H.K.Mohapatra vs The Union Of India on 4 January, 2023

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Madras High Court

H.K.Mohapatra vs The Union Of India on 4 January, 2023

Bench: J.Nisha Banu

                                                                             W.P.No32106 of 2015

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED 04.01.2023

                                                    CORAM

                                  THE HONOURABLE Mrs. JUSTICE J.NISHA BANU

                                                W.P.No.32106 of 2015

                     H.K.Mohapatra                                           .... Petitioner
                                                             vs

                     1. The Union of India,
                        Rep by its Secretary to Government,
                        Ministry of Home Affairs,
                        New Delhi – 110 003.

                     2. The Director General,
                        Central Industrial Security Force,
                        CGO Complex,
                        New Delhi.

                     3. The Inspector General,
                        Central Industrial Security Force,
                        Southern Sector,
                        Near War Memorial,
                        Chennai-600 009.

                     4. The Deputy Inspector General,
                        Central Industrial Security Force,
                        South Zone Head Quarters,
                        Rajaji Bhawan,
                        Besant Nagar,
                        Chennai-600 090.

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                                                                                            W.P.No32106 of 2015




                     5. The Group Commandant,
                        Central Industrial Security Force,
                        Group Head Quarters,
                        Cochin, Kerala State.

                     6. The Assistant Commandant,
                        Central Industrial Security Force Unit,
                        MRPL Mangalore – 575 030                                        .... Respondents


                                  Writ Petition filed under Article 226 of the constitution of India to
                     issue a Writ of Certiorarified Mandamus to call for the records relating to
                     the order passed by the 2nd respondent dated 17.03.2015 in his Order
                     No.V-11014/27/PETITION/2015/704, communitated by the 6th espondent
                     dated           09.04.2015     in         his    official    Memorandum             No.V-
                     15099/DISC/MRPL/Misc/2015-464 and the Order passed by the 3rd
                     respondent             dated        24.03.2014     in       his    Order            No.V-
                     15014/L&R/S&S/Rev/HKM/2014-76 and the order dated 03.02.2014 in his
                     Order          No.V-15014/L&R/S&S/Rev/HKM/2014-45            in   so     far   as     the
                     modification awarding the punishment and the order dated 08.10.2013
                     confirming the order of the 4th respondent dated 08.10.2013 in his
                     Appellate Order No.V-11014/34/Disc/SZ/2013-7413 confirming the order
                     of the 5th respondent dated 06.06.2013 in his Final Order No.V-
                     15014/HKM/MAJ/NMPT/GHC/2013/2985 and quash the same and direct
                     the respondents to pay all the monetary benefits and promotion.



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                                                                                  W.P.No32106 of 2015

                                       For Petitioner     : No appearance

                                       For respondents    : Mr.Madanagopal
                                                            CGSC


                                                           ORDER

When the writ petition came up for hearing on 03.01.2022, there was no representation for the petitioner. Hence, the Registry was directed to post the writ petition under the caption 'for dismissal' on 04.01.2023. Even today, when the matter is called, there is no representation for the petitioner. Therefore, this Court has no other option except to dismiss the writ petition for non-prosecution.

Accordingly, the Writ Petition is dismissed for non-prosecution. No costs.

04.01.2023 Index:Yes/No Speaking/Non-speaking order vsi To

1. The Union of India, Rep by its Secretary to Government, Ministry of Home Affairs, New Delhi – 110 003.

J.NISHA BANU,J.

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2. The Director General, Central Industrial Security Force, CGO Complex, New Delhi.

3. The Inspector General, Central Industrial Security Force, Southern Sector, Near War Memorial, Chennai-600 009.

4. The Deputy Inspector General, Central Industrial Security Force, South Zone Head Quarters, Rajaji Bhawan, Besant Nagar, Chennai-600 090.

5. The Group Commandant, Central Industrial Security Force, Group Head Quarters, Cochin, Kerala State.

6. The Assistant Commandant, Central Industrial Security Force Unit, MRPL Mangalore – 575 030 W.P.No.32106 of 2015 04.01.2023 4/4 https://www.mhc.tn.gov.in/judis

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