Madras High Court
The Official Liquidator vs The Presiding Officer on 26 February, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.Nos.10419, 13453, 16632 & 16633 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26.02.2025
CORAM:
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.Nos.10419, 13453, 16632 & 16633 of 2013
and
WMP.Nos.1 of 2013(2 Nos.), 2 of 2013(3 Nos.) and 1 of 2014 (3 Nos.)
The Official Liquidator,
High Court, Calcutta.
(P1 substituted in place of petitioner (DUNLOP India Ltd.), vide
order dated 03.08.2023 made in W.P.No.10419 of 2013)
...Petitioner in all W.P's.
Vs.
1. The Presiding officer,
I Additional Labour Court,
Chennai.
2. N.Chelladurai
3. C.Vivekanandam
4. P.Chelladurai
5. K.Mohan
6. P.Nattar Muthu
7. G.K.Ravi Rajasekar
8. G.Sadasivam
9. V.Govindan
10. P.Santhanaraj
11. K.Boobathy
12. A.Abdul Munaft
13. A.Muthu Selvam
1/10
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
14. Alexander Thomas
Workmen of DUNLOP India Ltd,
All C/o. Mr.C.K.Ponraj,
Padmanaban Naidu Street, Varadhajapuram,
Ambattur, Chennai – 600 053.
...Respondents in W.P.Nos.10419 & 16633 of 2013
Vs.
1. The Presiding Officer,
1 Additional Labour Court,
Chennai.
2. B.Ramamurthy
3. N.Sammanesu
4. B.Emrose
5. M.Selvaraj
6. K.Bharath Kannan
7. V.Pitchai Raj
8. E.Munusamy
9. E.Babu
10. T.P.Rupan
11. N.Krishnamurthy
12. A.P.Nagarajan
13. G.Ravindran
14. N.P.Jothi
15. S.Rajasekaran
16. S.Chinnappa Raj
17. R.Radhakrishnan
18. A.Jayakumar
19. G.Duraivelu
20. E.Goguldhasan
21. S.Abdul Jameel
22. B.Kadirvel
23. A.Andrews
24. Y.B.Sebastin
25. E.Jayakumar
2/10
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
26. S.Selvam
27. D.Munusamy
28. R.Sethuraman
29. P.Parthy
30. R.Thiruvengadam
31. P.Nattar muthu
32. C.Elumalai
33. P.Ramadass
34. M.D.Saimulhak
35. P.Ramesh
36. K.Rathinavelu
37. A.Thiruvengadam
38. Kumar
39. Anbalagan
40. P.Aruljothi
41. Senthilkumar
42. G.Kuppan
43. T.M.Elangovan
44. W.Royanthony
45. N.Natarajan
46. S.Suresh
47. Anvar Sheriff
48. T.Panneer Selvam
49. V.Mohan Kumar
50. K.Srinivasan
51. R.Vijayakumar
52. V.R.Sukumara Pillai
53. G.Ezhil Vannan
54. N.Navaneethan
55. N.Balasubramaniam
56. P.Chelladurai
57. N.Chelladurai
58. V.Karikalan
59. A.P.Narayanasamy
60. S.Palaeese
61. P.Sivalingam
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
62. K.J.Samuel
63. C.Durairaj
64. S.Sugumaran
65. S.Anandhan
66. S.Nagaraj
67. S.Dhanasekaran
68. M.V.Ravichandran
69. P.Muthu
70. G.Anthony
71. S.Jayachandran
72. E.Sekar
73. V.Anandan
74. P.Ramu
75. P.Sandeep
76. C.R.A.Kirubakaran
77. M.Anbu
78. E.Karnan
79. Sugunesan
80. N.Muthukumaran
81. H.Buhari
82. P.S.Prakash
83. Benoj Abraham
84. Charles Soundararajan
85. D.Paul Asirvadham
86. K.Narasimhulu
87. D.Velankanni
88. M.Subramani
89. M.Kumaravel
90. K.Mahendran
91. A.Raghu
92. S.Saravanan
93. D.Arikrishnan
94. A.Saravanan
95. K.Gurudoss
96. M.Balamurugan
97. K.Dharmendra kumar
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
98. K.Arthur Manohar
99. M.Madhavan
100. M.Krishnan
101. M.N.Sekar
102. N.Kannan
103. N.Inbasekaran
104. R.Seetharaman
105. R.Balaya
106. P.Thannikachalam
107. R.Navishankar
108. C.Kannan
109. E.Palani
110. G.Ulaganathan
111. D.Harikrishnan
112. K.Elumalai
113. S.Devachithan
114. S.M.Karunanidhi
115. A.Lourdusamy
116. V.Somasundaram
117. K.Poonkavanam
118. R.Kumar
119. T.Madaswamy
120. A.J.Augustine
121. V.Nagarajan
122. R.Seetharaman
123. S.Velan
124. D.Nagappan
125. P.Arumugham
126. R.Santhanam
127. R.Prakasam
128. T.M.Shanmugham
129. M.Rajendran
130. D.Mani
131. T.Prabaharan
132. Alexander Dhomas
133. P.V.Raghuraj
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
134. R.Nithyanandam
135. G.Sadasivam
136. K.Boopathi
137. F.Edward Rajamani
138. P.Santha Raj
139. A.Abdul Manaf
140. C.Vivekanandam
141. G.K.Ravi Rajasekaran
142. V.Baskaran
143. S.Balakrishnan
144. A.Ramesh
145. M.Durairaj
146. P.K.Mohan
147. G.Ramasundaram
148. B.Mani
149. V.Govindan
150. K.Mohan
151. K.Indrajith
152. D.Ravi
153. K.Murugan
154. C.Balaji
155. P.Dasaradan
156. K.B.Venkatesan
157. G.Suresh
158. R.Kannabiran
159. B.Thiruvengadam
160. P.Christopher
161. M.Dharmalingam
162. K.Paramasivan
163. T.Ansari
164. M.Dhaknamoorthy
165. K.Mohan
166. S.Elaya Maran
167. N.Rajan
168. S.Karthigeyan
169. P.Dorai
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
170. K.Selvaraj
171. C.Rajagopal
172. Navaneedhakrishnan
173. V.Selvakumar
174. M.Sathish
175. G.Vasanthakumar
176. M.Khader Mohideen
All the Respondents No.2 to 176 C/o.Mr.S.Paramasivam,
Room No.1, II Floor, No.162,
Thambu Chetty Street, Chennai – 600 001.
