M.Rajagopal vs The Principal District Judge on 9 August, 2019

[Cites 1, Cited by 5]

Madras High Court

M.Rajagopal vs The Principal District Judge on 9 August, 2019

Author: K.Ravichandrabaabu

Bench: K.Ravichandrabaabu, Senthilkumar Ramamoorthy

                                                               W.P(MD)NO.17629 OF 2019

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 09.08.2019

                                                     CORAM:

                          THE HONOURABLE MR.JUSTICE K.RAVICHANDRABAABU
                                              AND
                             THE HONOURABLE MR.JUSTICE SENTHILKUMAR
                                         RAMAMOORTHY

                                        W.P(MD)NO.17629 OF 2019
                                                  and
                                        W.M.P(MD)No.14090 of 2019

                      M.Rajagopal                                      :Petitioner

                                              .vs.


                      1.The Principal District Judge,
                        Tirunelveli.

                      2.The Chief Administrative Officer,
                        Principal District Court,
                        Tirunelveli.                                  : Respondents

                      PRAYER: Writ Petition filed under Article 226 of the Constitution
                      of India, praying this Court to issue a Writ of Certiorari calling for
                      the records pertaining to the impugned order passed by the first
                      respondent made in D.E.No.1/2018, dated 1.12.2018 in D.No.
                      18089/2018, dated 1.12.2018 insofar as it relates to the Petitioner
                      is concerned and to quash the same.


                                  For Petitioner            :Mr.D.Srinivasaraghavan

                                  For Respondents           :Mr.D.Sivaraman




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                                                                  W.P(MD)NO.17629 OF 2019

                                              ORDER

************* [Order of the Court was made by K.RAVICHANDRABAABU.,J.] Mr.D.Sivaraman, learned counsel takes notice for the respondents.

2.The challenge made in this Writ Petition is against the final order of punishment passed by the first respondent.

3.As against the above-said order, an appellate remedy is available to the Writ Petitioner, before the appellate authority as referred to in the relevant rules. Therefore, it is for the Petitioner to work out such remedy, before resorting to seek remedy under Article 226 of the Constitution of India.

4.Accordingly, this Writ Petition is disposed of, granting liberty to the Petitioner to file such appeal. No costs. Consequently, connected Miscellaneous Petition is closed.

[K.R.C.B.,J.] & [S.K.R.,J.] 09.08.2019 Index:Yes/No Internet:Yes/No vsn 2/4 http://www.judis.nic.in W.P(MD)NO.17629 OF 2019 Note: Registry is directed to return the original impugned order to the Petitioner forthwith, after substituting the same with a xerox copy.

1.The Principal District Judge, Tirunelveli.

2.The Chief Administrative Officer, Principal District Court, Tirunelveli.

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http://www.judis.nic.in W.P(MD)NO.17629 OF 2019 K.RAVICHANDRABAABU, J.

AND SENTHILKUMAR RAMAMOORTHY, J.

vsn 0RDER MADE IN W.P(MD)NO.17629 OF 2019 and W.M.P(MD)No.14090 of 2019 09.08.2019 4/4 http://www.judis.nic.in

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