S.T.N.Manoharan vs The Commissioner Of Police
2023 Latest Caselaw 2103 Mad

                                                                         W.A.(MD)No.15 of 2013


                      BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 08.03.2023

                                                   CORAM:

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

                                           W.A.(MD)No.15 of 2013
                                                   and
                                          M.P(MD).Nos.2 &3 of 2013


                     S.T.N.Manoharan                                    ... Appellant/
                                                                              Petitioner

                                                     Vs.

                     The Commissioner of Police,
                     Madurai City,
                     Madurai.                                           ...Respondents


                     PRAYER: Appeal filed under Clause 15 of Letters Patent, against the
                     order passed by this Court in W.P(MD)No.8618 of 2012 dated
                     27.06.2012.
                                       For Appellant : Mr.N.Mohideen Basha
                                       For Respondent : Mr.B.Saravanan,
                                                        Additional Government Pleader


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                               W.A.(MD)No.15 of 2013




                                                   JUDGMENT

(Judgment of the Court was made by R.SURESH KUMAR, J.)

The learned counsel appearing for the appellant as well as the

learned Additional Government Pleader appearing for the respondent

have submitted that the issue raised in this appeal became infructuous

because after the order of suspension which was challenged before the

Writ Court and rejected through the order impugned in this writ appeal,

the disciplinary proceedings ended in penalty, ie., major punishment of

removal from service has been inflicted against the petitioner by order

dated 08.02.2017, which has been produced by the learned Additional

Government Pleader appearing for the respondent.

2.In view of the same, since the issue of suspension has got

ended with the punishment imposed against the petitioner/appellant,

nothing survives in this writ appeal. Hence, it is disposed of

accordingly, however, with liberty to the appellant to work out his

https://www.mhc.tn.gov.in/judis W.A.(MD)No.15 of 2013

remedy against the order of removal made against him, if he has not

already worked out the same. No costs. Consequently, connected

miscellaneous petitions are closed.

(R.S.K., J.) & (K.K.R.K, J.) 08.03.2023 NCC : Yes / No Index : Yes / No Internet : Yes / No Ns To The Commissioner of Police, Madurai City, Madurai.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.15 of 2013

R.SURESH KUMAR, J.

AND K.K.RAMAKRISHNAN, J.

Ns

W.A.(MD)No.15 of 2013 and M.P(MD).Nos.2 &3 of 2013

08.03.2023

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