The State Of Tamil Nadu vs S.Premkumar
2021 Latest Caselaw 421 Mad

                                                                            W.A.(MD)No.1301 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 06.01.2021

                                                    CORAM

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

                                             W.A.(MD)No.1301 of 2020
                                                      and
                                            C.M.P.(MD)No.7441 of 2020

                1.The State of Tamil Nadu,
                  Rep. by its Principal Secretary to Government,
                  Revenue Department, Secretariat,
                  Chennai – 9.

                2.The Additional Chief Secretary and Commissioner
                   of Revenue Administration,
                  Ezhilagam, Chepauk,
                  Chennai – 5.

                3.The District Collector,
                  Dindigul District,
                  Dindigul.

                4.The District Revenue Officer,
                  O/o.Dindigul Revenue Office,
                  Dindigul,
                  Dindigul District.                               ... Appellants/Respondents

                                                       Vs.
                S.Premkumar                                        ... Respondent/Petitioner
                Prayer : Appeal filed under Clause 15 of the Letters Patent Act against the order
                passed by this Court in W.M.P.(MD)No.15029 of 2020 in W.P.(MD)No.18009
                of 2020, dated 09.12.2020.
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                                                                             W.A.(MD)No.1301 of 2020

                            For Appellants                : Mrs.J.Padmavathi Devi
                                                            Special Government Pleader

                            For Respondent               : Mr.M.Ajmalkhan
                                                           Senior Counsel
                                                           for M/s.Ajmal Associates
                                                       *****

                                               JUDGMENT

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

The learned Special Government Pleader appearing for the appellants

submitted that the respondent/writ petitioner, who is a temporary promotee, can

be reverted back at any time. We are afraid that the said submission could not

be the basis for filing the Writ Appeal. The order was passed by the learned

Single Judge upon hearing the learned counsel appearing for the parties.

Therefore, it is well open to the appellants to file vacate stay petition and seek

to vacate the interim order granted.

2.With the above observation, this Writ Appeal is closed giving

liberty to the parties to raise all the contentions in the writ petition. No costs.

Consequently, connected Miscellaneous Petition is closed.

                Index    :Yes/No                              [M.M.S.J.,]      [S.A.I.J.,]
                Internet :Yes/No                                      06.01.2021
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                                                                              W.A.(MD)No.1301 of 2020

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

1.The Deputy Registrar of Co-operative Societies, Lalgudi Range, Lalgudi, Trichy District.

2.The President, No.273, Valady Primary Agricultural Co-operative Credit Society, Valady Post, Lalgudi Taluk, Trichy District.

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W.A.(MD)No.1301 of 2020

M.M.SUNDRESH, J.

AND S.ANANTHI, J.

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W.A.(MD)No.1301 of 2020

06.01.2021

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