Madras High Court
G.Sakthivel vs The Union Of India on 7 January, 2021
W.A.No.1159 of 2020
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 07.01.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.A.No.1159 of 2020
1.G.Sakthivel
2.M.Dhanasekar
3.D.Vijayan
4.A.Sudharsan
5.V.Chandrasekar
6.N.Nandakumar
7.G.Kuppusamy
8.B.Viswanathan
9.P.Malakondaiah
10.R.Murugan
11.M.Sivakumar
12.S.Saravanan
13.L.Thiruchendur Murugan
14.S.Mohan
15.R.Sreedharan
16.R.Nagarajan
17.V.Anthony
18.G.Koteswara Rao
19.S.Prakash
20.E.Ravi ... Appellants
Vs.
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Page 1 of 6
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W.A.No.1159 of 2020
1.The Union of India,
rep. by the Secretary to Government,
Personal, Public Grievances & Pension Department,
Sardar Patel Bhavan,
Parliament Street,
New Delhi - 110 001.
2.The Union of India,
rep. by the Secretary to Government,
Ministry of Shipping & Surface Transport,
Parivahan Bhavan,
No.1, Parliament Street,
New Delhi - 110 001.
3.The Chairman,
Chennai Port Trust,
Administrative Office,
Rajaji Salai,
Chennai - 600 001.
4.The Chief Engineer,
Civil Engineering Department,
Chennai Port Trust,
Rajaji Salai,
Chennai - 600 001.
5.The Regional Director,
Apprenticeship Training, Southern Regional Circle,
Guindy,
Chennai - 600 032. ... Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 14.9.2020 made in W.P.No.12590 of 2020.
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W.A.No.1159 of 2020
For Appellants : Mr.A.R.Suresh
JUDGMENT
(Delivered by The Hon'ble Chief Justice)
The order impugned does not call for any interference,
particularly since the learned Single Judge noticed that the lockdown
intervened.
2. The only grievance of the appellants appears to be that no
time was indicated for the matter to be considered or appropriate
action to be taken.
3. It is hoped that after the lockdown is completely lifted, the
respondent authorities take no more than six months in dealing with
the matter and arriving at an appropriate decision.
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https://www.mhc.tn.gov.in/judis/
W.A.No.1159 of 2020
With the above observation, W.A.No.1159 of 2020 is disposed of.
However, there will be no order as to costs. Consequently,
C.M.P.Nos.14327, 14329 and 14331 of 2020 are closed.
(S.B., CJ.) (S.K.R., J.)
07.01.2021
Index : Yes/No
bbr
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https://www.mhc.tn.gov.in/judis/
W.A.No.1159 of 2020
To
1.The Secretary to Government,
Union of India,
Personal, Public Grievances & Pension Department,
Sardar Patel Bhavan,
Parliament Street, New Delhi - 110 001.
2.The Secretary to Government,
Union of India,
Ministry of Shipping & Surface Transport,
Parivahan Bhavan, No.1, Parliament Street,
New Delhi - 110 001.
3.The Chairman,
Chennai Port Trust,
Administrative Office,
Rajaji Salai, Chennai - 600 001.
4.The Chief Engineer,
Civil Engineering Department,
Chennai Port Trust,
Rajaji Salai, Chennai - 600 001.
5.The Regional Director,
Apprenticeship Training, Southern Regional Circle,
Guindy, Chennai - 600 032.
__________
https://www.mhc.tn.gov.in/judis/
W.A.No.1159 of 2020
THE HON'BLE CHIEF JUSTICE
AND
SENTHILKUMAR RAMAMOORTHY, J.
bbr
W.A.No.1159 of 2020
07.01.2021
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https://www.mhc.tn.gov.in/judis/
