The Agricultural Production ... vs A.Balasubramanian
2023 Latest Caselaw 9794 Mad

                                                                           W.A(MD)No.1272 of 2023

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED : 07.08.2023

                                                           CORAM:

                              THE HONOURABLE MR.JUSTICE S.S.SUNDAR
                                               and
                       THE HONOURABLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                    W.A(MD)No.1272 of 2023
                                                             and
                                                   C.M.P(MD)No.9562 of 2023


                1.The Agricultural Production Commissioner
                   and Principal Secretary to Government,
                  Agriculture Department,
                  Secretariat, Chennai – 600009.

                2.The Chief Engineer(AE),
                  Agricultural Engineering Department,
                  487, Anna Salai, Nandanam, Chennai – 600 035.
                                                        ... Appellants/Respondents
                                              Vs.

                A.Balasubramanian                                   ... Respondent/Petitioner




                Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, against the

                order made in W.P(MD)No.21461 of 2016 dated 04.04.2022.



                                  For Appellants           :Mr.J.Ashok,
                                                            Additional Government Pleader

                                                             ***




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https://www.mhc.tn.gov.in/judis
                                                                           W.A(MD)No.1272 of 2023

                                                        JUDGMENT

(Judgment of the Court was delivered by S.S.SUNDAR, J.)

Heard Mr.J.Ashok, learned Additional Government Pleader for the

appellants.

2. This writ appeal is directed as against the order of the learned

Single Judge made in W.P(MD)No.21461 of 2016, dated 04.04.2022.

3. When the writ appeal is taken up for hearing, the learned

Additional Government Pleader appearing for the appellants states that the

grievance of the appellants is only regarding the observations of the learned

Single Judge made in Paragraph No.7 of the order where the learned Single

Judge has directed re-visiting of the provisions of the disciplinary

proceedings and to amend the Fundamental Rules, for the reasons stated

therein.

4. This Court finds that the observations of the learned Single

Judge made in Paragraph No.7 of the order, is unwarranted for the case

which is argued before the learned Single Judge.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1272 of 2023

5. In such circumstances, with an observation to delete the portion

of the order of the learned Single Judge, giving direction to the appellants to

amend the Fundamental Rules, in Paragraph No.7 of the order, dated

04.04.2022 made in W.P(MD)No.21461 of 2016, this writ appeal is

dismissed. No Costs. Consequently, connected miscellaneous petition is

closed.

                                                               [S.S.S.R., J.]    [D.B.C., J.]
                                                                        07.08.2023
                Index          : Yes / No
                NCC           : Yes/No
                pm


                To:

1.The Agricultural Production Commissioner and Principal Secretary to Government, Agriculture Department, Secretariat, Chennai – 600009.

2.The Chief Engineer(AE), Agricultural Engineering Department, 487, Anna Salai, Nandanam, Chennai – 600 035.

https://www.mhc.tn.gov.in/judis W.A(MD)No.1272 of 2023

S.S.SUNDAR, J.

and D.BHARATHA CHAKRAVARTHY, J.

pm

W.A(MD)No.1272 of 2023

07.08.2023

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