G SHANMUGAM Vs. COMMISSIONER HRANDCE ADMN DEPARTMENT

JUDGEMENT

(1.) THE writ appeal has been preferred by the appellant, challenging the order passed in M.P.No.2 of 2009 in W.P.No.9116 of 2009, vacating the order of stay granted in M.P.No.1 of 2009. Since the writ appeal and the writ petition are taken up for hearing with the consent of the parties, a common order is passed.

(2.) THE brief facts of the case in a nutshell are as follows:

(3.) THE learned Government Pleader based upon the counter affidavit submitted that after the death of Kuppurathinammal, the proceedings initiated against her, as well as the subsequent proceedings got abated and therefore the order passed by the first respondent is perfectly valid in law.