Madras High Court
The Director vs R.Manivannan on 8 August, 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.08.2023
CORAM
THE HONOURABLE DR.JUSTICE ANITA SUMANTH
AND
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.A.(MD)No.1132 of 2015
and
M.P.(MD)No.1 of 2015
The Director,
Emergency Management and Research Institute,
Health Visitors Training Institute,
Gandhi Hospital for Women and Children,
Chennai – 600 005. ...Appellant
-Vs.-
1.R.Manivannan
2.The Home Secretary,
Department of Home Affairs,
Secretariat, St.Geoge Fort,
Chennai.
3.The Director,
Department of Health and Welfare,
3rd Floor, DMS, Annex New Building,
259, Anna Salai, Teynampet,
Chennai – 600 006.
4.The Regional Officer,
District Manager,
108-Ambulance,
Balarengapuram G.H.Campus,
Madurai. ...Respondents
1/5
https://www.mhc.tn.gov.in/judis
PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
set aside the order dated 26.06.2015 made in W.P.(MD)No.10592 of 2015
on the file of this Court.
For Appellant :Mr.M.Jerin Mathew
For R1 :No Appearance
For R2 to R4 :Mr.M.Sidharthan
Additional Government Pleader
****
JUDGMENT
(Judgment of the Court was delivered by DR.ANITA SUMANTH, J.)
Heard Mr.M.Jerin Mathew, learned Counsel for the appellant
and Mr.M.Sidharthan, learned Additional Government Pleader for R2 to
R4. Service is complete on R1, who is the Writ Petitioner and his name
is printed in the cause list. However, there is no appearance by him or on
his behalf.
2.The Writ Petitioner has sought a Mandamus directing the
respondents to consider his representation to reduce working time and
increase salary. The Writ Petition had been disposed on 26.06.2015
directing the 2nd and 3rd respondents to consider and pass orders on his
representation within a time period fixed.
https://www.mhc.tn.gov.in/judis
3.The present appeal has been filed by the Director, Emergency
Management and Research Institute, which runs 108 Ambulance service.
They state that the representation had, in fact, been disposed, as directed
by the Writ Court. More importantly, the Industrial Tribunal is seized of
the matter in I.D.No.26 of 2015, where the appellant is a party. In such
circumstances, he does not pursue the present Writ Appeal and would
prefer to await the decision of the Industrial Tribunal.
4.Recording this, this Writ Appeal is closed. No costs.
Consequently, connected miscellaneous petition is closed.
[A.S.M.J.,] & [R.V.J.,]
NCC :Yes/No 08.08.2023
Index :Yes/No
Internet :Yes/No
cmr
https://www.mhc.tn.gov.in/judis
To
1.The Home Secretary,
Department of Home Affairs,
Secretariat, St.Geoge Fort,
Chennai.
2.The Director,
Department of Health and Welfare,
3rd Floor, DMS, Annex New Building,
259, Anna Salai, Teynampet,
Chennai – 600 006.
3.The Regional Officer,
District Manager,
108-Ambulance,
Balarengapuram G.H.Campus,
Madurai.
https://www.mhc.tn.gov.in/judis
DR.ANITA SUMANTH, J.
AND
R.VIJAYAKUMAR, J.
cmr
W.A.(MD)No.1132 of 2015
08.08.2023
https://www.mhc.tn.gov.in/judis
