Madras High Court
The Director vs S.Maria Pushpam on 15 February, 2016
Bench: S.Manikumar, C.T. Selvam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 15.02.2016 CORAM THE HONOURABLE MR.JUSTICE S.MANIKUMAR and THE HON'BLE MR.JUSTICE C.T. SELVAM W.A.(MD)No.306 of 2016 and C.M.P.(MD)No.1757 of 2016 1.The Director Directorate of Adi Dravida and Tribal Welfare Tribal Welfare, Chepauk, Chennai. 2.The District Adi Dravidar and Tribal Welfare Officer, Nagercoil ... Appellant / Respondents Vs. S.Maria Pushpam ... Respondent / Petitioner PRAYER: The Writ Appeal is filed under Clause 15 of the Letters Patent, against the order dated 22.10.2013 made in W.P.(MD)No.1658 of 2009 by this Court. !For Appellants : Mr.M.Alagadevan ^For Respondent : No Appearance :ORDER
(Order of this Court was made by S.MANIKUMAR, J.) Perusal of the impugned order shows that vide order dated 28.11.2008 in W.P.(MD)No.10899 of 2008, this Court directed the District Adi Dravidar and Tribal Welfare Officer, Nagercoil, to consider the explanation of the writ petitioner, dated 18.02.2008, and to pass appropriate orders, within one month, from the date of receipt of a copy of the order made in W.P.(MD)No.10899, dated 28.11.2008. Pursuance to the said order, the District Adi Dravidar and Tribal Welfare Officer, Nagercoil, / appellant No.2, has passed an order in J1/73901/2008, dated 28.02.2009, which came to be challenged in W.P.(MD)No.1658 of 2009. Order of the District Adi Dravidar and Tribal Welfare Officer, Nagercoil dated.21.01.2009 reads as follows:-
2. The learned Single Judge, who adverted to the grounds of challenge made in W.P.(MD)No.1658 of 2009, has found that the objections of the respondents, dated 18.02.2008 have not been considered. Appellant No.2 has once again passed a non-speaking order. Finding that the appellant No.2 has passed a cryptic order and that it was not a case of misappropriation, W.P.(MD)No.1658 of 2009 has been allowed. Writ Court has also held that it is also a case of belated recovery, after retirement of the respondent.
There are no merits in the Writ Appeal, warranting interference in the impugned order. Accordingly, Writ Appeal is dismissed. No costs. Consequently, connected miscellaneous petition is also dismissed.
To
1.The Director Directorate of Adi Dravida and Tribal Welfare Tribal Welfare, Chepauk, Chennai.
2.The District Adi Dravidar and
Tribal Welfare Officer,
Nagercoil .