The Commissioner Of Police vs V.Selvam
2023 Latest Caselaw 2901 Mad

                                                                              W.A.(MD)No.1067 of 2013


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 20.03.2023

                                                         CORAM:

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

                                               W.A.(MD)No.1067 of 2013
                                               and M.P.(MD)No.1 of 2013

                     1.The Commissioner of Police,
                       Tirunelveli City Police Office,
                       Tirunelveli.

                     2.The Accountant General (A& E),
                       Tamilnadu,
                       Chennai – 18.                                            ... Appellants

                                                           Vs.

                     V.Selvam                                                  ... Respondent

                     PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this
                     Court to set aside the order dated 23.11.2010 made in W.P.(MD)No.1675 of
                     2010 on the file of this Court.


                                     For Appellants         : Mr.A.K.Manikkam
                                                              Special Government Pleader

                                     For Respondent         : No appearance


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https://www.mhc.tn.gov.in/judis
                                                                                W.A.(MD)No.1067 of 2013




                                                      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 28.03.2013 in W.P.(MD)No.2616 of 2010.

2. This Writ Appeal is arising out of recovery of amount from the

employee i.e., the respondent.

3. According to Mr.A.K.Manikkam, learned Special Government

Pleader, appearing for the appellants that, the employee is no more and his

wife has also pre-deceased, therefore, no effective steps could be taken even

to recover the said amount, if ultimately even the appellants win the appeal

and therefore, nothing survives in this appeal, he contended.

4. Recording the said submission made by the learned Special

Government Pleader appearing for the appellants, this Writ Appeal is

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1067 of 2013

dismissed as infructuous. However, there shall be no order as to cost.

Consequently, connected miscellaneous petition is closed.

                                                          (R.S.K., J.) & (K.K.R.K, J.)
                                                                   20.03.2023
                     NCC      : Yes / No
                     Index : Yes / No
                     Internet : Yes / No
                     SJ

                     To

1.The Commissioner of Police, Tirunelveli City Police Office, Tirunelveli.

2.The Accountant General (A& E), Tamilnadu, Chennai – 18.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1067 of 2013

R.SURESH KUMAR, J.

AND K.K.RAMAKRISHNAN, J.

SJ

W.A.(MD)No.1067 of 2013

20.03.2023

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