Supreme Court - Daily Orders
Tamil Nadu Generation And Distribution ... vs K. Ramalingam on 5 July, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.5 Court 8 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 4680/2021
(Arising out of impugned final judgment and order dated 10-01-2020
in WA No. 1045/2016 passed by the High Court of Judicature at
Madras)
TAMIL NADU GENERATION AND DISTRIBUTION CORPORATION
LTD. & ANR. Petitioner(s)
VERSUS
K. RAMALINGAM & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.40768/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 05-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. P.S.Narasimha,Sr.Adv.
Mr. D.Kumanan,Adv.
Mr. Aman Shukla,Adv.
Ms. Aditi Tripathi,Adv.
Mr. Vinodh Kanna B., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard Mr. P.S.Narasimha, learned senior counsel appearing for the petitioners.
The High Court in exercise of its discretionary jurisdiction has directed the petitioner-TANGEDO to issue Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.07.06 Appointment Order in favour of the first respondent-Mr. 16:53:51 IST Reason: K.Ramalingam, S/o M.Kuzhanthaivelly. The High Court has 1 further clarified that if respondent No.1 is not inclined to join within the prescribed time as given in the Appointment Order, no further equity or benefit will accrue to him. The High Court has also clarified that the appointment is made in the peculiar facts and circumstances of the case and the direction to appoint will not in any way affect the merits of the contentions which may be raised by the petitioner-Corporation in such other cases and will not act as a precedent for such other cases at all.
In view of the above, we decline to entertain this petition. It is, accordingly, dismissed.
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
COURT MASTER COURT MASTER
2