The Director General Of Police vs Tr.V.Kumar
2022 Latest Caselaw 2036 Mad

                                                                                   W.A.No.225 of 2022.

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 08.02.2022

                                                    CORAM:

                            THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                              AND
                          THE HONOURABLE MR.JUSTICE J.MOHAMMED SHAFFIQ

                                               W.A.No. 225 of 2022
                                                      and
                                              C.M.P.No.1641 of 2022


            The Director General of Police,
            Chennai-4.                                                         ... Appellant
                                                       -vs-

            Tr.V.Kumar                                                         .... Respondent



            Prayer: Writ Appeal filed under Clause 15 of Letter Patent Act, to set aside the order

            dated 25.02.2011 passed in W.P.No.41273 of 2006 and allow the Writ Appeal.


                                            For Appellant  : P.Anandakumar
                                                            Government Advocate
                                            For Respondent : M.S.Soundararajan




            1/4

https://www.mhc.tn.gov.in/judis
                                                                                        W.A.No.225 of 2022.




                                                     JUDGMENT

S.VAIDYANATHAN.,J and MOHAMMED SHAFFIQ.,J This Writ Appeal has been filed against the order dated 25.02.2011 passed by the

learned Single Judge in W.P.No.41273 of 2006, by which the learned Single Judge has

allowed the writ petition by directing the respondent to include the names of the

petitioners in the selection list for the year 1992-1993 for the purpose of seniority.

2. Heard both sides. Perused the records.

3. Today, when the matter is taken up for hearing, the learned Government

Advocate appearing for the Appellant submitted that a common order dated 25.02.2011

came to be passed in W.P.Nos.41271 to 41273 of 2006 by the learned Single Judge on

25.02.2011 and challenging the same, the Appellants have preferred a Writ Appeal in

W.A.No.3803 of 2019 against one of the writ petitioners in W.P.No.41271 of 2006,

which came to be dismissed by the First Bench of this Court vide order dated

07.01.2020, pursuant to which the order passed by this Court on 25.02.2011 has been

implemented.

https://www.mhc.tn.gov.in/judis W.A.No.225 of 2022.

4. In view of the same, nothing survives for further adjudication warranting

further orders in this case.

5. Accordingly, this Writ Appeal stands closed. No costs. Consequently,

connected Miscellaneous Petition is closed.

                                                              [S.V.N., J.,]     [M.S.Q., J]
                                                                        08.02.2022
            Index: Yes / No
            Internet: Yes / No
            arr

https://www.mhc.tn.gov.in/judis W.A.No.225 of 2022.

S. VAIDYANATHAN,J., and J.MOHAMMED SHAFFIQ., arr

W.A.No. 225 of 2022

08.02.2022

https://www.mhc.tn.gov.in/judis W.A.No.225 of 2022.

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