SECRETARY OF GOVERNMENT OF TAMILNADU, SCHOOL EDUCATION DEPARTMENT Vs. C AMUTHA HEAD MASTER, PANCHAYAT UNION PRIMARY SCHOOL, KACHANAM

JUDGEMENT

(1.) The learned Government Advocate, by placing reliance on the Government Order in G.O.Ns.No.165 School Eduation 3(1) Department dated 15.10.2014, fairly submits that nothing survives for adjudication in the present writ appeal, in view of the subsequent decision taken by the Government, whereby and whereunder, Government directed that the two years Diploma in Teahcer Training, obtained prior to 1987 after passing 10th Standard, shall be considered as equivalent to +2(Higher Secondary).

(2.) In view of the Government Order referred to above, nothing survives for adjudication in this writ appeal.

(3.) The writ appeal is disposed of with the above observation. No costs. Consequently, connected CMP is closed.