DISTRICT COLLECTOR Vs. V JEYAKODI

JUDGEMENT

(1.) The respondent herein made a challenge to the order, dated 10.03.2006, passed by the Collector of Theni District, with a consequential direction, directing the said official to include his name in the approval list of Tahsildars, for the year 2005 according to his seniority with all benefits, within a stipulated time frame. The writ petition, after contest, came to be disposed of, on 03.09.2010, by directing the said respondent to include the name of the respondent herein, for the year 2006.

(2.) Thereafter, the respondent herein, filed W.P(MD)No.11771 of 2012, praying for the issuance of a writ of mandamus, directing the Principal Secretary and Commissioner of Revenue Administration, Chennai - 5 to pass appropriate orders on the proposal sent by the District Collector of Theni District, vide his letter, dated 02.02.2011, based on the order, dated 03.09.2010, passed in W.P(MD)No.4503 of 2006, within the stipulated time frame, as may be fixed by this Court. The said writ petition was disposed of, on 30.03.2016, by directing the first respondent therein to pass orders on the proposal sent by the second respondent, dated 02.02.2011, within a period of eight weeks from the date of receipt of a copy of that order. The sole official respondent in W.P(MD)No.4503 of 2006, aggrieved by the nature of disposal given, vide order, dated 03.09.2010, came forward to file the writ appeal, with a delay of 2219 days and in order to condone the same, the present petition has been filed.

(3.) It is relevant to extract paragraph 4 of the affidavit filed in support of the petition: