Indian Bank vs The Presiding Officer
2021 Latest Caselaw 23949 Mad

                                                                              W.A.No.1709 of 2013

                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATE: 06.12.2021

                                                         CORAM:

                            THE HON'BLE MR. JUSTICE M.DURAISWAMY
                                             AND
                       THE HON'BLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                   W.A.No.1709 of 2013
                                                   and M.P.No.1 of 2013


                     Indian Bank
                     rep by its General Manager
                     66, Rajaji Salai,
                     Chennai - 600 001.                                          ... Appellant

                                                            Vs.

                     1.The Presiding Officer,
                       The Central Government Industrial Tribunal
                           cum Labour Court,
                       Shastri Bhavan,
                       Haddows Road, Chennai - 600 006.

                     2.Indian Bank Employees Association,
                       rep by its General Manager,
                       25, Second Line Beach,
                       Chennai - 600 001.                                        ... Respondents

                                  Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 20.02.2013 made in W.P.No.6323 of 2005.



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                                                                                W.A.No.1709 of 2013


                                  For Appellant      : Mr.V.Kalyanaraman

                                  For Respondents : R1 - Court
                                                    R2 - not ready in notice
                                                         JUDGMENT

(Judgment was delivered by M.DURAISWAMY, J.)

When the Writ Appeal is taken up for hearing,

Mr.V.Kalyanaraman, learned counsel appearing for the appellant

submitted that the appellant - Bank had already regularized the services

of Alex Devadoss as a Peon and he also attained superannuation on

31.12.2019, hence, nothing survives for adjudication in the Writ Appeal.

2.Recording the submission made by Mr.V.Kalyanaraman, learned

counsel for the appellant, the Writ Appeal is closed. No costs.

Consequently, the connected miscellaneous petition is closed.

                     Index         : Yes/No                            [M.D., J.] [J.S.N.P., J.]
                     va                                                         06.12.2021



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https://www.mhc.tn.gov.in/judis W.A.No.1709 of 2013

To

1.The Presiding Officer, The Central Government Industrial Tribunal cum Labour Court, Shastri Bhavan, Haddows Road, Chennai - 600 006.

2.General Manager, Indian Bank Employees Association, 25, Second Line Beach, Chennai - 600 001.

Page 3/4 https://www.mhc.tn.gov.in/judis W.A.No.1709 of 2013

M.DURAISWAMY, J.

and J.SATHYA NARAYANA PRASAD, J. va

W.A.No.1709 of 2013 and M.P.No.1 of 2013

06.12.2021

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