Madras High Court
Syed Fazlur Rahman vs The Government Of Tamil Nadu on 13 October, 2022
W.P.No.38083 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.10.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.38083 of 2016
and
W.M.P.Nos.32657 & 32658 of 2016
Syed Fazlur Rahman ...Petitioner
Vs.
1.The Government of Tamil Nadu,
Represented by Secretary to Government,
Animal Husbandary, Dairying and
Fisheries Department,
Secretariat,
Chennai – 600 009.
2.The Commissioner of Fisheries,
Anna Salai,
Chennai – 600 006. ..Respondents
Prayer : Writ Petition filed Under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondents herein to include the
name of the petitioner, over and above the names of the directly recruited
Inspectors of Fisheries, included in the approved Panel for recruitment by
transfer to the Post of Assistant Director of Fisheries for the year 2015-2016
and to promote the petitioner to the said post with effect from the date of
1/5
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W.P.No.38083 of 2016
promotion of the empanelled Inspectors of Fisheries and grant all
consequential benefits to the petitioner herein, by also applying the ratio laid
down by the Honourable Division Bench of this Honourable Court in the
Judgment dated 14.9.2016 in W.A. No.983 of 2015 and Batch Cases.
For Petitioner : Mr.J.Ravi
For M/s.M.Ravi
For R1 and R2 : Mrs.V.Yamuna devi
Special Government Pleader
ORDER
The relief sought for in the present writ petition is to direct the
respondents to include the name of the petitioner, over and above the names
of the directly recruited Inspectors of Fisheries, included in the approved
Panel for recruitment by transfer to the Post of Assistant Director of
Fisheries for the year 2015-2016 and to promote the petitioner to the said
post with effect from the date of promotion of the empanelled Inspectors of
Fisheries and grant all consequential benefits to the petitioner , by also
applying the ratio laid down by the Honourable Division Bench of this
Honourable Court in the Judgment dated 14.9.2016 in W.A. No.983 of 2015
and Batch Cases.
https://www.mhc.tn.gov.in/judis
W.P.No.38083 of 2016
2. The learned Special Government Pleader appearing on behalf of the
respondents 1 and 2 made a submission that during the pendency of the writ
petition, the petitioner was promoted to the post of Assistant Director of
Fisheries in G.O.(D).No.190, Animal Husbandry, Dairying and Fisheries
(FS2) Department dated 27.07.2020.
3. Thus, the grievances of the writ petitioner was redressed and
consequently, the writ petition stands closed. No costs. Connected
miscellaneous petitions are also closed.
13.10.2022
(½)
Index : Yes
Speaking order:Yes
kak
To
1.The Secretary to Government,
Government of Tamil Nadu,
Animal Husbandary, Dairying and
Fisheries Department,
Secretariat,
Chennai – 600 009.
2.The Commissioner of Fisheries,
Anna Salai,
https://www.mhc.tn.gov.in/judis
W.P.No.38083 of 2016
Chennai – 600 006.
https://www.mhc.tn.gov.in/judis
W.P.No.38083 of 2016
S.M.SUBRAMANIAM, J.
kak
W.P.No.38083 of 2016
(½)
13.10.2022
https://www.mhc.tn.gov.in/judis
