Madras High Court
The Assistant ... vs The Commissioner on 27 July, 2021
W.A.(MD)Nos.94 to 97 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.07.2021
CORAM
THE HONOURABLE MR.JUSTICE T. S. SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)Nos.94 to 97 of 2020
and C.M.P.(MD)Nos.886, 888, 889 of 2020 in W.A.(MD)Nos.95 to 97 of 2020
The Assistant Commissioner/Executive Officer,
Arulmigu Koodal Alagar Temple,
Madurai. ... Appellant/4th Respondent
in all the Writ Appeals
Vs.
1.The Commissioner,
Hindu Religious and Charitable Endowment,
Nungambakkam High Road,
Nungambakkam,
Chennai.
2.The District Collector,
Madurai District,
Madurai.
3.The Controlling Authority,
(Under Payment of Gratuity Act),
Bharathi Ula Road, K.Pudur,
Madurai. ... Respondents 1 to 3/Respondents 1 to 3
in all the Writ Appeals
N.Muniasamy ... 4 th Respondent/Writ Petitioner in W.A.
(MD) No.94 of 2020
N.Ramasubramanian ... 4 th Respondent/Writ Petitioner in W.A.
(MD) No.95 of 2020
A.Mangaiarkarasi ... 4 th Respondent/Writ Petitioner in W.A.
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W.A.(MD)Nos.94 to 97 of 2020
(MD) No.96 of 2020
th
N.Murugesan ... 4 Respondent/Writ Petitioner in W.A.
(MD) No.97 of 2020
Common Prayer : Appeals filed under Clause 15 of the Letters Patent against
the common order passed by this Court in W.P.(MD)Nos.12714, 12716, 12728
and 12734 of 2019, dated 11.06.2019.
For Appellant in all Writ : Mr.S.Manohar
Appeals
For Respondent Nos.1 to 3 : Mr.A.K.Manickam,
in all Writ Appeals Standing Counsel for Government
For Respondent No.4 in all : Mr.R.Guhan
Writ Appeals
*****
COMMON JUDGMENT
(Judgment of the Court was delivered by T. S. SIVAGNANAM, J.)
Heard Mr.S.Manohar, learned counsel for the appellant,
Mr.A.K.Manickam, learned Standing Counsel for Government, appearing for
respondent Nos.1 to 3 and Mr.R.Guhan, learned counsel for respondent No.4 in
these Writ Appeals.
2.These Writ Appeals by the Assistant Commissioner/Executive
Officer, Arulmigu Koodal Alagar Temple, Madurai is directed against the
common order dated 11.06.2019, made in W.P.(MD)Nos.12714, 12716, 12728
and 12734 of 2019.
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W.A.(MD)Nos.94 to 97 of 2020
3.It is submitted by the learned counsel on either side that the entire
gratuity amount along with interest at 10% p.a. has been settled to the fourth
respondent in these Writ Appeals. Recording the said submissions, these Writ
Appeals stand dismissed. Consequently, connected Miscellaneous Petitions are
closed. No costs.
Index :Yes/No [T.S.S., J.] [S.A.I., J.]
Internet :Yes/No 27.07.2021
sj
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.
To
1.The Commissioner,
Hindu Religious and Charitable Endowment,
Nungambakkam High Road,
Nungambakkam,
Chennai.
2.The District Collector,
Madurai District,
Madurai.
3.The Controlling Authority,
(Under Payment of Gratuity Act),
Bharathi Ula Road, K.Pudur,
Madurai.
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W.A.(MD)Nos.94 to 97 of 2020
T. S. SIVAGNANAM, J.
AND
S.ANANTHI, J.
sj
W.A.(MD)Nos.94 to 97 of 2020
27.07.2021
https://www.mhc.tn.gov.in/judis/
