Madras High Court
P.Vairavel vs The Commissioner on 29 May, 2024
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.A(MD)No.969 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.05.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
and
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A(MD)No.969 of 2024
and
C.M.P(MD)No.7018 of 2024
P.Vairavel ... Appellant/Petitioner
Vs.
1.The Commissioner,
HR & CE Department,
No.119, Uthamargandhi Street,
Nungambakkam,
Chennai.
2.The Joint Commissioner,
HR & CE Department,
Neeligireswarar Thoppu,
Teppakulam,
Tiruchiapalli.
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W.A(MD)No.969 of 2024
3.The Assistant Commissioner,
HR & CE Department,
Neeligireswarar Thoppu,
Teppakulam,
Tiruchirapalli.
4.The Executive Officer,
Sengulathan Kulandayi Amman Temple,
Near Old Police Station,
7th Cross, Thillai nagar,
Tiruchirapalli.
5.V.Thangavel Pillai
6.N.Rengaraja Pillai
7.P.Sappaniya Pillai
8.K.P.Manoharan ... Respondents/Respondents
PRAYER : Appeal filed under Clause 15 of the Letters Patent Act, against the
order dated 08.05.2024 passed in W.P(MD)No.11154 of 2024.
For Appellant :Mr.K.R.Nishanth
For R-1 to R-3 :Mrs.K.Christy Theboral,
Additional Government Pleader
For R-4 :Mr.C.Gunaseela Rupan
For R-5 to R-8 :Mr.B.Jameel Arasu
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W.A(MD)No.969 of 2024
JUDGMENT
[Judgment of the Court was delivered by R.VIJAYAKUMAR, J.]
This writ appeal has been filed challenging the order passed by the Writ
Court in W.P(MD)No.11154 of 2024, dated 08.05.2024.
2. The said writ petition has been filed seeking a direction to direct the
HR & CE Department to consider the representation of the petitioner, dated
30.04.2024. The Writ Court while dismissing the writ petition has imposed
exemplary cost of Rs.50,000/-. Challenging the same, the present writ appeal
has been filed.
3. On instructions, the learned counsel appearing for the appellant submits
that he restricts his prayer with regard to the deletion of cost imposed by the Writ
Court.
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4. Considering the fact that the writ petition was filed only with a prayer
to consider the representation of the petitioner, this Court is inclined to allow the
writ appeal to the extent of deleting the exemplary cost of Rs.50,000/- imposed
by the Writ Court.
5. The Writ Appeal is allowed to the extent stated above. No Costs.
Consequently, connected Miscellaneous Petition is closed.
[R.V., J.] [G.AM., J.]
29.05.2024
Neutral Citation: Yes / No
Index : Yes / No
PM
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To:
1.The Commissioner,
HR & CE Department,
No.119, Uthamargandhi Street,
Nungambakkam, Chennai.
2.The Joint Commissioner,
HR & CE Department, Neeligireswarar Thoppu,
Teppakulam,
Tiruchiapalli.
3.The Assistant Commissioner,
HR & CE Department, Neeligireswarar Thoppu,
Teppakulam,
Tiruchirapalli.
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R.VIJAYAKUMAR, J.
and
G.ARUL MURUGAN, J.
PM
29.05.2024
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