Madras High Court
Manikandan vs The Tamil Nadu State Transport ... on 22 February, 2021
W.A(MD)No.1096 of 2012
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 22.02.2021
CORAM:
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
AND
THE HONOURABLE MRS.JUSTICE S.KANNAMMAL
W.A(MD)No.1096 of 2012
and
M.P(MD)Nos.1 to 3 of 2012
Manikandan ... Appellant/Petitioner
Vs.
1.The Tamil Nadu State Transport Corporation
(Madurai) Limited,
Rep. by its Managing Director,
Bye-Pass Road, Madurai – 625 010.
2.The General Manager,
The Tamil Nadu State Transport Corporation
(Madurai) Limited,
Madurai Region, Bye-Pass Road,
Madurai – 625 010.
3.The Chairman,
Regional Medical Board,
Government Theni Medical College Hospital,
Theni. ... Respondents/Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to set
aside the order, dated 16.11.2012 made in W.P(MD)No.12649 of 2012
on the file of this Court.
For Appellant : Mr.A.Rahul
For RR 1 & 2 : Mr.J.Senthil Kumariah
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1/4
W.A(MD)No.1096 of 2012
JUDGMENT
(Judgment of the Court was delivered by
PUSHPA SATHYANARAYANA,J.)
The Writ Appeal is filed challenging the order, dated 16.11.2012
passed by the learned Single Judge in W.P(MD)No.12649 of 2012,
refusing to direct the respondents to re-measure the appellant's
height in the light of the certificate issued by the Chairman of Regional
Medical Board, Government Theni Medical College Hospital, Theni on
15.09.2012.
2.It has been specifically found by the learned Single Judge that
the appellant had obtained the above measurement from the Medical
Board without any direction from this Court. It is also further observed
by this Court that to measure a height one cannot have any special
expertise and the authorities have already done and rejected the
appellant as disqualified. In the absence of any direction, if the
appellant had on his own accord got his height certified from the
Board, the same is not binding on anybody. Therefore, it was refused
to interfere under Article 226 of the Constitution of India.
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W.A(MD)No.1096 of 2012
3.As we are also in agreement with the same, the Writ Appeal is
dismissed as devoid of merits. No costs. Consequently, connected
Miscellaneous Petitions are closed.
[P.S.N.,J] [S.K.,J.]
22.02.2021
Index :Yes/No
Internet :Yes/No
ps
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.
To
1.The Tamil Nadu State Transport Corporation
(Madurai) Limited,
Rep. by its Managing Director,
Bye-Pass Road, Madurai – 625 010.
2.The General Manager,
The Tamil Nadu State Transport Corporation
(Madurai) Limited,
Madurai Region, Bye-Pass Road,
Madurai – 625 010.
3.The Chairman,
Regional Medical Board,
Government Theni Medical College Hospital,
Theni.
http://www.judis.nic.in
W.A(MD)No.1096 of 2012
PUSHPA SATHYANARAYANA,J.
and
S.KANNAMMAL,J.
ps
W.A(MD)No.1096 of 2012
22.02.2021
http://www.judis.nic.in
