Madras High Court
Rm. Palaniappan vs The Transport Commissioner on 10 November, 2006
Author: P. Sathasivam
Bench: P. Sathasivam
In the High Court of Judicature at Madras Dated:10.11.2006 Coram: The Honourable Mr. Justice P. SATHASIVAM and The Honourable Mr. Justice S. K. KRISHNAN Review Application No.48 of 2005 - - - - - RM. Palaniappan .. Applicant vs. 1. The Transport Commissioner Chepauk, Chennai 600 005. 2. The Joint Transport Commissioner Chennai Zone Chennai 600 017. 3. The Registrar Tamil Nadu State Administrative Tribunal High Court Premises Chennai 600 104. .. Respondents - - - - - Review Application filed under Order 47 Rule I r/w 114 of C.P.C. against the order made in W.P.No.24806 of 2002 dated 07.11.2005. ~ ~ ~ ~ ~ For applicant : Mr. A.R.L. Sundaresan, Senior Counsel For respondents : Mr. P. Subramanian, Government Advocate .. ~ ~ ~ ~ ~ ORDER
(Order of the Court was made by P. SATHASIVAM,J.) Heard the learned senior counsel for the applicant as well as learned Government Advocate for the respondents.
2. In view of our discussion and the ultimate conclusion based on the materials and also taking note of the fact that we ourselves modified the punishment of dismissal from service and imposed stringent conditions, in the absence of any other material, we are satisfied that the same cannot be interfered by exercising review jurisdiction. Hence, the review application fails and the same is dismissed.
kh [PRV/8580]