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The Secretary vs M.Baluswamy
2021 Latest Caselaw 728 Mad

Citation : 2021 Latest Caselaw 728 Mad
Judgement Date : 8 January, 2021

Madras High Court
The Secretary vs M.Baluswamy on 8 January, 2021
                                                                        WA.No. SR 13895 of 2019
                                                                      and C.M.P.No.21010 of 2019


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 08.01.2021

                                                      CORAM :

                              The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                        AND
                            The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                             W.A.No. SR 13895 of 2019
                                            and C.M.P.No.21010 of 2019

                     The Secretary,
                     Tamil Nadu Public Service Commission,
                     TNPSC Road, Town Park,
                     VOC Nagar, Chennai 600 003.                            .. Appellant

                                                         -vs-
                     1.M.Baluswamy
                     2.A.Arunkumar
                     3.R.Sivakumar

                     4.The Principal Secretary to Government,
                       Environment and Forest Department,
                       Govt. of Tamil Nadu, Secretariat,
                       Chennai 600 009.                               .. Respondents


                               Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 02.08.2018 passed in W.P.No.19752 of 2018, along with
                     the petition under Order IV Rule 9 (4) of AS Rules seeking condonation
                     of delay of 199 days in re-presentation of the Writ Appeal.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis/
                                                                          WA.No. SR 13895 of 2019
                                                                        and C.M.P.No.21010 of 2019


                                   For Appellant/           : Mr.V.Balamuralikrishnan
                                      Petitioner
                                   For Respondent           : Mr.V.Sundarraman

                                                      JUDGMENT

(Delivered by Senthilkumar Ramamoorthy, J.)

Mr.V.Balamuralikrishnan, learned counsel for the appellant,

submits that this writ appeal is directed against an interim order in the

writ petition and that subsequently, the writ petition has been disposed

of. Accordingly, he submits that nothing survives for adjudication in

the writ appeal.

2.In view of the aforesaid submission, this Writ Appeal, W.A.No.

SR 13895 of 2019, stands dismissed as infructuous at the SR stage

itself. Consequently, C.M.P.No.21010 of 2019 seeking condonation of

delay in re-presentation also stands dismissed.

                                                                  (S.B., CJ.)      (S.K.R., J.)
                                                                            08.01.2021

                     Index          : Yes/No

                     sra





https://www.mhc.tn.gov.in/judis/ WA.No. SR 13895 of 2019 and C.M.P.No.21010 of 2019

To

1.The Principal Secretary to Government, Environment and Forest Department, Govt. of Tamil Nadu, Secretariat, Chennai 600 009.

2.The Secretary, Tamil Nadu Public Service Commission, TNPSC Road, Town Park, VOC Nagar, Chennai 600 003.

https://www.mhc.tn.gov.in/judis/ WA.No. SR 13895 of 2019 and C.M.P.No.21010 of 2019

The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.

(sra)

W.A.No. SR 13895 of 2019 and C.M.P.No.21010 of 2019

08.01.2021

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

 
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