Tamil Nadu Generation And ... vs P.Kodeeswari
2023 Latest Caselaw 13774 Mad

                                                                              W.A.(MD).No.156 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 11.10.2023

                                                       CORAM

                                    THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
                                                      AND
                                  THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN

                                               W.A.(MD).No.156 of 2020
                                                         and
                                              C.M.P.(MD).No.1150 of 2020

                     Tamil Nadu Generation and Distribution
                     Corporation,
                     Represented by its Superintending Engineer,
                     Madurai Electricity Distribution Circle,
                     K.Pudur,
                     Madurai – 625 007.                             .. Appellant/Respondent

                                                          Vs.

                     P.Kodeeswari                                    ..Respondent/Petitioner

                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying to
                     allow the Writ Appeal and set aside the order dated 05.12.2017 in W.P.
                     (MD).No.5225 of 2014.


                                     For Appellant    : M/s.P.Malini
                                     For Respondent   : Mr.S.Anwar Sameem
                                                        for Mr.T.Antony Arul Raj

                     Page 1 of 4




https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD).No.156 of 2020




                                                          JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM,J.)

The present Writ Appeal has been instituted against the order dated

05.12.2017 passed in W.P.(MD).No.5225 of 2014.

2. The learned Single Judge has not issued any positive direction to

appoint the respondent. A simple direction was issued to consider the

application submitted by the respondent for appointment on compassionate

grounds. It is needless to state that compassionate appointments are to be

made scrupulously in consonance with the scheme prevailing. Thus, we are

not inclined to go into the merits of the claim set out by the respondent in

her application and the appellant is at liberty to pass orders on merits and in

accordance with law. Since the issues are not decided on merits, we are not

inclined to interfere with the order impugned.

https://www.mhc.tn.gov.in/judis W.A.(MD).No.156 of 2020

3. Accordingly, the Writ Appeal stands dismissed. There shall be no

order as to costs. Consequently, connected miscellaneous petition stands

closed.

                                                                      (S.M.S.,J.) (V.L.N.,J.)
                                                                              11.10.2023
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes / No
                     Lm


                     To

The Superintending Engineer, Tamil Nadu Generation and Distribution Corporation, Madurai Electricity Distribution Circle, K.Pudur, Madurai – 625 007.

https://www.mhc.tn.gov.in/judis W.A.(MD).No.156 of 2020

S.M.SUBRAMANIAM,J.

and V.LAKSHMINARAYANAN,J.

Lm

W.A.(MD).No.156 of 2020

11.10.2023

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