The Chairman vs R.Nithyanandam
2021 Latest Caselaw 12266 Mad

                                                                       W.A.No.307 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 23.06.2021

                                                      CORAM

                     THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                                        and
                           THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY

                                               W.A. No.307 of 2021
                                                        and
                                              C.M.P. No.1290 of 2021


                   1. The Chairman,
                      Tamil Nadu Uniformed Services Recruitment Board,
                     No.807, P.T.Lee, Chengalvaraya Nazicker Maaligai,
                     Anna Salai, Chennai – 600 002.


                   2. The Director General of Police,
                     Dr. Radhakrishnan Salai,
                     Mylapore, Chennai – 600 004.

                   3. The Superintendent of Police,
                      Vellore District, Vellore -9.                          ... Appellants

                                                        vs


                   R.Nithyanandam                                            ...Respondent




https://www.mhc.tn.gov.in/judis/
                   Page No.1 of 3
                                                                              W.A.No.307 of 2021

                   Prayer: Writ Appeal filed under clause 15 of the Letters Patent against the
                   order dated 22.03.2013 made in W.P. No.2837 of 2013.



                                     For Appellants           :   Mr.R.Neelakandan
                                                                  State Government Pleader
                                     For Respondent           :   No appearance

                                                           ****

                                                  JUDGMENT

(delivered by PUSHPA SATHYANARAYANA, J.) The learned State Government Pleader represents that the order

passed by the learned Single Judge in W.P. No.2837 of 2013, dated

22.03.2013 has been complied with as a Contempt Petition was moved by

the writ petitioner.

2. Since the order under challenge is already complied with, there

is nothing further survives to be adjudicated. Accordingly, the Writ Appeal

dismissed as infructuous. No costs. Consequently, the connected civil

miscellaneous petition is closed.

[P.S.N., J.] [K.R., J.] 23.06.2021 sd

PUSHPA SATHYANARAYANA, J.

https://www.mhc.tn.gov.in/judis/

W.A.No.307 of 2021

and KRISHNAN RAMASAMY, J.

sd

W.A. No.307 of 2021

23.06.2021

https://www.mhc.tn.gov.in/judis/