Madras High Court
Palanivel vs The Commissioner on 13 March, 2025
Bench: J. Nisha Banu, S.Srimathy
W.A.(MD)No.410 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 13.03.2025
CORAM:
THE HON'BLE MRS JUSTICE J. NISHA BANU
AND
THE HON'BLE MRS JUSTICE S.SRIMATHY
W.A.(MD)No.410 of 2025
and
C.M.P.(MD)Nos.3190 to 3192 of 2025
Palanivel ...Appellant
-Vs-
1.The Commissioner,
HR & CE Department,
HR & CE Commissionerate,
119, Uthamar Gandhi Road,
Nungambakkam, Chennai-34.
2.The Joint Commissioner,
HR & CE Department,
HR & CE Joint Commissioner Office,
Near Sambandar Temple, Sambandar Sannathi Street,
Mayiladuthurai-609 003.
3.The Assistant Commissioner,
HR & CE Department,
HR & CE Assistant Commissioner Office,
Kumbakonam Town,
Thanjavur District-612 001.
4.The Executive Officer,
Arulmighu Vishwanathasamy Temple,
Kamatchipuram, Thiruvidaimaruthur,
1/5
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W.A.(MD)No.410 of 2025
Thanjavur District-612 104.
...Respondents
PRAYER: Writ Appeal is filed under Clause 15 of the Letters Patent Act, to set
aside the order passed by this Court dated 29.11.2024 in W.P.(MD)No.26496 of
2024.
For Appellant : Mr.R.Maheswaran
For R1 to R3 : Mr.J.Ashok
Additional Government Pleader
For R4 : Mr.V.Chandrasekar
Standing Counsel
JUDGMENT
(Judgment of the Court was made by J.NISHA BANU, J.)
Challenging the order passed by the Writ Court dated 29.11.2024 made
in W.P(MD)No.26496 of 2024, the appellant has filed the present Writ Appeal,
whereby the Writ Court directed the appellant to file a statutory revision petition
before the Government under Section 114 of the Act within a period of four
weeks from 29.11.2024 and also directed to deposit 50% of the arrear amount
before the respondents and shall continue to pay the monthly rent of Rs.3032/-.
2.It is now submitted by the writ petitioner that the writ
petitioner/appellant has filed a review petition before the Government and the
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same is pending. He further submits that a direction shall be issued to dispose of
the said revision petition within a time frame.
3.Considering the limited scope of the prayer sought for the writ
petitioner/appellant, the Secretary to Government, Department of Tourism,
Culture and Religious Endowment, before whom the review filed by the writ
petitioner/appellant is pending, is directed to dispose of the revision petition on
merits and in accordance with law after affording an opportunity of hearing to the
writ petitioner as expeditiously as possible.
4.Accordingly, this Writ Appeal is disposed of. No costs.
Consequently, connected miscellaneous petitions are closed.
(J.N.B.,J.) (S.S.Y.,J.)
13.03.2025
Index : Yes/No
Internet : Yes/No
ta
To.
1.The Secretary to Government,
Department of Tourism,
Culture and Religious Endowment,
Chennai.
2.The Commissioner,
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HR & CE Department,
HR & CE Commissionerate,
119, Uthamar Gandhi Road,
Nungambakkam, Chennai-34.
3.The Joint Commissioner,
HR & CE Department,
HR & CE Joint Commissioner Office,
Near Sambandar Temple, Sambandar Sannathi Street,
Mayiladuthurai-609 003.
4.The Assistant Commissioner,
HR & CE Department,
HR & CE Assistant Commissioner Office,
Kumbakonam Town,
Thanjavur District-612 001.
5.The Executive Officer,
Arulmighu Vishwanathasamy Temple,
Kamatchipuram, Thiruvidaimaruthur,
Thanjavur District-612 104.
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J. NISHA BANU,J.
and
S.SRIMATHY.J
ta
13.03.2025
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