Madras High Court
M.Thirunavukkarasu vs The Managing Director on 25 September, 2024
Author: R.Subramanian
Bench: R.Subramanian
W.A(MD)No.1700 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.09.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
W.A(MD)No.1700 of 2024
and
C.M.P.(MD)Nos.13119 and 13120 of 2024
M.Thirunavukkarasu ... Appellant / Petitioner
-vs-
1.The Managing Director,
The State Express Transport
Corporation Limited,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-600 002.
2.The General Manager,
The State Express Transport
Corporation Limited,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-600 002.
3.The Senior Deputy Manager (HR),
The State Express Transport
Corporation Limited,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-600 002.
4.The Branch Manager,
The State Express Transport
Corporation Limited,
Kanyakumari Branch,
Kanyakumari District.
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https://www.mhc.tn.gov.in/judis
Page 1 of 5
W.A(MD)No.1700 of 2024
5.The Branch Manager,
The State Express Transport
Corporation Limited,
Madurai-625 007. ... Respondents / Respondents
PRAYER: Appeal filed under Clause 15 of Letters Patent, to set aside the
order dated 23.08.2024 made in W.P.(MD)No.19809 of 2024.
For Appellant : Mr.I.G.Ivyn,
For M/s.Issac Chambers
For R-1 to R-5 : Mr.S.C.Herold Singh
Standing Counsel
JUDGMENT
[Judgment of the Court was made by R.SUBRAMANIAN, J.]
The petitioner challenged the order of transfer from Kanyakumari to
Madurai. Though the petitioner would allege that the transfer orders stems
out of malice and because there were disciplinary proceedings against him.
A perusal of the transfer order does not reflect the contentions of the
petitioner, it is purely a transfer on administrative grounds. Having joined
the transferable post, the petitioner cannot contend that he should not be
transferred. The writ Court has rightly dismissed the writ petition.
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https://www.mhc.tn.gov.in/judis
2. We don't see any ground to interfere with the order of the writ
court. The writ appeal is therefore dismissed. There shall be no order as to
costs. Consequently, connected miscellaneous petitions are closed.
[R.S.M., J.] [L.V.G., J.]
25.09.2024
NCC :Yes/No
Index :Yes/No
Internet: Yes
Sml
To
1.The Managing Director,
The State Express Transport
Corporation Limited,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-600 002.
2.The General Manager,
The State Express Transport
Corporation Limited,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-600 002.
3.The Senior Deputy Manager (HR),
The State Express Transport
Corporation Limited,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai-600 002.
4.The Branch Manager,
The State Express Transport
Corporation Limited,
Kanyakumari Branch,
Kanyakumari District.
5.The Branch Manager,
The State Express Transport
____________
https://www.mhc.tn.gov.in/judis
Corporation Limited,
Madurai-625 007.
____________
https://www.mhc.tn.gov.in/judis
R.SUBRAMANIAN, J.
and
L.VICTORIA GOWRI, J.
Sml
25.09.2024
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https://www.mhc.tn.gov.in/judis
