Madras High Court
S. Saveetha … vs The State Of Tamil Nadu on 5 April, 2023
Author: P.D. Audikesavalu
Bench: P.D. Audikesavalu
W.P. No. 10388 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 05.04.2023
CORAM
THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU
W.P. No. 10388 of 2023
S. Saveetha … Petitioner
-vs-
1. The State of Tamil Nadu,
Rep. by its Secretary to Government,
Revenue Department,
Fort St. George,
Chennai – 600 009.
2. The Director of Rural Development and Panchayat,
Panagal Building,
Saidapet,
Chennai – 600 015.
3. The District Collector,
Thiruvannamalai District. ... Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution of India,
1950, praying to issue a Writ of Mandamus, directing the Second and Third
Respondents to consider and pass orders on the representation of the Petitioner
dated 10.09.2022 based on the general instruction in Letter
No. 29620/AA1/2019-03 dated 13.04.2022 issued by the Secretary to
Government of Tamil Nadu.
For Petitioner : Mr. Radhika Boopathi
For Respondents : Mrs. R.Anitha,
Special Government Pleader
https://www.mhc.tn.gov.in/judis
1/4
W.P. No. 10388 of 2023
ORDER
Heard Mr. Radhika Boopathi, Learned Counsel and Mrs. R.Anitha, Learned Special Government Pleader appearing for the Respondents and perused the materials placed on record, apart from the pleadings of the parties.
2. The husband of the Petitioner, viz., S.Prabhu, is working as Deputy Block Development Officer at Chetpet in Thiruvannamalai District. The grievance ventilated by the Petitioner is that she had made a representation dated 10.09.2022 to the Respondents complaining that her husband was involved extra-marital affairs but as he did not evoke any response she has filed this Writ Petition.
3. When it was pointed out that the concerned employee, viz., S.Prabhu, who is a necessary party for the effectual and complete adjudication, has not been made as a Respondent, Learned Counsel for the Petitioner seeks permission of the Court to withdraw the Writ Petition with liberty to file a fresh Writ Petition impleading him and she has made an endorsement to that effect. https://www.mhc.tn.gov.in/judis 2/4 W.P. No. 10388 of 2023 In fine, the Writ Petition is dismissed as withdrawn granting such liberty. No costs.
05.04.2023 skr Index: Yes/No Neutral Citation: Yes/No Note: Issue order copy by 27.07.2023 To
1. The Secretary to Government of Tamil Nadu, Revenue Department, Fort St. George, Chennai – 600 009.
2. The Director of Rural Development and Panchayat, Panagal Building, Saidapet, Chennai – 600 015.
3. The District Collector, Thiruvannamalai District.
https://www.mhc.tn.gov.in/judis 3/4 W.P. No. 10388 of 2023 P.D. AUDIKESAVALU, J.
skr W.P. No. 10388 of 2023 05.04.2023 https://www.mhc.tn.gov.in/judis 4/4