Madras High Court

The District Collector vs R.Britto Helen on 5 June, 2025

Author: G.R.Swaminathan

Bench: G.R.Swaminathan

                                                                         1              W.A.(MD)NO.128 OF 2023

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
                                                  DATED : 05.06.2025
                                                               CORAM
                                  THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
                                                                 AND
                                         THE HON'BLE MR.JUSTICE K.RAJASEKAR
                                              W.A.(MD)No.128 of 2023 AND
                                           C.M.P.(MD)Nos.1598 & 4384 of 2023


                     The District Collector,
                     Tirunelveli District,
                     Tirunelveli.                                      ... Appellant / Respondent


                                                                   Vs.


                     R.Britto Helen                                    ... Respondent / Writ petitioner



                                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent, to
                     set aside the order dated 12.08.2022 in W.P.(MD)No.11639 of 2022
                     and allow the writ appeal.


                                  For Appellant     : Mr.A.Kannan,
                                                      Additional Government Pleader.

                                  For Respondent : No appearance.

                                                                 ***



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                                                                        2              W.A.(MD)NO.128 OF 2023

                                                        JUDGMENT

(Order of the Court was delivered by G.R.SWAMINATHAN, J.)

The respondent herein filed W.P.(MD)No.11639 of 2022 and

the writ petition was allowed on 12.08.2022 and the learned single

directed the administration to permit the writ petitioner to retire

from service. Challenging the same, this writ appeal came to be filed.

2. It is submitted by the learned counsel on either side that

during the intervening period, the charges against the writ petitioner

were dropped vide G.O.(2D)No.308 Revenue and Disaster

Management Department dated 19.09.2023. The writ petitioner has

been allowed to retire. Therefore, nothing survives for further

adjudication. This writ appeal is closed. No costs. Consequently,

connected miscellaneous petitions are closed.