PALANIAPPAN PANDIAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ appeal is directed against the order dated 27.01.2020 passed in W.P.No.23551 of 2019, whereby the learned single Judge dismissed the writ petition.

(2.) The issue involved is no longer res integra. Learned counsel appearing for the appellant and the learned counsel appearing for the respondents submitted that the question of invoking disqualification has already been considered by a Division Bench of this Court, holding in favour of the similarly placed person like the appellant. Reliance has been made on the recent judgment of the Division Bench dated 26.03.2021 in W.A.No.908 of 2021 (Durairaj Dhanasekaran Vs. Union of India and another), which took into consideration the earlier judgment passed by this Court. The operative portion of the judgment dated 26.03.2021 reads as under:

(3.) In view of the above, this writ appeal is allowed. No costs.