Madras High Court
K.Syed Ibrahim vs The Managing Director/Executive ... on 24 August, 2021
W.A.(MD)No.983 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.08.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, THE CHIEF JUSTICE
AND
The HON'BLE MR.JUSTICE M.DURAISWAMY
W.A.(MD) No.983 of 2021
K.Syed Ibrahim .. Appellant/Writ Petitioner
Vs.
1.The Managing Director/Executive Trusty,
Tamil Nadu State Transport
Corporation (Madurai) Ltd,
Employees Provident Fund Trust,
Tamilnadu State Transport
Corporation (Madurai) Ltd,
Madurai.
2. The Management of Tamilnadu State
Transport Corporation (Madurai Division) Ltd,
Dindigul Region,
Dindigul. ... Respondents/Respondents
PRAYER: Appeal under Clause 15 of the Letters Patent Act, against the
order dated 26.02.2021, passed in W.P.(MD) No.3816 of 2021.
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https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.983 of 2021
For Appellant : Mr.S.Arunachalam
For Respondents : Mr.J.Senthil Kumaraih
JUDGMENT
[Judgment of the Court was delivered by The Hon'ble Chief Justice]
The appeal is directed against an order dated February 26, 2021
by which the appellant's writ petition was disposed of by directing the first
respondent managing director of the State Transport Corporation in Madurai
to consider the appellant's representation of April 24, 2020.
2.The appellant claims to have retired from service.
3.However, whether the appellant has retired or not makes no
difference, particularly, in the context of the order by which the managing
director of the Corporation has been required to consider the appellant's
request in accordance with law.
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https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.983 of 2021
4.It is hoped that the concerned official takes up the
representation expeditiously and deals with it on the basis of the facts
evident and in accordance with law.
5.WA(MD)No.983 of 2021 is disposed of without interfering
with the judgment and order impugned. There will be no orders as to costs.
(S.B., CJ.) (M.D., J.)
24.08.2021
Index : Yes/No
Internet : Yes/No
PS/SSL
Note : In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may
be utilized for official purposes, but, ensuring that
the copy of the order that is presented is the correct
copy, shall be the responsibility of the
advocate/litigant concerned.
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https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.983 of 2021
THE HON'BLE CHIEF JUSTICE
and
M.DURAISWAMY, J.
PS/SSL
To
1.The Managing Director/Executive Trusty,
Tamil Nadu State Transport Corporation (Madurai) Ltd,
Employees Provident Fund Trust,
Tamilnadu State Transport Corporation (Madurai) Ltd,
Madurai.
2. The Management of Tamilnadu State Transport Corporation
(Madurai Division) Ltd,
Dindigul Region,
Dindigul.
W.A.(MD) No.983 of 2021
24.08.2021
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https://www.mhc.tn.gov.in/judis/
