Madras High Court
Prof.I.Elangovan vs The State Of Tamilnadu on 7 June, 2018
Author: P.Audikesavalu
Bench: P.Audikesavalu
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED:07.06.2018 C O R A M THE HON'BLE Mr.JUSTICE P.AUDIKESAVALU W.P.No.24300 OF 2003 Prof.I.Elangovan ...Petitioner vs 1.The State of Tamilnadu, Rep. by the Secretary to Government, Public Department, Fort St.George, Chennai 600 009. 2.The Director of Collegiate Education, College Road, Chennai 600 006. 3.The Union of India, Rep. by the Secretary to Government, Ministry of Home Affairs, New Delhi 110 001. ...Respondents Prayer:Writ petition filed under Article 226 of the Constitution of India for issuance of a writ of declaration declaring the provisions of Tamil Nadu Essential Services Maintenance Act, 2002 (Act 36 of 2002) together with the provisions of Tamil Nadu Essential Services Maintenance (Amendment) Act 37 of 2003 as unconstitutional. (Prayer amended as per court order dated 17.10.2008 in WPMP No.5735/2004 in W.P.No.24300/2003 by NPVJ) For petitioner : Mr.Yashod Vardhan For Respondents : Mr.S.Kamalesh Kannan for R1 and R2 Government Advocate P.AUDIKESAVALU,J. vri O R D E R
Learned counsel for the petitioner submits that the writ petition, which challenges the provisions of Tamil Nadu Essential Services Maintenance Act, 2003 has become infructuous, since it has been repealed subsequent to the filing of this writ petition. He has also made an endorsement to that effect. Recording the same, the writ petition is dismissed as withdrawn. No costs.
07.06.2018 Speaking/Non Speaking Index :Yes/No Internet:Yes/No vri To
1.The State of Tamilnadu, Rep. by the Secretary to Government, Public Department, Fort St.George, Chennai 600 009.
2.The Director of Collegiate Education, College Road, Chennai 600 006.
3.The Union of India, Rep. by the Secretary to Government, Ministry of Home Affairs, New Delhi 110 001.
W.P.No.24300 of 2003