Madras High Court
L.Chandrakumar vs The Union Of India on 21 January, 2015
Author: T. Raja
Bench: T. Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS
Dated :: 21.01.2015
CORAM:
THE HON'BLE MR. JUSTICE T. RAJA
W.P. No. 35338 of 2004
and
W.P.M.P.No. 42574 of 2004
L.Chandrakumar .. Petitioner
Vs.
1. The Union of India, rep. by
Secretary, Ministry of Railways
New Delhi.
2. The Chief Commercial Manager,
Commercial Branch, Southern Railway
Park Town, Chennai - 600 003. .. Respondents
PRAYER: Petition has been filed under section 226 of the Constitution of India to issue an order of Writ of Declaration, declaring Rule 6 of Refund Rules, Railway Passengers (Cancellation of Tickets and Refund of Fares) Rules 1992 and the consequential order of the second respondent, in No.C.508/II/MAS/RB/2003/35, dated 26.02.2004, as illegal, arbitrary, ultra vires and unconstitutional and to direct the respondents to refund the entire fare after adjustment of clerical charges, if any, in Ticket PNR.No.432-6097010 and to pass further orders.
For petitioner : Ms. N.R.Jasmine Padma
For respondents : No appearance
O R D E R
The Writ Petition has been filed by Mr. L.Chandrakumar, under Article 226 of the Constitution of India, seeking for declaring Rule 6 of Refund Rules, Railway Passengers (Cancellation of Tickets and Refund of Fares) Rules 1992 and the consequential order of the second respondent dated 26.02.2004, as illegal, and also to direct the respondents to refund the entire fare after adjustment of clerical charges, if any, in Ticket PNR.No.432-6097010 and to pass further orders.
2. Learned counsel appearing for the petitioner submitted that he is not pressing this Writ Petition, as he was instructed by his client to withdraw the same. The learned counsel has also made an endorsement to the said effect.
3. Recording the submission of learned counsel for the petitioner and in view of his endorsement, this writ petition is dismissed as withdrawn. Consequently, the connected M.P is closed. No order as to costs.
21.01.2015 avr Index : Yes/No Internet : Yes/No To
1. The Secretary, Union of India, Ministry of Railways New Delhi.
2. The Chief Commercial Manager, Commercial Branch, Southern Railway Park Town, Chennai - 600 003 T. RAJA J., avr W.P. No.35338 of 2004 and W.P.M.P.No. 42574 of 2004 21.01.2015