Madras High Court
The State Of Tamil Nadu vs M.Kannammal on 18 November, 2021
W.A(MD)Nos.906 & 907 of 2010
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 18.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
and
THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
W.A(MD)Nos.906 & 907 of 2010
and
M.P(MD)Nos.2 and 3 of 2010
1.The State of Tamil Nadu,
Rep. by its Principal Secretary to Government
Department of Adi Dravidar and
Tribal Welfare,
Secretariat, Fort St.George,
Chennai.
2.The Director,
Department of Adi Dravidar Welfare,
Chepauk,
Chennai.
3.The District Adi Dravidar and
Tribal Welfare Officer,
District Adi Dravidar and
Tribal Welfare Office,
Karur District. ... Appellants / Respondents
in W.As.
Vs.
1.M.Kannammal ... Respondent / Petitioner in
W.A(MD)No.906/2010
1/4
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.906 & 907 of 2010
2.K.M.Thangavel ... Respondent / Petitioner in
W.A(MD)No.907/2010
COMMON PRAYER: The Writ Appeals filed under Clause 15 of the Letters
Patent Act, against the order passed by this Court in W.P(MD)No.11346 of
2008 and W.P(MD)No.11347 of 2008 respectively dated 10.03.2010
For Appellants : Mr.S.P.Maharajan,
(in both WAs) Spl.Govt.Pleader
For Respondent : No Appearance
COMMON JUDGMENT
S.VAIDYANATHAN,J.
and
DR.G.JAYACHANDRAN,J.
The Writ Appeals have been filed against the order passed by this
Court in W.P(MD)No.11346 of 2008 and W.P(MD)No.11347 of 2008
respectively dated 10.03.2010.
2. This Writ Appeals have been filed by the State being aggrieved by
the order of the Learned Single Judge, directing the State to regularize the
appointment of the respondents / writ petitioners, from the date of
appointment and not from the date of passing of G.O.Ms.No.367, Social
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.906 & 907 of 2010
Welfare Department, dated 08.03.1988. The respondents therein were
contingent staff working in Adi Dravidar and Tribal Welfare Department,
and the Writ Petitions, seeking regularization from the date of appointment
relying upon earlier G.O.Ms.No.111, Adi Dravidar and Tribal Welfare (ADW
IV) Department, dated 17.09.1996 was favourably considered by this
Court.
3. Today, Mr.S.P.Maharajan, the learned Special Government Pleader
appearing for the appellants submitted that the writ petitioners, who are
the respondents herein, passed away and there is no legal heirs for them to
continue the litigation.
4. In the light of the above facts, the writ appeals are dismissed as
abated, without adverting to the merits of the appeals. No costs.
Consequently, the connected miscellaneous petitions are closed.
[S.V.N.,J.] [G.J.,J.]
18.11.2021
Index : Yes / No
Internet : Yes / No
MPK
https://www.mhc.tn.gov.in/judis
W.A(MD)Nos.906 & 907 of 2010
S.VAIDYANATHAN, J.
and
DR.G.JAYACHANDRAN, J.
MPK
ORDER MADE IN
W.A(MD)Nos.906 & 907 of 2010
18.11.2021
https://www.mhc.tn.gov.in/judis
