P.Rajesh Kumar vs The Government Of Tamil Nadu
2021 Latest Caselaw 15119 Mad

                                                                     W.A.(MD)No.1179 of 2021




                                   THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 28.07.2021

                                                  CORAM:

                               THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
                                                     and
                                    THE HONOURABLE MRS.JUSTICE S.ANANTHI


                                           W.A.(MD)No.1179 of 2021


                     P.Rajesh Kumar                                     ... Appellant
                                                     Vs.


                     1.The Government of Tamil Nadu
                        Represented by, The Secretary,
                        Tamil Nadu State Transport Corporation,
                        St.George Fort,
                        Chennai.


                     2.The Managing Director,
                        Tamil Nadu State Transport Corporation,
                        Kumbakonam Division,
                        Kumbakonam.                                     ... Respondents



                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act,

                     praying to set aside the order passed in W.P.(MD).No.18586 of 2014

                     dated 05.02.2018.

https://www.mhc.tn.gov.in/judis/
                     1/4
                                                                             W.A.(MD)No.1179 of 2021




                               For Appellant          : Mr.T.Lajapathi Roy
                               For Respondent No.1    : Mr.A.K.Manikkam
                                                       Standing Counsel for Government
                               For Respondent No. 2   : Mr.D.Sivaraman
                                                       Standing Counsel for TNSTC


                                                   JUDGMENT

*************

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

The learned Counsel for the appellant submits that the writ

appeal has become infructuous.

2.Recording the same, this Writ Appeal is dismissed as

infructuous. However, there shall be no order as to costs.

                                                            [T.S.S., J.]   &      [S.A.I., J.]
                                                                     28.07.2021
                     Index         : Yes / No
                     Internet: Yes / No
                     MR

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.1179 of 2021

To

1. The Secretary, Tamil Nadu State Transport Corporation, St.George Fort, Chennai.

2.The Managing Director, Tamil Nadu State Transport Corporation, Kumbakonam Division, Kumbakonam.

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

W.A.(MD)No.1179 of 2021

T.S.SIVAGNANAM., J.

and S.ANANTHI., J.

MR

JUDGMENT MADE IN W.A.(MD)No.1179 of 2021

28.07.2021

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