Madras High Court
The State Of Tamilnadu vs Dr.Tmt. Annie D. Ambrose on 28 October, 2021
W.A.No. 2262 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.10.2021
CORAM:
THE HONOURABLE MR.JUSTICE S. VAIDYANATHAN
AND
THE HONOURABLE MR.JUSTICE R. VIJAYAKUMAR
W.A.No. 2262 of 2019 and
C.M.P. No. 14984 of 2019
1. The State of Tamilnadu,
Rep. by its Secretary,
Education, Science & Technology
Department,
Fort St. George,
Chennai – 600 009.
2. The Commissioner of Collegiate Education,
College Road, Chennai – 600 006. ...Appellants
Vs.
1. Dr.Tmt. Annie D. Ambrose
Alias J.Rukmani
2. Tamil Nadu Public Service Commission,
Rep. by its Secretary,
Chennai – 600 007.
3. The Principal,
Manonmaniam Sundaranar University,
Rep. by its Registrar,
1/5
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W.A.No. 2262 of 2019
Tirunelveli.
4. The Principal Accountant General (A&E),
O/o. The Accountant General,
Teynampet,
Chennai – 600 018. ....Respondents
Prayer: Writ Appeal filed under Clause 15 of Letter Patent Act, to set
aside the order dated 13.03.2018 passed by this Court in W.P.No.20856 of
2012.
For Appellants : Mr.K.V.Sanjeevkumar,
Government Advocate
For Respondents : Mr.L.Chandrakumar for R1
Ms. Hema for R2
M/S Ajmal Associates for R3
*****
JUDGMENT
(Judgment of the Court was delivered by S.VAIDYANATHAN,J)
The Writ Appeal is filed against the order of the learned Single Judge
dated 13.03.2018 passed in W.P.No.20856 of 2012.
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W.A.No. 2262 of 2019
2. This Court vide order dated 24.06.2021 directed the learned
Government Pleader to instruct the First Appellant to comply with the order
of the Writ Court by issuing appropriate orders regularising the services of
the Writ Petitioner and immediately issue her all the service benefits, to
which she is entitled to and the matter was directed to be listed on
20.07.2021 for reporting compliance. On 20.07.2021, at the request of the
learned Government Advocate, for filing an Affidavit of the Director of
Collegiate Education, Chennai, the matter was adjourned to 01.09.2021.
Thereafter the matter got adjourned on three occasions i.e., on 07.09.2021,
15.09.2021 and 20.10.2021, at the request of the learned Government
Advocate and the matter is listed today.
3. When the matter is taken up for hearing, it is represented by
Mr.Sajeevkumar, learned Government Advocate that the order passed by
this Court on 24.06.2021 has been complied with and a sum of
Rs.1,34,988/-, Rs.26,53,620/- and Rs.1,94,983/- have been deposited in the
account of the Writ Petitioner on 27.10.2021 by the Government of Tamil
Nadu. A copy of the pass book has been produced before this Court to that
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W.A.No. 2262 of 2019
effect.
4. In view of the same, this Writ Appeal stands closed. No costs.
Consequently, connected Miscellaneous Petition is closed.
[S.V.N., J.,] [R.V., J]
28.10.2021
Index: Yes/no
Internet: Yes/no
arr/shk
To
1. Tamil Nadu Public Service Commission,
Rep. by its Secretary,
Chennai – 600 007.
2. The Principal,
Manonmaniam Sundaranar University,
Rep. by its Registrar,
Tirunelveli.
3. The Principal Accountant General (A&E),
O/o. The Accountant General,
Teynampet,
Chennai – 600 018.
https://www.mhc.tn.gov.in/judis
W.A.No. 2262 of 2019
S. VAIDYANATHAN,J
and
R.VIJAYAKUMAR, J
arr/shk
W.A.No. 2262 of 2019
28.10.2021
https://www.mhc.tn.gov.in/judis
