P.S.Shunmugam vs The Managing Director on 1 February, 2019

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Madras High Court

P.S.Shunmugam vs The Managing Director on 1 February, 2019

Bench: R.Mahadevan

                                                               1

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 01.02.2019

                                                            CORAM

                                    THE HONOURABLE MR.JUSTICE R.MAHADEVAN

                                                     W.P.No.3053 of 2019

                      P.S.Shunmugam                                             ... Petitioner

                                                              Vs
                      The Managing Director,
                      Chennai Metropolitan Transport Corporation Ltd.,
                      Chennai - 600 002.                                        ... Respondent

                      Prayer: Writ Petition filed under Article 226 of the Constitution of India to issue a
                      Writ of Mandamus, to direct the respondent to dispose of Petitioner's Appeal,
                      dated 28.07.2018 on merits and as per law, within three weeks.
                                    For Petitioner              : Mr.A.L.Namasivayam
                                    For Respondent              : M/s.Rajini Ramadoss

                                                             ORDER

By consent, this writ petition is taken up for final disposal at the time of admission itself.

2.The prayer made in this writ petition is to direct the respondent to dispose of the appeal dated 28.07.2018 preferred by the petitioner.

3.The learned counsel for the petitioner that the petitioner filed an appeal on 28.07.2018 before the respondent, challenging the order of punishment inflicted on him, vide proceedings No.42170/Sa.Bi(O.Na)10/MTC/2016 dated http://www.judis.nic.in 2 10.07.2018 and the said appeal is pending, without any consideration. Hence, the petitioner is before this Court.

4.The learned counsel taking notice for the respondent fairly submitted that the respondent may be directed to dispose of the appeal filed by the petitioner, within a time frame to be fixed by this Court.

5.Considering the limited nature of the relief sought in this writ petition, this Court directs the respondent to dispose of the appeal, dated 28.07.2018, filed by the petitioner, on merits and in accordance with law, after affording due opportunity of personal hearing to the petitioner as well as any of the interested parties, within a period of six weeks from the date of receipt of a copy of this order.

6.Accordingly, this writ petition stands disposed of. No costs.

01.02.2019 Index: Yes/ No vsi2 Note to office : Issue order copy on 04.02.2019 To The Managing Director, Chennai Metropolitan Transport Corporation Ltd., Chennai - 600 002.

http://www.judis.nic.in 3 R.MAHADEVAN, J.

vsi2 W.P.No.3053 of 2019 01.02.2019 http://www.judis.nic.in

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