C.Albert Xavie vs The Government Of Tamil Nadu
2023 Latest Caselaw 7855 Mad

                                                                            Writ Appeal No.951 of 2013


                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                Dated: 07.07.2023

                                                    CORAM

                            THE HONOURABLE MR. JUSTICE R.SURESH KUMAR
                                              AND
                           THE HONOURABLE MR. JUSTICE K.KUMARESH BABU

                                          Writ Appeal No.951 of 2013
                                            and M.P.No.1 of 2013

                     C.Albert Xavie                              ... Appellant/ Petitioner
                                                        Vs

                     1. The Government of Tamil Nadu,
                        Rep. By its Agricultural Production Commissioner
                        and Secretary,
                        Fort. St. George,
                        Chennai – 9.

                     2. The Commissioner for Disciplinary Proceedings,
                        No.312, 13th Cross Street,
                        II – Floor, Phase – II, Sathuvachari,
                        Vellore – 632 009.                             ... Respondents

                     PRAYER: Writ Appeal filed under Clause 15 of Letters Pattern to set
                     aside the order passed in W.P.No.19868 of 2012 dated 07.11.2012 and
                     the impugned disciplinary action initiated by the second respondent
                     herein in R.C.No.B1/2006 (TDP No.1/2006) dated 12.09.2006 and
                     confer the consequential benefits to the appellant with due regard to his
                     seniority.




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                                                                                Writ Appeal No.951 of 2013




                                        For Appellant     : Mr.R.S.Anandan

                                        For Respondent    : Mr.K.Suresh
                                                            Government Advocate


                                                         JUDGMENT

(Judgement of the Court was made by Mr.K.KUMARESH BABU.,J.) This Writ Appeal has been filed challenging the order passed by

the Writ Court in W.P.No.19868 of 2012 dated 07.11.2012.

2. It is submitted by the learned Government Advocate appearing

for the respondents that the direction issued by this Court in

W.P.No.19868 of 2012 has not been complied with, for the simple reason

that the appellant herein had been terminated based upon the independent

proceedings, which is subject matter in the writ petition filed by the

appellant before this Court in W.P.No.2353 of 2015.

3. In view of the aforesaid submission of the learned Government

Advocate appearing for the respondents, no further orders are required to

be passed in this writ appeal as the appellant has already been terminated

from service.

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Accordingly, this writ appeal stands dismissed. No costs.

Connected miscellaneous petition is closed.

                                                                   (R.S.K.,J.)        (K.B., J.)
                                                                           07.07.2023


                     Index: Yes/No

Speaking Order/Non Speaking Order Neutral Citation:Yes/No

mp

1. The Government of Tamil Nadu, Rep. By its Agricultural Production Commissioner and Secretary, Fort. St. George, Chennai – 9.

2. The Commissioner for Disciplinary Proceedings, No.312, 13th Cross Street, II – Floor, Phase – II, Sathuvachari, Vellore – 632 009.

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R.SURESH KUMAR., J.

and K.KUMARESH BABU.,J.

mp

Writ Appeal No.951 of 2013

07.07.2023

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