T.Selvaraj vs The Divisional Security ...
2021 Latest Caselaw 5648 Mad

                                                                               W.A.(MD)No.299 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 03.03.2021
                                                       CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                         AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                         W.A.(MD)No.299 of 2021 and
                                       CMP(MD) Nos.997 and 1000 of 2021

                      T.Selvaraj                                                :Appellant
                                                          Vs.
                      1.The Divisional Security Commissioner,
                        Railway Protection Force,
                        Thiruvananthapuram Division,
                        Southern Railway
                        Thiruvananthapuram.

                      2.The Assistant Security Commissioner
                        Railway Protection Force,
                        Palghat Division,
                        Southern Railway
                        Palghat                                                 : Respondents


                      PRAYER: Appeal filed under Clause 15 of the Letters Patent against the

                      order of this Court in W.P.(MD) No.8335/2014 dated 19.07.2019.

                                   For Appellant            : Mr.T.Lajapathi Roy

                                   For Respondents          : Mr.B.Saravanan

                      1/3

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                                                                              W.A.(MD)No.299 of 2021




                                                    JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

When the writ appeal is taken up for hearing, the learned counsel

for the appellant fairly submitted that the relief that has been sought for

has become infructuous. Recording the said submission, this writ appeal

is dismissed as infructuous. No costs. Consequently connected

Miscellaneous Petitions are closed.

[M.M.S., J.] & [S.A.I, J.] 03.03.2021 Index : Yes/No Internet : Yes RR To

1.The Divisional Security Commissioner, Railway Protection Force, Thiruvananthapuram Division, Southern Railway Thiruvananthapuram.

2.The Assistant Security Commissioner Railway Protection Force, Palghat Division, Southern Railway Palghat

http://www.judis.nic.in W.A.(MD)No.299 of 2021

M.M.SUNDRESH, J AND S.ANANTHI, J

RR

Order made in W.A.(MD)No.299 of 2021

03.03.2021

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