Madras High Court
R.M.Abdul Bari vs The Director Of Fire Services on 30 July, 2021
W.A.(MD) Nos.1499, 1500 & 1502 to 1505 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 30.07.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The HON'BLE MR.JUSTICE T.S.SIVAGNANAM
W.A.(MD) Nos.1499, 1500 & 1502 to 1505 of 2021
and
C.M.P(MD)Nos.6154, 6155, 6156, 6158, 6259 & 6160 of 2021
W.A.(MD) No.1499 of 2021
1.R.M.Abdul Bari,
Assistant Divisional Fire Officer,
Fire and Rescue Services,
Athipattu, Chennai Sub-Urban Division,
Chennai.
Vs
2.T.Venkataraman,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Date Base Holder,
O/o. Joint Director of Fire and Rescue Services Department,
Northern Region, Chennai-6.
3.Chandrakumar,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Dindigul.
__________
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https://www.mhc.tn.gov.in/judis/
W.A.(MD) Nos.1499, 1500 & 1502 to 1505 of 2021
4.Mukundam,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Dindigul.
5.Manikandan,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Virudhunagar.
6.Hukim Basha,
Assistant Divisional Officer,
Fire and Rescue Services Department,
Ramanathapuram. ..Appellants
Vs.
1.The Director of Fire Services,
Directorate of Fire Services and
Rescue Department,
Egmore, Chennai-8.
2.The Secretary,
Tamil Nadu Public Service Commission,
Chennai.
3.The Government of Tamil Nadu,
Represented by its Secretary,
Personnel and Administrative
Reforms Department,
Secretariat, Chennai-9.
4.B.Saravana Babu ..Respondents
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W.A.(MD) Nos.1499, 1500 & 1502 to 1505 of 2021
PRAYER in W.A.(MD) No.1499 of 2021: Appeal under Clause 15 of the
Letters Patent, against the order passed by this Court in W.P.(MD).No.
16820 of 2012, dated 23.12.2016.
For Appellants : Mr.C.Jeganathan
for M/s.Veera Associates
For Respondents : Mr.A.K.Manikkam for R1 to R3
Standing Counsel for the Government
(In all Writ Appeals)
COMMON JUDGMENT
[Judgment of the Court was delivered by
The Hon'ble Chief Justice]
Since the appellants do not wish to proceed with the appeals, W.A.
(MD)Nos.1499, 1500 and 1502 to 1505 of 2021, are permitted to be
withdrawn without going into the merits thereof. C.M.P(MD)Nos.6154,
6155, 6156, 6158, 6259 and 6160 of 2021 are closed.
There will be no order as to costs.
(S.B., CJ.) (T.S.S., J.)
30.07.2021
Index : Yes/No
Internet : Yes/No
MR
__________
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W.A.(MD) Nos.1499, 1500 & 1502 to 1505 of 2021
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 Director of Fire Services,
Directorate of Fire Services and
Rescue Department,
Egmore, Chennai-8.
2.The Secretary,
Tamil Nadu Public Service Commission,
Chennai.
3.The Secretary,
Government of Tamil Nadu,
Personnel and Administrative
Reforms Department,
Secretariat, Chennai-9.
__________
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W.A.(MD) Nos.1499, 1500 & 1502 to 1505 of 2021
THE HON'BLE CHIEF JUSTICE
and
T.S.SIVAGNANAM, J.
MR
W.A.(MD) Nos.1499, 1500 &
1502 to 1505 of 2021
30.07.2021
__________
https://www.mhc.tn.gov.in/judis/
