Madras High Court
M.Raju vs The District Treasury Officer on 16 June, 2021
W.A.(MD)No.1113 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.06.2021
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1113 of 2021
and
CMP(MD).No.4430 of 2021
M.Raju ... Appellant/Petitioner
Vs.
The District Treasury Officer,
Ramanathapuram District,
Ramanathapuram. ... Respondent/Respondent
Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the order of
this Court made in W.P.(MD) No.10225 of 2009, dated 25.06.2019.
For Appellant : Mr.T.Lajapathi Roy
For Repondent : Mr.A.K.Manickam,
Government Counsel
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W.A.(MD)No.1113 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
appellant and Mr.A.K.Manickam, learned Government Counsel appearing for
the respondent.
2. This appeal filed by the writ petitioner is directed against the order
dated 25.06.2019, passed in W.P(MD).No.10225 of 2009.
3. The learned Single Bench took note of the fact that the appellant
was not able to establish that any violation has been committed in the seniority
list during the year 1997 and that any person has been promoted over and above
the appellant overlooking the seniority. Though the appellant was not able to
establish the same, the learned Writ Court issued a direction to the authorities to
verify the service particulars and if there is any incorrect information provided,
which has to be verified by the authorities and suitable action to be taken. After
the direction was issued, the appellant rightly submitted a representation which
appears to have been rejected.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1113 of 2021
4. The learned Government Counsel appearing for the respondent
submitted that no person junior to the appellant-writ petitioner has been
promoted overlooking his seniority.
5. In any event, since the respondent has passed a fresh order, it is
always open to the appellant to work out his remedy by questioning the
correctness of the said order. Thus, while preserving such liberty, this writ
appeal fails and it is dismissed. No costs.
Index :Yes/No (T.S.S.,J.) (S.A.I.,J.)
Internet :Yes/No 16.06.2021
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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,
The District Treasury Officer,
Ramanathapuram District,
Ramanathapuram.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1113 of 2021
T.S.SIVAGNANAM, J.
and
S.ANANTHI, J.
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W.A.(MD)No.1113 of 2021
16.06.2021
https://www.mhc.tn.gov.in/judis/
