B.Saritha vs The Chief Engineer
2021 Latest Caselaw 585 Mad

                                                                 1

                                       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                         DATED : 07.01.2021

                                                              CORAM

                                       THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                    W.P.No.25534 of 2014

                     B.Saritha                                                         ... Petitioner

                                                                 Vs

                     The Chief Engineer,
                     (Establishment) Tamilnadu Generation
                     and Distribution Corporation Ltd.,
                     No.144, NPKRR Maligai,
                     Annasalai,
                     Chennai – 600 002.                                                ... Respondent



                               Petition filed under Article 226 of the Constitution of India to
                     issue a Writ of Mandamus, to direct the respondent to appoint the
                     petitioner on compassionate grounds in any post to which she is found
                     eligible and qualified.


                                        For Petitioner            : Mr.M.Gnanasekar
                                        For Respondent            : Mr.Karthick Raja


                                                            ORDER

The prayer made in this writ petition is to direct the respondent

to appoint the petitioner on compassionate grounds in any post to

which she is found eligible and qualified.

https://www.mhc.tn.gov.in/judis/

2.Today, when the matter was taken up for consideration, the

learned counsel for the petitioner as well the learned counsel for the

respondents jointly submitted that the issue at hand is no longer

res integra, in view of the judgment rendered by a Division Bench of

this Court in WA.No.3899 of 2019 on 11.03.2020, the operative

portion of which, is profitably extracted hereunder:

“23. No doubt, the learned Single Judge has not discussed about applicability of Board Proceeding Nos.46 and 17, which are the schemes framed by the respondent Department for considering appointment on compassionate basis. Instead of remanding the matter back to the learned Single Judge, we have found it appropriate to discuss the scheme and pass a judgment more particularly the fate of the appeal is the same as that of the writ petition. The Writ Appeal is dismissed. No Costs.”

3. This Court is of the opinion that following the aforesaid

judgment, no further order is required to be passed in this writ

petition. Hence, this writ petition stands closed. No costs.

07.01.2021

msv

Index: Yes/ No

https://www.mhc.tn.gov.in/judis/

To

The Chief Engineer, (Establishment) Tamilnadu Generation and Distribution Corporation Ltd., No.144, NPKRR Maligai, Annasalai, Chennai – 600 002.

https://www.mhc.tn.gov.in/judis/

R.MAHADEVAN, J.

msv

W.P.No.25534 of 2014

07.01.2021

https://www.mhc.tn.gov.in/judis/