Gunanithi vs The Chairman
2021 Latest Caselaw 738 Mad

                                                                         W.A.(MD)No.1296 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 08.01.2021

                                                      CORAM:
                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                       AND
                               THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                             W.A.(MD)No.1296 of 2020

                 Gunanithi                                             : Appellant

                                                       Vs.

                 1.The Chairman,
                   Indian Oil Corporation,
                   G-9, Indian Oil Bhavan,
                   Aliyavar Jung Marg,
                   Bandra East,
                   Mumbai – 400 051.

                 2.The Executive Director,
                   Indian Oil Corporation Ltd.,
                   Indian Oil Bhavan,
                   No.139, Nungambakkam High Road,
                   Chennai – 600 034.

                 3.The Divisional Engineer,
                   Indian Oil Corporation,
                   No.B-35, 3rd Floor,
                   Triveni, Sashtri Road,
                   Thillai Nagar, Trichy – 620 018.                    : Respondents
                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent as against the order
                 dated 12.08.2020 made in W.P.(MD)No.9028 of 2020.

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                                                                             W.A.(MD)No.1296 of 2020




                                      For Appellant      : Mr.P.Jaganathan

                                      For Respondents : Mr.K.Muraleedharan
                                                       *****

                                                      JUDGMENT

(Order of the Court was made by M.M.SUNDRESH, J.)

We do not find any error in the order passed by the learned Single Judge in

W.P.(MD)No.9028 of 2020. The respondents Corporation have issued a

notification calling for applications under the Freedom Fighters category. The

appellant herein is only the Granddaughter of a Freedom Fighter and therefore, she

is not eligible to apply, as per the brochure of the respondents. Hence, this writ

appeal is liable to be dismissed.

2. It is represented that inasmuch as the order passed by the learned Single

Judge directing the respondents to return the sum of Rs.40,000/- (Rupees Forty

Thousand only), the same was confirmed by this Court in W.A.(MD)No.1136 of

2020, filed by the respondents. In view of the same, the respondents are directed to

return the amount to the appellant herein within a period of six weeks from the

date of receipt of a copy of this judgment.

http://www.judis.nic.in W.A.(MD)No.1296 of 2020

3. With the above direction, this writ appeal stands dismissed. No costs.

                                                                [M.M.S.,J.] [S.A.I.,J.]
                                                                    08.01.2021
                 Index          : Yes / No
                 Internet       : Yes
                 gk








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                            W.A.(MD)No.1296 of 2020

                              M.M.SUNDRESH, J.

                                              AND

                                   S.ANANTHI, J.

                                                gk




                          W.A.(MD)No.1296 of 2020




                                        08.01.2021








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