Madras High Court
L.Chandrakumar vs The Union Of India on 12 April, 2022
Author: M. Govindaraj
Bench: M.Govindaraj
W.P.No.29037of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 12.04.2022
CORAM
THE HONOURABLE MR. JUSTICE M.GOVINDARAJ
W.P.No.29037 of 2012
and M.P.No. 1 of 2014
L.Chandrakumar ... Petitioner
Vs.
1. The Union of India,
Represented by its Secretary,
Ministry of Law and Justice,
4th Floor, A Wing,
New Delhi - 110 001.
2. The Department of Personnel & Training,
Represented by its Secretary,
Ministry of Personnel, Public Grievances & Pensions,
North Block, New Delhi - 1.
3. The Department of Expenditure,
Represented by its Secretary,
Ministry of Finance, North Block,
New Delhi - 110 001.
4. The Principal Registrar,
Central Administrative Tribunal - Principal Bench,
1/35, Copernicus Marg, New Delhi - 110 001.
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W.P.No.29037of 2012
5. The Registrar,
Central Administrative Tribunal - Chennai Bench,
Additional City Civil Court Building,
High Court Campus, Chennai - 600 104. ... Respondents
PRAYER: The Writ Petition has been filed under Article 226 of the
Constitution of India praying to issue a Writ of Certiorari, to call for the
records of the fifth respondent in its notifications No.CAT/MBS/Circuit
Sitting/ 2012, dated 01.03.2022, 09.10.2012 and 10.10.2012.
For Petitioner : M/s.V.Vijay Shankar
For Respondent
Nos.1 to 3 : M/s.R.Rajesh Vivekananthan
Senior Panel Counsel
Respondent
Nos.4 and 5 : Tribunal
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ORDER
Against the notification dated 09.10.2012 for constituting a Circuit Bench at Madurai, the petitioner Association has preferred the above Writ Petition.
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2. After the notification issued in 2012, 10 years have passed by. The learned counsel appearing for the petitioner would submit that at the present circumstance, the Constitution of Circuit Bench is a mirage, for, the Principal Bench itself is still vacant with having judicial or administrative members. Still worse is a condition that the Chairman post is also vacant and lot of Benches are functioning by deputed members from one Bench to other Bench.
3. Therefore, considering the submission that the posts available in the Principal Seat itself are vacant, there is no question of constituting a Circuit Bench at Madurai and to conduct cases there.
Therefore, the impugned notification dated 09.10.2012 has became futile and unenforceable. In any event, if the respondents fill up all the vacancies and decide to constitute the Circuit Bench at Madurai, it is always open to the petitioner Association to challenge the same at the relevant point of time.
3/6https://www.mhc.tn.gov.in/judis W.P.No.29037of 2012 With the aforesaid liberty, the Writ Petition is disposed of.
There shall be no order as to costs. Consequently, connected Miscellaneous Petition is closed.
12.04.2022 asi To
1. The Secretary, Union of India, Ministry of Law and Justice, 4th Floor, A Wing, New Delhi - 110 001.
2. The Secretary, Department of Personnel & Training, Ministry of Personnel, Public Grievances & Pensions, North Block, New Delhi - 1.
3. The Secretary, Department of Expenditure, Ministry of Finance, North Block, 4/6 https://www.mhc.tn.gov.in/judis W.P.No.29037of 2012 New Delhi - 110 001.
4. The Principal Registrar, Central Administrative Tribunal - Principal Bench, 1/35, Copernicus Marg, New Delhi - 110 001.
5. The Registrar, Central Administrative Tribunal - Chennai Bench, Additional City Civil Court Building, High Court Campus, Chennai - 600 104.
5/6https://www.mhc.tn.gov.in/judis W.P.No.29037of 2012 M. GOVINDARAJ, J.
asi W.P.No.29037 of 2012 and M.P.No. 1 of 2014 12.04.2022 6/6 https://www.mhc.tn.gov.in/judis