Sree Krishna Textiles vs State Of Tamil Nadu
2024 Latest Caselaw 21785 Mad

Madras High Court

Sree Krishna Textiles vs State Of Tamil Nadu on 19 November, 2024

                                                           1

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 19.11.2024

                                                         CORAM:

                                   THE HONOURABLE MR.JUSTICE P.DHANABAL

                                                W.P.No.40395 of 2015
                                                        and
                                                M.P.Nos.1& 2 of 2015

                  Sree Krishna Textiles,
                  Rep. by its Proprietor – P.A. Krishnan                     .. Petitioner

                                                          Vs.
                  State of Tamil Nadu,
                  Represented by its Secretary,
                  Labour and Employment Department,
                  Fort St. George,
                  Chennai – 600 009.                                        .. Respondent

                  Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                  praying to issue a writ of Certiorari calling for the records pertaining to the
                  impugned Government Order passed by the Respondent in G.O. (2D) No.59,
                  Labour and Employment (J1) Department dated 10.10.2014 and published in
                  Part II – Section 2 of the Tamil Nadu Government Gazette dated 03.12.2014
                  and quash the same.


                                        For Petitioner     : Mr.S.Bazeer Ahamed
                                        For Respondent     : Mr.T.Chezhian, AGP




https://www.mhc.tn.gov.in/judis
                                                            2

                                                       ORDER

When the matter is taken up for hearing, the learned counsel appearing

for the petitioner submitted that as per the Judgment of the Division Bench by

this Court in W.A.No.867 of 2015, WP.Nos.34161 of 2016, batch matters, the

writ petition has become infructuous and he has also made an endorsement to

that effect.

2.Recording the submissions and endorsement made by the learned

counsel appearing for the petitioner, this writ petition is dismissed as

infructuous. No costs. Consequently, connected Miscellaneous Petitions are

closed.

                                                                                       19.11.2024

                  drl

                  Index            :     Yes
                  Internet         :     Yes



                  To

                  1.The Secretary,

Labour and Employment Department, Fort St. George,

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

Chennai – 600 009.

P.DHANABAL, J.

drl

and M.P.Nos.1& 2 of 2015

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

19.11.2024

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