B.Srinivasa Rao vs The Management Of State Express
2022 Latest Caselaw 6457 Mad

                                                                        W.A(MD)No.294 of 2022


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 29.03.2022

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE PARESH UPADHYAY
                                                       and
                                     THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                                W.A(MD)No.294 of 2022
                                                        and
                                         C.M.P.(MD)Nos.2812 and 2814 of 2022


                     B.Srinivasa Rao                                           .. Appellant

                                                         Vs

                     1.The Management of State Express
                          Transport Corporation (Tamil Nadu) Limited,
                       Represented by its Managing Director,
                       Pallavan Salai , Chennai - 600002.

                     2.The Senior Grade Deputy Manager
                         (Human Resources Development),
                       State Express Transport Corporation ( Tamil Nadu ) Limited,
                       Pallavan Salai, Chennai - 600002.

                     3.Mrs.Shyamala,
                       The Senior Grade Deputy Manager,
                         (Human Resources Development),
                       State Express Transport Corporation (Tamil Nadu ) Limited,
                       Pallavan Salai, Chennai – 600002.

                     4.Mr.Panchamurthy,
                       Deputy Manager (Commercial),
                       State Express Transport Corporation ( Tamil Nadu ) Limited,
                       Pallavan Salai, Chennai - 600002.

                     5.The Branch Manager,
                       Tirunelveli I Branch,
                       State Express Transport Corporation ( Tamil Nadu ) Limited,
                       Tirunelveli.

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                                                                           W.A(MD)No.294 of 2022


                     6.Mr.Kannan,
                       The Branch Manager, Tirunelveli I Branch,
                       State Express Transport Corporation (Tamil Nadu) Limited,
                       Tirunelveli.                                      .. Respondents


                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                     against the order dated 08.03.2022 made in W.P.(MD)No.131 of
                     2022.

                                       For Appellant   : Mr.V.Ajay Goush
                                                         for Mr.A.Rahul

                                                       JUDGMENT

[Delivered by PARESH UPADHYAY, J.]

Challenge in this appeal is made to the order dated 08

March 2022 recorded on W.P(MD) No.131 of 2022. This appeal is by

the original writ petitioner.

2. Learned advocate for the appellant has submitted

that the petitioner was transferred for the reasons less known to

law, coupled with the fact that the father of the petitioner is an aged

person and the petitioner needs to take care of him. It is submitted

that refusal to exercise discretion by learned Single Judge is

erroneous and therefore this appeal be entertained.

3. Having heard learned advocate for the appellant and

having considered the material on record we find that, the petitioner

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W.A(MD)No.294 of 2022

who is working as a driver-cum-conductor in Tamil Nadu State

Express Transport Corporation is transferred from Tirunelveli to

Madurai on administrative grounds. We find that refusal to exercise

discretion by learned Single Judge can not be said to an error

muchless any error apparent on the face of record, which would call

for any interference in this intra-court appeal. This appeal is

therefore dismissed. No costs. Consequently, connected

Miscellaneous Petitions are dismissed.

                                                                [P.U., J]         [R.V., J]
                                                                         29.03.2022
                     Index  : No
                     smn/11

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

W.A(MD)No.294 of 2022

PARESH UPADHYAY, J.

and R.VIJAYAKUMAR, J.

smn

W.A(MD)No.294 of 2022

29.03.2022

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