M.Giri vs Tamilnadu Generation And
2021 Latest Caselaw 2642 Mad

                                                                                        W.P.No.1836 of 2015


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                   DATED : 04.02.2021
                                                         CORAM
                                   THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                   W.P.No.1836 of 2015

                M.Giri                                                                   ... Petitioner

                                                            Vs.


                Tamilnadu Generation and
                  Distribution Corporation Limited,
                Rep. by its Chief Engineer [Personnel]
                144, Anna Salai, Chennai – 2.                                          ... Respondent


                           Petition filed under Article 226 of the Constitution of India to issue a Writ

                of Mandamus, to direct the respondent to consider the petitioner's representations

                dated 22.09.2014, 13.10.2014, 27.11.2014 and 09.12.2014 and pass Orders

                granting him promotion to the post of Junior Enginner [Electrical] Grade – II

                either under Diploma Holders Quota or under Non-Diploma Holders Quota on par

                with the petitioner immediate juniors and from the date on which they were given

                promotion to the post of J.E. Electrical Grade – II, which ever due to the petitioner

                earlier, with all monetary and other consequential benefits in terms of the



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https://www.mhc.tn.gov.in/judis/
                                                                                      W.P.No.1836 of 2015


                judgment dated 25.07.2012 in W.P.No.19530 to 19536 of 2012 within a specified

                time and award costs.

                                       For Petitioner      : Mr.T.Krishnaswamy

                                       For Respondent      : Mr.Karthik Raja


                                                           ORDER

When the matter was taken up for hearing, the learned counsel for the

petitioner sought permission of this Court to not press this writ petition.

2.This matter was heard through video conference and therefore, no

endorsement was made in the bundle.

3. Recording the submission made by the learned counsel for the petitioner,

permission is granted to not press the case and accordingly, this writ petition is

dismissed as not pressed. No costs.

04.02.2021

Index: Yes/ No

vrc

https://www.mhc.tn.gov.in/judis/ W.P.No.1836 of 2015

To

Tamilnadu Generation and Distribution Corporation Limited, Rep. by its Chief Engineer [Personnel] 144, Anna Salai, Chennai – 2.

https://www.mhc.tn.gov.in/judis/ W.P.No.1836 of 2015

R.MAHADEVAN, J.

vrc

W.P.No.1836 of 2015

04.02.2021

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