Madras High Court
M.Rajasekaran vs The Senior Regional Manager on 24 August, 2023
W.P.(MD).No.18913 of 2023
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.08.2023
CORAM
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.P.(MD).No.18913 of 2023
and WMP(MD)No.15713 of 2023
M.Rajasekaran
... Petitioner
Vs
The Senior Regional Manager,
TASMAC, No.100, Anna Nagar,
Madurai - 20.
... Respondent
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, direct the respondent to
dispose the appeal filed by the petitioner, dated 09.01.2017 within a time
stipulated by this Court.
For Petitioner : Mr.M.Rajasekaran (Party In Person)
For Respondent : Mr.H.Arumugam
Standing Counsel
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1/5
W.P.(MD).No.18913 of 2023
ORDER
The present writ petition has been filed seeking a direction to the
respondent to dispose the appeal filed by the petitioner, dated 09.01.2017
within a time stipulated by this Court.
2.By consent of both parties, this Writ Petition is taken up for final
disposal at the stage of admission itself.
3.Heard, Mr.M.Rajasekaran (Party In Person) appearing for the
petitioner and Mr.H.Arumugam, learned Standing Counsel appearing for the
respondent. Perused the materials on record.
4.(i).The petitioner was appointed as a Salesman by the Tamil
Nadu State Marketing Corporation Limited, Sivagangai District on 29.12.2003.
Thereafter, he was transferred to Shop No.7664, Thiruppachethi. While he was
in service, he was dismissed on the ground that a criminal case was filed
against him in C.C.No.148 of 2014 on the file of Judicial Magistrate Court
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.18913 of 2023
No.II, Sivagangai. However, the petitioner was acquitted in the said case, vide
Judgment, dated 09.05.2019.
(ii).In the meanwhile, it was informed to the petitioner that he was
dismissed from service. Therefore, the petitioner filed W.P.(MD)No.21094 of
2019 calling for the records of the second respondent, with respect to order of
termination, dated 30.08.2016.
(iii).This Court was pleased to dismiss the said writ petition, with a
liberty given to the petitioner to prefer an appeal challenging the said
termination order, within a period of 30 days, from the date of receipt of copy
of the order.
(iv).In view of the same, the petitioner made an appeal before the
respondent on 09.01.2017 against the termination order, dated 30.08.2016.
However, the same was not considered by the respondent, after lapse of six
years. Hence, the writ petition came to be filed.
5.When this matter came up for hearing, the learned counsel for the
respondent submitted that notice has already been served upon the petitioner to
attend the enquiry on 28.08.2023, with respect to said appeal, dated 09.01.2017.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.18913 of 2023
6.Recording the same, this Court hereby direct the petitioner to
appear before the respondent and participate in the enquiry on 28.08.2023 and
the respondent is directed to conclude the enquiry and pass orders, in
accordance with law, within a period of one (1) week, from the date of receipt
of a copy of this order.
7.Accordingly, this writ petition stands disposed of. There shall be
no order as to costs. Consequently, connected miscellaneous petition is closed.
24.08.2023
NCC : Yes / No
Index : Yes / No
Internet : Yes
PNM
To
The Senior Regional Manager,
TASMAC, No.100, Anna Nagar,
Madurai - 20.
https://www.mhc.tn.gov.in/judis
W.P.(MD).No.18913 of 2023
L.VICTORIA GOWRI, J.
PNM
ORDER IN
W.P.(MD).No.18913 of 2023
and WMP(MD)No.15713 of 2023
24.08.2023
https://www.mhc.tn.gov.in/judis
