Madras High Court
Mr.G.Thalaimutharasu vs Unknown on 9 February, 2021
Author: M.M.Sundresh
Bench: M.M.Sundresh, S.Ananthi
Taken up W.P.(MD)No.3266 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.02.2021
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
Taken up W.P.(MD)No.3266 of 2014
1.The Secretary to Government of India,
Labour and Welfare Department,
New Delhi.
2.The Secretary to Government of India,
Highways Department,
New Delhi.
3.The Chief Engineer,
Highways Department (NH),
Theni, Tamil Nadu.
4.The Chief Secretary,
Government of Tamil Nadu,
Secretariat, Chennai.
5.The Principal Secretary to Government
of Tamil Nadu,
Labour and Welfare Department,
Fort St. George, Chennai.
6.The Principal Secretary to Government of
Tamil Nadu,
Highways Department,
Fort St. George, Chennai – 9.
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Taken up W.P.(MD)No.3266 of 2014
7.The Secretary to Government of Andhra Pradesh,
Labour and Welfare Department,
Hyderabad, Andhra Pradesh.
8.The District Collector,
Theni.
9.The Superintendent of Police,
Theni.
10.The Inspector of Police,
Devanapatti Village,
Theni District.
11.The Inspector of Police,
Cumbum, Theni District.
12.The Labour Commissioner,
Chepauk, Chennai.
13.The Inspector of Labour,
Theni.
14.The Labour Officer,
Theni.
15.The Transtroy India Ltd.,
Rep. by the Manager,
Theni.
16.The Superintendent of Police,
Mehabub Nagar,
Andhra Pradesh. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
seeking for issuance of a Writ of Mandamus, directing the respondents 1 to 14
to take appropriate action against the 15th respondent being the Contractor for
engaging the labours illegally and forcibly from the District of Mehabub Nagar
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Taken up W.P.(MD)No.3266 of 2014
(Andhra Pradesh), without paying minimum wages and over time wages for two
years and consequently, direct the respondents 1 to 14 to release the bonded
labours and also direct the respondents 8 to 14 to investigate and file a report
before this Court.
For Petitioner : Mr.G.Thalaimutharasu
For R1 to R14 & R16 : Mr.K.P.Krishnadoss
Special Government Pleader
For R15 : Mr.R.Narayanan
*****
ORDER
(Order of the Court was made by M.M.SUNDRESH, J.) In view of the subsequent development and passage of time, nothing survives for adjudication as the work was temporary. In view of the same, the Writ Petition stands closed. No costs.
Index :Yes/No [M.M.S., J.] [S.A.I., J.] Internet :Yes 09.02.2021 sj Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
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1.The Secretary to Government of India, Labour and Welfare Department, New Delhi.
2.The Secretary to Government of India, Highways Department, New Delhi.
3.The Chief Engineer, Highways Department (NH), Theni, Tamil Nadu.
4.The Chief Secretary, Government of Tamil Nadu, Secretariat, Chennai.
5.The Principal Secretary to Government of Tamil Nadu, Labour and Welfare Department, Fort St. George, Chennai.
6.The Principal Secretary to Government of Tamil Nadu, Highways Department, Fort St. George, Chennai – 9.
7.The Secretary to Government of Andhra Pradesh, Labour and Welfare Department, Hyderabad, Andhra Pradesh.
8.The District Collector, Theni.
9.The Superintendent of Police, Theni.
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10.The Inspector of Police, Devanapatti Village, Theni District.
11.The Inspector of Police, Cumbum, Theni District.
12.The Labour Commissioner, Chepauk, Chennai.
13.The Inspector of Labour, Theni.
14.The Labour Officer, Theni.
15.The Superintendent of Police, Mehabub Nagar, Andhra Pradesh.
Copy to The Registrar General, Madras High Court, Chennai.
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AND S.ANANTHI, J.
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