S SIDDALINGASWAMY Vs. UNION OF INDIA

JUDGEMENT

(1.) THE matter has come up for orders on the application for vacating the interim order of stay granted by this Court on 19-7-2005, contending, inter alia, that it has held up the enquiry which otherwise could have been completed and that there was no reason to stay the order and the writ petition is not tenable etc.

(2.) LEARNED counsel for the parties submit that instead of passing orders on the application for vacating the interim order, the main matter could be heard and disposed of and accordingly the matter is taken up for disposal with the consent of learned counsel for the parties.

(3.) WRIT petition by a person who had been appointed as the Managing Director of M/s. HMT Watches Limited, a subsidiary of M/s. HMT Limited, which is wholly owned by union of India.