Madras High Court
A.V.Sankarlal vs The Managing Director on 7 January, 2021
Author: R.Mahadevan
Bench: R.Mahadevan
W.P.Nos.5860 & 5862 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.01.2021
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P.Nos.5860 & 5862 of 2014 &
M.P.Nos.1 & 1 of 2014
A.V.Sankarlal ... Petitioner in W.P.No.5860 of 2014
D.Pandiammal ... Petitioner in W.P.No.5862 of 2014
Vs.
1. The Managing Director,
Tamil Nadu Housing Board,
Anna Salai, Nandanam,
Chennai – 600 035.
2. The Executive Engineer and
the Administrative Officer,
Tamil Nadu Housing Board,
Coimbatore Housing Unit,
Tatabad, Combatore – 12.
3. The Inspector of Police,
City Crime Branch,
Hozur Road, Coimbatore – 18.
4. The Inspector of Police,
Anti Land Grabbing Wing,
Hozur Road, Coimbatore – 18. ... Respondents in both WPs
1/4
https://www.mhc.tn.gov.in/judis/
W.P.Nos.5860 & 5862 of 2014
Petitions filed under Article 226 of the Constitution of India to issue a
Writ of Mandamus, forbearing the respondents from taking any coercive
action against the petitioners pending enquiry on the charge memo
No.DC4/14956/2013-2, & DC4/14956/2013/1, dated 22.06.2013 relating to
the execution of the sale deed dated 15.06.2012 registered as Doc. No.4240
of 2012 dated 02.08.2012 in respect of Plot No.MIG -1125, Ganapathy
Phase-I Scheme, by considering their explanations dated 04.10.2013 and
19.07.2013.
For Petitioners : Mr.N.Manokaran in both WPs
For Respondents : Mr.R.Bharathkumar – R1 & R2
in both WPs
COMMON ORDER
These writ petitions have been filed to forbear the respondents from taking coercive action against the petitioners pending enquiry, pursuant to the charge memo issued to them on 22.06.2013.
2.Today, when the matters were taken up for consideration, the learned counsel for the petitioners submitted that subsequent to the filing of 2/4 https://www.mhc.tn.gov.in/judis/ W.P.Nos.5860 & 5862 of 2014 the writ petitions, the petitioners retired from service on attaining the age of superannuation and hence, nothing survives for adjudication.
3.In view of the above submission made by the learned counsel appearing for the petitioners, these writ petitions are dismissed as infructuous. No costs. Consequently, connected miscellaneous petitions are closed.
07.01.2021 Index: Yes/ No vrc To
1. The Managing Director, Tamil Nadu Housing Board, Anna Salai, Nandanam, Chennai – 600 035.
2. The Executive Engineer and the Administrative Officer, Tamil Nadu Housing Board, Coimbatore Housing Unit, Tatabad, Combatore – 12.
3. The Inspector of Police, City Crime Branch, Hozur Road, Coimbatore – 18.
4. The Inspector of Police, Anti Land Grabbing Wing, Hozur Road, Coimbatore – 18.
3/4https://www.mhc.tn.gov.in/judis/ W.P.Nos.5860 & 5862 of 2014 R.MAHADEVAN, J.
vrc W.P.Nos.5860 & 5862 of 2014 07.01.2021 4/4 https://www.mhc.tn.gov.in/judis/