E.Celin Bercy vs The Deputy Secretary To ...
2021 Latest Caselaw 2297 Mad

                                                                         W.P.(MD)No.1203 of 2021

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 02.02.2021

                                                     CORAM:

                               THE HONOURABLE MR.JUSTICE M.S.RAMESH

                                             W.P(MD)No.1203 of 2021

                      E.Celin Bercy                                               ...Petitioner
                                                          Vs

                      1.The Deputy Secretary to Government,
                        Transport (C1) Department,
                        Secretariate, Chennai-9.

                      2.The Managing Director,
                        Tamilnadu Transport Corporation (Tirunelveli) Ltd.,
                        Tirunelveli District.

                      3.The General Manager,
                        Tamilnadu Transport Corporation (Tirunelveli) Ltd.,
                        Nagercoil Division,
                        Ranithottam, Nesamani Nagar,
                        Nagercoil, Kanyakumari District.                       ...Respondents


                      PRAYER:Writ Petition is filed under Article 226 of the Constitution of

                      India praying for the issuance of a Writ of Mandamus, to direct the

                      respondents to consider the petitioner's mother subsequent representation

                      dated 11.07.2017 regarding compassionate appointment to the petitioner

                      in the light    of the judgment passed         by Hon'ble Mr.Justice

                      N.Paulvasanthakumar, Hon'ble High Court, Madurai Bench in W.A(MD)


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                                                                            W.P.(MD)No.1203 of 2021

                      No.737 of 2013 and also in W.P.No.25784/2010 and give appointment to

                      the petitioner on compassionate grounds in any suitable post compensate

                      with my qualification consequent on the death of her father V.Elango,

                      Assistant Tradesman (2445) on 20.01.2000 while in service in the

                      respondent corporation.


                                        For Petitioner     : Mr.S.Arivalagan
                                        For R-1            : Mr.P.Mahendran
                                                             Additional Government Pleader

                                        For R-2 and R-3    : Mr.R.Rajamohan
                                                             Standing Counsel


                                                      ORDER

This matter is listed today under the caption 'for being

spoken to'. It is seen that the petitioner's application was earlier rejected

on 29.08.2019. Therefore, the order requires to be challenged.

2.The learned counsel for the petitioner seeks permission of

this Court to withdraw this writ petition with liberty to file a fresh writ

petition.

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W.P.(MD)No.1203 of 2021

3.Accordingly, this Writ Petition stands dismissed as

withdrawn with liberty to file a fresh writ petition for the same cause of

action. No costs.

02.02.2021

Index : Yes / No Internet : Yes / No cp

NOTE:

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

To

The Deputy Secretary to Government, Transport (C1) Department, Secretariate, Chennai-9.

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W.P.(MD)No.1203 of 2021

M.S.RAMESH,J.

cp

W.P(MD)No.1203 of 2021

02.02.2021

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