S.Padma vs The Tamil Nadu Electricity Board
2021 Latest Caselaw 20742 Mad

                                                                           W.A.No.2494 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED: 07.10.2021

                                                     CORAM

                       THE HONOURABLE Mrs.JUSTICE PUSHPA SATHYANARAYANA

                                                       and

                            THE HONOURABLE Mr.JUSTICE KRISHNAN RAMASAMY

                                               W.A.No.2494 of 2021


                  S.Padma                                                .. Appellant
                                                       Vs.

                  1. The Tamil Nadu Electricity Board,
                     Represented by Chief Engineer (Personal),
                     800, Anna Salai,
                     Chennai 600 002.

                  2. The Chief Engineer/Personal,
                     Tamil Nadu Electricity Board,
                     800, Anna Salai,
                     Chennai 600 002.

                  3. The Superintending Engineer,
                     General Construction Circle,
                     Tamil Nadu Electricity Board,
                     Coimbatore – 641 012.

                  4. The Deputy Chief Internal Audit Officer(Pension),
                     Tamil Nadu Electricity Board,
                     800, Anna Salai,
                     Chennai 600 002                                     .. Respondents
                                                      ***

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https://www.mhc.tn.gov.in/judis/
                                                                               W.A.No.2494 of 2021

                  Prayer: Writ Appeal filed under Clause 15 of Letters Patent praying to set
                  aside the order dated 20.03.2019 passed in W.P.No.8150 of 2009.
                                                           ***

                                         For Appellant      : Ms.T.Chandrakala
                                                              for Ms.V.Pushpa

                                         For Respondents    : Mr.P.Subramanian


                                                     JUDGMENT

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

When the matter is taken up for hearing today, the learned counsel

appearing for the appellant/writ petitioner submits that she is not pressing the

Writ Appeal and has also made an endorsement to that effect.

2. In view of the submission made by the learned counsel for the

appellant and the endorsement so made, this Writ Appeal is dismissed as not

pressed. No costs.

                                                                       [P.S.N. J.]       [K.R. J.]

                                                                              07.10.2021
                  Index            : Yes/No

                  srn

                  To

https://www.mhc.tn.gov.in/judis/ W.A.No.2494 of 2021

1. The Chief Engineer (Personal), Tamil Nadu Electricity Board, 800, Anna Salai, Chennai 600 002.

2. The Chief Engineer/Personal, Tamil Nadu Electricity Board, 800, Anna Salai, Chennai 600 002.

3. The Superintending Engineer, General Construction Circle, Tamil Nadu Electricity Board, Coimbatore – 641 012.

4. The Deputy Chief Internal Audit Officer(Pension), Tamil Nadu Electricity Board, 800, Anna Salai, Chennai 600 002

https://www.mhc.tn.gov.in/judis/ W.A.No.2494 of 2021

PUSHPA SATHYANARAYANA, J.

and KRISHNAN RAMASAMY, J.

srn

W.A.No.2494 of 2021

07.10.2021

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