Madras High Court
G.Jaya vs The Commissioner on 17 February, 2021
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
W.P.No.17866 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 17.02.2021
CORAM
THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
W.P.No.17866 of 2020
(Heard through VC)
G.Jaya .. Petitioner
-vs-
The Commissioner,
Villivakkam Panchayat Union
@ Ambattur, Chennai – 600 053. .. Respondent
Prayer: Petition filed under Article 226 of Constitution of India to issue
a Writ of Mandamus directing the respondent to permit the petitioner to
join duty as Noon Meal Organiser at the Panchayat Union Primary
School, Lakshmipuram, Chennai – 600 052 and treat the period from
the date of the Medical Fitness Report that is, 08.10.2018, till the date
of permitting her to join duty as a period of compulsory wait and grant
her all consequential benefits.
For Petitioner : Mr.P.Mohanraj
For Respondent : Ms.R.Janaki
ORDER
The relief sought for in this writ petition is for a direction to the respondent to permit the petitioner to join duty as Noon Meal Organiser at the Panchayat Union Primary School, Lakshmipuram, Chennai – 600 052 and treat the period from the date of the Medical 1/2 http://www.judis.nic.in W.P.No.17866 of 2020 S.VAIDYANATHAN, J.
rsi Fitness Report i.e., 08.10.2018, till the date of permitting her to join duty as a period of compulsory wait and grant her all consequential benefits.
2. When the matter is taken up for hearing, it is represented by the learned counsel for the respondent that the petitioner has been permitted to join duty on 16.02.2021.
3. In view of the above submission, no further adjudication is required in this writ petition and the same is closed. No costs.
17.02.2021
Index : Yes/no
Speaking order : Yes/No
rsi
To
The Commissioner,
Villivakkam Panchayat Union
@ Ambattur, Chennai – 600 053.
W.P.No.17866 of 2020
2/2
http://www.judis.nic.in