Unknown vs S.Angammal
2023 Latest Caselaw 12454 Mad

                                                                      W.A.(MD)No.283 of 2015

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 13.09.2023

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                             W.A.(MD)No.283 of 2015
                                                      and
                                              M.P.(MD)No.1 of 2015

                     1.The Accountant General,
                       (Accounts & Entitlement),
                       Tamil Nadu Office,
                       361, Anna Salai,
                       Chennai -18.

                     2.The Director of Pension,
                       259, Anna Salai, Block 3, II floor,
                       D.M.S.Compound,
                       Teynampet,
                       Chennai – 6.

                     3.The Secretary to Government,
                       School Education Department,
                       Government of Tamil Nadu,
                       Fort St.George,
                       Chennai – 9.

                     4.The Director of Elementary Education,
                       DPI Campus,
                       Chennai.


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                                                                          W.A.(MD)No.283 of 2015

                     5.The District Collector,
                       Dindugul District,
                       Dindugul.

                     6.The District Elementary Educational Officer,
                       Dindugul,
                       Dindugul District.

                     7.The Commissioner,
                       Panchayat Union,
                       Dindugul.                                      ...Appellants

                                                      /Vs./

                     M.Subbiah (Died)
                     1.S.Angammal
                     2.S.Venkatesh
                     3.S.Alagarsamy
                     4.P.Muthulakshmi
                     5.P.Renganayagi
                     6.S.Govintha Prabakar
                     7.S.Suresh kumar
                     8.S.Baskar
                     9.S.Lokanathan                                   ...Respondents


                     (R1 to R9 are impleaded vide order of this Court dated 13.09.2023 in
                     CMP(MD)No.12080 of 2023.)




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                                                                              W.A.(MD)No.283 of 2015

                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     set aside the order made in W.P.(MD)No.14732 of 2013 dated 19.09.2014
                     on the file of this Court.


                                  For Appellants    : Mr.P.Gunasekaran
                                                      Standing Counsel (A1)
                                                      Mr.V.Om Prakash
                                                      Government Advocate (A2 to A7)
                                  For Respondents   : Mr.P.R.Prithiviraj (Deceased respondent)


                                                    JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

Learned Government Advocate assures the Court that the third

appellant will hear the respondents and pass orders giving effect to the

direction in paragraph 9 of the order dated 19.09.2014 passed in W.P.

(MD)No.14732 of 2013.

2. For the aforesaid purpose, the respondents shall appear

before the third appellant on 03.10.2023, Tuesday. An order shall be

passed by the third appellant within a period of six weeks from

03.10.2023. This order be communicated to the newly substituted

https://www.mhc.tn.gov.in/judis W.A.(MD)No.283 of 2015

respondents by Mr.P.R.Prithiviraj, learned counsel for the deceased

respondent, who undertakes to do so.

3. With this, nothing further survives in this writ appeal and

the same is closed. No costs. Consequently, connected miscellaneous

petition is closed.

                                                               [A.S.M.J.,] & [R.V.J.,]
                                                                     13.09.2023
                     NCC      :Yes/No                                   (2/2)
                     Index    :Yes/No
                     Internet :Yes
                     sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.283 of 2015

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Order made in W.A.(MD)No.283 of 2015 (1/2)

Dated:

13.09.2023

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