Madras High Court
The State Of Tamil Nadu vs J.Micheal Williams on 25 June, 2019
Author: K.K.Sasidharan
Bench: K.K.Sasidharan, P.T.Asha
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated : 25.06.2019
CORAM:
THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN
and
THE HONOURABLE Ms. JUSTICE P.T.ASHA
C.M.P.Nos.11360, 11364, 11368, 11381 of 2019
in
W.A.Sr.Nos.69991, 69979, 69996, 69985 of 2014
C.M.P.No.11360 OF 2019
1.The State of Tamil Nadu,
rep. By Secretary to Government,
Education Department,
Secretariat, Chennai 9
2.The Director of Elementary Education,
College Road,
Chennai 6.
3.The District Elementary Educational Officer,
Kunnoor, Nilgiris ... appellants
versus
1.J.Micheal Williams
2.The Headmaster,
Sunthrises Aided high School,
Finger Post, Nilgiris ... respondents
C.M.P.No.11364 OF 2019
1.The State of Tamil Nadu,
rep. By Secretary to Government,
Education Department,
Secretariat, Chennai 9
http://www.judis.nic.in
2.The Director of Elementary Education,
College Road, Chennai 6.
2
3.The District Elementary Educational Officer,
Kunnoor, Nilgiris ... appellants
versus
1.M.Kesavaraj
2.The Headmaster,
Municipal Middle School,
Thalaiyatti Mandhu,
Kunnoor Road, Nilgiris ... respondents
C.M.P.No.11368 OF 2019
1.The State of Tamil Nadu,
rep. By Secretary to Government,
Education Department,
Secretariat, Chennai 9
2.The Director of Elementary Education,
College Road,
Chennai 6.
3.The District Elementary Educational Officer,
Kunnoor, Nilgiris ... appellants
versus
1.M.Ganeshan
2.The Headmaster,
Municipal primary School,
Main Bazar, Near Ganapathi Theatre,
Nilgiris ... respondents
C.M.P.No.11381 OF 2019
1.The State of Tamil Nadu,
rep. By Secretary to Government,
Education Department,
Secretariat, Chennai 9
http://www.judis.nic.in
3
2.The Director of Elementary Education,
College Road,
Chennai 6.
3.The District Elementary Educational Officer,
Kunnoor, Nilgiris ... appellants
versus
Shanmugam ... respondent
Petitions filed to condone the delay of 1676 days in filing the writ
appeals.
For petitioner : Mr.C.Munusamy, Spl.G.P.
COMMON ORDER
These miscellaneous petitions are filed to condone the delay of 1676 days in re-presenting the appeals.
2. The Writ Petitions filed by the respondents were allowed by the learned Single Judge by order dated 29 November 2013. The petitioners have filed appeals within the statutory period. The appeal papers were returned for compliance of certain defects pointed out by the Registry. The papers were not re-presented within the cut off period.
3. The petitioners in the affidavit filed in support of the miscellaneous petitions submitted that after complying with the defects, the appeal papers were not re-presented within time and in the said process, there is a delay of 1676 days. http://www.judis.nic.in 4 K.K.SASIDHARAN, J.
and P.T.ASHA, J.
(tar)
4. There is absolutely no reason given by the petitioners for condoning the delay in re-presenting the appeal papers. The reasons indicated in paragraph no.3 would not be sufficient to condone the exorbitant delay of 1676 days. We are therefore of the view that the miscellaneous petitions deserve to be dismissed.
5. In the upshot, we dismiss the miscellaneous petitions. No costs. Consequently, W.A.Sr.Nos.69991, 69979, 69996, 69985 of 2014 are rejected.
(K.K.SASIDHARAN, J.) (P.T.ASHA, J.) 25.06.2019 tar C.M.P.Nos.11360, 11364, 11368, 11381 of 2019 in W.A.Sr.Nos.69991, 69979, http://www.judis.nic.in 69996, 69985 of 2014