M.Pal Pandian vs The General Manager
2023 Latest Caselaw 8370 Mad

                                                                      W.A.(MD)No.1057 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 14.07.2023

                                                   CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                            W.A.(MD)No.1057 of 2014
                                                     and
                                             M.P.(MD)No.1 of 2014


                     M.Pal Pandian                                         ...Appellant

                                                     /Vs./

                     1.The General Manager
                       Tamil Nadu State Transport Corporation
                       No.10, Bye Pass Road
                       Madurai

                     2.P.Chandra Sekaran
                      (Now serving as General Manager at
                       Kumbakonam TNSTC Division)
                      Tamil Nadu State Transport Corporation
                       Madurai

                     3.The Branch Manager
                       Tamil Nadu State Transport Corporation
                       Ellis Nagar, Kennet Road, Madurai

                     4.Savari Muthu
                       Branch Manager
                       (Now serving in K.Pudur TNSTC)
                       Tamil Nadu State Transport Corporation
                       Ellis Nagar, Kennet Road, Madurai              ...Respondents

                     1/4
https://www.mhc.tn.gov.in/judis
                                                                                 W.A.(MD)No.1057 of 2014




                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 30.07.2014 passed in W.P(MD).No.16243 of
                     2012 on the file of this Court.


                                            For Appellant       : Mr.M.R.Srinivasan

                                            For R1              : Mr.A.Jeyaram

                                            For R2 to R4        : No appearance


                                                     JUDGMENT

(Judgment of the Court was made by DR.ANITA SUMANTH , J.)

The appellant herein, as petitioner, had filed the Writ Petition

challenging the proceedings dated 07.12.2012 transferring his services

from Ellis Nargar Branch to Melur Branch on administrative grounds.

2.The writ petition has been dismissed and the petitioner was

directed to report for duty at the place of transfer.

3. Pending writ appeal, there has been no interim protection

granted to the petitioner.

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1057 of 2014

4.We are thus of the considered view that nothing would

survive in this matter and accordingly, this Writ Appeal is closed. No

costs. Consequently, connected miscellaneous petition is closed.

                                                             [A.S.M.J.,] &   [R.V.J.,]
                                                                    14.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes
                     msa

https://www.mhc.tn.gov.in/judis W.A.(MD)No.1057 of 2014

DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

msa

Order made in W.A.(MD)No.1057 of 2014 and M.P.(MD)No.1 of 2014

Dated:

14.07.2023

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