Madras High Court
G.Kothandaraman vs Tamilnadu State Transport Corporation ... on 6 December, 2018
Author: S.Vimala
Bench: S.Vimala
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.12.2018
CORAM:
THE HON'BLE Dr. JUSTICE S.VIMALA
Writ Petition No.7438 of 2018
& WMP Nos.9238, 9239 & 29323 of 2018
G.Kothandaraman ... Petitioner
..vs..
1 Tamilnadu State Transport Corporation (Villupuram) Ltd.
Rep by its Managing Director Salamedu Vazhuda Reddy
Villupuram - 605 401.
2 The General Manager
Taminadu State Transport Corporation (Villupuram) Ltd.
Vengikkal Opp Medical College Thiruvannamalai Dt-604.
3 The Deputy Manager (Administration)
Tamilnadu State Transport Corporation (Villupuram)Ltd.
Salamedu Vazhda Reddy
Villupuram-605 401. ... Respondents
Prayer:- Writ Petition filed under Article 226 of the Constitution
of India praying for the issuance of a Writ of Certiorarified
Mandamus calling for the records relating to the order bearing
Ref.No.002/318921/E/TNSTC(VPM)/2017 dated 20.03.2018 issued
by the 3rd respondent in so far as the petitioner herein is concerned
and to quash the same as being contrary to Clause No.9 of the
Scheme of Amalgamation dated 30.12.2003 and the judgement
passed in W.A.No. 1455 to 1457 of 2007 and consequently direct
the 1st respondent to retain the petitioner in the TNSTC (Villupuram
Division-IV).
http://www.judis.nic.in
2
Dr. S.VIMALA, J.,
srk
For Petitioner : Mr. N.G.R.Prasad, for,
M/s. Row & Reddy.
For Respondents : Mrs. Rajeni Ramadoss.
---
ORDER
As per the request for withdrawal made, this writ petition stands dismissed as withdrawn. No costs. Consequently, the connected WMPs are closed.
06.12.2018 srk To 1 The Managing Director, TNSTC (Villupuram) Ltd. Salamedu Vazhuda Reddy Villupuram - 605 401. 2 The General Manager, TNSTC (Villupuram) Ltd. Vengikkal Opp Medical College Thiruvannamalai Dt-604. 3 The Deputy Manager (Administration) TNSTC (Villupuram)Ltd.
Salamedu Vazhda Reddy Villupuram-605 401.
W.P.No.7438 of 2018& WMP Nos.9238, 9239 & 29323 of 2018 http://www.judis.nic.in