Supreme Court - Daily Orders
The Director Of School Education Dpi ... vs S. Aruna on 18 November, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.27 COURT NO.14 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 26604/2019
(Arising out of impugned final judgment and order dated 23-09-2019
in WA No. 3066/2019 passed by the High Court Of Judicature At
Madras)
THE DIRECTOR OF SCHOOL EDUCATION DPI CAMPUS CHENNAI & ORS.
Petitioner(s)
VERSUS
S. ARUNA Respondent(s)
(FOR ADMISSION and I.R. and IA No.170671/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.170672/2019-EXEMPTION FROM
FILING O.T. )
Date : 18-11-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. A. Jawanthi, Adv.
Ms. Purbitaa Mitra, Adv.
Mr. K. V. Vijayakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the judgment and order passed by the High Court. Consequently, the Special Leave Petition is dismissed.
Pending applications, if any, are disposed of.
(NEELAM GULATI) Signature Not Verified (RAJINDER KAUR) COURT MASTER (SH) Digitally signed by NEELAM GULATI Date: 2019.11.19 BRANCH OFFICER 16:35:51 IST Reason: