The State Of Tamil Nadu vs M.Krishnamuthu
2021 Latest Caselaw 14905 Mad

                                                                              W.A.(MD)No.1455 of 2021


                        BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 26.07.2021

                                                      CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                       AND

                                   THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                           W.A.(MD)No.1455 of 2021
                                                       and
                                           CMP(MD)No.5949 of 2021


                1.The State of Tamil Nadu,
                   Represented by The Managing Director,
                   Office of the Managing Director,
                   Tamil Nadu State Marketing Corporation Limited,
                   Chennai.
                2.The Senior Regional Manager,
                   Tamil Nadu State Marketing Corporation Limited,
                   Plot No.100, Annanagar,
                   Madurai-20.
                3.The Sub Collector/The District Manager,
                   Tamil Nadu State Marketing Corporation Limited,
                   Sivagangai.                         ... Appellants/Respondents/Respondents

                                                        Vs.

                M.Krishnamuthu                           ... Respondent /Petitioner/Petitioner

https://www.mhc.tn.gov.in/judis/
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                                                                                    W.A.(MD)No.1455 of 2021


                PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to

                set aside the order dated 04.01.2017 in W.M.P.(MD)No.17950 of 2016 in W.P.

                (MD)No.24804 of 2016 on the file of this Court.



                                   For Appellants        : Mr.H.Arumugam



                                                        JUDGMENT

************

[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]

We have heard Mr.H.Arumugam, learned Counsel appearing for the

Appellants/Respondents.

2.This Writ Appeal by the Tamil Nadu State Marketing Corporation is

directed against the interim order, dated 04.01.2017, passed in W.M.P.(MD)

No.17950 of 2016 in W.P.(MD)No.24804 of 2016, directing payment of

subsistence allowance.

3.It is submitted by the learned counsel for the appellants that the

respondent/writ petitioner is no more.

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

W.A.(MD)No.1455 of 2021

4.In any event, the direction issued is for the payment of subsistence

allowance, which can enure only till the employee is alive. As of now, nothing

further survives for adjudication in this Writ Appeal. Therefore, the Writ

Appeal is closed and the legal representatives of the deceased writ petitioner be

brought on record in the writ petition and the legal representatives are granted

liberty to agitate their rights in the pending writ petition. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                    [T.S.S., J.]   &     [S.A.I., J.]
                                                                            26.07.2021
                Index      : Yes / No
                Internet : Yes / No
                RM

Note : In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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

W.A.(MD)No.1455 of 2021

T.S.SIVAGNANAM, J.

AND S.ANANTHI, J.

RM

JUDGMENT MADE IN W.A.(MD)No.1455 of 2021

26.07.2021

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