The Managing Director vs The Inspector Of Labour
2024 Latest Caselaw 5076 Mad

Madras High Court

The Managing Director vs The Inspector Of Labour on 4 March, 2024

Author: V.Bhavani Subbaroyan

Bench: V.Bhavani Subbaroyan

                                                                                  W.A(MD)No.1148 of 2017



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 04.03.2024

                                                     CORAM:

                              THE HON'BLE MRS.JUSTICE V.BHAVANI SUBBAROYAN
                                                   and
                               THE HON'BLE MR JUSTICE K.K. RAMAKRISHNAN

                                           W.A(MD)No.1148 of 2017
                                                    and
                                           C.M.P(MD)No.7918 of 2017

                 1.The Managing Director
                   Tamil Nadu Water Supply and
                   Drainage Board,
                   31, Kamarajar Salai,
                   Chepauk, Chennai-600 005.

                 2.The Executive Engineer,
                   Tamil Nadu Water Supply and
                   Drainage Board,
                   Kovilpatti Division,
                   Thoothukudi District.                  ...Appellant/2 & 3 respondents

                                                    Vs.

                 1.The Inspector of Labour,
                   Office of Inspector of Labour,
                   No.27, Kanthapuram Street,
                   Virudhunagar,
                   Virudhunagar District.                 ...1st Respondent/1st Respondent

                 2.T.Ramu                                 ...2nd Respondent/Writ Petitioner

                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                  W.A(MD)No.1148 of 2017




                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
                 the order dated 17.07.2017 passed in W.P(MD)No.13136 of 2017.

                                  For appellants          : Mrs.Porkodi Karnan

                                  For R2                  : Mr.I.Suthakaran

                                                      JUDGMENT

(Order of the Court was made by K.K. RAMAKRISHNAN,J.)

This Intra Court appeal is directed against the order passed by the writ

Court, dated 17.07.2017 in W.P(MD)No.13136 of 2017.

2. This writ appeal has been filed only against the interim order passed by

this Court and not against the final order.

3. Today, when the matter came up for hearing, the learned counsel

appearing for the appellants would submit that the writ petition itself has been

dismissed by this Court on 15.03.2021 and hence, nothing survives for

adjudication in this matter.

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

4. Accordingly, this writ appeal is dismissed as infructuous. No costs.

Consequently, connected miscellaneous petition is closed.

[V.B.S.,J.] [K.K.R.K.,J.] 04.03.2024 Index : Yes / No Internet : Yes / No am

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V.BHAVANI SUBBAROYAN, J.

and K.K.RAMAKRISHNAN,J.

am

JUDGMENT MADE IN

04.03.2024

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