Madras High Court
Anglo French Textiles United Staff ... vs The Union Territory Of Puducherry ... on 2 August, 2022
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.No.2450 of 2009
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.08.2022
CORAM :
THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD
Writ Petition No.2450 of 2009
and
M.P.Nos.2 & 3 of 2009
Anglo French Textiles United Staff Association,
(Regn No.RTU/982/95) represented by its
Secretary Mr.D.Santhanam. ... Petitioner
Vs.
1.The Union Territory of Puducherry Government,
Rep. by its Secretary,
Finance Department,
Government of Puducherry, Puducherry.
2.Anglo French Textiles represented by Chairman &
Managing Director,
A Unit of Pondicherry Textile Corporation Ltd.,
(A Government of Puducherry undertaking),
Mudaliarpet, Puducherry – 605 004. … Respondents
Writ Petition filed under Article 226 of Constitution of India, praying
for issuance of Writ of Certiorarified Mandamus, calling for the records
pertaining to G.O.Ms.No.66/18/2008 Finance Department, Puducherry
Government dated 24.10.2008 and quash the same and consequently direct
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W.P.No.2450 of 2009
the respondents to implement the recommendations of the VI Central Pay
Commission to the members of the Petitioner Association as per Central
Government Employees Stationed at Puducherry and to all the undertaking of
the Puducherry Government.
For Petitioner : M/s.S.Vijayalakshmi
For Respondent 1 : Mr.A.Alexandar,
Government Advocate (Puducherry)
For Respondents 2 : M/s.B.Priyatharsini
ORDER
The relief sought in this writ petition is to call for the records records pertaining pertaining to G.O.Ms.No.66/18/2008 Finance Department, Puducherry Government dated 24.10.2008 and quash the same and consequently direct the respondents to implement the recommendations of the VI Central Pay Commission to the members of the Petitioner Association as per Central Government Employees Stationed at Puducherry and to all the undertaking of the Puducherry Government.
2. The learned counsel appearing for the fourth respondent/Pondicherry Page No.2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.2450 of 2009 Textile Corporation Limited submitted a written instruction dated 28.07.2022, in which it is mentioned that the mill was closed with effect from 30.04.2020 and all the dues viz., the terminal benefits and the closure compensation payable to the employees were settled. Since, the corporation is no longer in existence, the question to revise the pay scale of the petitioners as per the recommendations of the 6th Central Pay Commission will not arise.
3. Recording the aforesaid written instruction dated 28.07.2022 submitted by the learned counsel appearing for the fourth respondent, this writ petition is closed. No costs. Consequently, connected Miscellaneous Petitions are closed.
02.08.2022
vm
Index : Yes/No
Speaking Order : Yes/No
To:
1.The Secretary
The Union Territory of Puducherry Government, Finance Department, Government of Puducherry, Page No.3 of 5 https://www.mhc.tn.gov.in/judis W.P.No.2450 of 2009 Puducherry.
2.Anglo French Textiles represented by Chairman & Managing Director, A Unit of Pondicherry Textile Corporation Ltd., (A Government of Puducherry undertaking), Mudaliarpet, Puducherry – 605 004.
J.SATHYA NARAYANA PRASAD,J.
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