K.Rajakumaran vs Managing Director
2023 Latest Caselaw 7471 Mad

                                                             W.A.(MD)Nos.1245 and 1246 of 2013

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 03.07.2023

                                                    CORAM:

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

                                        W.A.(MD)Nos.1245 and 1246 of 2013
                                                      and
                                           M.P.(MD)Nos.2 and 3 of 2013

                     W.A.(MD)No.1245 of 2013:-

                     K.Rajakumaran                                  ... Appellant

                                                       Vs.

                     1.Managing Director,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.

                     2.Joint Managing Director,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.

                     3.P.Vijaya Kumar
                     Enquiry Officer,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.                             ... Respondents


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https://www.mhc.tn.gov.in/judis
                                                            W.A.(MD)Nos.1245 and 1246 of 2013



                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent to set
                     aside the order, dated 03.10.2012 passed by this Court in W.P(MD)No.
                     8439 of 2010.


                     W.A.(MD)No.1246 of 2013:-

                     K.Rajakumaran                                 ... Appellant

                                                     Vs.
                     1.Managing Director,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.

                     2.Joint Managing Director,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.

                     3.P.Vijaya Kumar
                     Enquiry Officer,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.

                     4.Administrative Officer,
                     Arasu Rubber Corporation Limited,
                     Registered Officer, Vadasery,
                     Nagercoil-629 001.                            ... Respondents




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https://www.mhc.tn.gov.in/judis
                                                                    W.A.(MD)Nos.1245 and 1246 of 2013

                     PRAYER:- Writ Appeal filed under Clause 15 of Letters Patent to set
                     aside the order, dated 03.10.2012 passed by this Court in W.P(MD)No.
                     8440 of 2010.


                                  For Appellant      :Mr.Vetrivel
                                                     for Mr.S.Rajasekar
                                  For Respondents    :No appearance
                                                                           (in both appeals)
                                                         ****


                                              COMMON JUDGMENT


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


                                  Mr.Vetrivel, learned Counsel representing the learned Counsel

                     on record, Mr.S.Rajasekar, for the petitioner states that the appellant has

                     passed away pending Writ Appeals in the year 2019.             Hence, nothing

                     survives in these Writ Appeals and the same may be dismissed as

                     infructuous.      An endorsement is also made to this effect by

                     Mr.S.Rajasekar, learned Counsel for the appellant.




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https://www.mhc.tn.gov.in/judis
                                                                W.A.(MD)Nos.1245 and 1246 of 2013




                                  2.The Writ Appeals are thus dismissed as infructuous.       No

                     costs. Consequently, connected miscellaneous petitions are closed.



                                                                [A.S.M.J.,] & [R.V.J.,]
                                                                      03.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes

                     cmr




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https://www.mhc.tn.gov.in/judis
                                         W.A.(MD)Nos.1245 and 1246 of 2013

                                           DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

Common Judgment made in W.A.(MD)Nos.1245 and 1246 of 2013

Dated:

03.07.2023

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