Madras High Court
Saveetha Institute Of Medical And ... vs Union Of India Rep. By Its on 12 July, 2023
Author: N.Seshasayee
Bench: N.Seshasayee
W.P.No.20561 of 2023
&WMP.Nos.19943, 19945 & 19947 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12.07.2023
CORAM: JUSTICE N.SESHASAYEE
WP.No.20561 of 2023
&WMP.Nos.19943, 19945 & 19947 of 2023
Saveetha Institute of Medical and Technical
Science (SIMATS),
Rep. by Registrar (SIMATS),
Saveetha Nagar,
Thandalam, Chennai – 602 105. ...Petitioner
-Vs-
1.Union of India rep. by its
Deputy Director General,
Directorate General Factory Advice
Service & Labour,
Institutes (DGFASLI),
Ministry of Labour & Employment,
N.S.Mankiker Marg, Sion,
Mumbai – 400 022.
2.Union of India rep. by its Deputy
Director (Medical) & Member Secretary,
AFIH Academic Council,
Directorate General Factory Advice Service,
& Labour Institutes(DGFASLI),
Ministry of Labour and Employment,
N.S.Manikiker Marg, Sion,
Mumbai – 400 022.
https://www.mhc.tn.gov.in/judis
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W.P.No.20561 of 2023
&WMP.Nos.19943, 19945 & 19947 of 2023
3.The Member Secretary,
AFIH Academic Council,
Directorate General Factory Advice
Service & Labour Institutes (DGFASLI),
Ministry of Labour & Employment,
Government of India,
N.S.Manikiker Marg, Sion,
Mumbai – 400 022.
4.The Director General,
Directorate General of Mines Safety (DGMS),
Ministry of Labour and Employment,
Government of India,
N.S.Manikiker Marg. Sion, Mumbai – 400 022.
5.The Director (Medical),
Central Labour Institute,
N.S.Mankiker Marg, Sion,
Mumbai – 400 022. ...Respondents
Prayer: Writ Petition is filed under Article 226 of Constitution of India,
to issue a Writ of Certiorari, to call for the records relating to impugned
order F.No-99/41(AFIH)/2023 dated 05.07.2023 issued by the 3rd
respondent and to quash the same.
For Petitioner : Mr.P.Navaneetha Krishnan
For Respondents : Mr.M.Arvind kumar
Special Panel Counsel (CG)
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W.P.No.20561 of 2023
&WMP.Nos.19943, 19945 & 19947 of 2023
ORDER
The learned counsel for the petitioner submits that the matter has become infructuous.
2.He has also made necessary endorsement to that effect.
3.In view of the above, the Writ Petition is dismissed as infructous. No costs. Consequently, the connected miscellaneous petitions are closed.
12.07.2023 Index : Yes/No Internet : Yes/No Tsg https://www.mhc.tn.gov.in/judis 3/5 W.P.No.20561 of 2023 &WMP.Nos.19943, 19945 & 19947 of 2023 To
1.Union of India rep. by its Deputy Director General, Directorate General Factory Advice Service & Labour, Institutes (DGFASLI), Ministry of Labour & Employment, N.S.Mankiker Marg, Sion, Mumbai – 400 022.
2.Union of India rep. by its Deputy Director (Medical) & Member Secretary, AFIH Academic Council, Directorate General Factory Advice Service, & Labour Institutes(DGFASLI), Ministry of Labour and Employment, N.S.Manikiker Marg, Sion, Mumbai – 400 022.
3.The Member Secretary, AFIH Academic Council, Directorate General Factory Advice Service & Labour Institutes (DGFASLI), Ministry of Labour & Employment, Government of India, N.S.Manikiker Marg, Sion, Mumbai – 400 022.
4.The Director General, Directorate General of Mines Safety (DGMS), Ministry of Labour and Employment, Government of India, N.S.Manikiker Marg. Sion, Mumbai – 400 022.
5.The Director (Medical), Central Labour Institute, N.S.Mankiker Marg, Sion, Mumbai – 400 022.
https://www.mhc.tn.gov.in/judis 4/5 W.P.No.20561 of 2023 &WMP.Nos.19943, 19945 & 19947 of 2023 N.SESHASAYEE, J., Tsg Order made in W.P.No.20561 of 2023 12.07.2023 https://www.mhc.tn.gov.in/judis 5/5