J.Ruthravelu vs The Presiding Officer
2021 Latest Caselaw 24724 Mad

                                                                             Writ Appeal No.732 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 15.12.2021

                                                   CORAM :

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

                                           Writ Appeal No.732 of 2017


                J.Ruthravelu                                                 ...   Appellant


                                                      Vs.

                1.The Presiding Officer,
                  Principal Labour Court,
                  Vellore.

                2.The Management of
                  Brakes India Limited,
                  Sholinghur – 631 102.

                3.V.M.Parthasarathy                                          ...   Respondents

                Prayer : Writ Appeal filed under Clause 15 of the Letters Patent to set aside the
                order dated 08.12.2016 made in W.P.No.42908 of 2016 and allow the Writ
                Appeal and consequently direct the 3rd respondent to reinstate the appellant with
                continuity of service with backwages and all other attendant benefits.




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                                                                              Writ Appeal No.732 of 2017

                                         For Appellant    : Mr.S.T.Varadarajulu
                                         R1               : Court
                                         For R2           : Mr.S.Ravindran
                                                            Senior Counsel
                                                            for M/s.S.Bazeer Ahamed
                                         For R3           : Mr.M.Arumugham

                                                   JUDGMENT

(Delivered by M. DURAISWAMY, J.) When the Writ Appeal is taken up for hearing, Mr.S.T.Varadarajulu,

learned counsel for the appellant and Mr.M.Arumugham, learned counsel

appearing for the 3rd respondent, submitted that the parties had settled the

matter out of Court, hence, nothing survives for adjudication in the Writ

Appeal. Mr.S.Ravindran, learned Senior Counsel appearing for the 2 nd

respondent, also submitted that the appellant and the 3 rd respondent had settled

the matter.

2.Recording the submissions made by the learned counsel on either side,

this Writ Appeal is dismissed as settled out of Court. No costs.

                                                                    [M.D., J.]      [J.S.N.P., J.]
                                                                            15.12.2021
                mkn

                Index              : Yes/No

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Internet : Yes

To

The Presiding Officer, Principal Labour Court, Vellore.

https://www.mhc.tn.gov.in/judis Page 3/4 Writ Appeal No.732 of 2017

M. DURAISWAMY, J.

and J. SATHYA NARAYANA PRASAD, J.

mkn

Writ Appeal No.732 of 2017

15.12.2021

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