Madras High Court
The Chairman vs R.Vani Vidhya Sree on 9 November, 2022
W.A(MD)No.1414 of 2015
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.11.2022
CORAM
THE HONOURABLE MR.JUSTICE M.S. RAMESH
AND
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.A(MD).Nos.1414, 1416, 1417, 1418 and 1419 of 2015
and CMP(MD) Nos.76, 78, 79 and 81 of 2016
1.The Chairman
Life Insurance Corporation of India,
Central Office, Yogakshema
Jeeva Bima Marg,
Mumbai
2.The Zonal Manager,
Life Insurance Corporation of India
Southern Zonal Office,
LIC Building,
Anna Salai
Chennai. :Appellants in all
appeals
Vs
R.Vani Vidhya Sree : Respondent in
WA(MD) No.1414/2015
M.Sivaganesh : Respondent in
WA(MD) No.1416/2015
M.R.Kumarendran : Respondent in
WA(MD) No.1417/2015
1/5
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1414 of 2015
N.Sankar : Respondent in
WA(MD) No.1418/2015
S.Ravindran : Respondent in
WA(MD) No.1419/2015
Prayer : Writ Appeals filed under Clause 15 of the Letters Patent against the
order dated 10.12.2015 made in W.P.(MD) Nos.15511/2015, 15514/2015
15515/2015, 15516/2015 and 15517/2015
For Appellants : Mr.G.Prabhu Rajadurai
For Respondents : Mr.Mahaboob Athiff
COMMON JUDGMENT
M.S.RAMESH,J.
and
N. ANAND VENKATESH,J.
When the matter came up for hearing, on 12.10.2022, this Court passed
the following order:
“When the writ petitions were allowed by the learned
Single Judge through order dated 16.10.2015, a direction was
issued to the Life Insurance Corporation of India to permit the
petitioners to participate and compete in the future vacancies
for the promotional post of Assistant Administrative Officer
on the basis of Rule 13 dated 01.04.2009 and Rule 8 dated
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1414 of 2015
12.11.2009 of 2009 Rules.
2. When the matter was taken up for hearing,
Mr.G.Prabhu Rajadurai, learned counsel appearing on behalf
of the Life Insurance Corporation of India, submitted that by
virtue of the subsequent amendment to the Life Insurance
Corporation of India Development Officers (Revision of
Certain Terms and Conditions of Service) Rules 2009.
governing the terms and conditions of service applicable to
Development Officers was amended and Rule 13, which
provided for the Development Officers being considered for
promotion as Assistant Branch Manager or Administrative
Officers was done away with. In view of the same, the
direction issued in the writ petition become inoperational,
since the direction was only to consider the petitioners for the
future promotion.
3. The learned counsel for the writ petitioners sought
for some more time. The learned counsel for the writ
petitioners shall address this Court on the subsequent
development and they shall also take instructions as to
whether the promotion has already been given to the writ
petitioners and what is their present status.
4. Post these writ appeals under the same caption,
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W.A(MD)No.1414 of 2015
finally on 19.10.2022.”
2. When the matter was taken up for hearing today, it is brought to our
notice that pursuant to the amendment to the relevant Rules, there is no scope
for the writ petitioners to participate and compete in the future vacancy for the
post of Assistant Administrative Officer.
3. In view of the same, the direction issued by the learned single Judge,
while disposing of the writ petition, will become unworkable. Recording the
same, these appeals stand closed. It goes without saying that it will always be
left open to the writ petitioners to challenge the amendment that was brought
under the relevant rules in accordance with law. No costs. consequently
connected Miscellaneous Petitions are closed.
[M.S.R.,J] [N.A.V.,J]
09.11.2022
Index : Yes / No
Internet : Yes
RR
https://www.mhc.tn.gov.in/judis
W.A(MD)No.1414 of 2015
M.S. RAMESH, J.
AND
N.ANAND VENKATESH,J.
RR
W.A(MD).Nos.1414, 1416, 1417, 1418 and 1419 of 2015
09.11.2022
https://www.mhc.tn.gov.in/judis
