Madras High Court
The State Of Tamil Nadu vs V.Palanivel on 13 July, 2023
W.A.No.1877 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 13.07.2023
CORAM :
THE HONOURABLE MR. JUSTICE R.SURESH KUMAR
and
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
W.A.No.1877 of 2019
And C.M.P.No.12736 of 2019
1.The State of Tamil Nadu
Rep.by its Secretary to Government
Environment and Forests Department
Secretariat, Chennai-9.
2.The Principal Conservator of Forests
No.15, Jeenis Road, Panagal Building
Chennai – 600 015.
3.The Conservator of Forests
Villupuram Range and Division
Villupuram Circle.
4.The District Forest Officer
Villupuram Forest Officer
Villupuram. ... Appellants
-Vs-
V.Palanivel ... Respondent
Prayer : Writ Appeal under Clause 15 of the Letters Patent against the order
in W.P.No.20362 of 2015 dated 09.07.2015.
https://www.mhc.tn.gov.in/judis
1/5
W.A.No.1877 of 2019
For Appellants : Mr.K.V.Sajeev Kumar
Special Government Pleader
For Respondents : No appearance
JUDGMENT
(Judgment of the Court was delivered by R.SURESH KUMAR, J.)
This writ appeal has been directed against the order passed by the writ
Court dated 09.07.2015 in W.P.No.20362 of 2015.
2. Today, when the appeal is taken up for hearing, learned Special
Government Pleader would submit that, though this appeal has been filed
against the order passed by the learned single Judge, when a contempt
petition was filed for the alleged non compliance of the order and it was
pending, the case of the writ petitioner having been considered instead of
Driver post, he was given Mali post, which he has accepted and he has been
working as Mali. In this regard, with regard to the withdrawal of the
contempt petition, he has given a letter to the District Forest Officer on
23.07.2017, which reads thus,
https://www.mhc.tn.gov.in/judis
W.A.No.1877 of 2019
“Iah.
ehd; njhl;lf;fhtyuhf tpUj;jhryk; rK:f tdr;rufj;jpy;
gzpg[upe;j nghJ Xl;Ldh; gzpf;F njh;t[ bra;ag;gl;lJ/
Mdhy; njh;tpd; nghJ Xl;LdUf;fhd clw;TW jFjp
,y;iybad epuhfhpf;fg;gl;lJ/ ,ij vjph;j;J ehd;
brd;id cah;ej
P pkd;wj;jpy; tHf;F vz;/20362/2015 jPh;g;g[
ehs; 09/07/2015y; vdf;F Xl;Ldh; gzp tH';f clw;TW
jFjpapy; tpyf;fspf;f Miz gpwg;gpf;fg;gl;lJ/
clw;TW jFjpapy; tpyf;fspf;fspj;J vdf;F Xl;Ldh;
gzp tH';fhjjhy; ghh;it 4y; fz;l cj;jutpd;go vdf;F
khypahf gjtp cah;t[ mspj;J Miz tH';fg;gl;lJ/
ghh;it 2y; fz;l flY}h; khtl;l td mYtYh; mth;fspd.
cj;jutpd;go 31/10/2017k; njjp kpifgzpaplj;
njhl;lf;fhtyh; bghUg;gpy; ,Ue;J ghh;it 3y; fz;l
cj;jutpd;go 01/11/2017k; njjp jpUr;rp bjhHpy; ku
Muha;rr
; p rufj;jpy; khypahf gzpapy; nrh;ej
;
fhuzj;jpdhy; vd;dhy; ghh;it 4y; fz;l ePjpkd;w
mtkjpg;g[ tHf;F bjhlug;gl;lij fUj;jpy; bfhs;shky;
,Ue;J tpl;nld;/ vdnt ,k;kD K:yk; vd;dhy; bjhlg;gl;l
ePjpkd;w mtkjpg;g[ tHf;fpid jpUk;g bgw;Wf;bfhs;s
,jd; K:yk; rk;kjpf;fp; nwd; vd;gij gzptd;gl
[ d;
bjhptpj;Jf;bfhs;fpnwd;/
,g;gof;F
V.Palanivel
khyp
23/07/2018”
https://www.mhc.tn.gov.in/judis
W.A.No.1877 of 2019
3. Relying upon this communication, the learned Special Government
Pleader would submit that, in view of the satisfaction expressed by the writ
petitioner, as he was appointed as Mali and has been continuously working,
nothing to be persuaded further in this appeal and therefore, he wants
dismissal of this writ appeal.
4. The statement has been brought to our notice by the learned Special
Government Pleader. In view of the said statement made by the writ
petitioner, taking note of the aforesaid development, where the writ petitioner
has been given alternative post, with which when he was satisfied, we feel
that no useful purpose would be served in proceeding further with this writ
appeal. Hence, the same is dismissed. No costs. Consequently, connected
miscellaneous petition is also dismissed.
(R.S.K.,J..) (K.B.,J.)
13.07.2023
Index : Yes/No
Internet : Yes/No
KST
https://www.mhc.tn.gov.in/judis
W.A.No.1877 of 2019
R.SURESH KUMAR, J.
and
K.KUMARESH BABU, J.
KST
W.A.No. 1877 of 2019
13.07.2023
https://www.mhc.tn.gov.in/judis
