Citation : 2023 Latest Caselaw 8944 Mad
Judgement Date : 25 July, 2023
Writ Appeal Nos.734 & 735 of 2016
and W.P.No.41767 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated: 25.07.2023
CORAM
THE HONOURABLE MR. JUSTICE R.SURESH KUMAR
AND
THE HONOURABLE MR. JUSTICE K.KUMARESH BABU
Writ Appeal Nos.734 & 735 of 2016
and W.P.No.41767 of 2016
and C.M.P.Nos.9494, 9495 and 11020 of 2016
and W.M.P.No.35759 of 2016
W.A.Nos.734 and 735 of 2016
Dr.P.Thambidurai ... Appellants in both W.As.
Vs
1. The Government of Puducherry,
Rep. By its Chief Secretary,
Chief Secretariat,
No.1, Goubert Avenue (Beach Road),
Puducherry – 605 001.
2. The Secretary to Government (Education)-cum-Chairman,
Perunthalaivar Kamarajar Insitutue of
Engineering and Technology (PKIET),
Government of Puducherry,
Chief Secretariat, No.1, Goubert Avenue (Beach Road),
Puducherry – 605 001.
3. The Director of Higher and Technical Education(DHTE)
Government of Puducherry,
Lawspet, Puducherry – 605 008. ... Respondents in W.As.
https://www.mhc.tn.gov.in/judis
Page No.1/6
Writ Appeal Nos.734 & 735 of 2016
and W.P.No.41767 of 2016
W.P.No.41767 of 2016
Dr.P.Thambidurai,
Principal-in-charge,
Perunthalaivar Kamarajar Insitute of
Engineering and Technology (PKIET)
Karaikal, Union Territory of Puducherry. ... Petitioner
Vs.
1. Union of India,
Rep. By the Chief Secretary,
Chief Secretariat,
Government of Puducherry,
Puducherry – 605 001.
2. The Secretary (Higher and Technical Education)-
cum-Chairman, PKIET,
Chief Secretariat,
Government of Puducherry,
Puducherry – 605 001.
3. The Director,
Directorate of Higher and Technical Education,
Government of Puducherry,
Lawspet, Puducherry – 605 008.
4. The Collector,
Government of Puducherry,
Collectorate, Puducherry,
Puducherry.
5. R.Buvaneswari
6. Central Administriave Tribunal – Madras Bench,
Rep. By its Registrar,
High Court Campus, Chennai – 600 104. .. Respondents.
https://www.mhc.tn.gov.in/judis
Page No.2/6
Writ Appeal Nos.734 & 735 of 2016
and W.P.No.41767 of 2016
PRAYER in W.A.Nos.734 & 735 of 2016: Writ Appeals filed under
Clause 15 of Letters Patent Act, to set aside the order dated 08.06.2016
passed in W.P.Nos.19301 & 19302 of 2016.
PRAYER in W.P.No.41767 of 2016: Writ Petition under Article 226 of
the Constitution of India praying for the issuance of a Writ of Certiorari,
calling for the records relating to the orders of the 6 th respondent Tribunal
dated 04.10.2016 in M.A.Nos.537, 538 and 719 of 2016 in M.A.926 of
2015 in unnumbered RA in O.A.511 of 2010 and quash the same as
being illegal, arbitrary, unjust and beyond jurisdiction.
For Appellants : Mr.V.Govardhanan
[in both W.As.] for M/s.Row and Reddy
For Respondent : Mr.R.Sreedhar
[in both W.As.] Additional Govt. Pleader [Puducherry]
W.P.No.41767/2016
For Petitioner : No appearance
For Respondents : Mr.R.Sreedhar
Additional Govt. Pleader [Puducherry]
[R1 to R4]
No appearance [R5 and R6]
https://www.mhc.tn.gov.in/judis
Page No.3/6
Writ Appeal Nos.734 & 735 of 2016
and W.P.No.41767 of 2016
JUDGMENT
(Judgment of the Court was made by Mr.R.SURESH KUMAR,J.)
Mr.V.Govardhanan, learned counsel appearing for the appellant,
on instructions would submit that, since the appellant sought for
appointment and posting as a Principal in Government Engineering
College at Puducherry, which was turned down he had approached the
Writ Court and filed writ petitions and that become unsuccessful. He
would also submit that, since the appellant has already superannuated
nothing effectively can be persuaded further in these appeals. Therefore,
virtually it become infructuous, he contended.
2. The said submission made by the learned counsel appearing for
the appellant is taken on record and accordingly, these appeals are
dismissed as infructuous.
3. In view of the said dismissal of the writ appeals having become
infructuous, the prayer sought for in the writ petition i.e., in
W.P.No.41767 of 2016 also has become infructuous. Therefore, this writ
https://www.mhc.tn.gov.in/judis Page No.4/6 Writ Appeal Nos.734 & 735 of 2016 and W.P.No.41767 of 2016
petition is also dismissed as infructuous. No costs. Connected
miscellaneous petitions are closed.
(R.S.K.,J.) (K.B., J.)
25.07.2023
Index: Yes/No
Speaking Order/Non Speaking Order Neutral Citation:Yes/No
mp
https://www.mhc.tn.gov.in/judis Page No.5/6 Writ Appeal Nos.734 & 735 of 2016 and W.P.No.41767 of 2016
R.SURESH KUMAR., J.
and K.KUMARESH BABU.,J.
mp
Writ Appeal Nos.734 & 735 of 2016 and W.P.No.41767 of 2016
25.07.2023
https://www.mhc.tn.gov.in/judis Page No.6/6
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