The Commissioner vs R.Renuga
2023 Latest Caselaw 1040 Mad

                                                                                  W.A.No.1653 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED: 25.01.2023

                                                       CORAM:

                                  THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                         AND
                      THE HONOURABLE MR.JUSTICE SATHI KUMAR SUKUMARA KURUP
                                                 W.A.No.1653 of 2018
                                              and CMP No.13341 of 2018

                     The Commissioner,
                     Department of Technical Education,
                     Guindy, Chennai 600 025.                          ...Appellant/Respondent
                                                          Vs.

                     R.Renuga                                          ... Respondent/Petitioner

                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the
                     order dated 24.10.2017 passed in W.P. No.29372 of 2013 and to set aside
                     the same.


                                  For Appellant     : Mr. L.S.M.Hasan Fizal
                                                      Additional Government Pleader

                                  For Respondent    : Mr. M.Sriram
                                                      for M/s.S.A.Gandhi




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https://www.mhc.tn.gov.in/judis
                                                                                     W.A.No.1653 of 2018

                                                   JUDGMENT

(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)

Challenge in this Writ Appeal is to the order of the Writ Court

directing the respondent to be made the Head of the Department of

Instrumentation and Control Engineering. It is now learnt that the

Commissioner of Technical Education has permitted the respondent to be

appointed as the Principal of the Polytechnic College itself.

2. As the appointment of the respondent as the Principal of the

Polytechnic College is approved, nothing survives in the Writ Appeal. The

Writ Appeal is disposed of as having become infructuous. There shall be no

order as to costs. Consequently the connected miscellaneous petition is

closed.

                                                 (R.S.M., J.) (S.S.K., J.)
                                                          25.01.2023
                     jv
                     Index    : No
                     Internet :Yes
                     Speaking order

https://www.mhc.tn.gov.in/judis W.A.No.1653 of 2018

To

The Commissioner, Department of Technical Education, Guindy, Chennai 600 025.

https://www.mhc.tn.gov.in/judis W.A.No.1653 of 2018

R.SUBRAMANIAN, J.

and SATHI KUMAR SUKUMARA KURUP, J.

jv

W.A.No.1653 of 2018 and CMP No.13341 of 2018

25.01.2023

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