The Government Of Tamil Nadu vs N.Chandrasekaran
2023 Latest Caselaw 12259 Mad

                                                                               W.A.No.1871 of 2018

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 11.09.2023

                                                      CORAM

                                    THE HON'BLE Mr. JUSTICE R.SURESH KUMAR
                                                      AND
                                   THE HON'BLE Mr. JUSTICE K.KUMARESH BABU

                                               W.A.No.1871 of 2018 and
                                               C.M.P.No.15002 of 2018

                     1.The Government of Tamil Nadu,
                       rep. By its Secretary to Government,
                       School Education Department,
                       Fort St. George, Chennai – 9.

                     2.The Director of Elementary Education,
                       College Road, Chennai – 600 006.

                     3.The District Elementary Educational Officer,
                       Coimbatore, Coimbatore District.

                     4.The Assistant Elementary Educational Officer,
                       Karamadai, Coimbatore District.                           ... Appellants
                                                       Vs.

                     N.Chandrasekaran                                           ... Respondent

                     Prayer : Appeal filed under Clause 15 of the Letters Patent Act, praying
                     to review the order dated 10.11.2011 in W.P.No.16416 of 2010.

                                     For Appellants   : Mr.R.Kumaravel
                                                        Additional Government Pleader

                                     For Respondent   : Ms.H.Mary Sowmi Rexi

https://www.mhc.tn.gov.in/judis
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                                                                                      W.A.No.1871 of 2018



                                                         JUDGMENT

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

The issue raised in this writ appeal is no more res integra as

number of similar cases have been allowed in favour of the employee

or erstwhile employee and against the appellant State.

2. In this case, since it has been reported before us by the learned

counsel appearing for the respondent that, the respondent is no more and

his wife also is no more and it is very difficult to find out the legal heir of

the respondent.

3. In view of the same, we are inclined to dismiss this writ appeal,

accordingly it is dismissed because of the contesting respondent is no

more and against him it is abated. No costs. Consequently, connected

miscellaneous petition is also dismissed.

                                                                    [R.S.K., J.]    [K.B., J.]
                                                                           11.09.2023
                     Index          : Yes/No
                     Speaking Order : Yes/No
                     Sgl
                                                                             R. SURESH KUMAR, J.

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

W.A.No.1871 of 2018

and K.KUMARESH BABU, J.

Sgl

W.A.No.1871 of 2018

11.09.2023

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