Madras High Court
Tamil Nadu State Transport ... vs V.Veeramani ... 1St on 2 March, 2021
W.A(MD)No.632 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.03.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)No.632 of 2012
and
M.P(MD)Nos.3 of 2012 & 1 of 2014
Tamil Nadu State Transport Corporation
(Kumbakonam) Limited,
Rep. by its General Manager,
Karaikudi Region,
Karaikudi. ... Appellant/4th Respondent
Vs.
1.V.Veeramani ... 1st Respondent/Petitioner
2.Government of Tamil Nadu,
Rep. by its Special Commissioner
& Secretary to Government,
Transport (RW) Department,
Fort St. George,
Chennai – 600 009.
3.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Finance Department,
Fort St. George,
Chennai – 600 009.
4.The Director of Pension,
Pension Pay Office,
No.807, V Floor, Anna Salai,
Chennai. ... Respondents 2 to 4/
Respondents 1 to 3
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1/5
W.A(MD)No.632 of 2012
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
aside the order, dated 11.10.2011 made in W.P(MD)No.10983 of 2011
on the file of this Court.
For Appellant : Mr.D.Sivaraman
For R – 1 : Mr.R.Saravanan
For RR 2 to 4 : Mr.M.Murugan,
Government Advocate.
JUDGMENT
(Judgment of the Court was delivered by
PUSHPA SATHYANARAYANA,J.)
The Writ Appeal is directed against the order passed by the
learned Single Judge in W.P(MD)No.10983 of 2011, dated 11.10.2011.
2.Originally, the first respondent/writ petitioner had filed the
said Writ Petition to issue a Writ of Certiorarified Mandamus, to quash
G.O.Ms.No.42, dated 27.05.2005 insofar as the applicability of clause
5(b) is concerned to fix the cut-off date as 01.09.1998 for grant of
pension.
3.The learned Single Judge, by order dated 11.10.2011, allowed
the Writ Petition. Challenging the same, the appellant-Tamil Nadu
State Transport Corporation/fourth respondent had filed the present
Writ Appeal.
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W.A(MD)No.632 of 2012
4.The learned counsel appearing for the appellant had produced
a communication, dated 01.01.2020, which states that as per the
order of the learned Single Judge, commutation amount of
Rs.52,056/- was paid and also pension was being paid from December
2015 onwards. The arrears of the pension was also paid in three
installments. The first installment amount of Rs.1,18,879/- was paid
on 17.10.2018, the second installment amount of Rs.1,18,879/- was
paid on 19.11.2018 and the final installment amount of Rs.1,18,880/-
was paid on 14.12.2018. The learned counsel appearing for the
appellant submitted that as already the pension and arrears of
pension amount have been paid to the first respondent/writ petitioner,
nothing survives for further adjudication in the Writ Appeal.
5.Recording the submissions made by the learned counsel for
the appellant, the Writ Appeal is closed. No costs. Consequently,
connected Miscellaneous Petitions are closed.
[P.S.N.,J] [S.K.,J.]
02.03.2021
Index :Yes/No
Internet :Yes/No
ps
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W.A(MD)No.632 of 2012
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 Special Commissioner
& Secretary to Government,
Transport (RW) Department,
Fort St. George,
Chennai – 600 009.
2.The State of Tamil Nadu,
Rep. by its Secretary to Government,
Finance Department,
Fort St. George,
Chennai – 600 009.
3.The Director of Pension,
Pension Pay Office,
No.807, V Floor, Anna Salai,
Chennai.
http://www.judis.nic.in
W.A(MD)No.632 of 2012
PUSHPA SATHYANARAYANA,J.
and
S.KANNAMMAL,J.
ps
W.A(MD)No.632 of 2012
02.03.2021
http://www.judis.nic.in
