P. SIVAKUMAR Vs. THIRU. K. SOUNDARRAJAN, THE GENERAL MANAGER, TAMIL NADU STATE TRANSPORT CORPORATION (KOVAI) LTD

JUDGEMENT

(1.) IT is stated by the learned counsel for the petitioner that the Writ Appeal filed by the petitioner was already disposed of on 1.2.2012. The present Contempt Petition arises out of the order passed in M.P.(MD)No.1 of 2011 in W.A.(MD)No.684 of 2011.

(2.) IT is stated by the contemner that the petitioner was transferred from Palani Branch to Kavunthapadi Branch of the respondent Transport Corporation on administrative reasons by an order dated 29.6.2011 and he was relieved from the duty on 30.6.2011 but the petitioner refused to receive the transfer order as well as the relieving order and hence, the orders were placed on Notice Board as well as sent by Registered Post to the writ petitioner on 6.7.2011, at No.126, Karur Main Road, Kolathupalayam, Dharapuram, however, the same was re-directed to Ayakudi. Intimation was given to the petitioner on 6.7.2011. The registered post cover was returned as not claimed on 18.7.2011.

(3.) GIVEN the fact that the order of transfer was already communicated to the petitioner by placing it on the Notice Board as well as by registered post to the address given, which was later on redirected to Ayakudi and was returned as not claimed, learned Special Government Pleader for the respondent/contemner contends that there was no contempt committed by the respondent. Even other wise, this Court had pointed out that interim stay would not be of any relevance if the order of transfer was already made.