The Chairman vs M.Padmapriya
2022 Latest Caselaw 16698 Mad

                                                                               W.A.(MD)No.1413 of 2015

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 19.10.2022

                                                         CORAM

                                    THE HON'BLE MRS JUSTICE J. NISHA BANU
                                                     AND
                                  THE HON'BLE MR JUSTICE N. ANAND VENKATESH

                                                W.A.(MD)No.1413 of 2015
                                                         and
                                                M.P.(MD)No.1 of 2015 &
                                                C.M.P.(MD)No.75 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,
                       L.I.C.Building,
                       Anna Salai,
                       Chennai – 600 002.                          ... Appellants / Respondents

                                                           /Vs./

                     M.Padmapriya                                  ... Respondent / Petitioner

                     PRAYER:         Appeal - filed under Clause 15 of the Letters Patent, praying
                     this Court, to call for the records relating to the order dated 10.12.2015
                     made in W.P.(MD)No.15510 of 2015 and set aside the same and allow the
                     above writ appeal.

                     Page 1 of 3



https://www.mhc.tn.gov.in/judis
                                                                                     W.A.(MD)No.1413 of 2015




                                        For Appellants     : Mr.G.Prabhu Rajadurai
                                        For Respondent     : No appearance



                                                          JUDGMENT

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

It is brought to the notice of this Court that the writ petitioner was

terminated from service as early as on 03.03.2017. In view of the same,

nothing survives in this Writ Appeal and accordingly the same is closed. No

costs. Consequently, connected Miscellaneous Petitions are closed.

(J.N.B.,J.) (N.A.V.,J.) 19.10.2022 Index : Yes/No (1/2) Internet : Yes sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1413 of 2015

J. NISHA BANU,J.

and N. ANAND VENKATESH,J.

sm

Judgment made in W.A.(MD)No.1413 of 2015 (1/2)

Dated 19.10.2022

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