Madras High Court
K.Thavamani vs The Secretary To Government on 21 September, 2022
WA(MD)No.1430 of 2011
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.09.2022
CORAM
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MR JUSTICE N. ANAND VENKATESH
W.A.(MD)No.1430 of 2011
K.Thavamani ... Appellant / Petitioner
/Vs./
1. The Secretary to Government,
Labour and Employment Department,
Secretariat, Chennai-9.
2. The Commissioner,
Department of Employment and Training,
Guindy, Chennai-32.
3. The Accountant General (A.E),
No.361, Anna Salai,
Chennai-18. ... Respondents/ Respondents
PRAYER: Appeal filed under Clause 15 of the Letters Patent, praying this
Court to set aside the order, dated 30.09.2010, passed in the W.P.(MD)No.
12367 of 2010 on the file of this Court.
Page 1 of 4
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WA(MD)No.1430 of 2011
For Appellant : Mr.Mahadevan
for Ms.AL.Ganthimathi
For Respondents : Mr.D.Sasikumar (R1, R2)
Additional Government Pleader
Mr.P.Gunasekaran (R3)
JUDGMENT
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
This Writ Appeal has been filed against the order passed by the
learned Single Judge of this Court dismissing the writ petition filed by the
petitioner, wherein the proceedings of the first respondent dated 24.12.2003
and 30.04.2004 was put to challenge.
2. Heard Mr.Mahadevan, learned counsel appearing for the appellant,
Mr.D.Sasikumar, learned Additional Government Pleader appearing for the
respondents 1 and 2 and Mr.P.Gunasekaran, learned counsel appearing for
the third respondent.
https://www.mhc.tn.gov.in/judis
WA(MD)No.1430 of 2011
3. On carefully going through the order passed by the learned Single
Judge, it is seen that the appellant had challenged the orders passed by the
first respondent of the years 2003 and 2004, in the year 2010 and that too,
after nine years from the date of his retirement. The learned Single Judge
also took note of the fact that the earlier writ petition was filed by the
petitioner in WP(MD)No.17400 of 2007 and at that point of time, the
petitioner did not choose to challenge the orders passed by the first
respondent in the years 2003 and 2004. Therefore, the learned Single Judge
has rightly held that the appellant cannot be raising one ground after
another, when such an opportunity was available even when the earlier writ
petition was filed.
4. This Court does not find any ground to interfere with the order
passed by the learned Single Judge of this Court. Accordingly, this Writ
Appeal stands dismissed. No costs.
(J.N.B.,J.) (N.A.V.,J.)
21.09.2022
Index : Yes/No
Internet : Yes
https://www.mhc.tn.gov.in/judis
WA(MD)No.1430 of 2011
J. NISHA BANU,J.
and
N. ANAND VENKATESH,J.
sm
To:
1. The Secretary to Government,
Labour and Employment Department,
Secretariat, Chennai-9.
2. The Commissioner,
Department of Employment and Training,
Guindy, Chennai-32.
3. The Accountant General (A.E),
No.361, Anna Salai,
Chennai-18.
Judgment made in
W.A.(MD)No.1430 of 2011
Dated
21.09.2022
https://www.mhc.tn.gov.in/judis
