Madras High Court
W.Vinse Antro vs Union Of India on 21 October, 2024
Author: R.Vijayakumar
Bench: R.Vijayakumar
W.P.(MD).SR.No.70502 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 21.10.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)SR.No.70502 of 2024
W.Vinse Antro ... Petitioner
Vs.
1. Union of India,
Represented by its Deputy Secretary,
Department of Space,
Bangalore – 560 094.
2. The Chairman,
Indian Space Research Organisation,
Department of Space,
Bangalore,
3. The Additional Secretary,
Department of Space,
Antariksh Bhavan,
New BEL Road,
Bengaluru – 560 094.
4. The Director,
ISRO Propulsion (IPRC)
Mahendragiri,
Tirunelveli District,
Tamil Nadu – 627 133.
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https://www.mhc.tn.gov.in/judis
W.P.(MD).SR.No.70502 of 2024
5. The Head,
Head Personnel & General Administration,
ISRO Propulsion Complex,
Mahendragiri,
Tirunelveli District – 627 133.
6. The Administrative Officer,
DLS, IPRC,
ISRO Propulsion Complex,
Mahendragiri,
Tirunelveli District – 627 133. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Certiorarified Mandamus, calling for the
records comprised in No.DS_4VI-140212/2021-Section_4- DOS (Vol.II)
dated 12.12.2022 issued by the first respondent and quash the same as
arbitrary, illegal and contrary to principles of natural justice and consequently
direct the respondents to conduct a de novo enquiry after supplying the
petitioner with copies of relevant documents and copy of preliminary
investigation report on the basis of which charges were framed before a new
inquiry officer.
For Petitioner : Mr.Raguvaran Gopalan
ORDER
The Registry has raised an objection with regard to the maintainability of the writ petition and listed the matter before this Court.
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2. A perusal of the main prayer sought for in the writ petition reveals that the petitioner had challenged the charge memo issued by the Deputy Secretary Department of Space, Bangalore. Therefore, it is clear that the writ petition is maintainable only before the Central Administrative Tribunal. The consequential prayer of the respondents is for furnising the documents which are annexed to the charge memo.
3. A perusal of the typed set of papers further reveals that the sixth respondent herein by his proceedings dated 24.04.2023, though has rejected the request of the writ petitioner for furnishing of the documents, yet he had informed the writ petitioner that he would be permitted to inspect the documents during the course of enquiry. It is the grievance of the writ petitioner that he has not been permitted to peruse the documents.
4. In view of the above said facts, the writ petition is not entertained on the ground of maintainability. However, it is for the petitioner to approach the sixth respondent for inspection of the documents as informed by him in his proceedings dated 24.04.2023 by way of a specific request.
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5. With the above said observations, this Writ Petition stands closed in the SR stage. There shall be no order as to costs.
21.10.2024
NCC : Yes/No
Index : Yes / No
Internet : Yes / No
ebsi
To
1. The Deputy Secretary,
Department of Space,
Bangalore – 560 094.
2. The Chairman,
Indian Space Research Organisation, Department of Space, Bangalore,
3. The Additional Secretary, Department of Space, Antariksh Bhavan, New BEL Road, Bengaluru – 560 094.
4. The Director, ISRO Propulsion (IPRC) Mahendragiri, Tirunelveli District, Tamil Nadu – 627 133.
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5. The Head, Head Personnel & General Administration, ISRO Propulsion Complex, Mahendragiri, Tirunelveli District – 627 133.
6. The Administrative Officer, DLS, IPRC, ISRO Propulsion Complex, Mahendragiri, Tirunelveli District – 627 133.
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