Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Nos.1791-1792 OF 2009
[Arising out of SLP(C)Nos.22963-22964 of 2007]
UNION OF INDIA & ORS.
... Appellant(s)
Versus
M.MANU NEETHI CHOLAN AND ANR. ... Respondent(s)
O R D E R
Leave granted.
th
These appeals are directed against the order dated 7 September, 2007,
passed by the Madras High Court in Writ Petition No.18920 of 2007 and M.P. Nos. 1
and 3 of 2007, whereby the High Court refused to interfere with the order passed by
the Tribunal on 17/11/2006 in O.A. No.531 of 2006, quashing the order of transfer
passed by the Ministry of Company Affairs, Government of India. Since then, the
respondent(s) has continued in the post in question.
The appeals have really been rendered academic on account of the long
interval between the quashing of the transfer order and the order being passed
today.
C.A.1791-1792/09 -2-
We, therefore, dispose of the appeals without interfering with the order of the
Tribunal, upheld by the High Court. But we make it clear that the appellants will
be at liberty to pass fresh orders in respect of the respondents, in accordance with
rules.
There will be no order as to costs.
...................J.
(ALTAMAS KABIR)
...................J.
(CYRIAC JOSEPH)
New Delhi,
March 20, 2009.