The Commissioner Of Labour vs Thiru. K. Dhanasekar
2021 Latest Caselaw 20810 Mad

                                                                 1              W.A.No.2577 of 2021


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 08.10.2021

                                                          Coram

                                  THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                                    AND
                                   THE HONOURABLE MR.JUSTICE A.A.NAKKIRAN

                                                W.A.No.2577 of 2021
                                                        and
                                               C.M.P No.16806 of 2021

                     The Commissioner of Labour,
                     Chennai-6.
                                                                                     ...Appellant

                                                           vs.

                     Thiru. K. Dhanasekar
                                                                                    ...Respondent

                     Prayer: Writ appeal is filed under Clause 15 of the Letter Patent praying to

                     set aside the order passed by the learned Judge in W.P.No.39357 of 2005

                     dated 20.11.2020.



                                         For Appellants     : Mr.K.Tippu Sultan
                                                              Government Advocate

                                         For Respondent     : No Appearance




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                                                                   2                     W.A.No.2577 of 2021


                                                         JUDGMENT

(Judgement of the Court was made by S.VAIDYANATHAN, J.)

The present writ appeal has been preferred against order dated

20.11.2020 made in W.P.No.39357 of 2005. Following the earlier order of

this Court, this Court has disposed of the writ petitions in W.P.Nos.8264 of

2006 dated 04.12.2009 and that it has been stated that the Government

Pleader has also considered to that effect and the relevant paragraph No.5 is

extracted below.

" 5. In the light of the above submissions made by the learned Special Government Pleader appearing for the respondent, this Court is of the considered opinion that the order passed in the above writ petition is squarely applicable to the facts of the present case and the same benefits to be extended to the petitioner also. Hence this writ petition is allowed. However there shall be no order as to costs".

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

for the Government and more so when there was no representation for the

petitioner in the writ petition, we are of the view that the order of the learned

single Judge cannot be interfered with. Accordingly writ appeal is dismissed.

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No costs. Consequently connected miscellaneous petition is also closed.

                                                                 (S.V.N.J.,)         (A.A.N.J.,)
                                                                           08.10.2021
                     dpq

Speaking order/Non-speaking order Index: Yes/No Internet: Yes/No

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S.VAIDYANATHAN, J.

and A.A.NAKKIRAN, J.

dpq

W.A.No.2577 of 2021 and C.M.P No.16806 of 2021

08.10.2021

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