Madras High Court
The Management vs K.Senthil Raja on 1 November, 2018
Author: S.Vimala
Bench: S.Vimala
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 01.11.2018
CORAM:
THE HON’BLE DR.JUSTICE S.VIMALA
W.P.No.3749 of 2016
and W.M.P.No.3122 of 2016
The Management,
Tamilnadu State Transport Corporation
(Salem) Ltd.,
12, Ramakrishna Road,
Salem – 636 007.
Rep. by General Manager. ... Petitioner
Vs.
1. K.Senthil Raja
2. The Presiding Officer,
Labour Court,
Salem. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India praying for
the issuance of a writ of certiorari, to call for the records of the order passed by
the 2nd respondent in C.P.No.254/2013 dated 13.01.2015 and to quash the
same.
For Petitioner : M/s.Rajeni RAmadoss
For Respondents : M/s.M.Palani for R1
Court - R2
http://www.judis.nic.in
2
ORDER
Today, when the matter is taken up for hearing, the learned counsel appearing for the petitioner submitted that in view of the direction given by this Court by an order dated 12.09.2018 made in W.P.No.5725 of 2014 on 12.09.2018, the prayer sought for in the writ petition has become infructuous.
2. Recording the same, the writ petition is dismissed as infructuous. No costs. Consequently, connected miscellaneous petition is closed.
01.11.2018 ogy http://www.judis.nic.in 3 DR.S.VIMALA, J.
ogy W.P.No.3749 of 2016 01.11.2018 http://www.judis.nic.in