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The Managing Director vs S.Thandavan (Died)
2024 Latest Caselaw 20536 Mad

Citation : 2024 Latest Caselaw 20536 Mad
Judgement Date : 29 October, 2024

Madras High Court

The Managing Director vs S.Thandavan (Died) on 29 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                          W.A.(MD) No.2162 of 2024




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED : 29.10.2024

                                                   CORAM:

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

                                          W.A.(MD)No.2162 of 2024
                                                    and
                                         C.M.P.(MD) No.15215 of 2024


                 1.The Managing Director,
                   Tamil Nadu State Transport Corporation (Kum) Ltd.,
                   TNSTC Head Office,
                   No.27 Railway Station New Road,
                   Kumbakonam – 612 001.

                 2.The General Manager,
                   Tamil Nadu State Transport Corporation (Kum) Ltd.,
                   Division - III, Karaikudi Region,
                   Maruthupathi, Managiri,
                   Karaikudi – 630 307.                                 ... Appellants

                                                      -vs-

                 S.Thandavan (Died)
                 1.Muruganantham
                 2.Deepadevi

                 ____________
                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                               W.A.(MD) No.2162 of 2024


                 3.Naguchamy
                 4.Vimala Devi
                 5.Silamban                                 ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to allow this Writ

                 Appeal by setting aside the order, dated 27.04.2023 made in W.P.(MD)No.6527 of

                 2019.

                                  For Appellants    : Mr.S.C.Herold Singh,
                                                       Standing Counsel.

                                  For Respondents   : Mr.S.P.Vijay Nivas


                                                        JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

The issue involved in this writ appeal is covered by the judgment of this

Court in W.A.(MD)No.600 of 2010 and challenge to the said judgment was

rejected by the Hon'ble Supreme Court also. We have followed the said judgment

in W.A.(MD)No.1788 of 2024.

____________

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

2.In view of the same, this writ appeal is also dismissed. No costs.

Consequently, connected miscellaneous petition is closed.





                 NCC              : No                           [R.S.M., J.]      [L.V.G., J.]
                 Index            : No                                   29.10.2024
                 ias




                 ____________


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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

ias

29.10.2024

____________

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

 
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