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Peria Chellamuthu Gounder vs The Superintending Engineer
2021 Latest Caselaw 10790 Mad

Citation : 2021 Latest Caselaw 10790 Mad
Judgement Date : 27 April, 2021

Madras High Court
Peria Chellamuthu Gounder vs The Superintending Engineer on 27 April, 2021
                                                                           W.A.No.2247 of 2012

                                   IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                               DATED : 27.04.2021

                                                    CORAM :

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                    THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                              W.A. No.2247 of 2012
                                              and M.P. No.1 of 2012


                     Peria Chellamuthu Gounder                        ... Appellant

                                                     versus

                     1.The Superintending Engineer,
                       Tamil Nadu Electricity Board,
                       Udumalpet Distribution Centre,
                       Udumalpet.

                     2.The Executive Engineer,
                       Maintenance and Distribution,
                       Tamil Nadu Electricity Board,
                       Dharapuram.

                     3.The Assistant Executive Engineer (East),
                       Distribution and Maintenance,
                       Dharapuram.

                     4.The Assistant Executive Engineer,
                       Vigilance and Anti Theft Squad,
                       Dindigul.

                     5.The Junior Engineer,
                       Maintenance and Distribution,
                       Kolinjivadi,
                       Dharapuram.                                    ... Respondents



                    1/4
https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.2247 of 2012

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against
                     the order in W.P. No.39804 of 2002 dated 08.06.2012 passed by
                     the Hon'ble Mr.Justice S.Manikumar.


                               For Appellant      :     No appearance

                               For Respondents :        Mr.N.Damodaran for R2, 3 & 5
                                                        No appearance for R1 & R4

                                                      JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

Mr.Navaneetha Krishnan, learned counsel representing for

Mr.S.Saravanan, learned counsel appearing for the appellant,

submitted that this appeal may be closed for no instructions from

the appellant.

2.Recording the submission made by the learned representing

counsel for the appellant, this writ appeal is dismissed for no

instructions. Consequently, M.P. No.1 of 2012 stands closed. No

costs.

[T.R.,J] [V.S.G.,J] 27.04.2021 vga

https://www.mhc.tn.gov.in/judis/ W.A.No.2247 of 2012

To

1.The Superintending Engineer, Tamil Nadu Electricity Board, Udumalpet Distribution Centre, Udumalpet.

2.The Executive Engineer, Maintenance and Distribution, Tamil Nadu Electricity Board, Dharapuram.

3.The Assistant Executive Engineer (East), Distribution and Maintenance, Dharapuram.

4.The Assistant Executive Engineer, Vigilance and Anti Theft Squad, Dindigul.

5.The Junior Engineer, Maintenance and Distribution, Kolinjivadi, Dharapuram.

https://www.mhc.tn.gov.in/judis/ W.A.No.2247 of 2012

T.RAJA,J.

and V.SIVAGNANAM,J.

vga

W.A. No.2247 of 2012 and M.P. No.1 of 2012

27.04.2021

https://www.mhc.tn.gov.in/judis/

 
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