MANAGING DIRECTOR Vs. K. BALASUBRAMANIAN

JUDGEMENT

(1.) THE Appellant/Second Respondent has filed the present Writ Appeal as against the order dated 09.02.2012 in W.P.No.17728 of 2011 passed by the Learned Single Judge.

(2.) THE Learned Single Judge while passing the orders in the Writ Petition had inter alia observed that .....'the 3rd Respondent/Tamil Nadu State Transport Corporation (Villupuram) Ltd., should at least allow the petitioner (First Respondent) to go on deputation and further opined that 'the Petitioner (First Respondent) has only less than 10 months of service' and has come to the conclusion that the refusal of the 3rd Respondent to give concurrence at least for the appointment of the Petitioner (the First Respondent) as Company Secretary in the Second Respondent Corporation is unreasonable and allowed the Writ Petition, by directing the 3rd Respondent to give concurrence within two weeks from the date of receipt of a copy of this order to the appointment of the Petitioner (First Respondent) as Company Secretary in the Second Respondent Corporation and also directed the Second Respondent to pass appropriate order, within two weeks of the 3rd Respondent Corporation giving its concurrence.

(3.) IN response, it is the contention of the Learned Counsel for the First Respondent/Petitioner that the First Respondent/ Petitioner's Educational Qualification is B.Com., M.Com., and B.G.L., and also that, he is an Associate Member of the Company Secretary of INdia after having passed in the final exam held by the INstitute of Company Secretary of INdia in December, 2006 and therefore, is entitled to be appointed as Company Secretary in any Organisation.