The Chairman vs C.Selvakumar
2021 Latest Caselaw 3310 Mad

                                                          1

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 10.02.2021

                                                       CORAM:

                           THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                 AND
                                THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                           W.A(MD)NO.885 OF 2012
                                                   and
                                            M.P(MD)No.1 of 2012

                      1.The Chairman
                        Disciplinary Authority,
                        Pandian Grama Bank,
                        Virudhunagar.

                      2.The Appellate Authority,
                        (Board of Directors),
                        Pandian Grama Bank,
                        2-70-1,Collectorate Complex,
                        Administrative Office,
                        Virudhunagar- 626 002.                :Appellants/Respondents

                                              .vs.

                      C.Selvakumar                            : Respondent/Petitioner

                      PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                      praying this Court to set aside the order passed by this Court in
                      W.P(MD)No.1394 of 2007, dated 26.6.2012.


                                    For Appellants            :Mr.M.P.Senthil
                                    For Respondent             :Mr.Ananth C.Rajesh

                                                  JUDGMENT

************* [Judgment of the Court was made by PUSHPA SATHYANARAYANA,J.]

The Writ Petition was filed against the order of the first

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appellant, dated 4.11.2006, wherein, the award of punishment was

imposed on the Writ Petitioner by lowering one stage from the

basic pay.The said Writ Petition was allowed by this Court by order

dated 26.6.2012. Aggrieved by the same, the Writ Appeal has been

filed by the appellant/Bank.

2.Heard the learned counsel appearing on either side and

perused the materials placed before this Court.

3.When the matter is taken up for hearing today, the learned

counsel for the appellants state that the entire amount due and

payable to the Writ Petitioner/respondent herein was paid.The

learned counsel for the respondent/Writ Petitioner reported that

the Writ Petitioner died on 02.07.2014.

4.In view of the above submission, this Court is of the view

that nothing remains to be adjudicated further in this Writ Appeal

and accordingly, the Writ Appeal stands dismissed as infructuous.

No costs. Consequently, connected Miscellaneous Petition is

dismissed.

[P.S.N.,J.] & [S.K.,J.] 10.02.2021

Index:Yes/No Internet:Yes/No vsn http://www.judis.nic.in

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PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.885 OF 2012 and M.P(MD)No.1 of 2012

10.02.2021

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