Madras High Court
The Managing Director vs T.Anandan ... 1St on 2 June, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A(MD)Nos.1212 to 1215 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 02.06.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
and
THE HONOURABLE MR.JUSTICE K.RAJASEKAR
W.A(MD)Nos.1212 to 1215 of 2025
and
C.M.P(MD)Nos.7540 to 7543 of 2025
W.A(MD)No.1212 of 2025:
1.The Managing Director,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Kumbakonam,
Tanjore District.
2.The General Manager,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Trichy Region,
Periyamilaguparai,
Trichirappalli. ... Appellants /
Respondents
Vs.
1.T.Anandan ... 1st Respondent /
Writ Petitioner
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W.A(MD)Nos.1212 to 1215 of 2025
2.The Government of Tamil Nadu,
Represented by its Secretary,
Transport Department,
Secretariat,
Chennai. ... 2nd Respondent /
2nd Respondent
3.The Administrator,
The Tamil Nadu State Transport Corporation
Employee's Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai – 600 002. ... 3rd Respondent /
4th Respondent
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to allow the
Writ Appeal by setting aside the order made in W.P(MD)No.16687 of 2022
dated 03.08.2023 on the file of the Court.
For Appellants : Mr.S.C.Herold Singh
For Respondents : Mr.A.Rahul
for R.1
Mr.A.Kannan
Additional Government Pleader
for R.2 & R.3
W.A(MD)No.1213 of 2025:
1.The Managing Director,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Kumbakonam,
Tanjore District.
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W.A(MD)Nos.1212 to 1215 of 2025
2.The General Manager,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Trichy Region,
Periyamilaguparai,
Trichirappalli. ... Appellants /
Respondents
Vs.
P.Selvamani ... Respondent /
Writ Petitioner
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to allow the
Writ Appeal by setting aside the order made in W.P(MD)No.14818 of 2023
dated 03.08.2023 on the file of the Court.
For Appellants : Mr.S.C.Herold Singh
For Respondent : Mr.N.Sudhagar Nagaraj
W.A(MD)No.1214 of 2025:
1.The Managing Director,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Kumbakonam,
Tanjore District.
2.The General Manager,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Trichy Region,
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W.A(MD)Nos.1212 to 1215 of 2025
Periyamilaguparai,
Trichirappalli. ... Appellants /
Respondents
Vs.
Soundararajan ... Respondent /
Writ Petitioner
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to allow the
Writ Appeal by setting aside the order made in W.P(MD)No.17263 of 2023
dated 18.07.2023 on the file of the Court.
For Appellants : Mr.S.C.Herold Singh
For Respondent : Mr.A.Rahul
W.A(MD)No.1215 of 2025:
1.The Managing Director,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Kumbakonam,
Tanjore District.
2.The General Manager,
The Tamil Nadu State Transport
Corporation (Kumbakonam) Ltd.,
Trichy Region,
Periyamilaguparai,
Trichirappalli. ... Appellants /
Respondents
Vs.
4/7
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W.A(MD)Nos.1212 to 1215 of 2025
N.Velvendan ... Respondent /
Writ Petitioner
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent to allow the
Writ Appeal by setting aside the order made in W.P(MD)No.16637 of 2023
dated 11.07.2023 on the file of the Court.
For Appellants : Mr.S.C.Herold Singh
For Respondent : Mr.N.Sudhagar Nagaraj
COMMON JUDGMENT
(Judgment of the Court was made by G.R.Swaminathan J.)
The case on hand is squarely covered by hundreds of orders.
2.The learned counsel appearing for the contesting respondents / writ
petitioners has drawn our attention to the order dated 12.07.2017 made in
W.A(MD)Nos.886 & 887 of 2017. Paragraph 4 of the said order reads as
follows:
“4.The learned counsel appearing for the Corporation
could not dispute the factual position that in the standing
orders applicable to employees / respective first respondents
there is no provision to effect such recoveries. The learned
single Judge following the order dated 24 February 2015,
rendered by an earlier Division Bench in W.A(MD)No.52 to 54
of 2015, held that permitting the Corporation to deduct the
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W.A(MD)Nos.1212 to 1215 of 2025
''non implemented punishment of increment cuts'' cannot be
considered as just or equitable. The case on hand is clearly
covered by the aforesaid earlier Division Bench decision and
the learned single Judge was right in the following same.”
3.We are not find any merit in these Writ Appeals. These Writ Appeals
stand dismissed. There shall be no order as to costs. Consequently, connected
miscellaneous petitions are closed.
[G.R.S., J.] [K.R.S., J.]
02.06.2025
NCC : Yes / No
Internet : Yes / No
Index : Yes / No
MGA
To
1.The Secretary,
Government of Tamil Nadu,
Transport Department,
Secretariat,
Chennai.
2.The Administrator,
The Tamil Nadu State Transport Corporation
Employee's Pension Fund Trust,
Thiruvalluvar Illam,
Pallavan Salai,
Chennai – 600 002.
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W.A(MD)Nos.1212 to 1215 of 2025
G.R.SWAMINATHAN, J
and
K.RAJASEKAR, J.
MGA
W.A(MD)Nos.1212 to 1215 of 2025
02.06.2025
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