The Government Of Tamil Nadu vs S.Thirumangalam
2023 Latest Caselaw 8979 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 25.07.2023

                                                      CORAM

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

                                             W.A.(MD)No.1304 of 2013
                                             and M.P.(MD)No.2 of 2013

                     1.The Government of Tamil Nadu,
                     represented by Secretary to Government,
                     School Education Department, Fort St.George, Chennai-9.

                     2.The Director of Elementary Education,
                     College Road, Chennai -6.

                     3.The District Elementary Educational Officer,
                     Tirunelveli, Tirunelveli District.

                     4.The Assistant Elementary Educational Officer,
                     Alangulam Panchayat Union-Alangulam,
                     Tirunelveli District.                           ...Appellants

                                                        -vs.-

                     S.Thirumangalam
                     Headmaster,
                     Namachivaya Mudaliar Memorial Middle School,
                     Kidarakulam, Tirunelveli District.           ...Respondent


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 28.04.2021 made in W.P.(MD)No.12736 of 2009
                     on the file of this Court.

                     1/3
https://www.mhc.tn.gov.in/judis
                                            For Appellants      :Mr.V.Om Prakash
                                                                Government Advocate
                                            For Respondent      :Mr.A.Srinivasan
                                                        ****


                                                  JUDGMENT

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

The Writ Petitioner has, pending Writ Appeal filed by the State,

retired from service on 31.05.2019. He has filed an affidavit dated

18.07.2023 requesting that the Writ Appeal may be allowed and that he

has not pursued the relief sought in the Writ Petition any further.

2.In light of the aforesaid, this Writ Appeal is allowed and a

direction is issued to the appellants to process the pensionary proposal

and disburse the same in accordance with law within a period of eight

weeks from date of receipt of a copy of this order. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                  [A.S.M.J.,] & [R.V.J.,]
                     NCC      :Yes/No                                    25.07.2023
                     Index    :Yes/No
                     Internet :Yes/No
                     cmr

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

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)No.1304 of 2013

25.07.2023

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