Madras High Court
The Government Of Tamil Nadu vs R.Muthusamy on 20 April, 2021
WA.No.609/2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 20.04.2021
CORAM
THE HONOURABLE MR.JUSTICE M.SATHYANARAYANAN
AND
THE HONOURABLE MR. JUSTICE P.RAJAMANICKAM
WA.No.609/2021
& CMP.No.2688/2021
1.The Government of Tamil Nadu
represented by its Secretary,
School Education Department
Fort St George, Chennai 600 009.
2.The Director of School Education,
Chennai 600 006.
3.The Joint Director [Hr.Secondary]
Vocational, Chennai 600 006. .. Appellants
Versus
R.Muthusamy ..Respondent
Prayer:- Writ Appeal filed under Clause 15 of the Letters Patent against the
order passed in WP.No.4500/2014 dated 19.02.2014.
1
https://www.mhc.tn.gov.in/judis/
WA.No.609/2021
For Appellants : Mr.C.Munusamy
Special Government Pleader
[Education]
For Respondent : Mr.R.Saravana Kumar
JUDGMENT
[Judgment of the Court was delivered by M.SATHYANARAYANAN, J.,
through Video Conferencing]
1. By consent, the writ appeal is taken up for final disposal and is
disposed of by this judgment.
2. Mr.R.Saravanakumar, learned counsel accepts notice on behalf of the
respondent.
3. Heard the submissions of the learned Special Government Pleader
[Edn] appearing for the appellants and Mr.R.Saravanakumar, learned
counsel for the respondent/writ petitioner.
4. The respondent/writ petitioner prayed for issuance of a writ of
mandamus, directing the official respondents/appellants herein, to
include the services rendered by him from the date of his initial
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WA.No.609/2021
appointment, i.e., from 02.01.1984 to 01.04.1990 for pension
purposes and vide impugned order dated 19.02.2014, made in
WP.No.4500/2014, the learned Judge has disposed of the said writ
petition, by directing the official respondents to count 50% of the
service rendered by the respondent/writ petitioner from the date of his
initial appointment till the date of regularisation, ie., from 02.01.1984
to 01.04.1990, along with the regular service for the purpose of
pensionary benefits.
5. The learned counsel for the respondent/writ petitioner represented
that in all these kind of cases, the Government Order in
G.O.Ms.No.194, School Education [VII-1] Department dated
12.09.2018, has been issued complying with the order, which is the
subject matter of challenge in this writ appeal and that apart, similar
challenge made by the very same official respondents in
WA.No.538/2021 also came to be dismissed as infructuous by this
Court vide judgment dated 17.04.2021.
6. In the light of the same, nothing remains for further adjudication in
this writ appeal and accordingly, the writ appeal stands dismissed as
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WA.No.609/2021
infructuous. No costs. Consequently, the connected miscellaneous
petition is closed.
[MSNJ] [PRMJ]
20.04.2021
AP
Internet: Yes
To
1.The Secretary,
Government of Tamil Nadu
School Education Department
Fort St George, Chennai 600 009.
2.The Director of School Education,
Chennai 600 006.
3.The Joint Director [Hr.Secondary]
Vocational, Chennai 600 006.
https://www.mhc.tn.gov.in/judis/
WA.No.609/2021
M.SATHYANARAYANAN, J.,
AND
P.RAJAMANICKAM, J.,
AP
WA.No.609/2021
20.04.2021
https://www.mhc.tn.gov.in/judis/
