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Unknown vs The Government Of Tamil Nadu
2022 Latest Caselaw 4157 Mad

Citation : 2022 Latest Caselaw 4157 Mad
Judgement Date : 3 March, 2022

Madras High Court
Unknown vs The Government Of Tamil Nadu on 3 March, 2022
                                                W.A.No.370 of 2022



              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                         DATED:   03.03.2022

                              CORAM :

  THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                  AND
      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                         W.A.No.370 of 2022
1. S.Kalaiyarasi
2. A.Philip
3. M.Balamani
4. P.Mala
5. R.Rajathi
6. A.Lakshmi
7. R.Manimegalai
8. M.Vijaya
9. A.Shanthi
10.A.Rajeswari
11.N.Prema
12.J.Leela
13.G.Vijayalakshmi
14.R.Eswari
15.A.Vijaya
16.S.Kalarani
17.J.Parameshwari
18.M.Chitra
19.J.Ponni
20.M.Rani
21.A.Parvathi
22.S.Perumayi
23.R.Valarmathi
24.S.Kamatchi
25.D.Santhi
26.R.Punitha
27.J.Jayanthi
28.R.Dhanalakshmi

___________
Page 1 of 4
                                                     W.A.No.370 of 2022



29.P.Jayalakshmi
30.A.Rajammal
31.S.Rani
32.S.Ponnarasi                                      .. Appellants
                                  vs

1. The Government of Tamil Nadu,
   Rep. by the Principal Secretary
    to Govt., Agriculture Department,
   Fort St. George, Chennai 600 006.

2. The Director of Agriculture,
   Tamil Nadu Horticulture Development
    Agency, Ezhilagam, Chepauk, Chennai 600 005.

3. The Deputy Director of Horticulture,
   Jakir Ammapalayam Post, Salem 636 302.           .. Respondents

Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 12.10.2020 passed in W.P.No.14670 of 2020 on the file of
this Court.


      For the Appellants     :     Mr.K.M.Ramesh

      For the Respondents    :     Mr.P.Muthukumar
                                   State Govt. Pleader

                              *****
                             JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

The learned counsel for the appellants prays for withdrawal of

the writ appeal as well as the writ petition with liberty to challenge

___________

W.A.No.370 of 2022

the G.O. Ms.No.70, Agriculture Department, dated 18.03.2020

along with the time scale pay given to the appellants on

regularisation.

In view of the above, the writ appeal as well as the writ

petition are dismissed as withdrawn with the liberty as prayed for.

No costs.

(M.N.B., CJ.) (D.B.C., J.) 03.03.2022 Index : Yes/No

sra

To:

1. The Principal Secretary to Govt. of Tamil Nadu, Agriculture Department, Fort St. George, Chennai 600 006.

2. The Director of Agriculture, Tamil Nadu Horticulture Development Agency, Ezhilagam, Chepauk, Chennai 600 005.

3. The Deputy Director of Horticulture, Jakir Ammapalayam Post, Salem 636 302.

___________

W.A.No.370 of 2022

M.N.Bhandari, CJ.

and D.Bharatha Chakravarthy, J.

(sra)

W.A.No.370 of 2022

03.03.2022

___________

 
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