The District Collector (Pd ... vs R. Suma
2022 Latest Caselaw 7599 Mad

                                                                                      W.A. No. 819 of 2022

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 11.04.2022

                                                              CORAM

                                  THE HONOURABLE MR. JUSTICE S. VAIDYANATHAN

                                                               AND

                                      THE HONOURABLE MS. JUSTICE N. MALA

                                                      W.A. No. 819 of 2022

                                                               &

                                                  C.M.P. No. 5550 of 2022

                     The District Collector (PD Section),
                     Krishnagiri District.                                   ..Appellant

                                                               Vs.


                     R. Suma                                                 ..Respondent



                     Prayer:          Writ Appeal as against the order dated 31.08.2017 made in

                     W.P. No. 4142 of 2016.

                                      For Appellant      ::     Mr. V. Nanmaran,
                                                                Addl. Govt. Pleader



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                                                                                      W.A. No. 819 of 2022




                                                        JUDGMENT

(Judgment of the Court was delivered by N. MALA,J.)

On the date of hearing of the condone delay petition on 28.03.2022,

the delay was condoned. As this Bench felt that there were no merits in the

writ appeal, final orders were passed in the writ appeal as well on

28.03.2022. However, the Registry, after numbering the writ appeal, had

listed it before a different Bench on 30.03.2022 and thereafter, it is listed

again today. Since this Bench has already passed an order in the writ appeal

on 28.03.2022, we are not inclined to pass any further orders except the one

delivered on 28.03.2022, which is as hereunder.

2. The respondent herein preferred the writ petition for a direction

to the appellant herein to reconsider her application for compassionate

appointment on merits, which was rejected vide proceedings of the

appellant dated 25.01.2018. The said writ petition came to be disposed of by

this Court, by the impugned order, directing the appellant herein to re-

consider the application of the writ petitioner/respondent herein seeking

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compassionate appointment on merits and in accordance with law.

Challenging the said order, the present writ appeal has been preferred.

3. Pursuant to the order passed in the writ petition, we find that

the representation of the writ petitioner/respondent herein has been rejected

on re-consideration on 04.10.2019 and a writ petition has also been filed

challenging the said order in W.P. No. 870 of 2022.

4. Therefore, we find that there are no merits in the writ appeal

and all the points that are sought to be contested in the writ appeal can be

agitated in the writ petition i.e, in W.P.No. 870 of 2022.

5. With the above observation, the writ appeal is disposed of. No

costs. Connected C.M.P. is closed.

                                                                                 (S.V.N.J.) (N.M.J.)
                     nv                                                               11.04.0222




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S. VAIDYANATHAN,J.

AND

N. MALA,J.

nv To The District Collector (PD Section), Krishnagiri District.

W.A. No. 819 of 2022

11.04.2022

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