Madras High Court
M.Gowrishankar vs The Deputy General Manager (Sme) on 2 February, 2022
Writ Appeal Nos.884 and 885 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.02.2022
CORAM :
THE HON'BLE MR. JUSTICE M. DURAISWAMY
AND
THE HON'BLE MR. JUSTICE J. SATHYA NARAYANA PRASAD
Writ Appeal Nos.884 and 885 of 2015
M.Gowrishankar ... Appellant
in both appeals
Vs.
1.The Deputy General Manager (SME)
State Bank of India,
Local Head Office,
Circle Top House,
No.16, College Lane,
Chennai - 600 006.
2.The Assistant General Manager,
State Bank of India,
Mylapore Branch,
Chennai - 600 004.
3.The Presiding Officer,
Central Government Industrial
Tribunal-cum-Labour Court,
Chennai. ... Respondents
in W.A.No.884 of 2015
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Writ Appeal Nos.884 and 885 of 2015
1.The Presiding Officer,
Central Government Industrial
Tribunal-cum-Labour Court,
Chennai.
2.The Deputy General Manager (SME)
State Bank of India,
Local Head Office,
Circle Top House,
No.16, College Lane,
Chennai - 600 006.
3.The Assistant General Manager,
State Bank of India,
Mylapore Branch,
Chennai - 600 004. ... Respondents
in W.A.No.885 of 2015
Prayer : Writ Appeals filed under Clause 15 of the Letters Patent to set aside the
order in Review Application Nos.308 and 305 of 2014 respectively, dated
02.06.2015, made in W.P.Nos. 24952 of 2012 and 2529 of 2013 respectively,
dated 17.10.2014.
For Appellant : Mr.N.G.R.Prasad
in both appeals
For Respondents : Mr.Anand Gopalan
Standing Counsel
for R1 and R2 in W.A.No.884 of 2015
and
for R2 and R3 in W.A.No.885 of 2015
: Court
(R3 in W.A.No.884 of 2015
and R1 in W.A.No.885 of 2015)
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Writ Appeal Nos.884 and 885 of 2015
COMMON JUDGMENT
(Delivered by M. DURAISWAMY, J.)
The above Writ Appeals arise against the order dismissing the review
applications in Rev.Appl.Nos.305 and 308 of 2014 filed in the writ petitions.
2.As per the provisions of Order XLVII Rule 7 C.P.C., an order of the
Court rejecting the application shall not be appealable, but an order granting an
application may be objected to at once by an appeal from the order granting the
application or in an appeal from the decree or order finally passed or made in the
suit.
3.From the provisions of Order XLVII Rule 7 C.P.C., it is clear that an
order dismissing the review application is not appealable. Since the appellant has
challenged the order of dismissal passed in review applications in
Rev.Appl.Nos.305 and 308 of 2014, the Writ Appeals filed as against the said
order, are not maintainable. Accordingly, these Writ Appeals are dismissed. No
costs.
[M.D., J.] [J.S.N.P., J.]
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Writ Appeal Nos.884 and 885 of 2015
02.02.2022
mkn
Index : Yes/No
Internet : Yes
Speaking order / Nonspeaking order
To
1.The Presiding Officer,
Central Government Industrial
Tribunal-cum-Labour Court,
Chennai.
2.The Deputy General Manager (SME)
State Bank of India,
Local Head Office,
Circle Top House,
No.16, College Lane,
Chennai - 600 006.
3.The Assistant General Manager,
State Bank of India,
Mylapore Branch,
Chennai - 600 004.
https://www.mhc.tn.gov.in/judis
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Writ Appeal Nos.884 and 885 of 2015
M. DURAISWAMY, J.
and
J. SATHYA NARAYANA PRASAD, J.
mkn
Writ Appeal Nos.884 and 885 of 2015
02.02.2022
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