Madras High Court
The State Of Tamil Nadu vs R.Gopal on 22 October, 2021
Writ Appeal No.2127 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.10.2021
CORAM :
THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MR. JUSTICE R.VIJAYAKUMAR
Writ Appeal No.2127 of 2021
1. The State of Tamil Nadu,
rep. by its Secretary to Government,
Home Department,
Secretariat, Chennai.
2. The Director General of Police,
Dr.Radhakrishnan Salai,
Mylapore,
Chennai – 4.
3. The Deputy Inspector General of Police,
Salem Range,
Salem.
4. The Superintendent of Police,
Dharmapuri District,
Dharmapuri. ... Appellants
vs.
R.Gopal ... Respondent
Writ Appeal filed under Clause 15 of Letters Patent against the order
dated 17.07.2013 passed by this Court in W.P.No.22997 of 2009.
Page No.1 of 4
https://www.mhc.tn.gov.in/judis/
Writ Appeal No.2127 of 2021
For Appellants : Mr.K.V.Sajeev Kumar,
Government Advocate
For Respondent : Mr.M.Ravi
JUDGMENT
(Judgment of the Court delivered by S.VAIDYANATHAN,J.)
Challenging the order dated 17.07.2013 passed by the learned Single
Judge in W.P.No.22997 of 2009, Government has come up with this Writ
Appeal.
2. Learned Single Judge has directed the Respondents in the Writ
Petition to consider the request of the Writ Petitioner in the light of
G.O.Ms.No.844 Home (Police-V) Department, dated 03.06.1997 and
G.O.Ms.No.15 Home (Police-V) Department, dated 07.01.2010, and pass
appropriate orders within a period of three months.
3. It is seen that, there is no adverse order passed against the Writ
Petitioner, as his request alone need to be considered. The Writ Petition is of
the year 2009 and the present Appeal has been filed as early as in 2014 and
got numbered only in 2021. More than a decade has passed by from the date
of passing of the order in the Writ Petition.
4. Learned Government Advocate appearing for the Appellants
https://www.mhc.tn.gov.in/judis/
Writ Appeal No.2127 of 2021
contended that, G.O.Ms.No.844 Home (Police-V) Department, dated
03.06.1997 may not be applicable to the case of the Respondent/Writ
Petitioner.
5. The learned Single Judge has only directed the Respondents
therein to pass appropriate orders in the light of the said Government Order
and has not directed that, a positive order should be passed. Hence, we find
no reason to interfere with the order passed by the learned Single Judge.
6. It is made clear that, if the representation of the Respondent/Writ
Petitioner is not disposed of earlier, the same shall be disposed of within a
period of three months from the date of receipt of a copy of this judgment,
after affording an opportunity of hearing to the parties concerned.
In fine, the Writ Appeal stands dismissed. No costs. Consequently,
connected C.M.P.No.13447 of 2021 is closed.
[S.V.N.,J.] [R.V.,J.]
22.10.2021
Index : Yes/No
Speaking Order : Yes/No
(aeb/vm)
https://www.mhc.tn.gov.in/judis/
Writ Appeal No.2127 of 2021
S.VAIDYANATHAN,J.
AND
R.VIJAYAKUMAR,J.
(aeb)
Judgment in
W.A.No.2127 of 2021
22.10.2021
https://www.mhc.tn.gov.in/judis/
