The Joint Registrar Of ... vs A.Rajinikanth
2023 Latest Caselaw 5573 Mad

                                                                         W.A.(MD) No.730 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                       DATED : 06.06.2023

                                                             CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                                     W.A.(MD) No.730 of 2023
                                                               and
                                                    C.M.P.(MD) No.6292 of 2023


                 1.The Joint Registrar of Co-operative Societies
                   Virudhunagar Collector Office Compound
                   Virudhunagar District

                 2.The Deputy Registrar
                   Pandalkudi Road
                   Aruppukottai, Virudhunagar District                                 ... Appellants

                                                               -vs-
                 1.A.Rajinikanth

                 2.R.Ravichandran                                                      ... Respondents

                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 12.04.2022, passed in W.P.(MD) No.20253 of 2017, on the file of

                 this Court.

                                   For Appellants      : Mr.K.S.Selvaganesan
                                                         Additional Government Pleader

                                   For Respondents     : Ms.Chamundi Bose for R1


                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                      W.A.(MD) No.730 of 2023


                                                     JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Admittedly, the enquiry that was commenced in the year 2014 is

yet to be completed. Of course, the Writ Court has stayed the enquiry

proceedings in the year 2016. No attempt has been made by the Management

to have the stay vacated. The Writ Court has only held that in view of the

prolonged suspension, the first respondent / writ petitioner would be entitled

to revocation of suspension and the Writ Court has taken care to direct the

Management to place him in a non-sensitive post. In view of the same, we do

not see any reason to interfere with the order passed by the Writ Court, except

to delete the observation relating to entitlement to regularization of the

suspension period, which would depend on the outcome of the enquiry.

Hence, this writ appeal fails and it is accordingly dismissed. No costs.

Consequently, connected miscellaneous petition is closed.

                                                               [R.S.M., J.]          [L.V.G., J.]
                                                                        06.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk


                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.730 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.730 of 2023 and C.M.P.(MD) No.6292 of 2023

06.06.2023

____________

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