Madras High Court
R.Devendran vs The Union Of India on 29 October, 2021
W.A.No.773 of 2015
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.10.2021
CORAM :
THE HONOURABLE MR. JUSTICE S.VAIDYANATHAN
AND
THE HONOURABLE MR. JUSTICE A.A.NAKKIRAN
Writ Appeal No.773 of 2015
1. R.Devendran
2. S.Santhosh
3. G.L.Rao
4. V.Asaithambi
5. P.Ravindar
6. T.Trinayn Konwar
7. R.Ravi Pratap Singh Bhadonia ... Appellants
vs.
1. The Union of India,
Ministry of Home Affairs,
represented by the Deputy Inspector General,
Industrial Security Force Unit,
N.L.C. Neyveli,
Cuddalore District.
2. The Senior Commandant -
District Collector,
Central Industrial Security Force Unit,
N.L.C. Neyveli,
Cuddalore District. ... Respondents
Page No.1 of 4
https://www.mhc.tn.gov.in/judis/
W.A.No.773 of 2015
Writ Appeal filed under Clause 15 of Letters Patent against the order
dated 07.05.2015 passed by this Court in W.P.No.14190 of 2015.
For Appellants : Mr.R.Sankarasubbu
For Respondents : Ms.P.J.Anitha,
Central Govt. Standing Counsel
JUDGMENT
(Judgment of the Court delivered by S.VAIDYANATHAN,J.)
Aggrieved by the order dated 07.05.2015 passed by the learned Single
Judge in W.P.No.14190 of 2015, Writ Petitioners have come up with the
present Appeal.
2. It is represented by the learned Central Government Standing
Counsel appearing for the Respondents that, the punishment imposed on the
Appellants is not a capital punishment of dismissal/removal from service.
3. Since punishment has already been imposed on the Appellants,
we are not inclined to render any finding on merits in this Appeal. However,
the Appellants are at liberty to challenge the order of punishment imposed on
them and raise all the objections available to them, including the one that, has
been taken by them in this Appeal.
https://www.mhc.tn.gov.in/judis/
W.A.No.773 of 2015
4. Respondents are expected to ascertain as to whether the decision
rendered by the Apex Court in the case of Union of India vs. Methu Meda
(Civil Appeal No.6238 of 2021, dated 06.10.2021), is applicable to the facts
of this case, in case, the order of punishment is questioned.
In fine, the Writ Appeal stands dismissed with the above
observation. No costs. Consequently, connected M.P.No.1 of 2015 is
closed.
[S.V.N.,J.] [A.A.N.,J.]
29.10.2021
Index : Yes/No
Speaking Order : Yes/No
(vm/aeb)
Note to Registry: Issue copy of this order on or before 02.11.2021.
To:
1. The Union of India, Ministry of Home Affairs,
represented by the Deputy Inspector General,
Industrial Security Force Unit, N.L.C. Neyveli,
Cuddalore District.
2. The Senior Commandant - District Collector,
Central Industrial Security Force Unit,
N.L.C. Neyveli, Cuddalore District.
https://www.mhc.tn.gov.in/judis/
W.A.No.773 of 2015
S.VAIDYANATHAN,J.
AND
A.A.NAKKIRAN,J.
(aeb)
Judgment in
W.A.No.773 of 2015
29.10.2021
https://www.mhc.tn.gov.in/judis/
