Madras High Court
M.Devarajan vs The Secretary To Government on 21 July, 2020
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
W.P.No.14981 of 2005
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 21.07.2020
CORAM:
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.14981 of 2005
M.Devarajan ... Petitioner
vs.
1.The Secretary to Government,
Home (Prison II) Department,
Fort St.George,
Chennai – 600 009.
2.The Additional Director of Prison,
Office of the Prison Department,
Chennai – 600 008. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
praying for the issuance of a Writ of Certiorarified Mandamus calling for
the records pertaining to the impugned order passed by the 1 st respondent in
and in No.22334/Pri.ii/2008 – 1 dated 14.03.2008, and the 2nd respondent
Letter No.7473/ES 1/2008 dated 24.03.2008, confirming the order of the 1st
respondent in his proceedings in his letter in 124250/pri i/92-II Home
(ARII) Dept., dated 23.01.1995 and quash the same and consequently direct
the Respondents to regularize the period from 25.10.1989 to 04.12.1991 as
of duty or as compulsory wait and directing the Respondents to pay salary
for the said period.
For Petitioner : Ms.S.T.P.Kuilmozhi
For Respondents : Mr.M.Manigopi,
Government Advocate
http://www.judis.nic.in *****
Page No.1 of 3
W.P.No.14981 of 2005
ORDER
Today, when the matter is taken up for hearing, learned counsel for the Petitioner submitted that, the Petitioner is no more and that, the Writ Petition may be closed.
2. Recording the said submissions of the learned counsel for the Petitioner, this Writ Petition is dismissed as abated. No costs.
21.07.2020
Index : Yes/No
(aeb/jas)
To:
1.The Secretary to Government, Home (Prison II) Department, Fort St.George, Chennai – 600 009.
2.The Additional Director of Prison, Office of the Prison Department, Chennai – 600 008.
http://www.judis.nic.in Page No.2 of 3 W.P.No.14981 of 2005 S.VAIDYANATHAN,J.
(aeb/jas) W.P.No.14981 of 2010 21.07.2020 http://www.judis.nic.in Page No.3 of 3