Madras High Court
Rakesh Behari vs Speaker Of The Puducherry on 1 August, 2019
Author: K.Kalyanasundaram
Bench: K.Kalyanasundaram
W.P.No.4461 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 01.08.2019
CORAM
THE HONOURABLE Mr.JUSTICE K.KALYANASUNDARAM
W.P.No.4461 of 2010
and M.P.No.2 of 2010
Rakesh Behari ...Petitioner
Vs
1. Speaker of the Puducherry,
Legislative Assembly,
Through its Secretary - M.Sivaprakasam,
Puducherry.
2. The Committee of Privileges
of Legislative Assembly Secretariat,
Through its Secretary - M.Sivaprakasam,
Puducherry. ..Respondents
Prayer:- The Writ Petition is filed under Article 226 of the Constitution of
India, seeking for a Writ of Certiorari, calling for the records of the
respondents relating to the summons dated 04.07.2008 and quash all
proceedings relating to the motion of privilege initiated.
For Petitioner : Mr.Harishankar
For Respondents : Ms.G.DJEARANY, G.A.(P)
http://www.judis.nic.in
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W.P.No.4461 of 2010
ORDER
This Writ Petition is filed to issue a Writ of Certiorari to call for the records of the respondents relating to the summons dated 04.07.2008 and quash the same.
2. The learned counsel for the petitioner would state that the petitioner retired from service. Hence, the prayer sought for in this Writ Petition has become infructuous.
3. Recording the submission of the learned counsel for the petitioner, this Writ Petition is dismissed as having become infructuous.
No costs. Consequently, connected miscellaneous petition is closed.
01.08.2019
Index : Yes/No
Internet : Yes/No
Speaking/ Non Speaking Order pvs To
1. Speaker of the Puducherry, Legislative Assembly, Through its Secretary - M.Sivaprakasam, Puducherry.
2. The Committee of Privileges of Legislative Assembly Secretariat, Through its Secretary - M.Sivaprakasam, Puducherry.
http://www.judis.nic.in 2/ 3 W.P.No.4461 of 2010 K.KALYANASUNDARAM.J. pvs W.P.No.4461 of 2010 01.08.2019 http://www.judis.nic.in 3/ 3