C M S EVANGELICAL SUVI DAVID MEMORIAL HIGHER SECONDARY SCHOOL COMMITTEE Vs. DISTRICT REGISTRAR CHERANMAHADEVI

JUDGEMENT

(1.) The present Writ Appeal(MD)No.321 of 2009, is preferred against the interim order passed in M.P(MD)No.2 of 2008 in W.P(MD)No.8596 of 2008 dated 23.06.2009 and when it was listed for hearing on 06.03.2018, the learned counsel appearing for the appellant, made a mention that in the light of the subsequent development, nothing remains for further adjudication both in the Writ Appeal as well as in the Writ Petition and therefore, this Court directed the Registry to post the Writ Petition along with Writ Appeal and accordingly, the Writ Petition is also listed before this Court.

(2.) The appellant herein is the Writ Petitioner and he made a challenge to the impugned order of the District Educational Officer, Cheranmahadevi, Tirunelveli District, dated 12.08.2008, which pertains to approval of correspondentship. The learned Judge vide common order dated 23.06.2009 made in M.P(MD)Nos.2, 3 and 4 of 2008 in W.P(MD)No.8596 of 2008, has directed the parties to approach the Honourable Supreme Court for getting suitable orders, since the Supreme Court is seized of the matter.

(3.) The Writ Petitioner making a challenge to the said order in one of the Miscellaneous Petitions, has filed this Writ Appeal and it was entertained.