The President vs The General Manager (H.R)
2021 Latest Caselaw 9594 Mad

                                                                                  W.A.No.1544 of 2011

                                   IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                                  DATED : 15.04.2021

                                                        CORAM :

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                       THE HONOURABLE MR.JUSTICE P.T.ASHA

                                                 W.A.No.1544 of 2011
                                                 and M.P. No.1 of 2011


                     The President,
                     rep. by Chennai Petroleum Employees Union,
                     Manali, Chennai-600 068.                              ... Appellant

                                                          versus

                     The General Manager (H.R),
                     Chennai Petroleum Corporation Limited,
                     Manali, Chennai-600 068.                        ... Respondent
                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 12.04.2011 in W.P. No.4065 of 2009 by his Lordship
                     Mr.Justice N.Paul Vasanthakumar on the file of this Court.


                               For Appellant      :     Mr.V.Prakash,
                                                        Senior Counsel for
                                                        Ms.Ramapriya Gopalakrishnan

                               For Respondent     :     Mr.Sanjay Mohan
                                                        for M/s.S.Ramasubramaniam
                                                        and Associates

                                                       JUDGMENT

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

Mr.V.Prakash, learned senior counsel appearing for the appellant

submitted that the Corporation is likely to come up with a scheme, by

https://www.mhc.tn.gov.in/judis/ W.A.No.1544 of 2011

T.RAJA,J.

and P.T.ASHA,J.

vga

which the appellant would be benefitted, hence, the writ appeal may be

closed leaving the issue to be decided in future.

2.Placing on record the same and leaving the issue open, this

appeal stands dismissed. No costs.

[T.R.,J] [P.T.A.,J] 15.04.2021

vga

To

The General Manager (H.R), Chennai Petroleum Corporation Limited, Manali, Chennai-600 068.

W.A.No.1544 of 2011 and M.P. No.1 of 2011

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