S AMBALAM Vs. DIVISIONAL DEVELOPMENT OFFICER COLLECTORATE CAMPUS

JUDGEMENT

(1.) HEARD both sides.

(2.) THIS writ petition arose out of O.A.No.2400 of 1998 filed by the petitioner before the Tamil Nadu Administrative Tribunal. In view of the abolition of the Tribunal, it was transferred to this court and was renumbered as W.P.No.35896 of 2006.

(3.) THE petitioner was a Jeep driver working under the control of the third respondent. On 27.8.1999, the petitioner while he was driving the jeep belonged to the third respondent, it met with an accident by having direct collision with a transport bus belonging to Thiruvalluvar Transport corporation owned by the State Government. The petitioner suffered injuries and he was admitted as an inpatient in the Government Rajaji Hospital. He claimed compensation against the State Transport corporation by filing MACOP No.525/1991 before the 4th Additional Sub Judge, Madurai. The petitioner also impleaded the third respondent as second respondent in the said OP. The Motor Accidents Claims Tribunal, by its judgment, dated 2.3.94, granted compensation. The Tribunal held that the petitioner was eligible to get Rs.17, 500/ - as compensation, out of which, the Thiruvalluvar Transport Corporation had to pay Rs.13, 125/ - and the third respondent should pay Rs.4, 375/ -. Thereafter, the first respondent issued a memo dated 20.5.97, framing charges against the petitioner.