SELVARAJ Vs. TAMILNADU CIVIL SUPPLIES CORPORATION

JUDGEMENT

(1.) PRAYER:- Writ petition filed under Article 226 of the Constitution of India praying for the issuance of the writ of Certiorari calling for the records of the 3rd respondent in R.C.NO.748/98/B5 dated 29.7.1998 and quash the same.) The writ petition is filed by the petitioner, who was working in the Direct Purchase Centre opened by the respondent-Corporation. With reference to the loss of the commodities, some recoveries were made. As against the same, the present writ petition was filed.

(2.) BY an order dated 11.09.1998, this Court directed the petitioner to deposit 50% of the amount claimed in the impugned order. Subsequently, when the writ petition is taken up for hearing, Mr.J.Selvakumar, learned counsel appearing for the Corporation, brought to the notice of the Court, a communication received by him from the Corporation dated 7.12.2005, wherein it is stated that as per the interim order, the petitioner has paid Rs.1256.85 by 2 instalments on 20.10.1998 and 23.10.1998. The balance 50% of the amount, though not covered by any order of the Court, the petitioner himself had volunteered and paid a sum of Rs.1257/- on 2 dates, viz., 06.02.2004 and 09.02.2004. In the light of the same, nothing survives in the writ petition and hence, it is dismissed as infructuous. However there will be no order as to costs.