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LAWS(MAD)-2016-6-323

M MAHENDRAN Vs. DISTRICT COLLECTOR, THOOTHUKUDI; CHIEF EDUCATION OFFICER, E V ROAD, C V SCHOOL CAMPUS; DISTRICT EDUCATION OFFICER; PRINCIPAL, SAKTHI VINAYAGAR HINDU VIDYALAYA

Decided On June 28, 2016
M MAHENDRAN Appellant
V/S
District Collector, Thoothukudi; Chief Education Officer, E V Road, C V School Campus; District Education Officer; Principal, Sakthi Vinayagar Hindu Vidyalaya Respondents

Referred Judgements :-

PRINCIPAL CAMBRIDGE SCHOOL VS. PAYALGUPTA MS [REFERRED]
PRINCIPAL KENDRIYA VIDYALAYA VS. SAURABH CHAUDHARY [REFERRED]
D ARAVINTH VS. STATE OF TAMIL NADU [REFERRED]

JUDGEMENT

(1.) Heard both sides.

(2.) By consent, the main Writ Petition itself is taken up for final disposal.

(3.) No counter is filed on behalf of R1 to R3. Counter of R4 is filed.

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