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.2445 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.2445 of 2009
and
M.P.No.2 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 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
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W.P.No.2445 of 2009
for issuance of Writ of Certiorarified Mandamus, calling for the records
pertaining to G.O.Ms.No.4/2008-Ind-B Department of Industrial
Development (Industries and Commerce) dated 20.06.2008 issued by the
third respondent and quash the same and consequently forbear the
respondents from implementing the recommendation under the report dated
27.11.2008 of the Expert Committee on Anglo French Textiles Mills.
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 records pertaining to G.O.Ms.No.4/2008-Ind-B Department of Industrial Development (Industries and Commerce) dated 20.06.2008 issued by the third respondent and quash the same and consequently forbear the respondents from implementing the recommendation under the report dated 27.11.2008 of the Expert Committee on Anglo French Textiles Mills. Page No.2 of 5 https://www.mhc.tn.gov.in/judis W.P.No.2445 of 2009
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 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 Petition is closed.
02.08.2022
vm
Index : Yes/No
Speaking Order : Yes/No
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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.2445 of 2009 W.P.No.2445 of 2009 02.08.2022 Page No.5 of 5 https://www.mhc.tn.gov.in/judis