Veerammal vs The Government Of Tamil Nadu
2022 Latest Caselaw 8816 Mad

                                                                   W.P(MD).No.20939 of 2019

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 26.04.2022
                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                          W.P.(MD)No.20939 of 2019

                     Veerammal                                              ... Petitioner

                                                             Vs.

                     1.The Government of Tamil Nadu,
                       Rep by its Principal Secretary,
                       Transport Department,
                       Fort St. George,
                       Secretariat,
                       Chennai-600 009.

                     2.The Managing Director,
                       Tamil Nadu State Transport Corporation(KUM) Ltd.,
                       Railway Station New Road,
                       Kumbakonam.

                     3.The General Manager,
                       Tamil Nadu State Transport Corporation (KUM) Ltd.,
                       Regional Office,
                       Thirumayam Salai,
                       Pillaithanneerpanthal,
                       Pudukkottai District.

                     4.Meyyanathan @ Meyyaram                               ...Respondents



                                                         1


https://www.mhc.tn.gov.in/judis
                                                                            W.P(MD).No.20939 of 2019

                     PRAYER: Writ Petition under Article 226 of the Constitution of India, to
                     issue a Writ of Mandamus, directing the respondents 1 to 3 herein to take
                     appropriate disciplinary action against the 4th respondent and further
                     enter the name of the petitioner and her children in the service register as
                     nominee and legal heir of the 4 th respondent, on the basis of the
                     petitioner's representation dated 07.08.2019.


                                        For Petitioner     : MrK.Gokul
                                        For R1             : Mr.D.S.Nedunchezhian,
                                                             Government Advocate
                                        For R2&R3          : Mr.D.Sivaraman
                                        For R4             : Mr.D.Ramesh Kumar

                                                           ORDER

The relief sought for in the present writ petition is to direct the

respondents 1 to 3 to take appropriate disciplinary action against the

fourth respondent and further enter the name of the petitioner and her

children in the Service Register as nominee.

2.The petitioner is working as a Driver in the respondent Transport

Corporation. The writ petitioner claims that she is the legally wedded

wife of the fourth respondent employee. The first limb of the prayer is to

direct the respondent to initiate appropriate disciplinary action.

https://www.mhc.tn.gov.in/judis W.P(MD).No.20939 of 2019

3.The learned counsel for the respondent states that disciplinary

actions were already initiated and the punishment of stoppage of

increment for one year was imposed. Thus, disciplinary proceedings were

concluded.

4.Regarding the enter of the name of the writ petitioner in the

Service Register, the petitioner has to establish her marital status before

the competent Civil Court of Law. If the same is established before the

Competent Court of Law and if such judgment of decree is produced,

then alone, the authority has to initiate appropriate action. As the

adjudication cannot be done either in a writ petition or by the competent

authority, the petitioner is at liberty to approach the competent of Court

of law for getting appropriate relief.

5.With theses observations, this Writ Petition is disposed of. No

costs.

26.04.2022

Index:Yes/No Internet:Yes/No Ns

https://www.mhc.tn.gov.in/judis W.P(MD).No.20939 of 2019

S.M.SUBRAMANIAM,J.

Ns

To

1.The Managing Director, Tamil Nadu State Transport Corporation, (Kumbakonam Limited), Kumbakonam.

2.The General Manager, Tamil Nadu State Transport Corporation, (Kumbakonam Limited), Trichirappalli Region, Periyamilaguparai, Trichirappalli -1.

3.The Branch Manager, Tamil Nadu State Transport Corporation, (Kumbakonam Limited), Trichy Moffusal Branch, Trichy.

ORDER MADE IN W.P.(MD)No.20939 of 2019

26.04.2022

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