Madras High Court
The Principal Secretary To ... vs V.Chinnadurai : 1St on 7 June, 2021
W.A.(MD)No.1084 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 07.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1084 of 2021
and
C.M.P.(MD)No.4799 of 2021
1.The Principal Secretary to Government,
State of Tamil Nadu,
Finance (Salaries) Department,
Fort St. George,
Chennai – 600 009.
2.The District Collector,
Thiruchirappalli District,
Thiruchirappalli. : Appellants/Respondents 1 to 3
Vs.
1.V.Chinnadurai : 1st Respondent/Petitioner
2.The Deputy Manager,
United India Insurance Company Limited,
Divisional Office,
Tiruchirappalli,
Tiruchirappalli District. : 2nd Respondent/4th Respondent
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W.A.(MD)No.1084 of 2021
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,
praying to set aside the common order dated 28.05.2019, in W.P.(MD)No.
7942 of 2017 etc., batch and allow the writ appeal.
For Appellants : Mr.R.Baskaran
Standing Counsel for Government
For Respondent No.1 : Mr.E.V.N.Siva
For Respondent No.2 : Mr.A.Shajahan
JUDGMENT
***************
[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]
We have heard Mr.R.Baskaran, learned Standing Counsel for the
Government appearing for the appellants, Mr.E.V.N.Siva, learned Counsel
appearing for the first respondent and Mr.A.Shajahan, learned Counsel
appearing for the second respondent.
2.This Writ Appeal filed by the Government is directed against
the order, dated 28.05.2019 in W.P.(MD)No.7942 of 2017.
3.The learned counsel appearing for the first respondent/writ
petitioner submitted that the Government in G.O(RT)No.256, Finance and
Pension Department, dated 15.04.2021, has sanctioned a total amount of
Rs.1,57,586/-, thereby satisfying the entire claim of the first
respondent/writ petitioner.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1084 of 2021
4.It is pointed out by the learned Government Counsel
appearing for the appellants as well as the learned Counsel appearing for
the second respondent/Insurance Company that in other cases, the
Government has filed Writ Appeals and the matters have been
entertained and the legal issue is to be decided by the Division Bench.
5.In the instant case, we find that the Government has already
paid the amount. Therefore, this Writ Appeal stands disposed of, by
recording the said submission made by the learned counsel for the first
respondent/writ petitioner, making it clear that the legal issue raised in
this Writ Appeal is left open, so that the State as well as the Insurance
Company can argue the matter in the other appeals. No costs.
Consequently, connected Miscellaneous Petition is closed.
[T.S.S., J.] & [S.A.I., J.]
07.06.2021
Index : Yes / No
Internet : Yes / No
PS/MR
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.1084 of 2021
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
PS/MR
JUDGMENT MADE IN
W.A.(MD)No.1084 of 2021
07.06.2021
https://www.mhc.tn.gov.in/judis/
