Supreme Court - Daily Orders
The Additional Chief Secretary To ... vs M. Balasubramanian on 22 August, 2023
Bench: Hrishikesh Roy, Sanjay Karol
1
ITEM NO.34 COURT NO.6 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).13425/2022
(Arising out of impugned final judgment and order dated 30-06-2022
in WA No. 1366/2022 passed by the High Court Of Judicature At
Madras)
THE ADDITIONAL CHIEF SECRETARY
TO GOVERNMENT & ANR. Petitioner(s)
VERSUS
M. BALASUBRAMANIAN Respondent(s)
IA No. 106933/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
Diary No(s). 33176/2022 (XII)
IA No. 166330/2022 - CONDONATION OF DELAY IN FILING
IA No. 166331/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 166333/2022 - EXEMPTION FROM FILING O.T. IA No. 166334/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 22-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE SANJAY KAROL For Petitioner(s) Mr. Sabarish Subramanian, AOR Mr. Vishnu Unnikrishnan, Adv. Mr. Naman Dwivedi, Adv.
Mr. C Kranthi Kumar, Adv.
Mr. Danish Saifi, Adv.
Dr. Joseph Aristotle S., AOR Signature Not Verified Mr. S. Nagamuthu, Sr. Adv. (NP) Digitally signed by Jayant Kumar Arora Date: 2023.08.26 13:02:29 IST Reason: Mr. M.P. Parthiban, AOR Ms. Priyaranjani Nagamuthu, Adv. Mr. R. Sudhakaran, Adv.
Mr. G.R. Vikash, Adv.
Mr. Bilal Mansoor, Adv.2
For Respondent(s) Mr. S. Nagamuthu, Sr. Adv. (NP) Mr. M.P. Parthiban, AOR Ms. Priyaranjani Nagamuthu, Adv. Mr. R. Sudhakaran, Adv.
Mr. G.R. Vikash, Adv.
Mr. Bilal Mansoor, Adv.
UPON hearing the counsel the Court made the following O R D E R Mr. Sabarish Subramanian, the learned counsel appearing for the State of Tamil Nadu submits that the disciplinary proceeding was drawn up against the respondent and in pursuant thereto, he was dismissed from service on 31.07.2023. Accordingly, it is submitted that the present matter need not be adjudicated on merit.
The respondent is represented by Mr. M. P. Parthiban, learned counsel. He submits that the respondent might wish to challenge the dismissal order in a separate proceeding.
Considering the above, the matter is ordered to be closed.
Pending application(s), if any, stand closed.
Diary No(s). 33176/2022 Delay condoned.
In view of the above order, this matter also stands closed.
Pending application(s), if any, stand closed.
[DEEPAK JOSHI] [KAMLESH RAWAT] 3 COURT MASTER ASSISTANT REGISTRAR