CARE 4 LIFE Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Heard Shri R.Prabhakaran, learned counsel for the appellant, Smt N.Mala, learned Additional Government Pleader (Puducherry) for respondent Nos.1 and 2 and Shri D.Ravichander, learned counsel for respondent No.3.

(2.) The appeal questions the impugned judgment of the learned Single Judge dated 18.8.2020, whereby the learned Single Judge has refused to exercise discretion in favour of the appellant with regard to opening of the appellant industrial unit, which is involved in the manufacturing of Masks, etc.

(3.) The contention raised by learned counsel for the appellant is that as a matter of fact certain workers who had got infected led to the respondents in taking action against the appellant and an FIR was lodged, in which case, the Managing Director of the appellant has taken an anticipatory bail.