Madras High Court
Tamil Nadu Electrical ... vs The Government Of Tamil Nadu on 28 June, 2023
W.A.No.1340 of 2021 & etc batch
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.06.2023
CORAM
THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU
W.A.Nos.1340, 1271, 1305, 1273, 1314, 1275,
1315, 1316, 1307, 1313, 1309 & 1341 of 2021
[W.A.No.1340 of 2021]
Tamil Nadu Electrical Inspectorate
Engineers' Association
Rep. by its General Secretary
No.37, 1st Cross Street
Sripuram Colony, St.Thomas Mount
Chennai – 600 016. .. Appellant
Vs.
1. The Government of Tamil Nadu
Represented by its Additional Chief Secretary
Finance Department
Fort St. George, Chennai 600 009.
2. The Chief Electrical Inspector
Tamil Nadu Electrical Inspectorate
Thiru.Vi.Ka.Estate, Guindy
Chennai – 25. .. Respondents
Page 1 of 5
https://www.mhc.tn.gov.in/judis
W.A.No.1340 of 2021 & etc batch
Prayer in W.A.No.1340 of 2021: Appeal filed under Clause 15 of the
Letters Patent against the order dated 19.04.2021 in W.P.No.729 of
2021.
For the Appellants in : Mr.N.Subramaniyan
W.A.Nos.1340, 1341 of
2021
For the Appellants in : Mr.Naveen Kumar Murthy
W.A.No.1273, 1315, for Ms.S.Varsha
1314, 1316, 1307,
1313 & 1309 of 2021
For the Appellants in : Ms.Swarnam J.Rajagopalan
W.A.No.1305 of 2021
For the Appellant in : Mr.MA.Gouthaman
W.A.No.1271 of 2021
For the Respondents in : Mr.J.Bharanidharan
W.A.Nos.1340, 1271, Additional Government Pleader
1305, 1273, 1315, for R1 & R2
1341 & 1275 of 2021
For the Respondents in : Mr.U.Bharanidharan
W.A.No.1314, 1316, Additional Government Pleader
1307, 1313 & 1309 of for R1
2021
No Appearance for R2
Page 2 of 5
https://www.mhc.tn.gov.in/judis
W.A.No.1340 of 2021 & etc batch
COMMON JUDGMENT
(Delivered by the Hon'ble Chief Justice)
Heard Mr.N.Subramaniyan, Mr.Naveen Kumar Murthy,
Ms.Swarnam J.Rajagopalan and Mr.MA.Gouthaman for the
respective appellants and Mr.U.Bharanidharan, learned Additional
Government Pleader for the respondents.
2. Learned counsel appearing on behalf of the appellants
submit that the appeals are filed against interim orders. The learned
Single Judge is now hearing the writ petitions and the hearing has
commenced.
3. As the parties have proceeded further with hearing of the
petitions, no further orders are necessary in the present appeals.
4. The writ appeals, accordingly, are disposed of. Interim
orders, if any, granted earlier by this Court shall continue till the
disposal of the writ petitions. There will be no order as to costs.
Page 3 of 5
https://www.mhc.tn.gov.in/judis
W.A.No.1340 of 2021 & etc batch
Consequently, C.M.P.Nos.8091, 8090, 8106, 8102, 8368, 8370,
8369, 8292, 8283, 8287, 8280, 8289 & 8288 of 2021 are closed.
(S.V.G., CJ.) (P.D.A., J.)
28.06.2023
Index : Yes/No
Neutral Citation : Yes/No
drm
To
1. The Additional Chief Secretary
The Government of Tamil Nadu
Finance Department
Fort St. George, Chennai 600 009.
2. The Chief Electrical Inspector
Tamil Nadu Electrical Inspectorate
Thiru.Vi.Ka.Estate, Guindy
Chennai – 25.
Page 4 of 5
https://www.mhc.tn.gov.in/judis
W.A.No.1340 of 2021 & etc batch
THE HON'BLE CHIEF JUSTICE
AND
P.D.AUDIKESAVALU, J.
(drm)
W.A.No.1340 of 2021 & etc. batch
28.06.2023
https://www.mhc.tn.gov.in/judis
