Madras High Court
T.Soundara Rajan vs Union Of India on 1 November, 2023
W.P.No.25767 of 2010
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.11.2023
CORAM:
THE HON'BLE MR.JUSTICE K.KUMARESH BABU
W.P.No.25767 of 2010
and M.P.Nos. 1 of 2010 & 1 of 2012
T.Soundara Rajan,
Assistant Director,
Electronic Data Processing Division,
Finance Department,
Chennai Port Trust,
Chennai – 600 001. ...Petitioner
vs.
1.Union of India,
Rep. by its Secretary to the Ministry of Shipping,
Transport Bhawan,
No.1, Parliament Street,
New Delhi – 110 001.
2.The Joint Secretary (Ports),
Ministry of Shipping,
Transport Bhawan,
No.1, Parliament Street,
New Delhi – 110 001.
3.The Chairman,
Chennai Port Trust,
No.1, Rajaji Salai,
Chennai – 600 001.
4.The Secretary,
Chennai Port Trust,
No.1, Rajaji Salai,
Chennai – 600 001.
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W.P.No.25767 of 2010
5.The Financial Advisor
& Chief Accounts Officer,
Finance Department,
Chennai Port Trust,
Chennai – 600 001.
6.K.V.Ramdoss,
Deputy Director (EDP),
Finance Department,
Chennai Port Trust,
Chennai – 600 001.
7.G.Vimalandan,
Deputy Director (EDP),
Finance Department,
Chennai Port Trust,
Chennai – 600 001. ...Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus to call for the records pertaining to the
impugned order No: Estt (R) 2/15707/2010/F dated 02.07.2010 passed by the 5 th
respondent herein and quash the same and consequentially direct the
respondents to promote the petitioner as per the seniority list dated 11.06.2004
with retrospective effect from 16.06.2010 on par with the 6th and 7th respondents
with all attendant benefits.
For Petitioner : Mr.Babu Rangasamy
For Respondents : Mr.C.Samivel for R1 & R2
Central Government Standing Counsel
Mr.R.Karthikeyan for R3, R4 & R5
https://www.mhc.tn.gov.in/judis
R6 & R7 – served – no appearance
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W.P.No.25767 of 2010
ORDER
Learned counsel appearing for the petitioner submitted that the petitioner is no more and also made an endorsement to that effect.
2.In view of the above, this Writ Petition is dismissed as abated. There shall be no order as to costs. Consequently, the connected miscellaneous petitions are closed.
01.11.2023 Index: Yes/No Speaking order: Yes/No pam To
1.The Secretary to the Ministry of Shipping, Union of India, Transport Bhawan, No.1, Parliament Street, New Delhi – 110 001.
2.The Joint Secretary (Ports), Ministry of Shipping, Transport Bhawan, No.1, Parliament Street, New Delhi – 110 001.
3.The Chairman, Chennai Port Trust, No.1, Rajaji Salai, Chennai – 600 001.
4.The Secretary, Chennai Port Trust, No.1, Rajaji Salai, Chennai – 600 001.
5.The Financial Advisor & Chief Accounts Officer, Finance Department, Chennai Port Trust, Chennai – 600 001.
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