Madras High Court
Anglo French Textiles United Staff ... vs The Union Of India on 2 August, 2022
Author: J.Sathya Narayana Prasad
Bench: J.Sathya Narayana Prasad
W.P.No.4445 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 02.08.2022
CORAM :
THE HONOURABLE MR. JUSTICE J.SATHYA NARAYANA PRASAD
Writ Petition No.4445 of 2010
Anglo French Textiles United Staff Association,
(Regn No.RTU/982/95) represented by its
Secretary Mr.D.Santhanam. ... Petitioner
Vs.
1.The Union of India,
Ministry of Public Enterprises,
Lodi Road, New Delhi – 110 003.
2.The Union Territory of Puducherry Government,
Rep. by its Member Secretary to Government,
Labour Department, Chief Secretariate,
Government of Puducherry, Puducherry.
3.The Under Secretary to Government (Ind & Com),
Government of Puducherry, Puducherry.
4.The Chiarman & The Managing Director,
Pondicherry Textile Corporation,
(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
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W.P.No.4445 of 2010
pertaining to the impugned G.O.Ms.No.5/2009-Ind-B dated 23.09.2009,
Department of Industrial Development (Industries and Commerce),
Government of Puducherry and quash the same as illegal, ultravires and
arbitrary and direct the respondents to revise the pay scale of the members of
the petitioners as per the recommendations of 6th Central Pay Commission as
agreed upon in the Appointment/Promotion order.
For Petitioner : M/s.S.Vijayalakshmi
For Respondent 1 : Mr.J.Madana Gopal Roa,
Special Panel Counsel
For Respondents 2 & 3 : Mr.A.Alexandar,
Government Advocate (Puducherry)
For Respondent 4 : M/s.B.Priyatharsini
ORDER
The relief sought in this writ petition is to call for the records pertaining to the impugned G.O.Ms.No.5/2009-Ind-B dated 23.09.2009, Department of Industrial Development (Industries and Commerce), Government of Puducherry and quash the same as illegal, ultravires and arbitrary and direct the respondents to revise the pay scale of the members of the petitioners as per the recommendations of 6th Central Pay Commission as agreed upon in the Appointment/Promotion order. Page No.2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.4445 of 2010
2. The learned counsel appearing for the fourth respondent/Pondicherry 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 written instruction dated 28.07.2022 submitted by the learned counsel appearing for the fourth respondent, this writ petition is closed. No costs.
02.08.2022
vm
Index : Yes/No
Speaking Order : Yes/No
Page No.3 of 5
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vm To:
1.The Union of India, Ministry of Public Enterprises, Lodi Road, New Delhi – 110 003.
2.The Member Secretary to Government, The Union Territory of Puducherry Government, Labour Department, Chief Secretariat, Government of Puducherry, Puducherry.
3.The Under Secretary to Government (Ind & Com), Government of Puducherry, Puducherry.
4.The Chiarman & The Managing Director, Pondicherry Textile Corporation, (A Government of Puducherry undertaking) Mudaliarpet, Puducherry – 605 004.Page No.4 of 5
https://www.mhc.tn.gov.in/judis W.P.No.4445 of 2010 W.P.No.4445 of 2010 02.08.2022 Page No.5 of 5 https://www.mhc.tn.gov.in/judis