The Government Of Tamil Nadu vs S.Subatra
2021 Latest Caselaw 17674 Mad

                                                                               M.P.No.1 of 2013
                                                                                             in
                                                                       W.A.Sr.No.108515 of 2013

                                IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                             DATED: 27.08.2021

                                                  CORAM

                   THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                           and
                     THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                              M.P.No.1 of 2013
                                         in W.A.Sr.No.108515 of 2013

                1.The Government of Tamil Nadu,
                  Education Department,
                  Rep.by its Secretary,
                  Fort.St.George,
                  Chennai.

                2.The Director of Teacher Training,
                  Education and Research Institute,
                  College Road,
                  Chennai – 600 006.                                      .. Appellants
                                                      Vs.
                S.Subatra,
                Secondary Grade Teacher,
                Sri Veerappa Vidyasala Primary School,
                Kullursandai,
                Aruppukottai Taluk,
                Virudhunagar District – 626 053                          .. Respondent
                                                  ***
                Prayer M.P.No.1 of 2013: Miscellaneous Petition filed under Section 5 of
                Limitation Act to condone the delay of 422 days in filing Appeal against the
                order passed by this Court dated 17.09.2012 made in W.P.No.37204 of 2002.


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                                                                                  M.P.No.1 of 2013
                                                                                                in
                                                                          W.A.Sr.No.108515 of 2013

                Prayer in W.A.Sr.No.108515 of 2013: Writ Appeal filed under Clause 15 of
                Letters Patent praying to allow the Writ Appeal and set aside the order dated
                17.09.2012 made in W.P.No.37204 of 2012.
                                                        ***

                                For Appellants       : Mr.C.Jayaprakash
                                                       Government Counsel

                                For Respondent       : Mr.M.Joseph Thatheus Jerume


                                                    JUDGMENT

[Judgment of Court was delivered by PUSHPA SATHYANARAYANA, J.]

M.P. No.1 of 2013 is filed to condone the delay of 422 days in filing the

Writ Appeal preferred against the order passed in W.P.No.37204 of 2012.

dated 17.09.2012.

2. The matter relates to approval of appointment of the writ

petitioner and payment of arrears of salary to him within a period of eight

weeks from the date of receipt of a copy of that order. Pursuant to the order

passed by the learned Single Judge in W.P.No.37204 of 2012 dated

17.09.2012, the Writ Petitioner seems to have filed a Contempt Petition

No.163 of 2006. After which, the appellants herein seem to have complied

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with the order of the learned Single Judge, vide proceedings

No.Ne.Mu.No.2896/A3/2006 dated 25.09.2006, granting approval to the

petitioner from 29.04.2006.

3. It is stated by the learned Government Counsel that the appeals

filed against the same set of facts were already dismissed.

4. As the order of the learned Single Judge dated 17.09.2012 made

in W.P.No.37204 of 2012 has already been complied with, no point in

entertaining this petition for condoning the delay.

5. Accordingly, the petition filed for condonation of delay is

dismissed . Consequently, the Writ Appeal is rejected at the S.R. stage itself.

No costs.

                                                                       [P.S.N. J.]       [K.R. J.]
                                                                              27.08.2021
                Index            : Yes/No
                Internet          : Yes/No
                srn

                                                              PUSHPA SATHYANARAYANA, J.
                                                                                   and

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KRISHNAN RAMASAMY, J.

srn

M.P.No.1 of 2013 in W.A.Sr.No.108515 of 2013

27.08.2021

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