The Secretary To Government vs R.Anantharaj
2023 Latest Caselaw 8922 Mad

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 24.07.2023

                                                      CORAM

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

                                        W.A.(MD)Nos.1346 and 1347 of 2013
                                                      and
                                           M.P.(MD)Nos.1 and 1 of 2013

                     W.A.(MD)No.1346 of 2013:-

                     1.The Secretary to Government,
                     Transport Department,
                     Government of Tamilnadu,
                     Fort St.George,
                     Secretariat, Chennai -9.

                     2.The Principal Secretary (Health & FW),
                     Department of Health & Family Welfare,
                     Government of Tamilnadu,
                     Fort St.George,
                     Secretariat, Chennai -9.

                     3.The General Manager,
                     Virudhunagar Region,
                     Tamilnadu State Transport Corporation
                       (Madurai) Limited,
                     No.6/377, Madurai Bye Pass Road,
                     Virudhunagar – 626 001,
                     Virudhunagar District.                         ...Appellants

                                                       /Vs./

                     R.Anantharaj                                   ...Respondent

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                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 04.01.2011 made in W.P.(MD)No.947 of 2010
                     on the file of this Court.


                                          For Appellants          : Mr.J.Senthil Kumaraiah

                                          For Respondent          : Mr.T.Aswin Rajasimman

                     W.A.(MD)No.1347 of 2013:-

                     The General Manager,
                     Tamilnadu State Transport Corporation
                      (Madurai) Limited,
                     Virudhunagar Region,
                     Madurai Virudhunagar Road,
                     Virudhunagar.                                         ...Appellant

                                                          /Vs./

                     R.Karuppasamy                                         ...Respondent


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 04.01.2011 made in W.P.(MD)No.12474 of 2010
                     on the file of this Court.


                                          For Appellant           : Mr.J.Senthil Kumaraiah

                                          For Respondent    : No Appearance
                                                      *****




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                                               COMMON JUDGMENT

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


                                  Only   one    respondent   is   represented   by    Mr.T.Aswin

                     Rajasimman, who states that despite best efforts, he was unable to

                     contact his client.       There is no appearance on behalf of the sole

                     respondent in the second Writ Appeal.



                                  2.The order of the learned Single Judge is in favour of the Writ

                     Petitioners to the effect that they should employ as Drivers in the Tamil

                     Nadu State Transport Corporation (Madurai) Limited. Despite a specific

                     direction to the effect that they must be employed within a period of eight

                     weeks from date of receipt of a copy of that order, the Transport

                     Corporation has given a liberty to subject the petitioners to a blood test,

                     if they were of the apprehension that the blood count would be above 350

                     cells per microlitre of blood. Records of the State Transport Corporation

                     do not reveal any efforts having been taken in this direction.



                                  3.Since we are unable to obtain any informations, as to the

                     status of the Writ Petitioners or whether they are still interested in

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                     pursuing the matter, we, albeit reluctantly, close these Writ Appeals for

                     the reasons set out above.       No costs.     Consequently, connected

                     miscellaneous petitions are closed.



                                                            [A.S.M.J.,] & [R.V.J.,]
                                                                  24.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes

                     cmr




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                                           DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

W.A.(MD)Nos.1346 and 1347 of 2013

24.07.2023

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