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The General Manager vs R.Chandrasekaran
2021 Latest Caselaw 23386 Mad

Citation : 2021 Latest Caselaw 23386 Mad
Judgement Date : 30 November, 2021

Madras High Court
The General Manager vs R.Chandrasekaran on 30 November, 2021
                                                              1

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 30.11.2021

                                                            CORAM

                            THE HONOURABLE MR. JUSTICE PARESH UPADHYAY
                                                 and
                      THE HONOURABLE MR. JUSTICE SATHI KUMAR SUKUMARA KURUP

                                                   W.A.No.2834 of 2021
                                                           and
                                                  C.M.P.No.18854 of 2021

                     The General Manager
                     Tamilnadu State Transport Corporation
                     (Villupuram) Ltd., Zonal Office,
                     Chennai Bangalore National Highways,
                     Ponnerikarai,
                     Kancheepuram.                                                      .. Appellant


                                                                   Vs.


                     R.Chandrasekaran                                                .. Respondent




                                  Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 05.10.2020 made in W.P.No.33741 of 2019.


                                  For Appellant               ..         Mr.G.Saravana Kumar

                                  For Respondent/caveator     ..         Ms.D.Nagasaila
                                                                         for Ms.A.Dhanalakshmi




https://www.mhc.tn.gov.in/judis
                                                                2


                                                         JUDGMENT

(Delivered by PARESH UPADHYAY, J.)

Challenge in this appeal is made to the order dated 05 October

2020 in W.P.No.33741 of 2019. This appeal is by the original writ

petitioner – State Road Transport Corporation.

2. In the petition, challenge was made to the award passed by

the Principal Labour Court, Chennai dated 29.09.2016 in I.D.No.230 of

2014 be quashed and set aside.

3. This appeal arises under the following facts:

3.1 The respondent / workman was inflicted punishment of

dismissal from service after departmental enquiry, which led to an

industrial dispute. The Labour Court modified the said dismissal and

inflicted withholding of two annual increments with cumulative effect.

This was challenged by the management in writ petition.

3.2 Learned Single Judge partly allowed the writ petition. The

operative part reads as under:

“19. In view of the aforesaid facts, this Court feel

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

that the original punishment given by the Disciplinary Authority (i.e.,) dismissal from service against the respondent can be modified into compulsory retirement which would serve the purpose and therefore, accordingly, the impugned award is liable to be modified suitably. In the result, the following orders are passed:

(i) the impugned order dated 29.09.2016 in I.D.No.230 of 2014 is hereby modified to the following effect.

(ii) that the respondent/employee shall be inflicted with the punishment of compulsory retirement with effect from 15.05.2010, that is, the date on which the punishment of dismissal from service has been imposed against him.

Consequently, the respondent/employee shall be entitled to get service benefits as applicable. Accordingly, the Transport Corporation shall calculate the service benefits payable to the respondent/employee, taking into account the modified punishment of compulsory retirement imposed against him with effect from 15.05.2010 and disburse the same within a period of three months from the date of receipt of a copy of this order.”

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

3.3 It is the above direction, which is challenged in this appeal

by the management. The workman is not in appeal so far, and

therefore that question is not examined.

4. Learned advocate for the appellant / Management has

submitted that considering the past conduct of the workman,

interference by learned single Judge was not justified and therefore

the order of learned single Judge be interfered with. It is noted that

the learned advocate for the appellant has taken this Court extensively

through the misconducts committed by the respondent / workman on

earlier occasion and the punishment imposed by the management. It is

submitted that learned Single Judge ought to have interfered with the

award of labour Court. It is submitted that this appeal be entertained.

5. Learned advocate for the respondent/ workman is present in

the Court on caveat, however, we have not called upon learned

advocate for the respondent.

6. Having heard learned advocate for the appellant and having

considered the material on record this Court finds as under:

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

6.1 For the so-called misconduct of some illegality of Rs.124/-,

economical death of the respondent / workman was ordered by the

Management. He was working as conductor since more than 24 years.

6.2 The labour Court, while exercising its discretion arrived at

the conclusion that the said punishment was unsustainable and the

same was modified as withholding of two annual increments with

cumulative effect.

6.3 Learned Single Judge while accepting the say of the

appellant / management, continued the workman to be out of job,

since dismissal is modified as compulsory retirement, which would

entitle the respondent / workman to have his terminal benefits.

6.4 We do not find that the discretion exercised by learned

Single Judge calls for any interference, at least in the appeal filed by

the management. This appeal therefore needs to be dismissed.

7. For the above reason, this appeal is dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

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

8. While dismissing this appeal, we make it clear that non-

interference in the order of learned single Judge in the appeal by the

management is not to mean confirmation of the impugned order and in

the event any challenge is made by the workman, it may be examined

on its own merits. We note that, the time to comply with the directions

of learned Single Judge has passed long back. The amount payable to

the workman shall be paid without any further delay.

                                                                 (P.U.J.)      (S.S.K.J.)
                                                                       30.11.2021
                     Index:Yes/No
                     mmi/1




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




                                             PARESH UPADHYAY, J.
                                                           and
                                  SATHI KUMAR SUKUMARA KURUP, J.

                                                             mmi




                                              W.A.No.2834 of 2021




                                                      30.11.2021




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

 
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