Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

R.Satheesh Kumar vs The General Manager
2021 Latest Caselaw 13328 Mad

Citation : 2021 Latest Caselaw 13328 Mad
Judgement Date : 6 July, 2021

Madras High Court
R.Satheesh Kumar vs The General Manager on 6 July, 2021
                                                                             W.A.(MD).No.444 of 2019


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 06.07.2021

                                                     CORAM:

                                   The Hon'ble Mr.JUSTICE T.S.SIVAGNANAM
                                                     AND
                                     The Hon'ble Mrs.JUSTICE S.ANANTHI

                                           W.A.(MD).No.444 of 2019
                                                    and
                                          C.M.P(MD).No.3637 of 2019
                     R.Satheesh Kumar                                           ...Appellant

                                                      Vs.

                     1. The General Manager,
                        Tamil Nadu State Transport corporation,
                                       (Coimbatore) Ltd.,
                        Erode Region,
                        45, Chennimalai Road,
                        Erode – 638 001.

                     2. The Branch Manager,
                        Tamil Nadu State Transport Corporation,
                                         (Coimbatore) Ltd.,
                       Erode Region,
                       Karur Branch,
                       Karur District – 639 001.                          ....Respondents

                     PRAYER: Writ Appeal filed under Clause 15 of the Letter Patent Act, to
                     set aside the order dated 04.09.2018 made in W.P(MD).No.19049 of
                     2018 on the file of this Court and allow the above writ appeal.

                     1/5



https://www.mhc.tn.gov.in/judis/
                                                                               W.A.(MD).No.444 of 2019




                                     For Appellant      : M/s.Porkodi Karnan
                                                          for Polax Legal Solution

                                     For Respondents    : Mr.K.Sathiya Singh


                                                     JUDGMENT

[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]

This Writ Appeal by the Writ Petitioner is directed against the

order dated 04.09.2018 made in W.P.(MD)No.19049 of 2018.

2. Heard the learned counsel for the petitioner and the learned

counsel for the respondents.

3. The appellant challenged the charge memo and suspension order

dated 05.07.2018. The Writ Petition was dismissed. In our view, it is

rightly so.

4. The learned counsel for the appellant submitted that

subsequently the appellant has been terminated from his service and the

https://www.mhc.tn.gov.in/judis/ W.A.(MD).No.444 of 2019

order of termination is subject matter of challenge in W.P(MD).No.10528

of 2019.

5. In the light of the same, there are no grounds to interfere with

the order passed by the learned Single Judge. Accordingly, this Writ

Appeal stands dismissed. No costs. Consequently, connected

miscellaneous petition is closed.

                                                                       (T.S.S.,J.)        (S.A.I.,J.)

                                                                                     06.07.2021

                     Index           : Yes/No
                     Internet        : Yes/No
                     kmm/sm

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.

https://www.mhc.tn.gov.in/judis/ W.A.(MD).No.444 of 2019

To

1. The General Manager, Tamil Nadu State Transport corporation, (Coimbatore) Ltd., Erode Region, 45, Chennimalai Road, Erode – 638 001.

2. The Branch Manager, Tamil Nadu State Transport Corporation, (Coimbatore) Ltd., Erode Region, Karur Branch, Karur District – 639 001

https://www.mhc.tn.gov.in/judis/ W.A.(MD).No.444 of 2019

T.S.SIVAGNANAM, J.

and S.ANANTHI, J.

kmm/sm

Order made in W.A.(MD).No.444 of 2019 and C.M.P(MD).No.3637 of 2019

Dated:

06.07.2021

https://www.mhc.tn.gov.in/judis/

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter