The Managing Director vs R.Bharanidaran
2022 Latest Caselaw 5695 Mad

                                                                           W.A.No.612 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    21.03.2022

                                                     CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.612 of 2022

                     1.The Managing Director,
                       Tamil Nadu State Transport Corporation,
                       Villupuram Limited,
                       3/137, Salai Medu, Vazhuthareddy Post,
                       Villupuram - 602 605.

                     2.The General Manager,
                       Tamil Nadu State Transport Corporation,
                       Vellore.

                     3.The General Manager,
                       Tamil Nadu State Transport Corporation,
                       Vaingall,
                       Tiruvannamalai District.                           .. Appellants

                                                         Vs
                     R.Bharanidaran                                       .. Respondent



                     Prayer : Appeal filed under Clause 15 of the Letters Patent against the
                     common interim order 09.09.2021 in W.P.No.24363 of 2019.




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                     W.A.No.612 of 2022




                                      For the Appellants         : Mr.G.Saravanan
                                                                   for M/s.S.Mishra Sathya Seeman

                                      For the Respondent         : Mr.S.N.Ravichandran



                                                           JUDGMENT

(Delivered by the Hon'ble Chief Justice)

After arguing the appeal for some length, learned counsel for the

appellants, on instructions, did not press the appeal for the reason that

this Court was inclined to extend the time for compliance of the

judgment and, accordingly, the non-appellant/writ petitioner shall

report for work before the second appellant/The General Manager,

Tamil Nadu State Transport Corporation, Vellore on 01.04.2022 as

against 01.10.2021 stipulated by the learned Single Judge. The

second appellant is directed to accept the joining of the non-

appellant/writ petitioner and, accordingly, the non-appellant/writ

petitioner would be assigned work.

2. The non-appellant/writ petitioner would be entitled to the

benefits as given by the learned Single Judge, however, without the

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https://www.mhc.tn.gov.in/judis W.A.No.612 of 2022

entitlement of the actual monetary benefits for the intervening period.

In case of non-compliance, the non-appellant/writ petitioner would be

at liberty to take the legal recourse as available to him, which includes

filing of the contempt petition.

3. With the aforesaid modification, the finding on merit is not

interfered. However, the appeal is disposed of with the aforesaid.

There will be no order as to costs. Consequently, C.M.P.No.4344 of

2022 is closed.

                                                                 (M.N.B., CJ)      (D.B.C., J.)
                                                                         21.03.2022
                     Index : Yes/No
                     bbr

                     To

                     1.The Managing Director,

Tamil Nadu State Transport Corporation, Villupuram Limited, 3/137, Salai Medu, Vazhuthareddy Post, Villupuram - 602 605.

2.The General Manager, Tamil Nadu State Transport Corporation, Vellore.

3.The General Manager, Tamil Nadu State Transport Corporation, Vaingall, Tiruvannamalai District.

____________

https://www.mhc.tn.gov.in/judis W.A.No.612 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

bbr

W.A.No.612 of 2022

21.03.2022

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