The Management vs D.Kalingaraj
2023 Latest Caselaw 10756 Mad

                                                                               W.A.No.2161 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED:       18.08.2023

                                                         CORAM :

                           THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                          AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                                 W.A.No.2161 of 2023

                     The Management
                     Tamil Nadu State Transport Corporation
                      (Kovai Division) Limited
                     No. 37, Mettupalayam Road
                     Coimbatore - 641 043.                                     .. Appellant

                                                              Vs

                     D.Kalingaraj                                              .. Respondent



                     Prayer: Appeal under Clause 15 of the Letters Patent against the order
                     dated        27.10.2022   passed    by    the   learned   Single   Judge   in
                     W.M.P.No.27675 of 2022 in W.P.No.28369 of 2022.


                                    For the Appellant          : Mr.T.Chandrasekaran

                                    For the Respondent         : Mr.V.Ajoy Khose




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                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                   W.A.No.2161 of 2023



                                                         JUDGMENT

(Delivered by the Hon'ble Chief Justice)

The appellant is challenging the ex parte ad interim order

passed by the learned Single Judge during the pendency of the writ

petition.

2. We have heard Mr.T.Chandrasekaran, learned counsel for

the appellant, and Mr.V.Ajoy Khose, learned counsel for the

respondent.

3. The order assailed is an ex parte ad interim order. The

appellant can agitate with regard to the stay to the reinstatement

once notice is served and parties appear.

4. Learned counsel for the present appellant and the

respondent shall appear before the learned Single Judge on

4.9.2023. The appellant may agitate with regard to the stay to the

reinstatement. The learned Single Judge shall consider the stand of

the parties on a date convenient to the learned Single Judge.

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https://www.mhc.tn.gov.in/judis W.A.No.2161 of 2023

With these observations, the writ appeal is disposed of. There

will be no order as to costs. Consequently, C.M.P.No.18501 of 2023

is closed.

                                                         (S.V.G., CJ.)                (P.D.A., J.)
                                                                         18.08.2023
                     Index            :            Yes/No
                     Neutral Citation :            Yes/No
                     sasi




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https://www.mhc.tn.gov.in/judis W.A.No.2161 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU,J.

(sasi)

W.A.No.2161 of 2023

18.08.2023

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