Madras High Court
R.Gurunathan vs The Chairman And Managing Director on 2 November, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 02-11-2018
CORAM
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.Nos.14447 and 14448 of 2013
And
M.P.Nos.1, 1, 2 and 2 of 2013
R.Gurunathan .. Petitioner in both WPs
..Vs..
1.The Chairman and Managing Director,
Tamil Nadu Cements Corporation Ltd.,
Corporate Office,
“LLA Buildings” II Floor,
735, Anna Salai,
Chennai-600 002.
2.The Deputy General Manager i/c.,
Ariyalur Cement Factory,
Tamil Nadu Cements Corporation Ltd.,
Ariyalur-621 729,
Ariyalur District.
3.The Deputy General Manager i/c.,
Tamil Nadu Cements Corporation Limited,
Tamil Nadu Cements Post,
Alangulam, Rajapalayam (via),
Virudhunagar District-626 127.
4.The General Manager (Marketing),
Tamil Nadu Cements Corporation Ltd.,
Corporate Office,
“LLA Buildings” II Floor,
735, Anna Salai,
Chennai-600 002.
http://www.judis.nic.in
2
5.The Manager (Marketing),
Tamil Nadu Cements Corporation Limited,
Regional Office (Marketing),
288A, LIC Colony,
Opposite to New Bus Stand,
Salem-636 004.
6.The Deputy Manager (Marketing),
Tamil Nadu Cements Corporation Limited,
Regional Office (Marketing),
No.35, North Masi Street, I Floor,
Madurai – 625 001. .. Respondents in both WPs
PRAYER : Writ Petitions filed Under Article 226 of the Constitution of
India for the issuance of Writs of Certiorari, calling for the records of
the fourth respondent and sixth respondent in Rc.No.145/A1/2013 and
in Ref:TANCEM/MKG/MDU.R.O/ESTABLISHMENT/2013 to quash the
transfer and relieving orders respectively passed therein dated
11.1.2013 and 21.1.2013.
For Petitioner in both WPs : Mr.A.P.Srinivas
For Respondents in both WPs : Mr.A.Sivaji
COMMON ORDER
The present writ petitions have been filed, challenging the order of transfer as well as the relieving order respectively dated 11.1.2013 and 21.1.103.
2. The learned counsel, appearing on behalf of the writ petitioner, brought to the notice of this Court that the writ petitioner was allowed to retire from service on 31st May 2014, on attaining the http://www.judis.nic.in 3 age of superannuation.
3. This being the factum of the case, no further adjudication needs to be undertaken in respect of the grounds raised in these writ petitions.
4. Accordingly, the writ petitions stand closed. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are also closed.
02-11-2018
Index : Yes.
Internet : Yes.
Speaking Order/Non-Speaking Order. Svn To
1.The Chairman and Managing Director, Tamil Nadu Cements Corporation Ltd., Corporate Office, “LLA Buildings” II Floor, 735, Anna Salai, Chennai-600 002.
2.The Deputy General Manager i/c., Ariyalur Cement Factory, Tamil Nadu Cements Corporation Ltd., Ariyalur-621 729, Ariyalur District.
3.The Deputy General Manager i/c., Tamil Nadu Cements Corporation Limited, Tamil Nadu Cements Post, Alangulam, Rajapalayam (via), Virudhunagar District-626 127.
http://www.judis.nic.in 4 S.M.SUBRAMANIAM, J.
Svn
4.The General Manager (Marketing), Tamil Nadu Cements Corporation Ltd., Corporate Office, “LLA Buildings” II Floor, 735, Anna Salai, Chennai-600 002.
5.The Manager (Marketing), Tamil Nadu Cements Corporation Limited, Regional Office (Marketing), 288A, LIC Colony, Opposite to New Bus Stand, Salem-636 004.
6.The Deputy Manager (Marketing), Tamil Nadu Cements Corporation Limited, Regional Office (Marketing), No.35, North Masi Street, I Floor, Madurai – 625 001. WP Nos.14447 and 14448 of 2013 02-11-2018 http://www.judis.nic.in