Madras High Court
P.Chandrasekaran vs Govt. Of Tamil Nadu on 3 August, 2021
Author: M.Sundar
Bench: M.Sundar
W.P.No.33712 of 2004
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 03.08.2021
CORAM
THE HON'BLE Mr.JUSTICE M.SUNDAR
W.P.No.33712 of 2004
P.Chandrasekaran
Scientific Officer-D
Estate Maintenance Section
NFC-DAE, DAE Colony,
ECIL Post,
Hyderabad - 500 062. ... Petitioner
-Vs.-
1. Govt. of Tamil Nadu
Rep. by its Secretary
Department of Housing and Urban Development
Fort St.George, Chennai-9.
2. The Administrative Officer
Tamil Nadu Housing Board
493, Anna Salai,
Nandanam, Chennai-35.
3. Nuclear Fule Complex
Establishment-I
Rep. by its Asst. Personnel Officer
Estate Maintenance Section
Department of Atomic Energy
DAE Colony, ECIL Post,
Hyderabad - 500 062. .. Respondents
http://www.judis.nic.in1/4
W.P.No.33712 of 2004
Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorarified Mandamus, calling for the
records relating to the order in Letter No.Personnel(1)-2/70200/2002
dated 18.08.2003 passed by the 2nd respondent and the consequential
order passed by the 3rd respondent in Ref.NFC/Est.I/2734/EMS/2003
dated 18.10.2003, quash the same and consequently, direct the 2nd
respondent to bear the pro-rata liability towards pension for the service
rendered by the petitioner with the 2nd respondent to pay the petitioner
the pensionary benefits by counting his service with the 2nd respondent,
award costs.
For Petitioner : Ms.V.Porkodi
for Mr.V.Ajoy Khose
For Respondents : Mr.C.Selvaraj
Government Advocate for R1
Mr.V.Ayyapparaja, for R2
R3-NA
******
ORDER
Ms.V.Porkodi, learned counsel representing the counsel on record for writ petitioner submits that the sole writ petitioner is no more and his legal heir is not interested in pursuing or prosecuting the matter any further. This means that nothing survives in the captioned writ petition is, learned counsel's say.
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2. In the light of the narrative thus far, captioned writ petition is disposed of as closed, having become infructuous. There shall be no order as to costs.
03.08.2021 Speaking/Non-speaking order Index: Yes/No Internet : Yes/No mk To
1. Govt. of Tamil Nadu Rep. by its Secretary Department of Housing and Urban Development Fort St.George, Chennai-9.
2. The Administrative Officer Tamil Nadu Housing Board 493, Anna Salai, Nandanam, Chennai-35.
3. Nuclear Fule Complex Establishment-I Rep. by its Asst. Personnel Officer Estate Maintenance Section Department of Atomic Energy DAE Colony, ECIL Post, Hyderabad - 500 062.
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