The District Collector vs Ammakannu
2024 Latest Caselaw 17562 Mad

Madras High Court

The District Collector vs Ammakannu on 4 September, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                                       W.A.No.2671 of 2024

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 04.09.2024

                                                         CORAM:

                                     THE HON'BLE MR.D.KRISHNAKUMAR
                                           ACTING CHIEF JUSTICE
                                                   AND
                                     THE HON'BLE MR.JUSTICE P.B.BALAJI

                                               W.A.No.2671 of 2024 and
                                               C.M.P.No.19284 of 2024

            1. The District Collector,
               Tiruvannamalai District.

            2. The Assistant Director of Rural Development (Panchayats),
               Cheyyar Division,
               Cheyyar Panchayat Union,
               Cheyyar, Tiruvannamalai.                         ... Appellant/Respondents 1 & 3
                                                    -vs-

            1. Ammakannu                                                     ... Respondent/Petitioner

            2. The Commissioner,
               Panchayat Union,
               Peranmallur, Vandavasi,
               Tiruvannamalai District.                                  ... Respondent/2nd Respondent
            Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside the order dated
            08.11.2023 made in W.P.No.15757 of 2020 and allow the Writ Appeal.
                                    For Appellants   :      Mr.S.Yashwanth
                                                            Addl. Govt. Pleader

                                    For R1           :      Mrs.R.Poornima

                                                          *****

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                                                                                              W.A.No.2671 of 2024

                                                        JUDGMENT

(By Hon'ble Acting Chief Justice)

This Writ Appeal has been filed, challenging the order dated 08.11.2023

made in W.P.No.15757 of 2020, in and by which, the Writ Petition was disposed of

with a direction to the 1st respondent to consider the writ petitioner's representation

dated 18.02.2020 afresh in true letter and spirit of the earlier orders and pass appropriate

orders within four weeks.

2. When the matter is taken up for hearing, it is represented by the learned

counsel for the Writ Petitioner/1st respondent herein that the request of the Writ

Petitioner in respect of regularization of her services, has been rejected by the District

Collector, Tiruvannamalai vide G.O.No.1726411/2024/g,1 dated 02.08.2024 and she

has also produced a copy of the said Government Order before this Court. She has

further represented that against the order dated 02.08.2024, the Writ Petitioner has filed

yet another Writ Petition in W.P.No.25199 of 2024, which is pending before the Writ

Court for adjudication.

3. In view of the above submission of the learned counsel for the Writ

Petitioner/1st respondent herein, the instant Writ Appeal is closed, with liberty to the 1st

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respondent to pursue her remedy before the Writ Court in the pending Writ Petition. No

costs. Consequently, connected Miscellaneous Petition is closed.

                                                             [D.K.K.,ACJ.]         [P.B.B,J.]
                                                                         04.09.2024
            Index: Yes / No
            Internet: Yes / No
            Speaking Order/Non Speaking Order
            ar





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                                  HON'BLE ACTING CHIEF JUSTICE,
                                                           AND
                                                   P.B.BALAJI,J.,
                                                              ar









                                                          04.09.2024




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