The State Of Tamilnadu vs M.C.Swamy
2021 Latest Caselaw 15143 Mad

                                                                          W.A.No.3288 of 2019

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 28.07.2021

                                                     CORAM

                                      THE HON'BLE MR.JUSTICE M.M.SUNDRESH
                                                       and
                                       THE HON'BLE MS.JUSTICE R.N.MANJULA

                                               W.A.No.3288 of 2019
                                            and C.M.P.No.20957 of 2019

                      1.The State of Tamilnadu,
                        Rep. by the Secretary to Government,
                        Public Works Department,
                        Fort St.George, Chennai - 600 009.

                      2.The Executive Engineer,
                        PWD/Kaveri Modernisatino Division,
                        Near Taluk Office Compound,
                        Kumbakonam.

                      3.The Government of Tamil Nadu
                        Rep. by its Chief Secretary,
                        Fort St.George, Chennai
                      (R3 suo motu impleaded vide order
                      dated 21.10.2019 made in
                      W.A.No.3288/19 and CMP No.20957/19)                      .. Appellants

                                                       Vs

                      M.C.Swamy                                               .. Respondent



                            Appeal filed under Clause 15 of Letters Patent against the order

                      dated 14.09.2018 made in W.P.No.33087 of 2013.




                      Page 1 of 4


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                                                                          W.A.No.3288 of 2019




                            For Appellants         :     Mr.S.John J Raja Singh
                                                         Government Counsel

                            For Respondent         :     Mr.V.Raghavachari

                                                   JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This writ appeal is directed against the order dated 14.09.2018

made in W.P.No.33087 of 2013.

2.Heard the learned counsel appearing for the appellants and

the learned counsel for the respondent.

3.The issue is with respect to the payment of fee for the work

done by the respondent as a Government Counsel. The amount,

which is the subject matter of the writ petition, as submitted by the

learned counsel for the respondent is only a sum of Rs.57,350/-. It is

not in dispute that the respondent was working as Government

Counsel at the relevant point of time and he did make his appearance

on several occasions.

4.In such view of the matter, we do not find any merit in this

appeal as the learned single Judge correctly considered the relevant

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materials. Accordingly, the writ appeal stands dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

5.The appellants are directed to make the payment of

Rs.57,350/- with interest at 12% as ordered by the learned single

Judge within a period of six weeks from the date of receipt of a copy

of this judgment.

                                                                   (M.M.S., J.)    (R.N.M., J.)
                                                                           28.07.2021
                      Index:Yes/No
                      mmi/ssm







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                                        W.A.No.3288 of 2019




                                      M.M.SUNDRESH, J.
                                                  and
                                        R.N.MANJULA,J.

                                                      mmi




                                    W.A.No.3288 of 2019




                                             28.07.2021







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