N. Subramaniam vs Union Of India
2022 Latest Caselaw 6289 Mad

                                                                                   W.A. No. 741 of 2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 28.03.2022

                                                           CORAM

                           THE HONOURABLE MR. JUSTICE S. VAIDYANATHAN

                                                             AND

                            THE HONOURABLE MS.JUSTICE NIDUMOLU MALA

                                                   W.A. No. 741 of 2022

                     N. Subramaniam                                             ..Appellant

                                                                 Vs.

                     1.           Union of India,
                                  rep. by its Secretary,
                                  Department of Finance,
                                  Central Secretariat,
                                  New Delhi.

                     2.           Accountant General's Office,
                                  Teynampet, Chennai.

                     3.           The Additional Director,
                                  Crime Branch, Egmore,
                                  Chennai – 600 008.                      ..Respondents


                     Prayer:            Writ Appeal as against the order dated 15.12.2020 passed in

                     W.P. No. 18485 of 2020.


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                                                                                       W.A. No. 741 of 2022

                                        For Appellant     ::    Mr.R. Vijayan
                                                               JUDGMENT

S. VAIDYANATHAN,J. AND NIDUMOLU MALA,J.

The Writ Appeal is directed against the order dated 15.12.2020 passed

in W.P. No. 18485 of 2020.

2. When the writ appeal is taken up, it is contended by the learned

counsel for the appellant/writ petitioner that he was not heard and due to

pandemic, he could not appear in person before the learned Single Judge.

Further, he would submit that even though his name was shown as the

counsel appearing for the writ petitioner, he had not addressed arguments

completely and none of the arguments advanced were also considered by the

learned Single Judge.

3. We are not inclined to accept the contention of the learned

counsel for the appellant. Even if his submission is correct, then, it is always

open to him to file a review before the learned Single Judge and explain the

reasons, apart from seeking review of the order in terms of the provisions

available to him seeking such remedy.

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4. Therefore, without expressing any opinion on the merits of the

case, the writ appeal stands dismissed with liberty to the appellant to file a

review before the learned Single Judge and it is for the learned Single Judge

to consider the case of the appellant/writ petitioner in accordance with law.

No costs.

(S.V.N.J.) (N.M.J.) nv 28.03.2022

To

1. The Secretary, Department of Finance, Central Secretariat, New Delhi.

2. Accountant General's Office, Teynampet, Chennai.

3. The Additional Director, Crime Branch, Egmore, Chennai – 600 008.

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S. VAIDYANATHAN,J.

AND

NIDUMOLU MALA,J.

nv

W.A. No. 741 of 2022

28.03.2022

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