The Managing Director vs K.Pandi
2023 Latest Caselaw 16127 Mad

Madras High Court

The Managing Director vs K.Pandi on 11 December, 2023

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                   W.A.(MD).No.728 of 2020

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 11.12.2023

                                                         CORAM

                                    THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
                                                      AND
                                  THE HON'BLE MR.JUSTICE V.LAKSHMINARAYANAN

                                               W.A.(MD).No.728 of 2020
                                                         and
                                              C.M.P.(MD).No.4245 of 2020

                     The Managing Director,
                     Tamilnadu State Transport Corporation
                     (Madurai) Limited,
                     Bye-Pass Road,
                     Madurai.                                      .. Appellant/Respondent

                                                            Vs.

                     K.Pandi                                       .. Respondent/Petitioner

                     PRAYER: Writ Appeal filed under Clause 15 of Letters Patent, praying to
                     set aside the order in W.P.(MD).No.9675 of 2018 dated 26.04.2018 on the
                     file of this Court.


                                     For Appellant      : Mr.J.Senthil Kumaraiah

                                     For Respondent     : No appearance



                     Page 1 of 4




https://www.mhc.tn.gov.in/judis
                                                                                   W.A.(MD).No.728 of 2020




                                                         JUDGMENT

(Judgment of the Court was delivered by S.M.SUBRAMANIAM,J.)

Today, when the matter is taken up for hearing, the learned counsel

appearing on behalf of the appellant/Tamil Nadu State Transport

Corporation, Madurai Limited made a submission that the retirement

benefits due to the respondent employee had already been settled and the

learned counsel for the appellant submitted proof to establish that the

benefits were already settled.

2. In view of the fact that the retirement benefits due to the

respondent employee had already been settled, no further adjudication is

required. If any grievance exists to the respondent, he is at liberty to

approach the authorities for redressal of the same in the manner known to

law.

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

3. Accordingly, the Writ Appeal stands closed. There shall be no

order as to costs. Consequently, connected miscellaneous petition stands

closed.

                                                                    (S.M.S.,J.) (V.L.N.,J.)
                                                                            11.12.2023
                     NCC      : Yes / No
                     Index    : Yes / No
                     Internet : Yes / No
                     Lm

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S.M.SUBRAMANIAM,J.

and V.LAKSHMINARAYANAN,J.

Lm

11.12.2023

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