Madras High Court
V.Ilayaraja vs The State Of Tamil Nadu on 5 October, 2023
W.A.(MD).No.350 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 05.10.2023
CORAM
THE HON'BLE MR JUSTICE S.M.SUBRAMANIAM
AND
THE HON'BLE MR JUSTICE V.LAKSHMINARAYANAN
W.A.(MD).No.350 of 2019
and
C.M.P.(MD).No.2946 of 2019
V.Ilayaraja .. Appellant/Petitioner
Vs.
1.The State of Tamil Nadu,
represented by it's the Principal Secretary to Government,
Home (Police) Department,
Secretariat,
Chennai.
2.The Chairman,
Tamil Nadu Uniform Services Recruitment Board,
No.807, 2nd Floor,
Anna Salai, Chennai.
3.The Director General of Police,
O/o. Director General of Police,
Inspector General of Prisons,
Egmore,
Chennai.
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W.A.(MD).No.350 of 2019
4.The Additional Director General of Police,
O/o. The Additional Director General of Police,
Inspector General of Prisons,
Egmore,
Chennai.
5.The Superintendent of Police,
O/o. The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram. .. Respondents/Respondents
PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, to set aside
the order passed in W.P.(MD).No.14773 of 2018 dated 10.07.2018 on the
file of this Court.
For Appellant : Mr.S.Rajasekar
For Respondents : Mr.N.Satheesh Kumar
Additional Government Pleader
JUDGMENT
(Judgment of the Court was delivered by S.M.SUBRAMANIAM,J.)
The order under challenge before us reveals that after hearing both
sides, a direction was issued to the Additional Director General of Police to
consider the representation submitted by the writ petitioner dated
25.06.2018, by taking into account that the Juvenile Justice Board,
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W.A.(MD).No.350 of 2019
Ramanathapuram had already acquitted the writ petitioner and the same has
been recorded in the proceedings dated 03.02.2017 and accordingly, to pass
orders on the said request of the writ petitioner seeking appointment, within
a period of six weeks from the date of receipt of a copy of the order. The
said order passed by the learned Single Judge cannot be construed as an
order passed against the interest of the appellant, but a direction was issued
to consider the case of the appellant.
2. The learned counsel for the appellant also made a submission that
they are not interested in pursuing the appeal. Thus, the Writ Appeal stands
dismissed. If at all any grievance exists to the appellant, he is at liberty to
redress the same in the manner known to law. There shall be no order as to
costs. Consequently, connected miscellaneous petition stands closed.
(S.M.S.,J.) (V.L.N.,J.)
05.10.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
Lm
https://www.mhc.tn.gov.in/judis
W.A.(MD).No.350 of 2019
To
1.The Principal Secretary to Government,
The State of Tamil Nadu,
Home (Police) Department,
Secretariat,
Chennai.
2.The Chairman,
Tamil Nadu Uniform Services Recruitment Board,
No.807, 2nd Floor,
Anna Salai, Chennai.
3.The Director General of Police,
O/o. Director General of Police,
Inspector General of Prisons,
Egmore,
Chennai.
4.The Additional Director General of Police,
O/o. The Additional Director General of Police,
Inspector General of Prisons,
Egmore,
Chennai.
5.The Superintendent of Police,
O/o. The Superintendent of Police,
Ramanathapuram District,
Ramanathapuram.
https://www.mhc.tn.gov.in/judis
W.A.(MD).No.350 of 2019
S.M.SUBRAMANIAM,J.
and
V.LAKSHMINARAYANAN,J.
Lm
W.A.(MD).No.350 of 2019
05.10.2023
https://www.mhc.tn.gov.in/judis
