C V RANGANATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) AS the pointed canvassed in all the writ petitions are substantially the same, they are dealt with together

(2.) W.P. 4118 of 1979 has been filed by one C. V. Ranganathan, who was a Subordinate Judge, in the service of the State Government and who stands charged for offences under Sections 161, 201 and 466, I.P.C. and Section 5(1)(d) of the Prevention of Corruption Act for the issue of a writ declaring that Section 161 I.P.C. so far as it related to a person in the service or pay of the State Government was not a law in force at the time of the alleged commission of the offence by him

(3.) ONE M. Kannappan, who was formerly Minister for Religious Endowments, Government of Tamil Nadu, and who stands charged, for offences under Sections 112(b), 420, 409 and 109 I.P.C. and Sections 5(1)(c) and 5(1)(d) of the Preven. of Corrupn. Act in CC No. 29 of 1978 on the file of the Sixth Additional Sessions Judge (Special Judge, Madras) has filed W.Ps. 730 to 732 of 1980 praying for the issue of writs declaring that the provisions of Section 5 of the Prevn. of Corrupn. Act, 1947 and the Cr.L.A. Act 1952, in so far as they are made applicable to public servants in the service or pay of the State Government were ultra vires the Central Legislature