The Member Secretary vs M.Susil Kumar
2024 Latest Caselaw 20428 Mad

Madras High Court

The Member Secretary vs M.Susil Kumar on 28 October, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

    2024:MHC:3796

                                                                                 W.A.No.1270 of 2021


                         IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 28.10.2024

                                                       CORAM

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

                                              W.A.No.1270 of 2021 and
                                               CMP.No.8078 of 2021

            The Member Secretary,
            Tmail Nadu Forest Uniformed Services
            Recruitment Committee,
            8th Down Floor, Panagal Maaligai,
            Saidapet, Chennai-600 015.                                           ... Appellant

                                                          Vs
            M.Susil Kumar                                                        ... Respondent

            PRAYER: Appeal filed under Clause 15 of the Letters Patent to set aside the
            order dated 05.02.2021, made in Review Appl.No.44 of 2020 in W.P.No.9341
            of 2019 and allow this writ appeal.

                                  For Appellant     : Mr.R.Neelakandan,
                                                      Additional Advocate General
                                                      assisted by Mr.C.Selvaraj,
                                                      Additional Government Pleader

                                  For Respondent    : Mr.T.Sellapandian

                                              JUDGMENT

(Order of the Court was made by Dr.ANITA SUMANTH,J.)

Heard Mr.R.Neelakandan, learned Additional Advocate General for

Mr.C.Selvaraj, learned Additional Government Pleader for the Member https://www.mhc.tn.gov.in/judis

Secretary of the Tamil Nadu Forest Uniformed Services and

Mr.T.Sellapandian, learned counsel for the respondent.

2.We are not inclined to entertain this writ appeal for several reasons.

Firstly, it has been filed challenging an order passed in Review Application

and no valid appeal has been filed as on date challenging order dated

12.04.2019 passed in WP.No.9341 of 2019.

3.On merits, learned counsel would circulate decision dated 26.09.2023

of the Division Bench of the Madurai Bench of this Court in

WA(MD)No.1058 of 2022 to the effect that a provisional First Aid Course

Completion Certificate (FACCC) that had expired was valid, as it has been

rejected solely on the ground that a final version of the certificate had not

been issued and in the absence of any allegations that the individual did not

possess the qualification, had not undergone the course or that the certificate

was bogus or incorrect.

4.This writ appeal is hence dismissed. No costs. Connected

miscellaneous petition is closed.

                                                                 (A.S.M.,J)       (G.A.M.,J)
                                                                          28.10.2024
            Index: Yes/No
            Speaking Order
            Neutral Citation : Yes
            vs

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

Dr.ANITA SUMANTH,J AND G.ARUL MURUGAN,J.

vs

W.A.No.1270 of 2021 and

28.10.2024

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