L.Rathinam vs The Presiding Officer
2021 Latest Caselaw 15033 Mad

                                                                                       W.A.No.1179 of 2017

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 27.07.2021

                                                          CORAM

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                    AND
                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                     W.A.No.1179 of 2017

                     L.Rathinam                                     ..     Appellant

                                                            -vs-

                     1. The Presiding Officer
                        Labour Court
                        Salem 636 007

                     2. The Management of Tamil Nadu
                        State Transport Corporation Ltd.,
                        rep.by its Managing Director
                        Ramakrishna Road
                        Salem 636 007                               ..     Respondents
                               Appeal filed under Clause 15 of the Letters Patent against the order
                     dated 29.06.2017 made in W.P.No.27735 of 2010.

                                     For Appellant            ::    Mr.S.Ayyathurai

                                     For Respondents          ::    R1-Court
                                                                    Mr.D.Raghu for R2




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https://www.mhc.tn.gov.in/judis/
                                                                                     W.A.No.1179 of 2017

                                                       JUDGMENT

(Judgment of the Court was made by T.RAJA, J.)

Mr.S.Ayyathurai, learned counsel appearing for the appellant

submitted that the sole appellant is no more and although repeated letters

have been sent to the legal heirs of the sole appellant, he has not received

any instructions.

2. Since the sole appellant is no more and the legal heirs of the sole

appellant, on receipt of the letters from the counsel, have also not responded

so far, that shows that they are not interested to prosecute the appeal.

Therefore, this writ appeal stands dismissed as abated.

Speaking/Non speaking order (T.R.,J.) (V.S.G., J.) Index : yes/no 27.07.2021

ss

To

1. The Presiding Officer Labour Court Salem 636 007

https://www.mhc.tn.gov.in/judis/ W.A.No.1179 of 2017

2. The Managing Director Tamil Nadu State Transport Corporation Ltd., Ramakrishna Road Salem 636 007

https://www.mhc.tn.gov.in/judis/ W.A.No.1179 of 2017

T.RAJA, J.

and V.SIVAGNANAM, J.

ss

W.A.No.1179 of 2017

27.07.2021

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