Supreme Court - Daily Orders
S. Ramadass vs The Government Of Tamil Nadu on 15 October, 2025
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.30 COURT NO.4 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 19655/2025
[Arising out of impugned final judgment and order dated 01-07-2024
in WA No. 1346/2021 passed by the High Court of Judicature at
Madras]
S. RAMADASS Petitioner(s)
VERSUS
THE GOVERNMENT OF TAMIL NADU & ORS. Respondent(s)
(IA No. 126352/2025 - CONDONATION OF DELAY IN FILING IA
No.126353/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 15-10-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) : Mr. S. Nagamuthu, Sr. Adv.
Mr. Shreyas Kaushal, Adv.
Mr. Shyam Gopal, AOR
Mr. P Krishnadevan, Adv.
Mr. Harikrishnan R, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. After hearing learned counsel for the petitioner, we see no reason and ground to interfere with the impugned order passed by the High Court.
3. Accordingly, the Special Leave petition is dismissed.
4. Signature Not Verified Pending applications, if any, shall stand disposed of.
Digitally signed by Gulshan Kumar Arora Date: 2025.10.15 16:41:34 IST Reason:(GULSHAN KUMAR ARORA) (NAND KISHOR) AR-CUM-PS ASSISTANT REGISTRAR