Gnanaselva Pappa vs The Commissioner
2023 Latest Caselaw 4787 Mad

                                                             W.A.(MD) No.469 of 2023


                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 25.04.2023

                                                 CORAM:

                              THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                  and
                                THE HON'BLE MR.JUSTICE R.SUBRAMANIAN


                                        W.A.(MD) No.469 of 2023
                                                  and
                                       C.M.P.(MD) No.4867 of 2023


              Gnanaselva Pappa                                             ... Appellant

                                                    -vs-

              1.The Commissioner
                Employment and Training
                Employment Commissionerate
                Guindy, Chennai-625 032

              2.The Assistant Director
                District Employment Office
                Santhome, Chennai
                Previously, as the Assistant Director
                District Employment Office
                Anna Nagar, Chennai

              3.The Employment Officer
                District Employment Office
                Santhome, Chennai                                          ... Respondents


                      Writ Appeal filed under Clause 15 of Letters Patent to set aside the

              order, dated 07.11.2022, passed in W.P.(MD) No.11539 of 2009, on the file of

              this Court.


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                Page 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                W.A.(MD) No.469 of 2023



                           For Appellant      : Mr.S.Sureshkumar

                           For Respondents    : Mr.S.P.Maharajan
                                                Special Government Pleader


                                                JUDGMENT

[Judgment of the Court was made by The Hon'ble ACTING CHIEF JUSTICE]

This writ appeal is directed against the order, dated 07.11.2022,

passed in W.P.(MD) No.11539 of 2009.

2. The appellant / writ petitioner has reached the age of 54 years

as on date. The prayer with which she has come to this Court has become

infructuous, in view of the fact that she stood disqualified as she is over-aged

for appointment to any post in the Government service. Therefore, this writ

appeal fails and it is dismissed. No costs. Consequently, connected

miscellaneous petition is closed.

                                                           [T.R., A.C.J.]    [R.S.M., J.]
                                                                    25.04.2023
              NCC      : Yes / No
              Index : Yes / No
              Internet : Yes / No

              krk


                ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.469 of 2023

To:

1.The Commissioner, Employment and Training, Employment Commissionerate, Guindy, Chennai-625 032.

2.The Assistant Director, District Employment Office, Santhome, Chennai, Previously, as the Assistant Director, District Employment Office, Anna Nagar, Chennai.

3.The Employment Officer, District Employment Office, Santhome, Chennai.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.469 of 2023

T.RAJA, A.C.J.

and R.SUBRAMANIAN, J.

krk

W.A.(MD) No.469 of 2023 and C.M.P.(MD) No.4867 of 2023

25.04.2023

____________

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