Madras High Court
V.Balasubramanian vs The Southern Railways on 17 March, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A.(MD)Nos.815 & 816 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.03.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
AND
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.A(MD)Nos.815 & 816 of 2022
and
C.M.P(MD)No.6875 of 2022
W.A(MD)Nos.815 of 2022:
V.Balasubramanian ... Appellant /
Petitioner
Vs.
1.The Southern Railways,
Represented by its,
Senior Divisional Railway Manager
(Commercial),
Madurai Division – Commercial,
Madurai District.
2.The Divisional Commercial Manager,
Madurai Division – Commercial,
Southern Railways,
Madurai.
3.M/s.Saidalavai and Co-Palakkad,
Vattamkandathil House,
Post Chundambatta,
Palakad – 679 337,
Kerala, India. ... Respondents /
Respondents
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1/5
W.A.(MD)Nos.815 & 816 of 2022
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to call for
the records pertaining to the order passed in W.P(MD)No.325 of 2022
and set aside the same and allow the writ appeal.
For Appellants : Mr.AR.L.Sundaresan
Senior Counsel
for Mr.J.Anandkumar
For Respondent : Mr.K.Govindarajan
Deputy Solicitor General of India
for R.1 & R.2
Mr.V.R.Shanmuganathan
for R.3
W.A(MD)Nos.816 of 2022:
V.Balasubramanian ... Appellant /
Petitioner
Vs.
1.The Southern Railways,
Represented by its,
Senior Divisional Railway Manager
(Commercial),
Madurai Division – Commercial,
Madurai District.
2.The Divisional Commercial Manager,
Madurai Division – Commercial,
Southern Railways,
Madurai.
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2/5
W.A.(MD)Nos.815 & 816 of 2022
3.M/s.Saidalavai and Co-Palakkad,
Vattamkandathil House,
Post Chundambatta,
Palakad – 679 337,
Kerala, India. ... Respondents /
Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent to call for
the records pertaining to the order passed in W.P(MD)No.3273 of 2022
and set aside the same and allow the writ appeal.
For Appellants : Mr.AR.L.Sundaresan
Senior Counsel
for Mr.J.Anandkumar
For Respondent : Mr.K.Govindarajan
Deputy Solicitor General of India
for R.1 & R.2
Mr.V.R.Shanmuganathan
for R.3
COMMON JUDGMENT
(Judgment of the Court was made by G.R.Swaminathan J.)
Heard both sides.
2.These Writ Appeals are directed against the common order dated
17.03.2022 made in W.P(MD)Nos.325 and 3273 of 2022. The subject
matter pertains to parcel handling contract of southern railways. The
contract period was only 2 years.
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W.A.(MD)Nos.815 & 816 of 2022
3.We are satisfied that the contract period was already expired.
The matter has become infructuous.
4.These Writ Appeals are dismissed accordingly. No costs.
Consequently, connected miscellaneous petition is closed.
[G.R.S., J.] [M.J.R., J.]
17.03.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes/ No
MGA
To
1.The Senior Divisional Railway Manager
(Commercial),
Southern Railways,
Madurai Division – Commercial,
Madurai District.
2.The Divisional Commercial Manager,
Madurai Division – Commercial,
Southern Railways,
Madurai.
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W.A.(MD)Nos.815 & 816 of 2022
G.R.SWAMINATHAN,J.
AND
M.JOTHIRAMAN, J.
MGA
W.A(MD)Nos.815 & 816 of 2022
and
17.03.2025
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