LAWS(MAD)-2009-7-671

V SRIVIDHYA Vs. SECRETARY TO GOVERNMENT EDUCATION DEPARTMENT

Decided On July 09, 2009
V.SRIVIDHYA(MINOR), A.VADIVEL Appellant
V/S
SECRETARY TO GOVERNMENT,EDUCATION DEPARTMENT Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner had submitted that the altered mark sheet had already been issued to the petitioner. Hence, no further orders are necessary in the writ petition. In view of the submissions made by the learned counsel for the petitioner, this writ petition stands closed. Consequently connected M.P. is also closed.