The Government Of Tamil Nadu vs R.Arumugam
2022 Latest Caselaw 9937 Mad

                                                                              W.A.No.1428 of 2022

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 13.06.2022

                                                            CORAM

                                        The Hon'ble Mr. Justice PARESH UPADHYAY
                                                             and
                                    The Hon'ble Mrs. Justice V. BHAVANI SUBBAROYAN

                                                    W.A.No.1428 of 2022
                                                  & C.M.P.No.9231 of 2022

                     1.The Government of Tamil Nadu,
                      Rep., by its Home Secretary,
                      Fort St. George, Chennai-600 009.

                     2.The Director General of Police,
                      Kamarajar Salai,
                      Mylapore, Chennai-600 004.

                     3.The Commissioner of Police,
                      Coimbatore City, Coimbatore.                             .. Appellants


                                                             Vs

                     1.R.Arumugam
                     2.Srikumar                                                .. Respondents


                                  Appeal preferred under Clause 15 of Letters Patent against the
                     order dated 10.04.2013 made in W.P.No.7193 of 2011.


                                       For Appellants   :     Mr.V.Nanmaran
                                                              Additional Government Pleader




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                W.A.No.1428 of 2022

                                                         JUDGMENT

(Made by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order dated 10.04.2013

recorded on W.P. No.7193 of 2011. This appeal is by the respondents/

State authorities.

2. Mr.V.Nanmaran, learned Government Advocate for the State

authorities has submitted that the basis of fixation of seniority as

accepted by the learned single Judge is against the policy of the State

and therefore that finding needs to be interfered with. It is submitted

that this appeal be entertained.

3. Having heard the learned Government Advocate for the

appellants and having considered the material on record, this Court

finds that learned single Judge on the basis of some earlier decisions of

this Court has granted relief to the writ petitioners.

3.1 The date of order of learned single Judge under challenge is

10.04.2013 and about a decade has passed by this time. We do not

consider it proper to interfere in the discretion exercised by learned

single Judge after about a decade.

https://www.mhc.tn.gov.in/judis W.A.No.1428 of 2022

3.2 We also find that there is a reference to the decision of this

Court in W.P. No.27036 of 2005 dated 13.04.2006 and it is informed

to the Court that against the said order, writ appeal was filed and it is

also dismissed at the relevant time.

4. In totality, we find that no interference is required. The writ

appeal is dismissed. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                          (P.U., J)    (V.B.S., J)
                                                                                 13.06.2022
                     Index:Yes/No
                     mmi/2

https://www.mhc.tn.gov.in/judis W.A.No.1428 of 2022

PARESH UPADHYAY, J.

and V. BHAVANI SUBBAROYAN, J.

mmi

W.A.No.1428 of 2022

13.06.2022

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