C.Elangovan vs Superintending Engineer
2022 Latest Caselaw 659 Mad

                                                                            W.P.No.35115 of 2012

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                  Dated 11.01.2022

                                                     CORAM:

                             THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR

                                               W.P.No.35115 of 2012
                                               and M.P.No.1 of 2012
                       C.Elangovan                                           ... Petitioner

                                                      Vs.

                       1. Superintending Engineer,
                          Office of Superintending Engineer,
                          Tamil Nadu Electricity Board,
                          West Circle, Chennai.

                       2. Assistant Executive Engineer,
                          Tamil Nadu Electricity Board, Anna Nagar,
                          Plot No.1100-A, H-Block, 5th Street,
                          11th Main Road, Anna Nagar,
                          Chennai 600 040.                                  ... Respondents

                       Prayer: Writ petition filed under Article 226 of the Constitution of
                       India seeking to issue a Writ of Mandamus forbearing the respondents
                       from conducting departmental proceedings in pursuant to the charge
                       memo in        Ku.n.023153/Mapo/Samipava/Uniaa/nipi2/u1/Ko.O.Na09,
                       dated 26.12.2009 till the disposal of the criminal Trial in
                       C.C.No.5/2012 on the file of the Special Judge Vigilance and Anti
                       Corruption Court, High Court Buildings, Chennai and pass orders.



                       Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                                W.P.No.35115 of 2012

                                  For petitioner         : No appearance

                                  For respondents        : Mr.P.Subramanian (TNEB)
                                                           for R1 and R2


                                                         ORDER

This matter is listed today under the caption "For dismissal".

However, none appeared for the petitioner.

2. The learned standing counsel appearing for the respondents

Board submitted that this writ petition has been filed seeking to issue a

Writ of Mandamus, forbearing the respondents from conducting

departmental proceedings in pursuant to the charge memo dated

26.12.2009 till the disposal of the Trial in C.C.No.5/2012 on the file of

the Special Judge Vigilance and Anti Corruption Court, High Court

Buildings, Chennai.

3. He further submitted that the above said Criminal Case was

ended with an order of conviction during the year 2018 and

subsequently, following the judgment passed by the Criminal Court,

the petitioner was dismissed from service. Therefore, the prayer sought

https://www.mhc.tn.gov.in/judis W.P.No.35115 of 2012

for in the writ petition has become infructuous and nothing survives for

further adjudication.

4. Recording the submission made by the learned counsel

appearing for the respondents, this writ petition is dismissed as

infructuous. Consequently, connected miscellaneous petition is closed.

No costs.

11.01.2022

Index:Yes/No Internet:Yes/No mst

To

1. Superintending Engineer, Office of Superintending Engineer, Tamil Nadu Electricity Board, West Circle, Chennai.

2. Assistant Executive Engineer, Tamil Nadu Electricity Board, Anna Nagar, Plot No.1100-A, H-Block, 5th Street, 11th Main Road, Anna Nagar, Chennai 600 040.

https://www.mhc.tn.gov.in/judis W.P.No.35115 of 2012

D. KRISHNAKUMAR, J.

mst

W.P.Nos.35115 of 2012 and M.P.No.1 of 2012

11.01.2022

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