LAWS(MAD)-2023-6-50

V. SUNDARARAJ Vs. REGISTRAR GENERAL

Decided On June 08, 2023
V. SUNDARARAJ Appellant
V/S
REGISTRAR GENERAL Respondents

JUDGEMENT

(1.) The challenge in W.P.(MD)No.17210 of 2022 is to the notification dtd. 17/7/2022, issued by the Government of Tamil Nadu Cooperation, Food and Consumer Protection Department, Chennai inviting applications from eligible candidates for appointment as Member in the District Consumer Redressal Commission in the State of Tamil Nadu.

(2.) The other writ petition viz., W.P.(MD)No.18015 of 2022 has been filed challenging a similar notification dtd. 17/7/2022, issued by the very same Department of the Government of Tamil Nadu inviting applications from eligible candidates for appointment as Member (Nonjudicial / earmarked for women candidate) in the State Consumer Disputes Redressal Commission.

(3.) The challenge is mainly on the ground that the impugned notifications issued on 17/7/2022 are based on the Rules framed by the Central Government in the year 2020 are bad in law, in view of the fact that some of the Rules particularly Rule 3(2)(b), 4(2)(c) and Rule 6(9) have been declared ultra vires the Constitution of India by the Nagpur Bench of the Bombay High Court on 14/9/2021 itself and as such the notifications issued based on the non-existent rule is bad in law.