The Airports Authority Of ... vs Indian Airports Kamgar Union
2021 Latest Caselaw 10802 Mad

                                                                     W.A.No.1898 of 2018


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 27.04.2021

                                                   CORAM :

                                   THE HONOURABLE MR. JUSTICE M.M.SUNDRESH
                                                    AND
                                    THE HONOURABLE MS. JUSTICE R.N.MANJULA

                                              W.A.No.1898 of 2018


                     1.The Airports Authority of India(SR),
                       Rep. by its Regional Executive Director,
                       Chennai Airport,
                       Meenambakkam, Chennai - 600 027.

                     2.The Deputy General Manager - HR,
                       O/o.The Regional Executive Director,
                       Airports Authority of India (SR),
                       Chennai Airport,
                       Meenambakkam, Chennai - 600 027.

                     3.The Asst.General Manager - HR,
                       O/o.The Regional Executive Director,
                       Airports Authority of India(SR),
                       Chennai Airport,
                       Meenambakkam, Chennai - 600 027.                   ..Appellants

                                                      Vs

                     1.Indian Airports Kamgar Union,
                       (Regd.No.3950),
                       Rep. by its General Secretary,
                       Qtr.No.B-140, Pocket-A,
                       INA Colony, New Delhi - 110 023.

                     2.The Presiding Officer,
                       Central Government Industrial Tribunal
                         cum Labour Court,
                       No.4, Haddows Road, Shastri Bhavan,
                       Chennai - 600 006.                             ..Respondents


https://www.mhc.tn.gov.in/judis/
                     Page 1 of 4
                                                                             W.A.No.1898 of 2018


                     Prayer: Appeal filed under 15 of Letters Patent against the order
                     dated 01.12.2015 made in W.P.No.8293 of 2015.

                                   For Appellants    :         Mr.Father A.Xavier Arulraj
                                                               for Mr.A.Arul Mary

                                   For Respondents   :         Mr.Balan Haridas for R1

                                                      JUDGMENT

(Delivered by M.M.SUNDRESH, J.)

This appeal is filed against the order dated 01.12.2015

passed in W.P.No.8293 of 2015.

2. We have heard the learned counsel appearing for the

appellants and the learned counsel appearing for the first

respondent.

3. Though the appeal has become infructuous insofar as

the relief granted as the employee concerned has reached the age

of superannuation, the legal issue raised is left open.

4. In view of the above, the writ appeal stands closed. No

costs. C.M.P.No.15272 of 2018 is closed.

(M.M.S., J.) (R.N.M., J.) 27.04.2021 Internet : Yes/No ssm

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

W.A.No.1898 of 2018

To

1.The General Secretary, Indian Airports Kamgar Union, (Regd.No.3950), Qtr.No.B-140, Pocket-A, INA Colony, New Delhi - 110 023.

2.The Presiding Officer, Central Government Industrial Tribunal cum Labour Court, No.4, Haddows Road, Shastri Bhavan, Chennai - 600 006.

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

W.A.No.1898 of 2018

M.M.SUNDRESH,J.

and R.N.MANJULA,J.

(ssm)

W.A.No.1898 of 2018

27.04.2021

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