IN THE SUPREME COURT OF INDIA     CIVIL APPELLATE JURISDICTION

            CIVIL APPEAL Nos.1791-1792  OF  2009

                 [Arising out of SLP(C)Nos.22963-22964 of 2007]

   UNION OF INDIA & ORS.                                           

...   Appellant(s)

                       Versus    

M.MANU NEETHI CHOLAN AND ANR.      ...  Respondent(s)   

O R D E R  

Leave granted.

These  appeals  are  directed  against  the  order  dated  7th September,  2007,  

passed by the Madras High Court in Writ Petition No.18920 of 2007 and M.P. Nos. 1  

and 3 of 2007, whereby the High Court refused to interfere with the order passed by  

the Tribunal on 17/11/2006 in O.A. No.531 of 2006, quashing the order of transfer  

passed by the Ministry of Company Affairs, Government of India.  Since then, the  

respondent(s) has continued in the post in question.

The  appeals  have  really  been  rendered  academic  on  account  of  the  long  

interval  between the  quashing  of  the  transfer  order  and the  order  being  passed  

today.

C.A.1791-1792/09 -2-

We, therefore, dispose of the appeals without interfering with the order of the

Tribunal, upheld by the High Court.  But we make it clear that the appellants will  

be at liberty to pass fresh orders in respect of the respondents, in accordance with  

rules.

There will be no order as to costs.

             ...................J.                                (ALTAMAS KABIR)   

            ...................J.                         (CYRIAC JOSEPH)  

New Delhi, March 20, 2009.