D.Arul Kamraj vs Zynergy Solar Projects & Services on 23 January, 2026

[Cites 0, Cited by 0]

Madras High Court

D.Arul Kamraj vs Zynergy Solar Projects & Services on 23 January, 2026

Bench: M.Dhandapani

                                                                                       W.M.P. No.50887 of 2025
                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED : 23.01.2026

                                                         CORAM:

                                  THE HONOURABLE MR. JUSTICE M.DHANDAPANI

                                             W.M.P. No.50887 of 2025
                                                        in
                                              W.P. No.12882 of 2020


                D.Arul Kamraj,                                                                 Petitioner


                                                              Vs

                 1. Zynergy Solar Projects & Services
                 Rep.by its Managing Director
                 Mr. Rohit Rabindranath,
                 3rd Floor, Black-A Bannari Amman
                 Towers,
                 No.29, Dr.Radhakrishnan Road,
                 Chennai -4.

                 2.The Assistant Commissioner of
                 Labour(Gratuity),
                 Deputy Commissioner Labour Office,
                 Chennai -6.

                 3.The Tahsildar,
                 Mylapore Taluk, Chennai -28.                                              Respondents



                Prayer : Petition filed to modify the order dated 25.04.2025 with a direction to
                the 1st respondent herein to disperse the sum of Rs.3,00,591/- to the respondent
                -3.



                1/4



https://www.mhc.tn.gov.in/judis              ( Uploaded on: 04/02/2026 03:53:26 pm )
                                                                                        W.M.P. No.50887 of 2025


                                      For Petitioner       : Mr. K. Gajendiran

                                      For Respondents: M/s.BFS Legal for R1
                                                       Mr.P. Ganesan
                                                       Addl. Govt. Pleader for R2 & R3


                                                     ORDER

The petitioner herein is the 3rd respondent in the writ petition. The said 3rd respondent has filed a modification petition seeking to modify the order, whereas the main writ petition itself was dismissed for non-prosecution on 25.04.2025. In such circumstances, the 3rd respondent is not entitled to seek any modification of an order in a writ petition that stands dismissed. If at all the 3rd respondent has any grievance, he is at liberty to work out his remedy independently in the manner known to law.

23.01.2026 vsi2 2/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 03:53:26 pm ) W.M.P. No.50887 of 2025 To

1. The Managing Director Zynergy Solar Projects & Services Mr. Rohit Rabindranath, 3rd Floor, Black-A Bannari Amman Towers, No.29, Dr.Radhakrishnan Road, Chennai -4.

2.The Assistant Commissioner of Labour(Gratuity), Deputy Commissioner Labour Office, Chennai -6.

3.The Tahsildar, Mylapore Taluk, Chennai -28.

3/4

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 03:53:26 pm ) W.M.P. No.50887 of 2025 M.DHANDAPANI, J.

vsi2 W.M.P. No.50887 of 2025 in W.P. No.12882 of 2020 23.01.2026 4/4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/02/2026 03:53:26 pm )

Unlock Advanced Research with PRISMAI

Madras High Court