Madras High Court
R.Rajarathinam vs The State Of Tamil Nadu on 9 June, 2021
W.A.(MD)No.1125 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1125 of 2021
and
W.M.P.(MD).No.4930 of 2021
1. R.Rajarathinam
2. K.Paramasivam : Appellants / Petitioners
Vs.
1. The State of Tamil Nadu,
Represented by its Secretary to Government,
Revenue Department, Fort St.George, Chennai-9.
2. The Special Commissioner
and Commissioner of Revenue Administration,
Chepauk, Chennai-5.
3. The District Collector, Karur,
Karur District. : Respondents / Respondents
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to
set aside the order passed in W.P.(MD).No.1962 of 2012, dated 05.03.2018, on
the file of this Court.
For Appellants : Mr.T.Lajapathi Roy
For Respondents : Mr.A.K.Manickam,
Standing Counsel for Government
https://www.mhc.tn.gov.in/judis/
1/4
W.A.(MD)No.1125 of 2021
JUDGMENT
***************
[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]
We have heard Mr.T.Lajapathi Roy, learned counsel appearing for the
appellants and Mr.A.K.Manickam, learned Government Counsel appearing for
the respondents.
2. This Writ Appeal filed by the writ petitioner is directed against the
order dated 05.03.2018 in W.P.(MD).No.1962 of 2012.
3. The above said Writ Petition was filed by the appellants for a Writ
of Mandamus to direct the respondents 2 and 3 to consider the claim of the
appellants for regularization in the post of Driver. By the impugned order, the
Writ Petition has been dismissed. We may not be required to test the
correctness of the impugned order on account of a subsequent development.
After the Writ Petition was dismissed, yet another order was passed by the
official respondents, which was the subject matter of challenge in
W.P.(MD).No.831 of 2015. The said Writ Petition has been disposed of by
order dated 19.11.2018 issuing certain directions.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1125 of 2021
4. We are informed by the learned counsel appearing for the
appellants that an observation has been made that the appellants may be
considered in the future recruitments in the vacancies that may arise in the post
of Driver.
5. In the light of the same, it is not necessary to interfere with the
impugned order and while confirming the same, we grant liberty to the
appellants to pursue their claim in terms of the directions issued in
W.P.(MD).No.831 of 2015, dated 19.11.2018.
6. In the result, the Writ Appeal stands disposed of. There shall be no
order as to costs. Consequently, the connected miscellaneous petition is closed.
[T.S.S., J.] & [S.A.I., J.]
09.06.2021
Index : Yes / No
Internet : Yes / No
tsg/pkn
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.1125 of 2021
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
tsg/pkn
To
1. The Secretary to Government,
the State of Tamil Nadu,
Revenue Department, Fort St.George, Chennai-9.
2. The Special Commissioner
and Commissioner of Revenue Administration,
Chepauk, Chennai-5.
3. The District Collector, Karur,
Karur District.
JUDGMENT MADE IN
W.A.(MD)No.1125 of 2021
09.06.2021
https://www.mhc.tn.gov.in/judis/
