Palanivel vs Periyathambi
2024 Latest Caselaw 21035 Mad

Madras High Court

Palanivel vs Periyathambi on 5 November, 2024

                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 05.11.2024

                                                       CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                      and
                                    THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR


                                                W.A.(MD) No.32 of 2020
                                                         and
                                           C.M.P.(MD) Nos.458 & 459 of 2020


                 1.Palanivel

                 2.C.Ravi

                 3.Pannerselvam

                 4.Mathiyalakan

                 5.Karunanithi                                                ... Appellants

                                                         -vs-


                 1.Periyathambi

                 2.The Commissioner
                   HR & CE Admn Department
                   Chennai-600 034

                 3.The Joint Commissioner
                   HR & CE Admn Department
                   Thanjavur District
                   Thanjavur

                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                 4.The Assistant Commissioner
                   HR & CE Department
                   Thanjavur District
                   Thanjavur                                                      ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 21.03.2019, passed in W.P.(MD) No.15158 of 2017, on the file of

                 this Court.



                                  For Appellants    : Mr.N.Dilip Kumar

                                  For Respondents   : Mr.P.Vijendran for R1
                                                      Ms.D.Farjana Ghoushia
                                                      Special Government Pleader for R2 to R4



                                                      JUDGMENT

[Judgment of the Court was made by RMT.TEEKAA RAMAN, J.]

Learned counsel for the appellants submitted that the relief

sought for in this writ appeal has now become infructuous and he has also

made an endorsement to that effect in the court bundle.

____________

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

2. In view of the endorsement so made, this writ appeal is

dismissed as infructuous. No costs. Consequently, connected miscellaneous

petitions are closed.

                                                           [T.K.R., J.]     [N.S., J.]
                                                                    05.11.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 krk

                 To:

1.The Commissioner, HR & CE Admn Department, Chennai-600 034.

2.The Joint Commissioner, HR & CE Admn Department, Thanjavur District, Thanjavur.

3.The Assistant Commissioner, HR & CE Department, Thanjavur District, Thanjavur.

____________

https://www.mhc.tn.gov.in/judis RMT.TEEKAA RAMAN, J.

AND N.SENTHILKUMAR, J.

krk

and C.M.P.(MD) Nos.458 & 459 of 2020

05.11.2024

____________

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