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Mrs.S.Gunasekari vs The State Of Tamil Nadu
2022 Latest Caselaw 8678 Mad

Citation : 2022 Latest Caselaw 8678 Mad
Judgement Date : 25 April, 2022

Madras High Court
Mrs.S.Gunasekari vs The State Of Tamil Nadu on 25 April, 2022
                                                                                W.P. No.7482 of 2009

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 25.04.2022

                                                      CORAM

                            THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                               W.P. No.7482 of 2009

                     1.Mrs.S.Gunasekari
                     2.Mrs.Sandiya Maheswari
                     3.Mrs.K.Pechiammal
                     4.Mrs.T.Thevakumari
                     5.Mrs.C.Poongodi
                     6.Mrs.S.Buvaneshwari
                     7.Miss.Thammemunisa
                     8.Mrs.S.Sangeetha                                ... Petitioners

                                                          Vs.


                     1.The State of Tamil Nadu
                       Rep. by the Secretary to Government,
                       Social Welfare Department,
                       Fort St.George, Chennai-9.

                     2.Mr.N.S.Palaniappan,
                       The Secretary to Government,
                       Social Welfare Department,
                       Fort St.George, Chennai-9.

                     3.The Director,
                       Department of Social Welfare and
                        Nutritious Meal Programme,
                       Chepauk, Chennai.

                     1/1

https://www.mhc.tn.gov.in/judis
                                                                               W.P. No.7482 of 2009

                     4.Mr.K.N.Manivasagam,
                       The Director,
                       Department of Social Welfare and
                        Nutritious Meal Programme,
                       Chepauk, Chennai.

                     5.Rathinam
                     6.Tmt.Vijayarani
                     7.Tmt.P.Muthunayagam
                     8.Tmt.Bindu
                     9.Tmt.Ilavarasi
                     10.Tmt.Bhuvaneshwari
                     11.Tmt.Rajeshwari
                     12.Tmt.Amirtha Gouri
                     13.Selvi.A.T.Baby Geethanjali
                     14.Tmt.Kamaleshwari
                     15.Tmt.A.Chandra Devi                            ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying to issue a Writ of Certiorarified Mandamus calling for the
                     records relating to the proceedings G.O.3(D) No.1 Social Welfare and
                     Nutritious Meal Programme Department dated 02.01.2008 and quash the
                     same and consequently to direct the respondents to appoint the petitioners
                     with effect from the date of the above G.O. with all monetary and service
                     benefits.

                                       For Petitioner     : Mr.V.S.Sithannan
                                       For Respondents    : Mr.R.L.Karthika
                                       1 to 4               Government Advocate
                                       For Respondents    : Mr.R.Prem Narayan
                                       6,7,9,10,12,13
                                        and 15
                                       For Respondents    : No appearance
                                       5, 8 and 11



                     2/2

https://www.mhc.tn.gov.in/judis
                                                                                     W.P. No.7482 of 2009

                                                            ORDER

The learned counsel for the petitioners and Mr.R.Prem Narayanan,

learned counsel for the respondents 6,7,9,10,12,13 and 15 in unison

submitted that the issue is covered by the judgment of this Court in

W.P.No.3865 of 2008 dated 01.04.2022 and modified vide order dated

12.04.2022.

2. In view of the same, the present writ petition is disposed of in

terms of the decision in W.P.No.3865 of 2008. No costs. Consequently, the

connected miscellaneous petition, if any, is closed.

25.04.2022

Speaking (or) Non Speaking Order Index : Yes/ No mka

https://www.mhc.tn.gov.in/judis W.P. No.7482 of 2009

To:

1.The Secretary to Government, Social Welfare Department, Fort St.George, Chennai-9.

2.Mr.N.S.Palaniappan, The Secretary to Government, Social Welfare Department, Fort St.George, Chennai-9.

3.The Director, Department of Social Welfare and Nutritious Meal Programme, Chepauk, Chennai.

4.Mr.K.N.Manivasagam, The Director, Department of Social Welfare and Nutritious Meal Programme, Chepauk, Chennai.

https://www.mhc.tn.gov.in/judis W.P. No.7482 of 2009

MOHAMMED SHAFFIQ, J.

mka

W.P. No.7482 of 2009

25.04.2022

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

 
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