P.Ganesan vs The Managing Director
2023 Latest Caselaw 5566 Mad

                                                                       W.A(MD)No.757 of 2023


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 06.06.2023

                                                 CORAM:

                           THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                             and
                          THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                           W.A(MD)No.757 of 2023

              P.Ganesan                                   ... Appellant/Petitioner

                                                   -vs-

              The Managing Director,
              Sivagangai District Co-operative Milk Producers Union Ltd.,
              Kalanivasal,
              Karaikudi.                                ... Respondent/Respondent


              PRAYER: Appeal filed under Clause 15 of Letters Patent, against the order

              dated 27.04.2022 made in W.P(MD)No.24374 of 2019.

                           For Appellant      : Mr.S.M.Mohan Gandhi

                           For Respondent     : Mr.J.Devasenan

                                               JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Being aggrieved by the order of the Writ Court, dated 27.04.2022

made in W.P(MD)No.24374 of 2019, the appellant/writ petitioner has filed

this writ appeal.

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

W.A(MD)No.757 of 2023

2. The Writ Court has non-suited the appellant on the ground of

availability of alternative remedy. Having obtained an award from the

labour Court, the appellant ought to have approached the labour Court for

enforcement of the award instead of approaching this Court under Article

226 of the Constitution of India. The Writ Court had rightly rejected the

writ petition on the ground of availability of alternative remedy. We see no

reason to entertain this writ appeal. Therefore, the writ appeal fails and it

is accordingly, dismissed. No Costs.

                                                     [R.S.M., J.]        [L.V.G., J.]
                                                               06.06.2023
              NCC         :Yes/No
              Index      :Yes/No
              PM




                ____________

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

W.A(MD)No.757 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

pm

W.A(MD)No.757 of 2023

06.06.2023

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