Madras High Court
K.S.Palanisamy … vs State Of Tamil Nadu on 7 December, 2023
W.P.Nos.23731 & 23732 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 07.12.2023
CORAM
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
W.P.Nos.23731 & 23732 of 2011
and W.M.P.Nos.1 to 4 of 2011 (in both W.Ps.)
K.S.Palanisamy … Petitioner in W.P.No.23731 of 2011
M.Mohan … Petitioner in W.P.No.23732 of 2011
Vs
1.State of Tamil Nadu
Represented by its Secretary to Government,
Municipal Administration and Water Supply Department,
Fort St.George, Chennai – 600 009.
2.Director of Municipal Administration,
Ehilagam,
Chepauk, Chennai – 600 005.
3.The Commissioner,
Salem City Municipal Corporation,
Salem.
4.A.Asokan … Respondents in both W.Ps.
Page No: 1/5
https://www.mhc.tn.gov.in/judis
W.P.Nos.23731 & 23732 of 2011
COMMON PRAYER:- Writ Petition filed under Article 226 of the
Constitution of India, to issue a Writ of Certiorarified Mandamus to call
for the entire records leading to the issue of G.O.(D)No.63 Municipal
Administration and Water Supply Department dated 08.02.2005,
G.O(2D)No.184, 188, 195 MA & WS (ME4) Department dated
23.10.2007 and G.O.(2D)No.202 MA & WS Department dated
24.10.2007 and G.O.Ms.(2Pa)No.27 MA & WS (MCS) Department
dated 05.04.2010 on the file of the 1st respondent and quash the same
and direct the respondents to initiate appropriate Disciplinary
Proceedings against the 4th respondent for his acts of commission and
omission during his tenure as Assistant Executive Engineer in Salem
corporation during the period 1997 – 1998, 1998 – 1999, 1999 – 2000,
2000 – 2001 and shift him out of Salem Municipal Corporation Service
forthwith and pass such further other orders.
In both W.Ps.
For Petitioner : No appearance
For RR1 & 2 : Mr.R.Neethi Perumal
Government Advocate
For R3 : Mr.S.Nedunchezhiyan
For R4 : Mr.R.Premnarayanan
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https://www.mhc.tn.gov.in/judis
W.P.Nos.23731 & 23732 of 2011
COMMON ORDER
When these matters were taken up for hearing on 01.12.2023, there was no representation on behalf of the petitioner and hence, the same was directed to be listed under the caption “for dismissal” on 05.12.2023.
2. Even today, when these matters were taken up for hearing, there is no representation on behalf of the petitioner. Hence, these Writ Petitions are dismissed for non-prosecution. However, there shall be no orders as to costs. Consequently, connected miscellaneous petitions are closed.
07.12.2023
gba
Index : Yes/No
Speaking order : Yes/No
Page No: 3/5
https://www.mhc.tn.gov.in/judis W.P.Nos.23731 & 23732 of 2011 Neutral Citations : Yes/No To
1.The Secretary to Government, for The State of Tamil Nadu, Municipal Administration and Water Supply Department, Fort St.George, Chennai – 600 009.
2.Director of Municipal Administration, Ehilagam, Chepauk, Chennai – 600 005.
3.The Commissioner, Salem City Municipal Corporation, Salem.
Page No: 4/5 https://www.mhc.tn.gov.in/judis W.P.Nos.23731 & 23732 of 2011 K.KUMARESH BABU,J.
gba W.P.Nos.23731 & 23732 of 2011 and W.M.P.Nos.1 to 4 of 2011 (in both W.Ps.) 07.12.2023 Page No: 5/5 https://www.mhc.tn.gov.in/judis