Madras High Court
M.Madukula Govindan … vs The Executive Officer on 22 February, 2022
Author: P.D. Audikesavalu
Bench: P.D. Audikesavalu
W.P. No. 33148 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 22.02.2022
CORAM
THE HON'BLE MR. JUSTICE P.D. AUDIKESAVALU
W.P. No. 33148 of 2017
and
W.M.P. Nos. 36550 to 36552 of 2017
M.Madukula Govindan … Petitioner
-vs-
The Executive Officer,
Handloom Export Promotion Council,
(Ministry of Textiles, Govt. of India),
34, Cathedral Garden Road,
Nungambakkam,
Chennai – 600 034. ... Respondent
Prayer:- Writ Petitions filed under Article 226 of the Constitution of India,
1950, praying to issue a Writ of Certiorarified Mandamus, calling for the
records of the Respondent pertaining to the Office Order No. HEPC/CI/
ADMIN/ML/17 dated 13.10.2017, quash the same and direct the Respondent
not to transfer the Petitioner in view of his medical condition.
For Petitioner : Ms. G.Devi
For Respondent : No appearance
https://www.mhc.tn.gov.in/judis
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W.P. No. 33148 of 2017
ORDER
Heard Ms. G.Devi, Learned Counsel for the Petitioner and perused the materials placed on record, apart from the pleadings of the parties.
2. The Petitioner, who was working as multi-tasking staff in the service of the Respondent, was transferred from Chennai to New Delhi by Order No. HEPC/VI/ADMN/ML/17 dated 13.10.2017 passed by the Assistant Director, Handloom Export Promotion Council, which is assailed in this Writ Petition.
3. It is borne out from the record that though the Writ Petition has been filed on 13.12.2017, no interim order was granted restraining the order of transfer to be effected. Learned Counsel for the Petitioner has brought to notice that subsequently, the Executive Director, Handloom Export Promotion Council by Order No. HEPC/VI/Admin/Termination Order/2018/6080 dated 20.08.2018 terminated the Petitioner from service. In view of the same, nothing remains for further consideration in this Writ Petition. However, it is made clear that if the Petitioner still has any grievance to be redressed in the matter, he is not precluded from working out his remedies before the proper forum in https://www.mhc.tn.gov.in/judis 2/4 W.P. No. 33148 of 2017 the manner recognized by law.
In fine, the Writ Petition is disposed. Consequently, the connected Miscellaneous Petitions are closed. No costs.
22.02.2022 vjt Index: Yes/No Note: Issue order copy by 10.03.2022. To The Executive Officer, Handloom Export Promotion Council, (Ministry of Textiles, Govt. of India), 34, Cathedral Garden Road, Nungambakkam, Chennai – 600 034.
https://www.mhc.tn.gov.in/judis 3/4 W.P. No. 33148 of 2017 P.D. AUDIKESAVALU, J.
vjt W.P. No. 33148 of 2017 22.02.2022 https://www.mhc.tn.gov.in/judis 4/4