A.Periyakaruppan vs The Secretary To Government
2024 Latest Caselaw 17556 Mad

Madras High Court

A.Periyakaruppan vs The Secretary To Government on 4 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                            W.A.(MD).Nos.1837 and 1838 of 2024


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                         DATED : 04.09.2024

                                                CORAM:

                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                          THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                  W.A.(MD).Nos.1837 and 1838 of 2024


              A.Periyakaruppan                      ... Appellant in both Appeals

                                                  -vs-

              1.The Secretary to Government,
                Revenue Department,
                Secretariat, Chennai – 600 009.

              2.The Additional Chief Secretary and Commissioner of
                Revenue Administration,
                Ezhilagam, Chepauk,
                Chennai – 600 005.                ... Respondents in both Appeals

              COMMON PRAYER: Writ Appeals filed under Clause 15 of Letters Patent
              Act, against the order passed by this Court in W.P.(MD)Nos.18636 of 2013
              and 3070 of 2020, dated 19.04.2022, i.e., modifying the punishment of
              compulsory retirement into stoppage of increment for a period of six
              months without cumulative effect and also quash the orders in G.O.
              (2D)No.159 Revenue (Ser -2)(I) Department, dated 06.04.2009 and G.O.
              (2D) No.364, Revenue (Ser-2)(1) Department, dated 17.08.2012 and
              consequently direct the respondents to sanction full pension and full
              DCRG to the appellant with arrears from the date of retirement with 7.5%
              interest as already decided, within a stipulated time frame.




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https://www.mhc.tn.gov.in/judis
              Page 1 of 4
                                                             W.A.(MD).Nos.1837 and 1838 of 2024


                           For Appellant          : Mr.S.Visvalingam
                           (in both W.As)
                           For Respondents        : Mr.S.R.A.Ramachandran
                           (in both W.As)           Additional Government Pleader



                                         COMMON JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Mr.S.R.A.Ramachandran, learned Additional Government Pleader

takes notice for the respondents.

2.It is stated that the appellant in W.A.(MD)Nos.1837 and 1838 of

2023 is no more. The Writ Appeals arising out of punishment of

compulsory retirement imposed on the appellant. Since now he is no more,

nothing survives in the Writ Appeal.

3.The Writ Appeals are dismissed as having abated. If the deceased

appellant is entitled to any benefits, the benefits will be disbursed by the

respondents at the earliest. No Costs.

                                                           [R.S.M., J.]           [L.V.G., J.]
                                                                       04.09.2024
              NCC      :Yes/No
              Index :Yes/No
              Internet: Yes
              Mrn/Sml


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

W.A.(MD).Nos.1837 and 1838 of 2024

To

1.The Secretary to Government, Revenue Department, Secretariat, Chennai – 600 009.

2.The Additional Chief Secretary and Commissioner of Revenue Administration, Ezhilagam, Chepauk, Chennai – 600 005.

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

W.A.(MD).Nos.1837 and 1838 of 2024

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

Mrn / Sml

W.A.(MD).Nos.1837 and 1838 of 2024

04.09.2024

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