P.Gopalakrishnan vs The United India Insurance Co. Ltd
2021 Latest Caselaw 2019 Mad

                                                                             W.A.(MD)No.671 of 2018

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 29.01.2021

                                                     CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                             AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                              W.A.(MD)No.671 of 2018
                                                       and
                                             C.M.P.(MD)No.3768 of 2018


                P.Gopalakrishnan                                   ... Appellant/Petitioner

                                                        Vs.
                1.The United India Insurance Co. Ltd.,
                  Rep. by its Chairman and Managing Director,
                  No.24, Whites Road,
                  Chennai – 600 014.
                2.The United India Insurance Co. Ltd.,
                  Rep. by its Disciplinary Authority,
                  Regional Office,
                  Madurai – 600 001.                              ... Respondents/Respondents

                Prayer : Appeal filed under Clause 15 of the Letters Patent Act against the order
                passed by this Court in W.P.(MD)No.5743 of 2010, dated 19.12.2017.


                             For Appellant               : Mr.R.Murali

                             For Respondents             : Mr.Robert Chandrakumar
                                                           for Mr.G.Prabhu Rajadurai

                                                     *****


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                                                                               W.A.(MD)No.671 of 2018

                                                JUDGMENT

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

In view of the subsequent development, by which, the appellant was

dismissed from service, the Writ Appeal is closed. It is needless to state that it is

open to the appellant to raise all the contentions raised in the Writ Appeal in the

Writ Petition to be filed against the order of dismissal. Consequently, connected

Miscellaneous Petition is also closed. No costs.

                Index    :Yes/No                              [M.M.S.J.,]      [S.A.I.J.,]
                Internet :Yes/No                                      29.01.2021
                sj

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W.A.(MD)No.671 of 2018

M.M.SUNDRESH, J.

AND S.ANANTHI, J.

sj

W.A.(MD)No.671 of 2018

29.01.2021

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