The District Collector vs P.Ponnar
2025 Latest Caselaw 7240 Mad

Madras High Court

The District Collector vs P.Ponnar on 18 September, 2025

Bench: C.V.Karthikeyan, R.Vijayakumar

                                                                                      W.A(MD).No.1064 of 2020

                              BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                        Dated: 18.09.2025

                                                           CORAM:

                                  THE HONOURABLE MR.JUSTICE C.V.KARTHIKEYAN
                                                    and
                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                W.A(MD).No.1064 of 2020
                                                         and
                                                CMP(MD).No.5838 of 2020

                     1.The District Collector
                     Trichy District

                     2.The District Revenue Officer
                     Trichy District

                     3.The Revenue Divisional Officer
                     Lalgudi
                     Trichy District

                     4.The Tahsildar
                     Lalgudi Taluk
                     Trichy District                                       ....Appellants/Respondents


                                                                Vs
                     P.Ponnar                                              ....Respondent/Writ Petitioner


                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent, to set aside the
                     judgment dated 08.01.2019 in WP(MD).No.11876 of 2009 on the file of this
                     Court.




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                                                                                            W.A(MD).No.1064 of 2020


                                       For Appellants          : Mr.P.T.Thiraviyam
                                                               Government Advocate

                                       For Respondent          : No appearance


                                                           JUDGMENT

(Made by R.VIJAYAKUMAR,J.)

The respondents in WP(MD).No.11876 of 2009 have filed the present

writ appeal challenging the order dated 08.01.2019 wherein the order of

dismissal has been set aside by the writ Court and a direction has been issued

to reinstate him and release the terminal benefits.

2.The respondent herein was dismissed from service on 23.11.2007 on

the ground that he was involved in a criminal case in C.C.No.39 of 2006.

Later, he was convicted in the said criminal case. However, on appeal, by an

order dated 29.01.2016, in Criminal Appeal No.78 of 2015, the respondent

has been acquitted.

3.Based upon the above acquittal order, the Tahsildar, Elalkudi has

recalled the order of dismissal and issued proceedings on 26.09.2019

permitting the respondent to retire from service and for dispersal of

retirement benefits.

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4.In such view of the matter, nothing survives to be adjudicated in the

writ appeal and the writ appeal stands closed. No costs. Consequently,

connected miscellaneous petition is closed.

                                                                                   (C.V.K.J.,)              (R.V.J.,)

                                                                                              18.09.2025.

                     Index :Yes/No
                     Internet :Yes/No
                     NCC : Yes/No
                     msa







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                                                                            C.V.KARTHIKEYAN,J.
                                                                                         AND
                                                                              R.VIJAYAKUMAR,J.


                                                                                                msa




                                                                   Pre-delivery Judgment made in

                                                                                            and





                                                                                         18.09.2025

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