Madras High Court
The Government Of Tamilnadu vs B.Muthagar Pasha on 16 July, 2021
W.A.SR No.58160 of 2018
and C.M.P.No.13235 of 2018
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 16.07.2021
CORAM
THE HON'BLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HON'BLE MR.JUSTICE KRISHNAN RAMASAMY
W.A.SR No.58160 of 2018
and C.M.P.No.13235 of 2018
1. The Government of Tamilnadu,
rep. by its Secretary, School Education Dept.,
Fort St. George, Chennai 600 009.
2.The Director of School Education,
College Road, Chennai 600 006.
3.The Joint Director (Higher Secondary),
Vocational, Chennai 600 006. .... Appellants
vs.
1. B.Muthagar Pasha
2.Acocuntant General (A & E),
Office of the Principal Accountant General,
Tamil Nadu, Chennai 600 018. .... Respondents
Prayer: Writ Appeal filed under clause 15 of Letter Patents Act, filed praying
to set aside the order dated 12.05.2017 in W.P.No.6664 of 2014 on the file of
this Court along with application under Section 5 of the Limiation Act seeking
to condone the delay of 410 days in filing the appeal.
1/4
https://www.mhc.tn.gov.in/judis/
W.A.SR No.58160 of 2018
and C.M.P.No.13235 of 2018
For Appellants : Mr.C.Jayaprakash
Government Advocate
For Respondent No.1 : Mr.E.Veda Bagath Singh
For Respondent No.2 : No appearance
JUDGMENT
(delivered by MRS.PUSHPA SATHYANARAYANA.J.,)
This Court, by order dated 20.04.2021, directed the
petitioners/appellants to jointly deposit a sum of Rs.5,000/- (Rupees five
thousand only) to Madras High Court Advocate Clerks Welfare Association in
its Indian Bank Account with High Court Branch within a period of four weeks
and shall file a Compliance Memo to that effect.
2. Accordingly, the matter is listed today for reporting compliance.
3. Learned Government Advocate states that the order passed by this
Court on 20.04.2021 has not been complied with and a sum of Rs.5,000/-
(Rupees five thousand only), ordered to be paid, is not made. However, it is
stated that vide Proceedings in R.C.No.53837/V1/S1/2016 dated 15.06.2021,
the proposal of the writ petitioner for pension has been forwarded to the
https://www.mhc.tn.gov.in/judis/
W.A.SR No.58160 of 2018
and C.M.P.No.13235 of 2018
Accountant General (A&E) on 15.03.2019 in Letter No.PO9/5/10921816/PPO
for consideration.
4. Learned counsel for the first respondent/writ petitioner also
acknowledges the same.
5. In view of not complying with the order passed by this Court,
directing the petitioners to pay the cost, CMP No.13235 of 2018 is dismissed.
Consequently, the Writ Appeal stands rejected at the SR stage itself.
(P.S.N.J.,) (K.R.J.,)
16.07.2021
sr
Index:yes/no
https://www.mhc.tn.gov.in/judis/
W.A.SR No.58160 of 2018
and C.M.P.No.13235 of 2018
PUSHPA SATHYANARAYANA.J.,
AND
KRISHNAN RAMASAMY.J.,
sr
To
The Acocuntant General (A & E),
Office of the Principal Accountant General,
Tamil Nadu, Chennai 600 018.
W.A.SR No.58160 of 2018
and C.M.P.No.13235 of 2018
16.07.2021
https://www.mhc.tn.gov.in/judis/
