The General Manager vs The Joint Commissioner Of Labour
2021 Latest Caselaw 4886 Mad

                                                                          W.A.(MD)No.200 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 24.02.2021

                                                   CORAM:
                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                       AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                             W.A.(MD)No.200 of 2021
                                                     and
                                            C.M.P(MD).No.618 of 2021

                 The General Manager,
                 Tamil Nadu State Transport Corporation
                  (Kumbakonam) Limited,
                 Karaikudi Region, Karaikudi,
                 Sivagangai District.                                        : Appellant

                                                        Vs.

                 1.The Joint Commissioner of Labour,
                   (Conciliation),
                   Chennai 2.

                 2.G.Govindan                                                : Respondents


                 PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent as against the
                 order dated 13.02.2018 made in W.P.(MD)No.5013 of 2015.
                                  For Appellant        : Mr.D.Sivaraman
                                  For R-2              : Mr.H.Elango
                                                        *****


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                                                                             W.A.(MD)No.200 of 2021

                                                                              M.M.SUNDRESH, J.

                                                                                              AND

                                                                                   S.ANANTHI, J.

                                                                                               rmk
                                                    JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

We perused the order of the learned Single Judge and the order rejecting

grant of approval and the approval was rejected by taking into consideration of

prima facie evidence available, the evidence of co-passengers along with driver

was taken into consideration. In such view of the matter, we do not find any

illegality and any reason to be interfered with the order of the learned Single

Judge. Accordingly, the Writ Appeal is dismissed. No costs. Consequently,

connected Miscellaneous Petition is closed.

                 Index         : Yes / No                      [M.M.S.,J.] [S.A.I.,J.]
                 Internet      : Yes                               24.02.2021
                 rmk


                                                                          W.A.(MD)No.200 of 2021








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