Tamilnadu State Transport Corporation ... vs S.Pavalakoodan
2024 Latest Caselaw 19287 Mad

Madras High Court

Tamilnadu State Transport Corporation ... vs S.Pavalakoodan on 4 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                                 W.A(MD)No.1778 of 2024

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 04.10.2024

                                                         CORAM :

                            THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               and
                           THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                                W.A(MD)No.1778 of 2024
                                                        and
                                               C.M.P(MD)No.13590 of 2024

                Tamilnadu State Transport Corporation (Madurai) Ltd.,
                Rep by its General Manager,
                Bye Pass Road,
                Madurai.                                                            ... Appellant
                                                    vs.

                S.Pavalakoodan                                                      ... Respondent

                          Prayer : Appeal filed under Clause 15 of the Letters Patent, against the
                order dated 18.07.2022 in W.P(MD)No.2262 of 2021.


                                    For Appellant     : Mr.S.C.Herold Singh
                                    For Respondent    : Mr.G.M.Xavier


                                                        JUDGMENT

(Judgement of the Court was made by R.SUBRAMANIAN, J.)

It is conceded that the appeal filed against the very same common

order in respect of a co-employee by name, V.K.Pandi, the petitioner in

W.P(MD)No.10149 of 2018, was already dismissed by this Court. https://www.mhc.tn.gov.in/judis

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

2. In view of the same, we see no reason to interfere with the order of

the Writ Court which is based on the very same grounds. Hence, the Writ

Appeal is dismissed. No costs. Consequently, connected miscellaneous

petition is closed.

                                                                   (R.S.M, J.)   (L.V.G, J.)
                                                                         04.10.2024
                Index                   : Yes / No
                Neutral Citation        : Yes / No
                bala




                                                                           JUDGMENT MADE IN

                                                                              DATED : 04.10.2024

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