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Madras High Court

R.Siddharthan vs The Office Superintendent on 22 October, 2025

                                                                                           WP No. 1225 of 2013




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 22-10-2025

                                                             CORAM

                                  THE HONOURABLE MR.JUSTICE K. SURENDER

                                                   WP No. 1225 of 2013
                                                   and M.P.No.1 of 2013

                 R.Siddharthan,                                                                            Petitioner(s)

                                                                  Vs

                1. The Office Superintendent,
                National Institute For The Visually
                Handicapped, Regional Centre, 522,
                Trunk Road, Poonamallee, Chennai-56.

                2.The Director,
                National Institute For The Visually
                Handicapped, 116, Raipur Road,
                Dehradun-248 001. Uttarkhand.                                                           Respondent(s)

                PRAYER
                       This Writ Petition is filed under Article 226 of Constitution of India
                seeking Writ of Certiorari Mandamus to call for the records of the order of the
                1st respondent in No.2-1/ 2012-RC dated 4.4.2012, and quash the same and to
                direct the respondents to regularize the services of the petitioner as Computer
                Instructor under the 1st respondent.

                                  For Petitioner(s):       M/s.S.Rajeni Ramadass

                                  For Respondent(s):       M/s.B.Sudhar Kumar Senior Panel Counsel.




https://www.mhc.tn.gov.in/judis                  ( Uploaded on: 23/10/2025 03:30:55 pm )
                                                                                        WP No. 1225 of 2013



                                                          ORDER

The learned counsel for the petitioner submits that the prayer sought for in this Writ Petition has become infructuous and nothing survives further to adjudicate in the present Writ Petition.

2. Recording the submission made by the learned counsel for the petitioner, this Writ Petition is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

K.SURENDER J.

22-10-2025 Jai Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 03:30:55 pm ) WP No. 1225 of 2013 To

1.The Office Superintendent, National Institute For The Visually Handicapped, Regional Centre, 522, Trunk Road, Poonamallee, Chennai-56.

2.The Director, National Institute For The Visually Handicapped, 116, Raipur Road, Dehradun-248 001. Uttarkhand.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 03:30:55 pm ) WP No. 1225 of 2013 K.SURENDER, J.

jai WP No. 1225 of 2013 22-10-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 23/10/2025 03:30:55 pm )