M.R.Chockalingam vs The Management
2021 Latest Caselaw 4589 Mad

                                                                            W.A(MD)No.1072 of 2012


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED: 22.02.2021


                                                      CORAM:
                      THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
                                             AND
                           THE HONOURABLE MRS.JUSTICE S.KANNAMMAL

                                            W.A(MD)No.1072 of 2012

                    M.R.Chockalingam                           ... Appellant/Petitioner

                                                        Vs.

                    1.The Management,
                      Rep. by its Managing Director,
                      Sri Ganapathy Mills Company Limited,
                      Sankar Nagar,
                      Tirunelveli.

                    2.The Presiding Officer,
                      Labour Court,
                      Tirunelveli.                             ... Respondents/Respondents



                    Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
                    aside the order, dated 25.11.2010 made in W.P(MD)No.5151 of 2006
                    on the file of this Court.


                                For Appellant       : Mr.K.Samidurai

                                For R – 1           : Mr.M.E.Ilango




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                                                                         W.A(MD)No.1072 of 2012




                                                 JUDGMENT

(Judgment of the Court was delivered by PUSHPA SATHYANARAYANA,J.)

This Writ Appeal is directed against the order, dated 25.11.2010

passed in W.P(MD)No.5151 of 2006.

2.The said Writ Petition was filed challenging the impugned order

passed in C.P.No.248 of 1995, dated 28.09.2005, on the file of the

second respondent/the Presiding Officer, Labour Court, Tirunelveli. The

claim was made demanding the wage arrears, LTC, Provident Fund

etc., totalling a sum of Rs.14,274.05/-. The Labour Court, Tirunelveli,

had dismissed the claim petition. Aggrieved by which, the Writ Petition

was filed.

3.In the said Writ Petition, the learned Single Judge had

modified the same and passed an order holding that the appellant/writ

petitioner was eligible only for a sum of Rs.1,945/-. Aggrieved by the

same, the above Writ Appeal was filed in the year 2012.

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W.A(MD)No.1072 of 2012

4.The learned counsel appearing for the appellant would submit

that the appellant himself is dead and there is nothing further to

adjudicate on the same.

5.Recording the same, the Writ Appeal is dismissed. No costs.

                                                             [P.S.N.,J]    [S.K.,J.]
                                                                  22.02.2021
                    Index       :Yes/No
                    Internet    :Yes/No
                    ps

                    Note :

In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate / litigant concerned.

To

1.The Management, Rep. by its Managing Director, Sri Ganapathy Mills Company Limited, Sankar Nagar, Tirunelveli.

2.The Presiding Officer, Labour Court, Tirunelveli.

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W.A(MD)No.1072 of 2012

PUSHPA SATHYANARAYANA,J.

and

S.KANNAMMAL,J.

ps

W.A(MD)No.1072 of 2012

22.02.2021

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