COMMISSIONER, SALEM MUNICIPALITY
v.
T. KURALMANI AND ANR.
OCTOBER 30, 1995
[K. RAMASWAMY AND B.L. HANSARIA, J.1.)
Practice and Procedure :
Administrative Tiibzmal-Swnmary di;posal-He/d, Tiibzmal was not
justified in summa1ily disposing of the matter without conside1ing 1iva/ con-
tentions deserving consideration.
The appellant filed the appeal by special leave against the order of
the Tamil Nadu Administrative Tribunal disposing the matter summarily.
A
B
c
Allowing the appeal ·and remitting the matter to the Tribunal for D
disposal, this. Court
HELD: 1.1. The Tribunal, by the impugned order, was not justified
in summarily disposing of the matter without considering the rival con·
tentions which in the background of the facts of this case, ought to be gone
into. [564-A]
E
1.2. The Tribunal is free to consider the entire controversy in the
light of :he Government order and pass appropriate orders according to
Rules. [564-B)
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 9879 of
F
1995.
Prom the Judgment and Order dated 10.1.95/24.2.95 of the Tamil
Nadu Administrative Tribunal, Madras in O.A. No. 3427 of 1990.
R. Mohan and V.G. Pragasam for the Appellant.
T. Raja for the Respondents.
The following Order of the Court was delivered :
Leave granted.
563
G
H
A
B
c
564
SUPREME COURT REPORTS [1995] SUPP. 4 S.C.R.
Having heard the learned counsel on both sides, we think that the
Tribunal, by the impugned order, was not justified in summarily disposing
of the matter without considering the rival contentions which in the back-
ground of the facts of this case, ought to be gone into. Under these
circumstances, the order of the Tribunal dated 10.1.1995 made in 0.A.
3427/90 is set aside. The matter is remitted to the Tamil Nadu Administra-
tive Tribunal, Madras, for a fresh disposal according to law. It is made
clear that we are not expressing any opinion on merits and the Tribunal is
free to consider the entire controversy in the light of the Government order
and pass appropriate orders according to Rules.
The appeal is allowed accordingly. No costs.
R.P.
Appeal allowed.
Lex