The Government Of Tamil Nadu vs P.Deepavali
2021 Latest Caselaw 21537 Mad

                                                                       W.A.No.2741 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 27.10.2021

                                                    CORAM:

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    AND
                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.A.No.2741 of 2021 and
                                             C.M.P.No.17992 of 2021

                     1. The Government of Tamil Nadu
                        Rep. by its Secretary
                        Social Welfare Department
                        Fort St. George,
                        Chennai- 600 009.

                     2. The Director
                        Social Welfare Department
                        PWD Complex,
                        Chepauk,
                        Chennai- 600 005.

                     3. The Commissioner
                        Integrated Child Development Scheme
                        Tharamani,
                        Chennai- 600 113.

                     4. The Programme Officer (ICDS)
                        19A, Ramathas Naidu Street, Puthupalayam,
                        Cuddalore- 606 001.                       ..   Appellants




                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.2741 of 2021

                                                              ..Vs..
                     1. P.Deepavali
                     2. G.Ganesan
                     3. T.Palani
                     4. P.Ganagasalam                                       ..    Respondents

                                  Writ Appeal filed under Clause 15 of the Letters Patent to set aside
                     the order dated 07.12.2018 made in W.P.No.23315 of 2011.


                                        For Appellants : Mr.R.Neelakandan
                                                        Additional Advocate General
                                                       Assisted by Mr.K.V.Sajeev Kumar

                                                        JUDGMENT

(The Judgement of the Court was delivered by S.VAIDYANATHAN,J)

This Writ Appeal is directed against the order of the learned Single

Judge dated 07.12.2018 made in W.P.No.23315 of 2011, in directing the

Appellants 1 and 2, to consider the services of the Petitioners in the

erstwhile TACEL and pass necessary orders in accordance with law.

2. Heard the learned Additional Advocate General appearing for the

Appellants. Perused the records.

https://www.mhc.tn.gov.in/judis W.A.No.2741 of 2021

3. From the records, it is seen that in compliance to the order passed

by the learned Single Judge, which is impugned in this Writ Appeal, the

Commissioner of Social Welfare has passed the orders dated 05.01.2021,

rejecting the request of the Respondents/Writ Petitioners to count their

service in TACL for regular pension.

4. Since the order passed by the learned Single Judge has already

been complied with, ofcourse rejecting the request of the Respondents/Writ

Petitioners, no further orders are required in this Writ Appeal.

5. In view of the same, this Writ Appeal is dismissed. However, it is

open to the Respondents/Writ Petitioners to challenge the rejection orders,

in the manner known to law. No costs. Consequently, connected

Miscellaneous Petition is closed.

(S.V.N.J) (R.V..J) 27.10.2021 arr/shk

https://www.mhc.tn.gov.in/judis W.A.No.2741 of 2021

S.VAIDYANATHAN, J and R.VIJAYAKUMAR, J

arr/shk

W.A.No.2741 of 2021

27.10.2021

https://www.mhc.tn.gov.in/judis W.A.No.2741 of 2021

https://www.mhc.tn.gov.in/judis