index        : Yes / No
                     NCC          : Yes / No
                     CM

                     To,

1.The Joint Director of School Education (Personnel), DPI Campus, College Road, Chennai – 600 006.

2.The State Project Director, Sarva Shiksha Abiyan Scheme (SSA), DPI Campus, College Road, Chennai – 600 006.

3. The Additional Chief Educational Officer, Sarva Shiksha Abiyan Scheme (SSA), Karur, Karur District.

https://www.mhc.tn.gov.in/judis W.P(MD)No.5048 of 2016 BATTU DEVANAND, J.

CM W.P.(MD)No.5048 of 2016 and W.M.P(MD)No.4496 of 2016 10.07.2023 4 https://www.mhc.tn.gov.in/judis

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