Unknown vs The Principal Secretary To ...
2021 Latest Caselaw 13729 Mad

                                                                       W.A.No.1450 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 09.07.2021

                                                       CORAM

                              THE HON'BLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                    AND
                                THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY

                                                 W.A.No.1450 of 2021

                     Annamalai University,
                     Deputation Employees Welfare Association,
                     (Annamalai Palkalaikkazhaga Pani Niraval
                     Oozhiyargal Nala Sangam) (AUDSWA)
                     Regd No.5/2020
                     by its President
                     R.Kumaravel,
                     S/o Ramalingam,
                     No.13, Golden Nagar,
                     Pallipadai, Chidambaram – 608 001,
                     Chidambaram Taluk,
                     Cuddalore District                                      ... Appellant

                                                          Vs.

                     1. The Principal Secretary to Government,
                        State of Tamil Nadu,
                        Chennai.

                     2. The Registrar,
                        Annamalai University,
                        Annamalai Nagar,
                        Chidambaram – 608 101,
                        Chidambaram Taluk,
                        Cuddalore District                                .... Respondents




                     1/4

https://www.mhc.tn.gov.in/judis/
                                                                               W.A.No.1450 of 2021

                     Prayer: Writ Appeal filed under clause 15 of Letter Patents Act, filed praying
                     to set aside the final order dated 08.09.2020 in W.P.No.11635 of 2020 passed
                     by the learned Single Judge.


                                     For Appellant      : Mr.R.Gunaraj

                                     For 1st Respondent : Mr.C.Jayaprakash
                                                          Government Advocate

                                     For 2nd Respondent : Mr.K.Sathish Kumar



                                                      JUDGMENT

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

The writ appeal is directed against the order passed by the learned

Single Judge in W.P.No.11635 of 2020 dated 08.09.2020.

2. The writ petitioner, who is the Deputation Employees Welfare

Association, challenged in the writ petition the Government Order in G.O.(D)

No.76 dated 27.05.2020, which related to surplus non-teaching staff of the

Annamalai University in various categories who were redeployed to various

Secretariat/Government Departments and Government Undertakings. Their

services were extended for a period of one year.

https://www.mhc.tn.gov.in/judis/ W.A.No.1450 of 2021

3. It is now represented by the learned counsel for the appellant that the

challenge to the Government Order has become infructuous as the said order

has come to an end as early as in May 2021.

4. Learned counsel for the University also represents that a subsequent

Government Order in D.No.134 dated 31.05.2021 was issued, extending their

services for another one year.

5. In view of the above developments, the writ appeal is dismissed as

having become infructuous. No costs.

(P.S.N.J.,) (K.R.J.,) 09.07.2021

sr

Index:yes/no

To

1. The Principal Secretary to Government, State of Tamil Nadu, Chennai.

2. The Registrar, Annamalai University, Annamalai Nagar, Chidambaram – 608 101, Chidambaram Taluk, Cuddalore District

https://www.mhc.tn.gov.in/judis/ W.A.No.1450 of 2021

PUSHPA SATHYANARAYANA.J., AND KRISHNAN RAMASAMY.J.,

sr

W.A.No.1450 of 2021

09.07.2021

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