The Chairman vs S.Mathivanan
2024 Latest Caselaw 21146 Mad

Madras High Court

The Chairman vs S.Mathivanan on 6 November, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3776


                                                                              W.A.No.1182 of 2019


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 06.11.2024

                                                       CORAM :

                                   THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                     and
                                  THE HONOURABLE MR.JUSTICE G. ARUL MURUGAN

                                                W.A.No.1182 of 2019
                                                        and
                                               C.M.P.No.8267 of 2019

                     1.The Chairman,
                       Chennai Port Trust,
                       Rajaji Salai, Chennai – 600 001.

                     2.The Deputy Chairman,
                       Chennai Port Trust,
                       Administrative Office, Rajaji Salai,
                       Chennai – 600 001.

                     3.The Chief Mechanical Engineer,
                       Administrative Office,
                       Rajaji Salai, Chennai – 600 001.                            .. Appellants

                                                          vs

                     1.S.Mathivanan

                     2.State Level Scrutiny Committee,
                       Rep. by its Secretary,
                       Adi-Dravidar and Tribal Welfare Department,
                       Government of Tamil Nadu,
                       Fort St.George,
                       Chennai – 600 003.
                     (R2 impleaded vide order dated 22.4.2019
                     made in CMP No. 9482/19
                     in WA 1182/19 by KKSJ & PDAJ)                             .. Respondent



                     Prayer : Appeal filed under Clause 15 of Letters Patent against order dated
                     09.01.2019 made in W.P.No.28841 of 2018.



https://www.mhc.tn.gov.in/judis
                     1/4
                                                                                    W.A.No.1182 of 2019


                                  For Appellant     :      Ms. S.Pavithra
                                                           for Mr.S.Haja Mohideen Gishti

                                  For Respondent    :     Mr.P.Muthukumar,
                                                          Additional Advocate General – 5
                                                          assisted by
                                                          Mr.S.John J. Raja Singh
                                                          Additional Government Pleader
                                                          for R2
                                                          R1 – No appearance
                                                          JUDGMENT

(Delivered by Dr. ANITA SUMANTH.,J)

Vide order dated 22.04.2019, the State Level Scrutiny Committee

which had been impleaded as party respondent, had been directed to file a

status report indicating the current position of scrutiny.

2. Mr.P.Muthukumar, learned Additional Advocate General, files

a proceeding of the Scrutiny Committee dated 13.08.2021 to the effect

that the first respondent does not belong to Kattunaicken Scheduled Tribe.

He also states that a copy of the proceedings have been served on the

writ petitioner, who is unrepresented today, despite the name being

printed in the cause-list.

3. In light of the same, there is a necessity to intervene in the

order of the learned Judge who had granted relief.

4. This writ appeal is hence allowed and order dated 09.01.2019

is set aside. No costs. Connected miscellaneous petition is closed.

[A.S.M., J] [G.A.M., J] 06.11.2024 Index:Yes/No Neutral Citation:Yes ssm

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

To

The Secretary, State Level Scrutiny Committee, Adi-Dravidar and Tribal Welfare Department, Government of Tamil Nadu, Fort St.George, Chennai – 600 003.

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

DR. ANITA SUMANTH.,J.

and G. ARUL MURUGAN.,J.

ssm

06.11.2024

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