...Respondents in W.P.Nos.13453 & 16632 of 2013
Prayer in W.P.No.10419 of 2013: Writ Petition filed under Article 226 of
the Constitution of India, to issue a Writ of Certiorari to call for the records
and quash the order of the 1st respondent dated 08.02.2013 in I.A.231/2012
in C.P.106/2008.
Prayer in W.P.No.13453 of 2013: Writ Petition filed under Article 226 of
the Constitution of India, to issue a Writ of Certiorarified Mandamus,
calling for the concerned records from the 1st respondent Labour Court,
quash the order dated 15.02.2013 in I.A.No.232 of 2012 in C.P.No.403 of
2010 passed by the 1st respondent dismissing the application for condone
the delay of 795 days in filing petition to set aside the exparte order dated
30.07.2010 in C.P.No.403 of 2010 and consequently directing the 1st
respondent to condone the delay of 795 days.
Prayer in W.P.No.16632 of 2013: Writ Petition filed under Article 226 of
the Constitution of India, to issue a Writ of Certiorarified Mandamus,
calling for the concerned records from the 1st respondent Labour Court,
quash the order dated 30.07.2010 in C.P.No.403 of 2010 passed by the 1st
respondent allowing the claim petition and consequently direct the 1st
respondent to adjudicate the Claim Petition No.403 of 2010 after giving
opportunity to the petitioner to defend the claim in accordance with law and
award costs.
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W.P.Nos.10419, 13453, 16632 & 16633 of 2013
Prayer in W.P.No.16633 of 2013: Writ Petition filed under Article 226 of
the Constitution of India, to issue a Writ of Certiorarified Mandamus calling
for the concerned records from the 1st respondent Labour Court, quash the
order dated 30.12.2008 in C.P.No.106 of 2008 passed by the 1 st respondent
and consequently direct the 1st respondent to adjudicate the Claim Petition
No.106 of 2008 after giving opportunity to the petitioner to defend the
claim in accordance with law and award costs.
In W.P.Nos.10419 &16633 of 2013:
For Petitioner : No Appearance
For Respondents : R1 – Court
Mr.K.V.Anantha Krushnan. for R2 to R14
In W.P.Nos.13453 & 16632 of 2013:
For Petitioner : No Appearance
For Respondents : R1 – Court
: Mr.K.V.Anantha Krushnan, for 2, 4 to 25, 27 to
29, 31 to 53, 55 to 73, 76 to 81, 83, 85 to 88, 90
to 95, 97 to 101, 103 to 122, 124 to 126, 128 to
155, 157, 158, 161 to 165, 167 to 172, 174 & 176
: No Appearance, for R3, 26, 30, 54, 74, 75, 82, 84,
89, 96, 102, 123, 127, 156, 159, 160, 166, 173 &
175.
COMMON ORDER
When the matters were listed for hearing on earlier occasion ie., on 24.02.2025, none appeared on behalf of the petitioner. Thus, this Court 8/10 https://www.mhc.tn.gov.in/judis W.P.Nos.10419, 13453, 16632 & 16633 of 2013 passed an order, directing the Registry to list the matters on 26.02.2025 under the caption “For Dismissal”.
2. Even today, ie., 26.02.2025, when the matters are taken up for hearing, there is no representation for the petitioner. Thus, it is evident that the petitioner is not interested in pursuing the matters.
3. Accordingly, these Writ Petitions stand dismissed for non-
prosecution. No costs. Consequently, the connected Miscellaneous Petitions are closed.
26.02.2025
skt
Index : Yes/No
Speaking order : Yes/No
NCC : Yes/No
To:
The Presiding officer,
I Additional Labour Court,
Chennai.
9/10
https://www.mhc.tn.gov.in/judis W.P.Nos.10419, 13453, 16632 & 16633 of 2013 M.DHANDAPANI, J.
skt W.P.Nos.10419, 13453, 16632 & 16633 of 2013 and WMP.Nos.1 of 2013(2 Nos.), 2 of 2013(3 Nos.) and 1 of 2014 (3 Nos.) 26.02.2025 10/10 https://www.mhc.tn.gov.in/judis