Madras High Court
S.Subramanian vs Tamil Nadu Generation And on 18 March, 2016
Author: T.Raja
Bench: T.Raja
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED 18.03.2016 CORAM THE HONOURABLE MR.JUSTICE T.RAJA Writ Petition No.8104 of 2013 and M.P. No.1 of 2013 1.S.Subramanian 2.K.Darumarajan 3.N.M.Manoharan 4.E.Nirmala Devi 5.G.Mareeswari 6.P.Moahmmed Rafi 7.T.Chandrabanu 8.M.Sasikumar 9.V.Manoharan .. Petitioners Versus 1.Tamil Nadu Generation and Distribution Corporation Ltd., rep. by its Chief Engineer (Personnel), No.144, Anna Salai, Chennai-2. 2.The Chief Engineer (Electrical), Mettur Thermal Power Station, Mettur Dam, Salem-636 401. 3.The Chief Engineer (Civil), Mettur Thermal Power Project, State-III (1x600 MW), Mettur Dam, Salem-636 401. 4.The Superintending Engineer, (Operation and Maintenance), Mettur Thermal Power Station, Tamil Nadu Generation and Distribution and Corporation Ltd., Mettur Dam, Salem-636 401. 5.The Executive Engineer, (Operation and Technical Services), Stage-III (1x600 MW) MTPP, Tamil Nadu Generation and Distribution Corporation Ltd., Mettur Dam, Salem-636 401. 6.The Deputy Chief Chemist, Mettur Thermal Power Station, Mettur Dam, Salem-636 401. .. Respondents Prayer: Petition filed under Article 226 of the Constitution of India praying to issue a writ of declaration declaring that the action of the respondents, in particular the action of respondents 4 and 6 in issuing the deputation lists for joint coal sampling wort at Thalchar Mines in Odisha for the year 2013 commencing from April 2013 to December 2013 in so far as including the petitioner's names as illegal and without jurisdiction and also contrary to the rules and consequently desist the respondents from sending them on deputation for joint coal sampling work in any manner, without sanctioning additional posts for the said work and also without issuance of orders by the competent authority and also without getting their willingness and consent. For Petitioners : Mr.V.Ajoy Khose For Respondents : Mrs.R.Varalakshmi O R D E R
The learned counsel for the petitioners has filed a memo dated 16.03.2016, seeking permission of this Court to withdraw this writ petition.
2. In view of the said memo dated 16.03.2016, the writ petition is dismissed as withdrawn. No costs. Consequently, connected M.P. is closed.
18.03.2016 vga To
1.Tamil Nadu Generation and Distribution Corporation Ltd., rep. by its Chief Engineer (Personnel), No.144, Anna Salai, Chennai-2.
2.The Chief Engineer (Electrical), Mettur Thermal Power Station, Mettur Dam, Salem-636 401.
3.The Chief Engineer (Civil), Mettur Thermal Power Project, State-III (1x600 MW), Mettur Dam, Salem-636 401.
4.The Superintending Engineer, (Operation and Maintenance), Mettur Thermal Power Station, Tamil Nadu Generation and Distribution and Corporation Ltd., Mettur Dam, Salem-636 401.
5.The Executive Engineer, (Operation and Technical Services), Stage-III (1x600 MW) MTPP, Tamil Nadu Generation and Distribution Corporation Ltd., Mettur Dam, Salem-636 401.
6.The Deputy Chief Chemist, Mettur Thermal Power Station, Mettur Dam, Salem-636 401. T.RAJA,J.
vga Writ Petition No.8104 of 2013 18.03.2016