The General Manager vs The Special Deputy Commissioner ...
2023 Latest Caselaw 11194 Mad

                                                                       W.A.(MD)No.1759 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 24.08.2023

                                                     CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.1759 of 2021


                     The General Manager,
                     TamilNadu State Transport Corporation Ltd.,
                     Madurai Road,
                     Virudhunagar District.                         ...Appellant

                                                        /Vs./


                     1.The Special Deputy Commissioner of Labour,
                       O/o. Commissioner of Labour,
                       Chennai – 600 006.

                     2.G.Panneerselvam                              ...Respondents


                     PRAYER:- Writ Appeal - filed under Clause XV of Letters Patent Act, to
                     set aside the order passed in W.P.(MD)No.15836 of 2013 dated
                     13.11.2018 on the file of this Court.




                     1/4



https://www.mhc.tn.gov.in/judis
                                                                             W.A.(MD)No.1759 of 2021

                                  For Appellant       : Mr.J.Senthil Kumaraiah
                                  For Respondents     : Mr.T.Amjad Khan (R1)
                                                      Government Advocate
                                                        Ms.G.Kavitha (R2)
                                                       for Mr.G.M.Xavier




                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH, J.)

In light of letter dated 21.08.2023 filed by the learned counsel

for the appellant to the effect that the appellant does not pursue the writ

appeal, this Writ Appeal is dismissed as withdrawn. No costs.

[A.S.M.J.,] & [R.V.J.,] 24.08.2023 NCC :Yes/No Index :Yes/No Internet :Yes sm

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1759 of 2021

TO:

1.The Special Deputy Commissioner of Labour, O/o. Commissioner of Labour, Chennai – 600 006.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1759 of 2021

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

sm

Judgment made in W.A.(MD)No.1759 of 2021

Dated:

24.08.2023

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