KAMARAJ Vs. CHRISTHUDHAS.G

JUDGEMENT

(1.) Both the Writ Appeals arise out of the order passed by the learned Single Judge in W.P.(MD).No.13891 of 2022 dtd. 16/5/2025 and the issue involved in the appeals is one and the same. Hence, both the Writ Appeals are taken up together for final disposal and a common order is hereby passed.

(2.) These intra-Court appeals, invoking Clause 15 of the Letters Patent, are filed by the third parties by obtaining leave of this Court challenging the order passed by the learned Single Judge in W.P.(MD).No.13891 of 2022 dtd. 16/5/2025, wherein, the learned Single Judge directed registration of the regular criminal case and to take further course of action in accordance with law against the appellants herein.

(3.) The writ appellants/third parties, Mr.M.Vallalar and Mr.C.Kamaraj served as Director and Commissioner of the Milk Production and Dairy Development Department respectively and they have approved proposal for procurement of some stationaries. The Government subsequently initiated enquiries into the procurements of stationaries alleging some irregularities. The writ petitioner, who was working as the then Deputy Milk Commissioner, also alleged to have been involved in the irregularities. The writ petitioner was suspended by an order dtd. 30/5/2022 and was not allowed to retire from services by order dtd. 31/5/2022. The specific allegation levelled against the petitioner is that while placing the proposal for procurement orders, he placed inflated price, which resulted in loss to the tune of Rs.1.75 Crores to various Co-operative Societies.