V.Uma Maheswari vs A.Chandrasekaran (Car Driver)
2023 Latest Caselaw 2024 Mad

                                                                        W.A(MD)No.766 of 2012



                    BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 07.03.2023

                                                CORAM :

                        THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                          and
                       THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                         W.A(MD)No.766 of 2012
                                                and
                                          M.P(MD)No.3 of 2012


                  V.Uma Maheswari                               .. Appellant/3rd Party

                                                    Vs.


                  1. A.Chandrasekaran (Car Driver),
                  O/o.the Deputy Director of Health Services,
                  Ramanatharpuam,
                  Ramanathapuram District.

                  2.The Director,
                  Department of Public Health & Preventive Medicine,
                  Chennai-600 006.

                  3.The Deputy Director of Health Services,
                  Ramanathapuram,
                  Ramanathapuram District.

                  4.The Deputy Director of Health Services,
                  Thoothukudi,
                  Thoothukudi District.                           .. Respondents/
                                                                          Respondents


                  ______________
                    Page No. 1 of 4
https://www.mhc.tn.gov.in/judis
                                                                               W.A(MD)No.766 of 2012



                  PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent Act,
                  against the order, dated 17.09.2012, made in W.P(MD)No.8731 of 2012.

                                      For Appellant      : Mr.N.Sathish Babu

                                      For Respondents     : Mr.B.S.Meltine
                                                            for R1

                                                         : Mr.A.K.Manikkam
                                                           Special Government Pleader
                                                           for R2 to R4

                                                        JUDGMENT

R.SURESH KUMAR, J.

and K.K.RAMAKRISHNAN, J.

The learned counsel for the appellant on instructions would submit

that the writ appeal has become infructuous and he has also made an

endorsement to that effect in the Court bundle.

2. Recording the same, this writ appeal is dismissed as infructuous.

No Costs. Consequently, connected miscellaneous petition is closed.

[R.S.K.,J.] & [K.K.R.K.,J.] 07.03.2023 Index : Yes / No Internet : Yes / No NCC : Yes/No PJL

______________

https://www.mhc.tn.gov.in/judis W.A(MD)No.766 of 2012

To

1.The Director, Department of Public Health & Preventive Medicine, Chennai-600 006.

2.The Deputy Director of Health Services, Ramanathapuram, Ramanathapuram District.

3.The Deputy Director of Health Services, Thoothukudi, Thoothukudi District.

______________

https://www.mhc.tn.gov.in/judis W.A(MD)No.766 of 2012

R.SURESH KUMAR, J.

and K.K.RAMAKRISHNAN, J.

PJL

W.A(MD)No.766 of 2012 and M.P(MD)No.3 of 2012

07.03.2023

______________

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