The Secretary To Government vs M.Govindarajan
2021 Latest Caselaw 3941 Mad

                                                                          W.A.(MD)No.152 of 2018


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 16.02.2021
                                                     CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                       AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                            W.A.(MD)No.152 of 2018
                                          and CMP(MD) No.779 of 2018

                      1.The Secretary to Government,
                        Health and Family Welfare (C-II) Department
                        Fort St. George,
                        Chennai.

                      2.The Director of Medical Education,
                        Kilpauk
                        Chennai.

                      3.The Dean
                        Thanjavur Medical College
                        Thanjavur.

                      4.The Director of Medical Rural Health Services,
                        Teynampet,
                        Chennai.                                           :Appellants
                                                        Vs.
                      M.Govindarajan                                       : Respondent

                      PRAYER: Appeal filed under Clause 15 of the Letters Patent against the
                      order of this Court in W.P.(MD) No.10360/2007 dated 11.02.2013.

                      1/4

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                                                                             W.A.(MD)No.152 of 2018


                                    For Appellant           :Mrs.S.Srimathy
                                                            Special Government pleader
                                    For Respondents         : Mr.M.Karunanithi


                                                      JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

This writ appeal is preferred by the appellants aggrieved over of

the order of the learned single Judge, by which, certain directions have

been issued to regularize the period of absence of the respondent on the

premise that the review application filed by him before the Tribunal was

allowed and there was a stay during the interregnum, which entitled him

to work, but was not allowed to do so.

2. Though the learned Special Government Pleader submitted that

this is an unauthorized absence, the fact remains that the review

application filed was allowed and notwithstanding the stay, the writ

petitioner was not allowed to work. Therefore, the same would not be

attributed to him.

http://www.judis.nic.in W.A.(MD)No.152 of 2018

3. Accordingly, we do not find any reason to interfere with the

order of the learned single Judge. Since the respondent has been

approached this Court filing one writ after another, we direct the

appellants to give effect to the order of the learned single Judge within

eight weeks from the date of receipt of a copy of this order. No costs.

Consequently connected Miscellaneous Petition is closed.

                                                                 [M.M.S., J.] & [S.A.I, J.]
                                                                        16.02.2021
                      Index       : Yes/No
                      Internet    : Yes

                      RR

                      To

1.The Secretary to Government, Health and Family Welfare (C-II) Department Fort St. George, Chennai.

2.The Director of Medical Education, Kilpauk, Chennai.

3.The Dean Thanjavur Medical College Thanjavur.

4.The Director of Medical Rural Health Services, Teynampet, Chennai.

http://www.judis.nic.in W.A.(MD)No.152 of 2018

M.M.SUNDRESH, J AND S.ANANTHI, J

RR

Order made in W.A.(MD)No.152 of 2018

16.02.2021

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