N.Annamalai vs The Government Of Tamil Nadu
2022 Latest Caselaw 6636 Mad

                                                                           W.A(MD)No.997 of 2011

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 30.03.2022

                                                     CORAM:

                              THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                               AND
                             THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR

                                           W.A(MD)No.997 of 2011
                                                   and
                                          M.P(MD)Nos.1 and 2 of 2011

                     N.Annamalai                                 :Appellant/Petitioner


                                              .vs.

                     1.The Government of Tamil Nadu,
                       Rep. by its Secretary,
                       Cooperative Department,
                       Fort St. George, Chennai.

                     2.The Registrar of Cooperative Societies,
                       (Housing),
                       Tirunelveli.

                     3.The Deputy Registrar of Cooperative,
                       Societies(Housing),
                       Tirunelveli.

                     4.The Special Officer,
                       Thoothukudi Melur Cooperative
                       Housing Society,
                       Thoothukudi.                              : Respondents/Respondents




                     1/5
https://www.mhc.tn.gov.in/judis
                                                                               W.A(MD)No.997 of 2011

                     PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent
                     against the order dated 26.08.2021 passed in W.P(MD)No.9757 of 2011.

                                        For Appellant           :Ms.Kalaiyarasi Bharathi
                                        For R-1 to R-3         :Mr.J.K.Jeyaseelan,
                                                                 Government Advocate
                                        For R-4                :Mr.A.K.Baskarapandian


                                                      JUDGMENT

************* R.SUBRAMANIAN,J.

AND N.SATHISH KUMAR , J.

The appellant / writ petitioner challenges the dismissal of his writ

petition in W.P(MD)No.9757 of 2011.

2. The challenge in the writ petition was to the charge memo

issued. While dismissing the writ petition as not maintainable, the Writ

Court had issued certain directions regarding conduct of the enquiry.

Aggrieved by the same, the writ petitioner has come up with this writ

appeal.

3. Mr.A.K.Baskarapandian, learned counsel appearing for the

fourth respondent Society would submit that the appellant was charged

https://www.mhc.tn.gov.in/judis W.A(MD)No.997 of 2011

for other delinquencies. An Enquiry Officer was appoined and the

appellant / writ petitioner was found guilty and he was removed from

service. His appeal challenging the order of removal from service, has

been dismissed. Therefore, the appellant is no longer in service.

4. Moreover, what was the subject matter of writ petition is only a

charge memo and the Writ Court has rightly concluded that the writ

petition challenging the charge memo is not maintainable. Hence, we do

not see any reason to interfere with the order of the Writ Court and the

writ appeal is therefore dismissed. No Costs. Consequently, connected

Miscellaneous Petitions are closed.

                                                                 [R.S.M.,J.]    [N.S.K.,J.]
                                                                       30.03.2022
                     Index:Yes/No
                     Internet:Yes/No
                     pm

https://www.mhc.tn.gov.in/judis W.A(MD)No.997 of 2011

To

1.The Secretary, Government of Tamil Nadu, Cooperative Department, Fort St. George, Chennai.

2.The Registrar of Cooperative Societies, (Housing), Tirunelveli.

3.The Deputy Registrar of Cooperative, Societies(Housing), Tirunelveli.

4.The Special Officer, Thoothukudi Melur Cooperative Housing Society, Thoothukudi.

https://www.mhc.tn.gov.in/judis W.A(MD)No.997 of 2011

R.SUBRAMANIAN,J.

AND N.SATHISH KUMAR , J.

pm

JUDGMENT MADE IN W.A(MD)No.997 of 2011

30.03.2022

https://www.mhc.tn.gov.in/judis