Varaaki vs The Government Of Tamil Nadu
2023 Latest Caselaw 9077 Mad

                                                                          W.P.No.28136 of 2017


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 26.07.2023

                                                    CORAM :

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.P.No.28136 of 2017

                     Varaaki                                         ..     Petitioner

                                                       Vs.

                     1. The Government of Tamil Nadu
                        Rep. by its Secretary
                        Commercial Taxes & Registration Department
                        Fort St. George, Chennai – 9.

                     2. The Registration General of Tami Nadu
                        Office of the Director General of Registration
                        No.100, Santhome High Road
                        Chennai.

                     3. The Deputy Inspector General of Police
                        Crime Branch – CID
                        No.3, SIDCO Electronic Complex
                        I Floor, Guindy, Chennai – 32.

                     4. P.Sivapriya.                                 ..     Respondents




                     Page 1 of 6


https://www.mhc.tn.gov.in/judis
                                                                              W.P.No.28136 of 2017




                     Prayer: Petition filed under Article 226 of the Constitution of India
                     seeking a writ of mandamus,
                     (i) to order a thorough court monitored investigation by the 3rd
                     respondent or by special investigation team              constituted by this
                     Hon'ble Court about the involvement of corruption and accumulation
                     of wealth by the 4th respondent which was in her name and her
                     binomys name and if such allegations are found correct pass such
                     further consequential and necessary directions including criminal
                     prosecution against the 4th respondent ;
                     (ii) to direct the 2nd respondent to take necessary departmental
                     proceedings based on the judicially proved charges through orde in
                     W.P.No.2180/2015         dated     19.02.2015   and   the     judgment     in
                     O.S.No.89/2011 dated 11.08.2015 passed by the learned Additional
                     District and Sessions Judge, Dindigul and other witnesses.


                                   For the Petitioner      : Mr.P.Vijendran

                                   For the Respondents     : Mr.K.M.D.Muhilan
                                                             Additional Government Pleader
                                                             for R1 to R3

                                                             Mr.Singaravelan
                                                             Senior Counsel
                                                             for Mr.B.Damodaran
                                                             for R4




                     Page 2 of 6


https://www.mhc.tn.gov.in/judis
                                                                                W.P.No.28136 of 2017




                                                         ORDER

(Made by the Hon'ble Chief Justice) We heard Mr.P.Vijendran, learned counsel for the petitioner,

Mr.K.M.D.Muhilan, learned Additional Government Pleader for

respondents 1 to 3 and Mr.Singaravelan, learned Senior Counsel

appearing for Mr.B.Damodaran, learned counsel for the respondent 4.

2. The petitioner seeks a direction to initiate investigation and

to take necessary Disciplinary Proceedings against the fourth

respondent.

3. Counter is filed by the second respondent, which states that

the fourth respondent was suspended from service on 16.02.2018 and

later, was dismissed from service on 26.06.2023.

4. Learned Senior Counsel appearing for the fourth respondent

submits that the fourth respondent is challenging the said order of

dismissal.

https://www.mhc.tn.gov.in/judis W.P.No.28136 of 2017

5. In the light of that, the purpose of the writ petition stands

served. The writ petition, as such, stands disposed of. There will be

no order as to costs. Consequently, W.M.P.Nos.30271 & 35676 of 2017

are closed.

                                                              (S.V.G., CJ.)           (P.D.A., J.)
                                                                               26.07.2023
                     Index                   :      Yes/No
                     Neutral Citation        :      Yes/No

                     drm

https://www.mhc.tn.gov.in/judis W.P.No.28136 of 2017

To

1. The Secretary The Government of Tamil Nadu Commercial Taxes & Registration Department Fort St. George, Chennai – 9.

2. The Registration General of Tami Nadu Office of the Director General of Registration No.100, Santhome High Road Chennai.

3. The Deputy Inspector General of Police Crime Branch – CID No.3, SIDCO Electronic Complex I Floor, Guindy, Chennai – 32.

https://www.mhc.tn.gov.in/judis W.P.No.28136 of 2017

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(drm)

W.P.No.28136 of 2017

26.07.2023

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