LAWS(MAD)-2014-4-370

D ANANTHI ACCOUNTS SUPERVISOR O/O CHIEF FINANCIAL CONTROLLER; D ANANTHI; A SUNDARARAJ; E SITHAIYAN; M NAGARAJAN; B THIAGARAJAN; MASHRAF ALI Vs. A SUNDARARAJ SPECIAL GRADE FOREMAN; K CHANDRASEKARAN PRESIDENT TAMIL NADU ELECTRICITY BOARD ACCOUNTS AND EXECUTIVE STAFF UNION; S V ANGAPPAN GENERAL SECRETARY TNEB ACCOUNTS AND EXECUTIVE STAFF UNION CHENNAI 2; CHAIRMAN CUM MANAGING DIRECTOR TN GENERATION

Decided On April 09, 2014
D Ananthi Accounts Supervisor O/O Chief Financial Controller; D Ananthi; A Sundararaj; E Sithaiyan; M Nagarajan; B Thiagarajan; Mashraf Ali Appellant
V/S
A Sundararaj Special Grade Foreman; K Chandrasekaran President Tamil Nadu Electricity Board Accounts And Executive Staff Union; S V Angappan General Secretary Tneb Accounts And Executive Staff Union Chennai 2; Chairman Cum Managing Director Tn Generation Respondents

JUDGEMENT

(1.) The Application in A.No.5398 of 2013 is filed seeking an order to implead the applicants / third parties as respondents 5 and 6 in O.A.No.542 of 2013 in C.S.No.490 of 2013.

(2.) A.No.5923 of 2013 is filed, seeking an order to implead the applicants / proposed parties as respondents 8,9,10 and 11 in O.A.No.542 of 2013 in C.S.No.490 of 2013

(3.) A.No.5924 of 2013 is filed, seeking an order to implead the applicants / proposed parties as Defendants 5,6,7 and 8 in C.S.No.490 of 2013.