SOUTH INDIA ROAD MILK TRANSPORT Vs. GENERAL MANGER, DINDIGUL DISTRICT CO-OPERATIVE MILK PRODUCERS UNION LTD

JUDGEMENT

(1.) The appellant is the writ petitioner and he made a challenge to the impugned proceedings dated 04.10.2014, in and by which, he being the proprietor of M/s.South India Road Milk Transport, was blacklisted for a period of three years and also reserving their right to claim damages and loss caused by his act, by filing W.P.(MD)No.18576 of 2014. A learned Single Judge of this Court, vide order dated 21.10.2016, has dismissed the said writ petition and challenging the legality of the same, the present writ appeal is filed.

(2.) Facts leading to the filing of this writ appeal, relevant and necessary for disposal and briefly narrated are as follows:

(3.) The Writ Appeal was moved on 20.07.2017 and notices were ordered and accepted by the respective learned counsel appearing for the respondents. It is also brought to the notice of this Court that pendency of the writ petition, an order came to be passed by a learned Single Judge to consider the representation submitted by the petitioner and accordingly, the first respondent Union appointed Thiru.S.Pannirselvam, Selection Grade AGM (Admin.- Retired), as the Enquiry Officer and he has conducted the enquiry with the participation of Thiru.P.Elamaran, Manager (M.P.)/Dairy Manager, Dindigul Dairy, Thiru.R.P.Sivasubramanian, Manager (M.P)/Shift Officer, Dindigul Dairy, Retired on 30.04.2016 and after concluding the enquiry, he has submitted a report dated 03.07.2017.