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Madras High Court

C.Rajasekar vs The Chief Secretary To on 19 November, 2018

Author: R.Mahadevan

Bench: R.Mahadevan

                                                               1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       DATED : 19.11.2018

                                                            CORAM

                                       THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                   W.P.No.17531 of 2007

                      1.C.Rajasekar
                      2.S.Ravichandran
                      3.A.Panchavarnam                                      ...    Petitioners

                                                              Vs

                      1. The Chief Secretary to
                         Government of Tamilnadu
                         Secretariat Fort St. George
                         Chennai-600 009.

                      2. The Secretary to Government
                         of Tamilnadu
                         Personnel & Administrative
                         Reforms Department (Placement Cell)
                         Fort St. George, Chennai -600 009.                           ... Respondents


                             Writ Petition filed under Article 226 of the Constitution of India to issue
                      a Writ of Mandamus, directing the respondents to implement G.O.Ms No. 209 P
                      & AR Department dated 23.11.2001 issued by the first respondent herein to
                      absorb the applicants to suitable posts as they are the retrenched census
                      employees of the year 1991 and further direct the respondents to absorb the
                      petitioner as per the scheme framed in the orders of the Supreme Court dated
                      11.3.99 and 28.9.99 and also further absorb the applicants on the ground that
                      other retrenched census employees of the year 1991 were given suitable posts
                      for similarly situated persons as per GO Ms 246 P&AR Dept. dated 29.08.2003
                      and grant them such other further relief.




http://www.judis.nic.in
                                                              2

                                                                                   R.MAHADEVAN, J.
                                                                                           vsn/ms

                                   For Petitioners            : Mr.M.Ramadoss
                                   For Respondents            : Mr.J.Ramesh
                                                                Additional Government Pleader

                                                            ORDER

When the matter was taken up for consideration, the learned counsel appearing for the respective parties, on instructions, submitted that the relief sought for herein has become infructuous and hence, nothing survives for adjudication in this writ petition.

2.Recording the same, this writ petition stands closed. No costs.

19.11.2018 Index: Yes/ No vsn/ms To

1. The Chief Secretary to Government of Tamilnadu Secretariat Fort St. George Chennai-600 009.

2. The Secretary to Government of Tamilnadu Personal & Administrative Reforms Department (Placement Cell) Fort St. George, Chennai -600 009.

W.P.No.17531 of 2007

http://www.judis.nic.in