Esi-Regional Corporation ... vs C.S.I.Ewart Matriculation ...
2023 Latest Caselaw 840 Mad

                                                                                  W.A.No.1444 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                       Dated: 20.01.2023

                                                            Coram:

                           THE HONOURABLE MR.JUSTICE S.VAIDYANATHAN
                                              and
                      THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                                  Writ Appeal No.1444 of 2021
                                                              ---

                     1. ESI-Regional Corporation (Tamilnadu),
                        Represented by its Regional Director,
                        143, Sterling Road, Chennai-600 034.

                     2. ESI-Regional Corporation (Tamilnadu),
                        Represented by its Deputy Director,
                        143, Sterling Road, Chennai-600 034.                            .. Appellants
                                                              Vs.
                     1. C.S.I.Ewart Matriculation Higher Secondary School,
                        Plot No.22/1, Soundarya Colony,
                        Anna Nagar West Extension,
                        Chennai-600 101.

                     2. The Government of Tamil Nadu,
                        Rep. by its Principal Secretary,
                       Labour and Employment Department,
                       Fort St.George, Chennai-600 009.                             .. Respondents

                                  Writ Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 21.12.2020 passed by the learned Single Judge, in Writ Petition


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                                                                                       W.A.No.1444 of 2021

                     No.18899 of 2020 on the file of this Court.


                     For appellants : Mr.R.Sankara Narayanan, Addl. Solicitor General (South)
                                               assisted by Mr.G.Bharadwaj
                     For respondents: M/s.A.Arul Mary for R-1
                                             Mrs.E.Ranganayaki, Addl.G.P. for R-2


                                                            JUDGMENT

When the Writ Appeal is taken up for hearing, it is represented by the

learned Additional Solicitor General appearing for the appellants/ESI

Corporation that the ESI Corporation has received the payment of dues from

the first respondent/School and the issue has become academic.

2. Learned counsel appearing for the first respondent/School

submitted that the entire amount due had been paid to the appellants/ESI

Corporation and prayed that the Writ Appeal may be closed, as nothing

requires for further adjudication in the matter.

3. It is further submitted by the learned counsel appearing for the first

respondent/School that the issue with regard to payment of interest and

damages, may be left open to be decided by the appropriate forum, and

accordingly, the same is left open to be decided by the appropriate forum, if

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not already decided.

4. Taking note of the fact that the issue has already been resolved by

payment of ESI Corporation dues, we close this Writ Appeal, as the issue

has become infructuous. There shall be no order as to costs.

(S.V.N.,J) (J.S.N.P., J) 20.01.2023 cs

To

1. ESI-Regional Corporation (Tamilnadu), Represented by its Regional Director, 143, Sterling Road, Chennai-600 034.

2. ESI-Regional Corporation (Tamilnadu), Represented by its Deputy Director, 143, Sterling Road, Chennai-600 034.

3. The Government of Tamil Nadu, Rep. by its Principal Secretary, Labour and Employment Department, Fort St.George, Chennai-600 009.

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S.VAIDYANATHAN, J

and

J.SATHYA NARAYANA PRASAD, J

cs

W.A.No.1444 of 2021

20.01.2023

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