The Tamil Nadu State Transport vs K.Asokan
2024 Latest Caselaw 17667 Mad

Madras High Court

The Tamil Nadu State Transport vs K.Asokan on 5 September, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                       W.A(MD)No.1515 of 2024


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                            DATED : 05.09.2024

                                                 CORAM:

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


                                        W.A(MD)No.1515 of 2024
                                                 and
                                      C.M.P.(MD)No.11762 of 2024


              1.The Tamil Nadu State Transport
                 Corporation (Tirunelveli) Ltd.,
                Rep., by its Managing Director,
                Tirunelveli.

              2.The General Manager,
                The Tamil Nadu State Transport
                 Corporation (Tirunelveli) Ltd.,
                Tirunelveli.                                  ... Appellants / Respondents
                                                   -vs-

              K.Asokan                                      ... Respondent / Writ Petitioner



              PRAYER: Appeal filed under Clause 15 of Letters Patent, to set aside the

              order dated 20.10.2022 passed in W.P.(MD)No.20293 of 2022.



                           For Appellants    : Mr.K.Ramaiah

                           For Respondent    : Mr.A.Rahul




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https://www.mhc.tn.gov.in/judis
              Page 1 of 3
                                                                           W.A(MD)No.1515 of 2024
                                                JUDGMENT

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

Challenge in the appeal is the order of the Writ Court dated

20.10.2021 made in W.P.(MD)No.20293 of 2022, the action of the

management in recovering a sum of Rs.83,600/- (Rupees Eighty Three

Thousand Six Hundred only) from his gratuity towards the monetary value

equivalent to the non effected punishment. The Writ Court has relied upon

a division bench judgement of this Court in W.A.(MD)No.465 of 2017 etc.,

batch wherein such a recovery has been held to be illegal.

2. We, therefore, do not find any reason to interfere with the order of

the Writ Court. The writ appeal fails, accordingly, the appeal is dismissed.

Consequently, connected miscellaneous petition is closed. There shall be

no order as to costs.

                                                            [R.S.M., J.]            [L.V.G., J.]
                                                                      05.09.2024
              NCC      :Yes/No
              Index :Yes/No
              Internet: Yes
              Sml




                ____________

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

Sml

05.09.2024

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