The District Collector vs S.Lourthumary
2021 Latest Caselaw 4105 Mad

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                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 17.02.2021

                                                     CORAM:

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

                                          W.A(MD)NO.1206 OF 2012
                                                   and
                                            M.P(MD)No.1 of 2012

                      1.The District Collector,
                        Collectorate Building,
                        Madurai.

                      2.The District Revenue Officer,
                        Madurai.

                      3.The District Planning Officer,
                        The Office of the District Planning,
                        Melamadai,
                        Madurai.

                      4.The Child Development Planning Officer,
                        The Office of the Child Development Planning,
                        Alanganallur,
                        Madurai District.                      :Appellants/Respondents

                                              .vs.

                      S.Lourthumary                              : 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.12149 of 2012, dated 11.10.2012.


                                  For Appellants            :Mr.M.Murugan
                                                             Govt.Advocate

                                  For Respondent            :Mr.S.Moorthy

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                                                 JUDGMENT

*************

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

This Writ Appeal is directed against the order passed by this

Court in W.P(MD)No.12149 of 2012, dated 11.10.2012, in allowing

the Writ Petition by setting aside the order of suspension.

2.Heard the learned counsel appearing on either side and

perused the materials placed before this Court.

3.The order of the learned Single Judge is by setting aside

the original order of suspension by giving liberty to the

appellants herein to proceed against the respondent herein/Writ

Petitioner for his misconduct, if so advised, in accordance with the

rules.. etc.

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

Government Advocate appearing on behalf of the the appellants

would submit that the respondent herein/Writ Petitioner was re-

instated into service and she was allowed to retire from service on

31.12.2013 and she has also been disbursed with the GPF and

other retiral benefits. It is further submitted that the

respondent/Writ Petitioner is no-more. Therefore nothing that

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survives for adjudication in this Writ Appeal.

5.In view of the same, the Writ Appeal is dismissed as

infructuous. No costs. Consequently, connected Miscellaneous

Petition is dismissed.

[P.S.N.,J.] & [S.K.,J.] 17.02.2021

Index:Yes/No

Internet:Yes/No

vsn

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.

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PUSHPA SATHYANARAYANA J.

AND S.KANNAMMAL, J.

vsn

JUDGMENT MADE IN W.A(MD)NO.1206 OF 2012 and M.P(MD)No.1 of 2012

17.02.2021

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