The Principal Secretary To ... vs A.Theerthagiri
2021 Latest Caselaw 13188 Mad

                                                                           W.A.No.1724 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:     05.07.2021

                                                      CORAM

                         The Honourable Mrs.Justice PUSHPA SATHYANARAYANA
                                                        and
                               The Honourable Mr.Justice KRISHNAN RAMASAMY

                                               W.A.No.1724 of 2015
                                               and M.P.No.1 of 2015


                   1.The Principal Secretary to Government,
                     Highways and Minor Ports (HL1) Department,
                     Fort.St.George,
                     Chennai – 9.

                   2.The Chief Engineer, (General),
                     Highways,
                     Chepauk, Chennai -5.                                  ... Appellants

                                                         vs

                   A.Theerthagiri
                   s/o.Annamalai,
                   Divisional Engineer,
                   Highways Department,
                   Quality Control,
                   Trichy.                                                 ...Respondent

                   Prayer: Writ Appeal filed under clause 15 of the Letters Patent Act against
                   the final order dated 27.03.2015, made in W.P. No.32185 of 2013.
                                                        ****

https://www.mhc.tn.gov.in/judis/
                   Page No.1 of 4
                                                                               W.A.No.1724 of 2015


                                    For Appellants          :   Mr.R.Neelagandan
                                                                State Government Pleader
                                    For Respondent          :   Mr.Alagu Gowtham Muthappan

                                                         ****

                                                     JUDGMENT

(delivered by MRS.PUSHPA SATHYANARAYANA,J., )

The Writ Petition was originally filed by the respondent herein

challenging the impugned order passed in G.O (D) No.217, High Ways &

Minor Ports (HL1) Department, dated 25.10.2013, imposing the

punishment of stoppage of increment for a period of three months without

cumulative effect. The Writ Court has allowed the writ petition by

quashing the said order of punishment against the respondent.

2.Aggrieved by the same, the present Writ Appeal has been filed.

3.The learned Government Pleader would submit that the sole

respondent died on 27.05.2021. Therefore, nothing survives in the present

appeal for further adjudication.

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

W.A.No.1724 of 2015

4.Recording the submission made by the learned Government

Pleader, the Writ Appeal is dismissed. No costs. Consequently, connected

miscellaneous petition is closed.

                                                             [P.S.N., J.] [K.R., J.]
                                                                   05.07.2021

                   Index      : Yes/No
                   Internet   : Yes/No

Speaking Order/Non Speaking Order

rst

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

W.A.No.1724 of 2015

PUSHPA SATHYANARAYANA, J.

and KRISHNAN RAMASAMY, J.

rst

W.A.No.1724 of 2015 and M.P.No.1 of 2015

05.07.2021

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