S.Sundar vs The Secretary
2023 Latest Caselaw 4149 Mad

                                                                                W.A.No.89 of 2017

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 12.04.2023

                                                           CORAM:

                                           THE HONOURABLE MR.D.KRISHNAKUMAR

                                                             AND

                       THE HONOURABLE MRS. JUSTICE K. GOVINDARAJAN THILAKAVADI

                                                     W.A.No.89 of 2017
                     S.Sundar                                        ...   Appellant

                                  versus

                     1.The Secretary,
                     Tamil Nadu Public Service Commission,
                     Chennai 600 002

                     2.The Director,
                     Rural Development,
                     Panagal Building,
                     Saidapet, Chennai 15.                           ...   Respondents


                          Appeal filed against the order passed by this Court dated
                     18.10.2012 in WP No.1447 of 2005.


                                  For Appellant     : Mr.N.Subramaniyan

                                  For Respondents         : Ms.Niraimathi,
                                                     for the first respondent

                                                     Ms.S.Anitha,
                                                     Special Government Pleader,
                                                     for the second respondent


                                                         JUDGMENT

https://www.mhc.tn.gov.in/judis W.A.No.89 of 2017

(made by D.KRISHNAKUMAR, J.)

The learned counsel for the appellant as well as learned counsel

for the respondents have submitted before this Court that the subject

matter in the writ petition has now been complied with by the

Respondent department, pursuant to the judgment passed by the

Hon'ble Supreme Court dated 11.02.2021 in Conmt. P. ( C ) No. 638

of 2017 and etc. batch.

2. In the light of the submissions made by the learned counsel

for the parties concerned, nothing survives for adjudication in the writ

appeal. Consequently, the writ appeal stands dismissed as

infructuous. No costs. CMP No.1468 of 2017 and 21213 of 2018 are

closed.

(D.K.K., J.) (K.G.T., J.) 12.04.2023 Index: Yes/no mrn

To

1.The Secretary, Tamil Nadu Public Service Commission, Chennai 600 002

2.The Director, Rural Development, Panagal Building, Saidapet, Chennai 15.

https://www.mhc.tn.gov.in/judis W.A.No.89 of 2017

D.KRISHNAKUMAR, J.

and K. GOVINDARAJAN THILAKAVADI, J.

(mrn)

W.A.No.89 of 2017

12.04.2023

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