Madras High Court
Unknown vs State Of Tamil Nadu Rep. By on 8 December, 2021
Author: M.Duraiswamy
Bench: M.Duraiswamy, J.Sathya Narayana Prasad
W.A.No.2150 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 08.12.2021
CORAM
THE HON'BLE MR.JUSTICE M.DURAISWAMY
and
THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD
Writ Appeal No.2150 of 2012
and M.P.No.1 of 2012
1.S.Saravanan
2.P.Balasubramanian
3.V.Pandian
4.K.Chandrasekaran
5.R.Rangarajan
6.R.Ambikapathy
7.V.Selvamoorthy
8.V.Sugumaran
9.K.Rajaram
10.M.Kader Meera Sahib
11.P.Madasamy
12.G.Manoharan
13.R.Isaac Paulraj Boopathy
14.P.Jayaraj
15.K.Krishnamoorthy
16.R.Chandran
17.K.Narayanamoorthy
18.A.Bhathavachalam
19.K.Periasamy
20.S.Elambaruthi
21.K.Jagannathan
22.K.Kamaraj
23.K.M.Natrajan
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W.A.No.2150 of 2012
24.D.Shanmugam
25.K.Sunderraraj
26.K.Kumarasamy
27.J.Duraisamy
28.T.Mariappan
29.P.Ramalingam
30.N.Nachimuthu
31.P.Muthuraj
32.R.Subramanian
33.S.Navaneethakrishnan
34.P.Gunasekaran
35.P.Nagarajan
36.K.Nachiappan
37.A.Periasamy
38.R.Chelladurai
39.N.Sampathkumar
40.G.Balraj
41.R.Selvaraj
42.C.Sambasivam .. Appellants
-vs-
1.State of Tamil Nadu rep. by
The Secretary to Government,
Home Department, Fort St.George,
Chennai – 9.
2.The Director General of Police,
Kamarajar Salai,
Mylapore, Chennai – 4.
3.V.R.Soundarajan
4.P.Balachandran
5.S.M.Mohammed Iqbal
6.K.Chndarasekaran
7.D.Jude F.A.S.Duraipandian
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W.A.No.2150 of 2012
8.S.Selva Arasu
9.G.Sankar Pandian
10.K.Rajakumar
11.K.Sethuraman
12.S.Rajendran
13.M.X.B.Stanley
14.K.Rajendran
15.M.Murugesan
16.E.M.Swaminathan
17.S.Maran
18.S.Eswaran
19.D.Muthamizhan
20.N.Dhanapal
21.K.S.Subramanian
22.M.Sundararajan
23.R.Ravindran
24.M.Alas Ali
25.K.N.Murali
26.K.Nataraja Murthy
27.C.Sivasamy
28.M.Jagabar Sali
29.R.Hari
30.G.S.Sivanathan
31.R.Valsarajan .. Respondents
Appeal under Clause 15 of Letters Patent against the order dated
11.09.2012 in W.P.No.21039 of 2010.
For Appellants : Mr.Tamil Selvan
for Mr.K.Muthuramalingam
For Respondents
R1 & R2 : Mr. R.V.Dinesh Rajkumar
Additional Government Pleader
R5 : Mr.Suchindran
R6 & R23 : No appearance
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W.A.No.2150 of 2012
JUDGMENT
(Delivered by M.Duraiswamy, J.) Challenging the order passed in W.P.No.21039 of 2010, the writ petitioners have filed the above writ appeal.
2.The petitioners have filed the writ petition to issue a writ of Mandamus, directing the respondent 1 and 2 to restore the seniority on the basis of ranking given by the Police Training College in respect of the writ petitioners who were directly recruited Sub-Inspector of Police in 1979 batch in view of the judgment of the Division Bench of this Court in W.P.Nos.38792 and 38793 of 2003 dated 10.09.2007.
3.The learned Single Judge disposed of the writ petition by giving a direction to the Government to pass orders with regard to the seniority of the petitioners as well as the respondents in accordance with law.
4.When the writ appeal is taken up for hearing, the learned counsel appearing for the appellants submitted that all the appellants have already _________ Page 4 of 6 https://www.mhc.tn.gov.in/judis W.A.No.2150 of 2012 attained the age of superannuation, hence nothing survives for adjudication in this writ appeal.
5.In view of the submission made by the learned counsel appearing for the appellants, the writ appeal is dismissed as infructuous. No costs.
Consequently, connected miscellaneous petition is closed.
(M.D., J.) (J.S.N.P., J.)
08.12.2021
Index: Yes/ No
Speaking Order : Yes/ No
cse
To
1.The Secretary to Government, Home Department, Fort St.George, Chennai – 9.
2.The Director General of Police, Kamarajar Salai, Mylapore, Chennai – 4.
_________ Page 5 of 6 https://www.mhc.tn.gov.in/judis W.A.No.2150 of 2012 M.DURAISWAMY, J.
and J.SATHYA NARAYANA PRASAD, J.
cse W.A.No.2150 of 2012 08.12.2021 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis