Madras High Court
Anglo French Textiles Technical vs Union Territory Of Puducherry on 29 November, 2024
Author: Senthilkumar Ramamoorthy
Bench: Senthilkumar Ramamoorthy
W.P.No.7731 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 29.11.2024
CORAM:
THE HONOURABLE MR. JUSTICE SENTHILKUMAR RAMAMOORTHY
W.P.No.7731 of 2014
and M.P.No.2 of 2014 & W.M.P.No.8611 of 2016
Anglo French Textiles Technical
Supervisors Welfare Association,
22, Bouvancare Street, Karamanikuppam,
Puducherry-605 004 by
its Secretary Nayamojiyan .. Petitioner
Vs.
1. Union Territory of Puducherry,
Represented by the Secretary to Government,
Ministry of Finance,
Government of India, New Delhi.
2.The Chief Secretary to
Government of Puducherry,
Puducherry.
3.The Secretary to Government,
Finance Department, Puducherry.
4.The Secretary to Government,
Industries & Commerce Department,
Puducherry.
5.The Managing Director,
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W.P.No.7731 of 2014
Anglo French Textiles,
Puducherry. .. Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India to issue a Writ of Certiorarified Mandamus to call for the records in
G.O.Ms.No.14/F3/2013, Finance Department, dated 05.06.2013, on the
file of the 3rd respondent and quash the same as illegal, ultra vires,
unconstitutional, arbitrary, against the Rule of law, and against the
principles of natural justice, and against the pay protection granted to the
members of petitioner Association and consequently, direct the
respondents to extend the entire monetary and service benefits to the
members of the petitioner-Association, who were on the service roll as on
2010, including the Dearness Allowances and House Rent Allowances, on
par with the Central Government employees and on par with the
employees of Government of Puducherry, by implementing the
recommendations of the VI pay commission recommendations without
any discriminations, and strictly in terms of the appointment orders issued
to the members of the petitioner association in compliance of the orders
of this Court in W.P.No.15940 of 2010 dated 27.06.2012, followed by the
orders in Cont.A.No.1001 of 2013 dated 07.06.2013, with arrears of VI
pay commission benefits with effect from 01.06.2006 including the
arrears of the salary for the months of July and August 2012 and for the
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W.P.No.7731 of 2014
months from January 2013 to January 2014 payable to the members of
the petitioner association immediately.
For Petitioner : No appearance
For R1 : Mr.G.Venkatesan
For RR2 to 4 : Ms.G.Djearany, Govt. Adv.
For R5 : No appearance
ORDER
This matter is listed under the caption “for dismissal” because there was no representation for the petitioner at the hearing on 29.10.2024. At today's hearing, the petitioner continues to remain un-represented. Therefore, W.P.No.7731 of 2014 is dismissed for non-prosecution without any order as to costs. Consequently, connected miscellaneous petitions are closed.
29.11.2024
Index : Yes / No (1/3)
Internet : Yes / No
Neutral Citation : Yes / No kj To https://www.mhc.tn.gov.in/judis 3/5 W.P.No.7731 of 2014
1. Union Territory of Puducherry, Represented by the Secretary to Government, Ministry of Finance, Government of India, New Delhi.
2.The Chief Secretary to Government of Puducherry, Puducherry.
3.The Secretary to Government, Finance Department, Puducherry.
4.The Secretary to Government, Industries & Commerce Department, Puducherry.
5.The Managing Director, Anglo French Textiles, Puducherry.
SENTHILKUMAR RAMAMOORTHY,J. https://www.mhc.tn.gov.in/judis 4/5 W.P.No.7731 of 2014 Kj W.P.No.7731 of 2014 and M.P.No.2 of 2014 & W.M.P.No.8611 of 2016 29.11.2024 (1/3) https://www.mhc.tn.gov.in/judis 5/5