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P.Krishna Moorthy vs Tamil Nadu Generation & ...
2023 Latest Caselaw 2254 Mad

Citation : 2023 Latest Caselaw 2254 Mad
Judgement Date : 10 March, 2023

Madras High Court
P.Krishna Moorthy vs Tamil Nadu Generation & ... on 10 March, 2023
                                                                                    W.P(MD)No.18595 of 2020


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 10.03.2023

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                             W.P(MD)No.18595 of 2020
                                                       and
                                       W.M.P.(MD)Nos.15549 and 15551 of 2020

                P.Krishna Moorthy                                                ... Petitioner

                                                              Vs.

                1.Tamil Nadu Generation & Distribution Corporation Limited,
                  Rep. by its Chairman & Managing Director,
                  No.144, Anna Salai, Chennai – 600 002.

                2.The Chief Engineer / Personnel,
                  Tamil Nadu Generation & Distribution Corporation Limited,
                  8th Floor, NPKRR Maaligai,
                  No.144, Anna Salai,
                  Chennai – 600 002.                                  ... Respondents


                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
                entire records pertaining to the impugned Letter No.064165/1467/G.1/G.
                1(2)/2020-4, dated 13.10.2020 of the 2nd respondent and quash the same and
                consequently direct the respondents herein to prepare a common seniority list
                for      the      Diploma    Holders    and     Non-Diploma      Holders      of   Junior
                Engineer/Electrical Grade-II without applying the 3:1 ratio as per the Judgment
                of this Court dated 25.07.2017 made in WP(MD) No.20714 of 2015 and
                confirmed         by   the   Judgment    dated      02.07.2019   by    this   Court     in
https://www.mhc.tn.gov.in/judis
                1/4
                                                                              W.P(MD)No.18595 of 2020


                WA (MD) No.1227 of 2018 and further thereby promote the petitioner to the
                post of Junior Engineer/Electrical Grade-I.


                                  For Petitioner   : Mr.N.Thinakaran
                                                        For Mr.S.M.Anantha Murugan

                                  For Respondents : Mrs.M.Parameswari,
                                                        Standing Counsel.


                                                    ORDER

The learned counsel for the petitioner seeks permission of this Court to

withdraw this writ petition and also circulated a letter to the Register to that

effect.

2.Permission granted. The writ petition is dismissed as withdrawn. No

costs. Consequently, connected miscellaneous petitions are closed.




                                                                      10.03.2023
                NCC               : Yes/No
                Index             : Yes / No
                Internet          : Yes/ No
                ias




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

W.P(MD)No.18595 of 2020

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

W.P(MD)No.18595 of 2020

G.R.SWAMINATHAN, J.

ias

W.P(MD)No.18595 of 2020

10.03.2023

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

 
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