The Managing Director vs The Presiding Officer
2023 Latest Caselaw 8894 Mad

                                                         W.P.Nos.9291, 9427, 9428, 9522, 9523 & 9774 of 2017

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 24.07.2023

                                                      CORAM

                                  THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                             W.P.Nos.9291, 9427, 9428, 9522, 9523 & 9774 of 2017
                                                     and
                           WMP.Nos.10262, 10390, 10391, 10451, 10452 & 10755 of 2017

                     W.P.No.9291 of 2017:

                     1.      The Managing Director,
                             Food Corporation of India,
                             No.16-20, BarakhaMba Lane,
                             Connaught Place, New Delhi - 110 001.

                     2.      The Zonal Manager,
                             Food Corporation of India,
                             No.2, Haddows Road, Chennai - 600 006.                        ...Petitioners

                                                         Vs.

                     1.      The Presiding Officer,
                             Central Government Industrial Tribunal cum
                             Labour Court,
                             Shastri Bhavan, Chennai – 600 006.

                     2.      E.Sivamani
                     3.      K.Govindan
                     4.      N.Santhiappan
                     5.      E.Balan
                     6.      P.Etti
                     7.      M.Rajagopal
                     8.      K.Narayanaswamy
                     9.      S.Munivelu
                     10.     B.Paramasivam
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                                                             W.P.Nos.9291, 9427, 9428, 9522, 9523 & 9774 of 2017

                     11.     M.Karuppaian
                     12.     C.Samuel
                     13.     R.Elumalai
                     14.     K.Arumugam
                     15.     C.Mani
                     16.     K.Chandran                                                    ...Respondents


                                   Petition filed Under Article 226 of the Constitution of India
                     praying for the issuance of Writ of Certiorarified Mandamus, calling for
                     the records from the file of the 1 st respondents, the Presiding Officer
                     Central Government Industrial Tribunal cum Labour Court, Chennai
                     relating to the order dated 07.12.2016 in I.A.No.336 of 2016 in C.P.No.
                     62 of 2016 and quash the said order and further directing the 1 st
                     respondents to forbear from hearing the Claim Petition No.62 of 2016 till
                     the disposal of Civil Appeal Nos.10499 of 2011 and 10511 of 2011 by
                     the Hon'ble Supreme Court of India.

                                        For Petitioners   : Mr.M.Imthias

                                        For Respondents : Mr.T.Ramkumar, for R2 to R16



                                                     COMMON ORDER

                                  When these matters were taken up for hearing, the learned counsel

                     appearing for the petitioners submitted that the issue raised in all these

                     Writ petitions were adjudicated by the Hon'ble Supreme Court of India in

                     Civil Appeal No.10499 of 2011 and a Judgment was delivered on 20 th

                     August 2018.




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                                                             W.P.Nos.9291, 9427, 9428, 9522, 9523 & 9774 of 2017




                                  2. In view of the judgment delivered by the Hon'ble Supreme Court

                     of India, no further adjudication needs to be entertained regarding the

                     grounds raised in all these Writ petitions. Accordingly, all these Writ

                     Petitions stand dismissed as infructuous. No costs. Consequently,

                     connected miscellaneous petitions are closed.


                                                                                                24.07.2023

                     skt

                     NCC                      : Yes / No
                     Index                    : Yes / No
                     Speaking Order           : Yes / No




                     To

                     The Presiding Officer,
                     Central Government Industrial Tribunal
                     cum Labour Court,
                     Shastri Bhavan, Chennai – 600 006.




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                                                         W.P.Nos.9291, 9427, 9428, 9522, 9523 & 9774 of 2017




                                                                             M.DHANDAPANI, J.

skt

W.P.Nos.9291, 9427, 9428, 9522, 9523 & 9774 of 2017 and WMP.Nos.10262, 10390, 10391, 10451, 10452 & 10755 of 2017

24.07.2023

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