THE MANAGING DIRECTOR, TAMIL NADU STATE TRANSPORT CORPORATION (SALEM) LTD. Vs. THE SECRETARY, TAMIL NADU STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) Heard Mr. P. Paramasiva Doss, learned counsel for the appellant and Mr. K. Dhananjeyam, learned Additional Government Pleader for the second respondent.

(2.) The present writ appeal is filed by the State Transport Corporation against the dismissal of the writ petition preferred by them.

(3.) The facts made available herein would reveal that the second respondent has suspended the permit of the vehicle belonging to the appellant Corporation for a period of 30 days under Sec. 86(1) of the Motor Vehicles Act, 1988 (hereinafter shortly referred to as 'Act') with an option to compound the offence by paying penalty to the tune of Rs. 9,000.00, for the alleged violation of plying the vehicle on an unauthorized route. Aggrieved over the same, the appellant preferred an appeal, which was returned by the first respondent - Tribunal by order dated 25.04.2016 stating that the appellant has not filed the appeal within the stipulated time of 30 days from the date of receipt of order copy. Challenging the same, the appellant filed a writ petition in W.P. No. 20152 of 2016, which was dismissed by the learned single Judge by the impugned order. Hence, this writ appeal.