T.VEERAKUMAR Vs. MANAGEMENT OF TAMILNADU STATE TRANSPORT CORPORATION (KUMBAKONAM) LTD.,REP. BY ITS GENERAL MANAGER, PUDUKOTTAI

JUDGEMENT

(1.) Writ Appeal (MD) No. 780 of 2013 has been filed to set aside the order of the learned Single Judge, dated 17.06.2013, dismissing M.P.(MD)No.2 of 2013 in W.P.(MD)No.9512 of 2013 filed by the appellant and to direct the respondent either to permit the appellant to join in his duty as Driver or to provide him any alternative duty.

(2.) Writ Appeal (MD) No. 780 of 2013 has been filed to set aside the order of the learned Single Judge, dated 17.06.2013, dismissing M.P.(MD)No.1 of 2013 in W.P.(MD)No.9512 of 2013 filed by the appellant and to direct the respondent to pay full wages to the appellant for the period from 28.01.2012 to 31.05.2013 and to continue to pay him monthly wages every month until the final decision is taken by the respondent as to the services rendered by the appellant.

(3.) The learned Single Judge declined to grant any interim relief primarily on the ground that the prayer in the writ petition and the relief sought for in M.P.(MD)Nos.1 and 2 of 2013 is one and the same. We find that the prayer in the main writ petition is to allow the appellant to join duty and a direction to the respondents to pay wages for certain period. Since no interim orders have been granted, the appellant has come forward with the present appeals and wants to hear the writ petition itself. The learned counsel for the respondent states that in this case, charge memo has been issued, enquiry has been conducted and second show cause notice has been issued and the same was received by the appellant/petitioner and he is yet to respond the same and willing to conclude the proceedings at the earliest.