Madras High Court
K.Muralidharan vs The General Manager on 11 April, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.04.2018
CORAM
THE HON'BLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.8548 of 2018
K.Muralidharan ..Petitioner
Vs.
The General Manager,
Tamil Nadu Transport Corporation,
Coimbatore Division No.2,
Erode. .. Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to issue a Writ of Mandamus directing the respondent to consider the petitioner's written representation dated 14.03.2018 to include the name of the petitioner's wife Rani in a Service Register to remove the names of the petitioner's childern Kaviya and Nithish within time frame stipulated by this Hon'ble Court.
For Petitioner : Mr.S.Kaithamalaikumaran
For Respondent: Mr.P.Kannan Kumar
O R D E R
The relief sought for in this writ petition is for a direction to direct the respondent to consider the representation submitted by the writ petitioner on 14.03.2018 to include the name of the wife of the writ petitioner Smt.Rani as nominee under the service records and to remove the names of the children of the writ petitioner Kaviya and Nithish.
2.The learned counsel appearing on behalf of the writ petitioner states that the marriage between the first wife of the writ petitioner, and the writ petitioner was divorced by way of an order passed in H.M.O.P.No.317 of 2009 on 08.12.2010. After obtaining the decree of divorce, the writ petitioner married the said Smt.Rani on 10.02.2017. Therefore, the second marriage is valid in the eye of law. In these circumstances, the writ petitioner made a representation to the respondent on 14.03.2018 to include the name of his wife as nominee.
3.Thus, without going into the merits of the matter, the respondent is directed to consider the representation submitted by the writ petitioner on 14.03.2018, and pass orders on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. The writ petitioner is directed to enclose the copy of the representation and all relevant documents along with the order passed in the writ petition.
4.Accordingly, the writ petition stands disposed of. However, there shall be no order as to costs.
11.04.2018 KP Index: Yes Internet:Yes Speaking Order To The General Manager, Tamil Nadu Transport Corporation, Coimbatore Division No.2, Erode.
S.M.SUBRAMANIAM,. J.
KP W.P.No.8548 of 2018 11.04.2018