The Executive Officer vs I.Solaiappan
2023 Latest Caselaw 7567 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 04.07.2023

                                                       CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                               W.A.(MD)No.429 of 2014
                                                        and
                                                M.P.(MD)No.1 of 2014


                     The Executive Officer,
                     Town Panchayat,
                     Mansapuram,
                     Virudhunagar District.                              ...Appellant

                                                          /Vs./

                     1.I.Solaiappan

                     2.The District Collector,
                       Virudhunagar District,
                       Virudhunagar.                                     ...Respondents

                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 04.11.2013 made in W.P.(MD)No.14933 of
                     2013.
                                    For Appellant     : Mr.S.Ramesh
                                    For Respondents   : Mr.Karthik Raja
                                                         for M/s.Ajmal Associates

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


                           (Judgment of the Court was made by DR.ANITA SUMANTH , J.)


                                  Writ Petition was filed by the first respondent challenging an

                     order of suspension in terms of Fundamental Rules of the State of Tamil

                     Nadu. The writ petition was allowed on 04.11.2013, as against which the

                     Executive Officer, Town Panchayat, Mamsapuram, Virudhunagar District

                     has filed the present writ appeal.



                                  2.Pending writ appeal, the writ petitioner infact has been

                     reinstated and has also been permitted to retire with full benefits.

                     Documents to that effect have been circulated by the learned counsel

                     appearing for the first respondent.         These include receipt, dated

                     21.06.2016 to the effect that the writ petitioner has received full benefits

                     amounting to a sum of Rs.3,04,000/-.




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                                  3.With this, nothing further would survive in this writ appeal

                     and same is rendered infructuous and is closed as such. No costs.

                     Consequently, connected miscellaneous petition is closed.




                                                               [A.S.M.J.,] & [R.V.J.,]
                                                                     04.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     ta




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https://www.mhc.tn.gov.in/judis
                                  DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.429 of 2014

Dated:

04.07.2023

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