REGISTRAR, CENTRAL ADMINISTRATIVE TRIBUNAL Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE Registrar, Central Administrative Tribunal, Madras Bench (hereinafter referred to as 'CAT') has filed this writ petition with a prayer to quash the order of the 5th respondent dated 10.7.2012 withdrawing the two Personal Security Officers and four Armed Guards, provided for B. Venkateswara Rao, Member of the CAT, with immediate effect and withdrawing two Personal Security Officers already provided for G. Shantappa, Judicial Member and HOD, CAT and for a direction to respondents 1 to 5 to provide adequate security to the members of the CAT without any further review.

(2.) THE writ petition was posted for admission on 10.8.2012. The learned Additional Government Pleader took notice on behalf of all respondents and he was directed to get specific instructions as to whether the respondents are still justifying the impugned orders dated 10.7.2012 i.e., withdrawal of Personal Security Officers and Armed Guards provided to the Members of CAT. On 13.8.2012, the learned Additional Advocate General appeared on behalf of the respondents and prayed for further time to get instructions. Hence the case was adjourned to 16.8.2012. On 16.8.2012, the learned Additional Advocate General produced before the Court, the decision taken in the Security Review Committee Meeting held on 14.8.2012, which reads as follows:

(3.) THE learned Additional Advocate General appearing for the respondents, relying on the minutes of the Security Review Committee dated 14.8.2012 submitted that the respondents will definitely bear -in -mind the judgment of the Hon'ble Supreme Court while finalising the security to be provided to the Members of CAT at the next meeting and prayed for disposal of the writ petition by recording the said minutes.