M.Srinivasa Prabhu vs The Managing Director
2024 Latest Caselaw 21365 Mad

Madras High Court

M.Srinivasa Prabhu vs The Managing Director on 8 November, 2024

Author: M.S.Ramesh

Bench: M.S. Ramesh

                                                                           WA(MD). No.2279 of 2024


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   Date : 08/11/2024

                                                       CORAM

                                   THE HONOURABLE MR.JUSTICE M.S. RAMESH
                                                  AND
                                  THE HONOURABLE Dr.JUSTICE A.D.MARIA CLETE

                                               WA(MD). No.2279 of 2024

                     M.Srinivasa Prabhu                                            ... Appellant

                                                          Vs

                     1.The Managing Director
                     TCMPF Ltd., Avin Illam
                     3A Pasumpon Muthuramalinganar Salai
                     Nandanam, Chennai.

                     2.The General Manager
                     Madurai District Cooperative
                     Milk Producers Union Ltd.,
                     Sivagangai Road
                     Sathamangalam
                     Madurai 625 020                                     ... Respondents

                     PRAYER :- Writ Appeal filed under Clause 15 of Letters patent against
                     the order of this Court dated 10.07.2024 in WP(MD). No.15099/2022.


                                      For Appellants  : Mr.I.Sivabalan
                                      For Respondents : Ms.J.Devasena




                     1/3

https://www.mhc.tn.gov.in/judis
                                                                                 WA(MD). No.2279 of 2024




                                                        JUDGMENT

(Judgment of the Court was delivered by M.S.RAMESH, J.)

Writ appeal is directed against the order of the Writ Court dated

10.07.2024 in WP(MD) No.15099/2022.

2. When the selection process itself has been dropped, the closing

of the writ petition, on the ground that the prayer in the writ petition

seeking for appointment of the petitioner as Senior Factory Assistant has

become infructuous, cannot be found fault with. As such there are no

grounds to interfere with the order of the learned Single Judge.

Accordingly, the writ appeal stands dismissed. No costs.

                                                          [M.S.R.,J]              [A.D.M.C.,J]
                                                                         08.11.2024
                     NCC : Yes/No
                     Index : Yes/No

                     RR

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

M.S.RAMESH,J AND A.D.MARIA CLETE, J.

RR

ORDER IN

Date : 08/11/2024

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