Madras High Court Employment and Labour Law Administrative and Public Law

Madras HC Dismisses Challenge To Chennai Port Trust Seniority List As Infructuous On Parties’ Submission

G.RAVICHANDRAN,v.THE CHENNAI PORT TRUST,

By LawLens Team · Editorial and Research TeamDecided October 30, 2026Published 3 November 2026 at 4:34 pm IST1 min read

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In brief

The question

Whether the writ petition had become infructuous in light of the parties’ submissions.

The court held

The Court accepted the parties’ representation and dismissed W.P. No. 11697 of 2013 as infructuous, without costs.

It also directed

The connected writ miscellaneous petitions were closed.

01Facts

The petitioners invoked Article 226 of the Constitution to seek certiorari quashing the seniority list issued by the Chennai Port Trust in reference No. E1/8284/2001/E, dated 10 August 2012

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At the hearing, counsel for the petitioners and respondents represented that the writ petition had become infructuous

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02Issues

i.Whether the writ petition had become infructuous in light of the parties’ submissions.

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03Law Applied

The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution to seek a writ of certiorari.

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The Court did not discuss or apply any substantive legal rule or precedent; it disposed of the matter on the parties’ representation that the petition was infructuous.

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