V.Kumaresan vs The Commissioner
2023 Latest Caselaw 7768 Mad

                                                                                  W.A.(MD)No.1186 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 06.07.2023

                                                      CORAM:

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

                                             W.A.(MD)No.1186 of 2014
                                                      and
                                              M.P.(MD)No.1 of 2014

                     V.Kumaresan                                          ...Appellant

                                                          /Vs./

                     1.The Commissioner,
                       Department of Technical Education,
                       Guindy, Chennai-25.

                     2.The Principal,
                       Government Engineering Collge,
                       Tirunelveli-7,
                       Tirunelveli District.                              ...Respondents


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 02.09.2014 made in W.P.(MD)No.14436 of 2014
                     on the file of this Court.
                                          For Appellant           : Mr.V.Kannan

                                          For Respondents         : Mr.V.Om Prakash
                                                                    Government Advocate



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https://www.mhc.tn.gov.in/judis
                                                                               W.A.(MD)No.1186 of 2014


                                                     JUDGMENT

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

Mr.V.Kannan, learned counsel for the appellant states that the

appellant is no more and hence, nothing would survive in this writ

appeal. Endorsement is made to that effect .

2.Recording the above submission, this Writ Appeal is closed

as infructuous. No costs. Consequently, connected miscellaneous petition

is closed.

[A.S.M.J.,] & [R.V.J.,] 06.07.2023 NCC :Yes/No Index :Yes/No Internet :Yes ta

To

1.The Commissioner, Department of Technical Education, Guindy, Chennai-25.

2.The Principal, Government Engineering Collge, Tirunelveli-7, Tirunelveli District.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1186 of 2014

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

ta

Order made in W.A.(MD)No.1186 of 2014

Dated:

06.07.2023

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