Madras High Court
The Special Commissioner vs Sobitha Royappa on 4 March, 2024
Author: V.Bhavani Subbaroyan
Bench: V.Bhavani Subbaroyan
W.A(MD)No.1407 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 04.03.2024
CORAM :
THE HONOURABLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
and
THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN
W.A(MD)No.1407 of 2017
and
CMP(MD)No.10241 of 2017
1. The Special Commissioner,
Treasuries and Accounts Department,
2nd Floor, Panagal Building,
Saidapet, Chennai-600 015.
(Now the Principal Secretary/
Commissioner of Treasuries and Accounts
Integrated Complex For Finance Department,
Veterinary Hospital Campus, Nandanam,
Chennai-35.
2. The Director of School Education,
College Road, Chennai-600 006.
3. The Chief Educational Officer,
Kanyakumari District at Nagercoil,
Kanyakumari District-629 001.
4. The District Educational Officer,
Nagercoil, Kanyakumari District.
5. The District Educational Officer,
Thuckalay-629 175,
Kanyakumari District. ... Appellants
vs.
Sobitha Royappa ... Respondent
https://www.mhc.tn.gov.in/judis
Page No.1 of 5
W.A(MD)No.1407 of 2017
Appeal filed under Clause 15 of Letters Patent, against the order
dated 27.02.2017 made in W.P(MD)No.2020 of 2016.
For Appellant : Mr.D.Sadiq Raja
Additional Government Pleader
For Respondent : M/s.S.Xavier Rajini
JUDGMENT
(Order of the Court was made by V.BHAVANI SUBBAROYAN, J.
The respondent/writ petitioner filed writ petition for a
direction to the appellants/respondents in WP to disburse a sum of
Rs.61,679/- along with interest to the writ petitioner towards the medical
reimbursement.
2. The Writ Court by order dated 27.02.2017, disposed of the
writ petition with a direction to the appellants to pay the medical
expenses incurred by the writ petitioner as per the eligibility criteria
along with interest @ 9% per annum without standing on technicalities
within a period of two months.
3. Aggrieved by the said order, the Education Department has
filed this appeal.
https://www.mhc.tn.gov.in/judis
4. Today, when the writ appeal was taken up for hearing,
learned Additional Government Pleader appearing for the appellants, on
instructions, submitted that the order passed by the Writ Court dated
27.02.2017 in W.P(MD)No.2020 of 2016 is complied with and the
respondent/writ petitioner has been paid with medical expenses, as such,
nothing survives in this appeal for adjudication.
5. The counsel for the respondent has not disputed the said
submission made by the learned Additional Government Pleader
6. In view of the compliance of the impugned order, nothing
survives in this appeal for adjudication Accordingly, the Writ Appeal is
closed. No costs. Consequently, connected miscellaneous petition is
closed.
(V.B.S., J.) (K.K.R.K., J.)
04.03.2024
Index : Yes / No
Neutral Citation : Yes / No
bala
https://www.mhc.tn.gov.in/judis
To
1. The Special Commissioner,
Treasuries and Accounts Department,
2nd Floor, Panagal Building,
Saidapet, Chennai-600 015.
(Now the Principal Secretary/
Commissioner of Treasuries and Accounts
Integrated Complex For Finance Department,
Veterinary Hospital Campus, Nandanam,
Chennai-35.
2. The Director of School Education,
College Road, Chennai-600 006.
3. The Chief Educational Officer,
Kanyakumari District at Nagercoil,
Kanyakumari District-629 001.
4. The District Educational Officer,
Nagercoil, Kanyakumari District.
5. The District Educational Officer,
Thuckalay-629 175,
Kanyakumari District.
https://www.mhc.tn.gov.in/judis
V.BHAVANI SUBBAROYAN, J.
and
K.K.RAMAKRISHNAN, J.
bala
JUDGMENT MADE IN
DATED : 04.03.2024
https://www.mhc.tn.gov.in/judis
