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Madras Fertilizers Limited vs R.Prasath
2021 Latest Caselaw 1410 Mad

Citation : 2021 Latest Caselaw 1410 Mad
Judgement Date : 21 January, 2021

Madras High Court
Madras Fertilizers Limited vs R.Prasath on 21 January, 2021
                                                                          W.A.No.25 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED:    21.01.2021

                                                     CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                        AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                                 W.A.No.25 of 2021


                     1. Madras Fertilizers Limited
                        rep. by Chairman and Managing Director
                        Manali, Chennai – 600 068.

                     2. General Manager (P&A)
                        Madras Fertilizers Limited
                        Manali, Chennai.                                .. Appellants

                                                        Vs

                     1. R.Prasath
                     2. S.Krishna Prabu
                     3. N.Gopi
                     4. C.Anitha
                     5. Mohammed Riyaz Deen A
                     6. K.P.Jyothi Babu
                     7. R.Rajarajan
                     8. Balasubramanian S
                     9. Vinod Kumar P
                     10.Naresh Kumar V
                     11.Sankar R
                     12.Yogindhar Prasad MV
                     13.Bharat Kumar Marisetti
                     14.E.V.Arul

                     __________
                     Page 1 of 5


https://www.mhc.tn.gov.in/judis/
                                                                           W.A.No.25 of 2021



                     15.M.C.Saravanan
                     16.Bharat Lalchand Godi
                     17.V.Prabakaran
                     18.R.Valampuri John
                     19.T.Venkatasubramanian
                     20.P.Venkatesan
                     21.M.Ahilan
                     22.M.Kumaran
                     23.D.Manikandan

                     24.Union of India
                        rep. by its Secretary to Government
                        Department of Fertilizers
                        Ministry of Chemicals and Fertilizers
                        Government of India
                        Shastri Bhavan, New Delhi.

                     25.The Secretary
                        Department of Public Enterprises
                        Union of India
                        New Delhi.

                     26.The Secretary
                        Department of Personnel and Training
                        Union of India
                        New Delhi – 110 001.                             .. Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 12.3.2020 in W.M.P.No.7523 of 2020 in W.P.No.6375 of

                     2020 passed by the learned Single Judge.



                                   For Appellants        : Mr.S.Radhakrishnan




                     __________
                     Page 2 of 5


https://www.mhc.tn.gov.in/judis/
                                                                                   W.A.No.25 of 2021




                                                      JUDGMENT

(Delivered by the Hon'ble Chief Justice)

The appeal is directed against an interim order of March 12,

2020 that was initially made till April 3, 2020 and may,

subsequently, have been extended.

2. It is candidly submitted on behalf of the appellants that

the primary grievance of the appellants is that despite a vacating

application being filed and prayers being made for the writ

petition to be taken up and dealt with on an urgent basis, that

has not happened.

3. There is no doubt that if the appellants mention the

matter before the appropriate Bench, every endeavour will be

made to take up the matter at the earliest convenience of the

Bench. The appeal does not warrant consideration because of

the very nature thereof.

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.25 of 2021

W.A.No.25 of 2021 is disposed of without any order as to

costs. Consequently, C.M.P.No.377 of 2021 is closed.

(S.B., CJ.) (S.K.R., J.) 21.01.2021

Index : No sasi

To:

1. The Secretary to Government Union of India Department of Fertilizers Ministry of Chemicals and Fertilizers Government of India Shastri Bhavan, New Delhi.

2. The Secretary Department of Public Enterprises Union of India New Delhi.

3. The Secretary Department of Personnel and Training Union of India New Delhi – 110 001.

__________

https://www.mhc.tn.gov.in/judis/ W.A.No.25 of 2021

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(sasi)

W.A.No.25 of 2021

21.01.2021

__________

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

 
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