S.S.Porchezhian vs The Engineer In Chief Cum Chief ...
2021 Latest Caselaw 6096 Mad

                                                                          W.A.(MD)No.262 of 2021


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 08.03.2021
                                                    CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                       AND
                               THE HONOURABLE MRS. JUSTICE S.ANANTHI

                                            W.A.(MD)No.262 of 2021


                      S.S.Porchezhian                                      :Appellant
                                                       Vs.
                      1.The Engineer in Chief cum Chief Engineer,
                        (General)
                        Public Works Department
                        Chepauk, Chennai.

                      2.The Assistant Executive Engineer,
                        Water Resources Organization,
                        Chittar Basin Sub Division,
                        Tenkasi.

                      3.The Executive Engineer,
                        Water Resources Organization
                        Chittar Basin Division,
                        Tenkasi.                                           : Respondents


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

                      order of this Court in W.P.(MD) No.5210/2013 dated 23.02.2018.


                      1/4

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                                                                            W.A.(MD)No.262 of 2021


                                    For Appellant           : Mr.RM.Arun Swaminathan
                                    For Respondents         : Mr.K.P.Krishnadoss
                                                      Special Government Pleader

                                                      JUDGMENT

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

In view of the subsequent development, by which, the appellant

was dismissed from service, nothing survives for adjudication in this

appeal. If the dismissal order is set aside or reversed or modified, the

appellant can invoke his present request for encashing the earned leave.

The writ appeal is disposed of. No costs.

[M.M.S., J.] & [S.A.I, J.] 08.03.2021 Index : Yes/No Internet : Yes

RR

http://www.judis.nic.in W.A.(MD)No.262 of 2021

To

1.The Engineer in Chief cum Chief Engineer, (General) Public Works Department Chepauk, Chennai.

2.The Assistant Executive Engineer, Water Resources Organization, Chittar Basin Sub Division, Tenkasi.

3.The Executive Engineer, Water Resources Organization Chittar Basin Division, Tenkasi.

http://www.judis.nic.in W.A.(MD)No.262 of 2021

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

RR

Order made in W.A.(MD)No.262 of 2021

08.03.2021

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