The District Collector vs Thersammal
2024 Latest Caselaw 291 Mad

Madras High Court

The District Collector vs Thersammal on 4 January, 2024

Author: G.Jayachandran

Bench: G.Jayachandran

                                                                               W.A.(MD)No.982 of 2016


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 04.01.2024

                                                        CORAM:

                                  THE HONOURABLE DR.JUSTICE G.JAYACHANDRAN
                                                     and
                                   THE HONOURABLE MR.JUSTICE C.KUMARAPPAN

                                              W.A.(MD)No.982 of 2016
                                                       and
                                             C.M.P.(MD)No.5823 of 2016

                 1.The District Collector,
                   Kanyakumari District,
                   Nagercoil.

                 2.The Management,
                   Child Development Officer,
                   No.92, M.G.L, Bavan,
                   Sahodarar Street,
                   Nagercoil,
                   Presently at 19, Yesudians Street,
                   Nagercoil,
                   Kanyakumari District.                                       ... Appellants

                                                          vs.
                 Thersammal, W/o.A.Mahalingam                                  ... Respondent


                 PRAYER : Writ Appeal filed under Clause 15 of the Letters of Patent, against the
                 order dated 22.01.2016, in W.M.P.(MD)No.1165 of 2016 in W.P.(MD)No.1389 of
                 2016.

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https://www.mhc.tn.gov.in/judis
                                                                                     W.A.(MD)No.982 of 2016


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

                                  For Respondent       : Mr.C.Sankar Prakash


                                                       JUDGMENT

DR.G.JAYACHANDRAN, J.

and C.KUMARAPPAN, J.

The appeal is filed by the State, being aggrieved by the order passed by this

Court dated 22.01.2016, in W.M.P.(MD)No.1165 of 2016 in W.P.(MD)No.1389 of

2016.

2. This Court allowed the petition, directing the Management to pay wages

pending disposal of the Writ Petition and wage shall be paid on or before 10 th of

every English Calendar month. The same has been challenged in this Writ Appeal

and there was an order of interim stay of the operation of the said order. While

so, the main Writ Petition namely, W.P.(MD)No.1389 of 2016, filed by the

respondent/writ petitioner itself came to be allowed on 14.03.2023.

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

3. In view of the above, nothing survives in this Writ Appeal and therefore,

this Writ Appeal is dismissed as infructuous. No costs. Consequently, connected

Miscellaneous Petition is closed.

                 Index            : Yes / No                     [G.J., J.]  [C.K., J.]
                 NCC              : Yes / No                          04.01.2024
                 smn2

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

DR.G.JAYACHANDRAN, J.

and C.KUMARAPPAN, J.

smn2

04.01.2024

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