Madras High Court
A.Chidambaram vs The State Of Tamilnadu on 23 April, 2021
WP NO.10326 OF 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 23.04.2021
CORAM
THE HONOURABLE MR. JUSTICE M.GOVINDARAJ
W.P.No.10326 of 2021
1. A.CHIDAMBARAM
2. P. KUPPUSAMY
3 C.PALANIYAPPAN
4 V.SUBRAMANI
5 V.TAMILARASAN
6 G.PREMA .. Petitioners
Versus
1.The State of Tamilnadu
Rep by its Principal Secretary to Government
Revenue Department Fort.St.George
Chennai- 9
2.The Commisisioner of Revenue
Administration Ezhilagam, Chepauk chennai- 5
3.The District collector
Salem District
1/5
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WP NO.10326 OF 2021
4.The Revenue Divisional officer
Sankari Taluk salem District.
5.The Accountant General (A&E)
361 Anna salai,
Teynampet,
Chennai-600018 .. Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Mandamus directing the 1st and 2nd Respondents
to pass revised pension order by counting 50 percent of service rendered by
the petitioners prior to regularization of their service along with their regular
service and to send the same to the 5th Respondent in order to pay the same
to them along with arrears by considering their representation dated
9.10.2020 in the light of the judgement of Division Bench of this
Honourable Court passed in W. A(MD). NO. 370 of 2019 dated 22.10.2019
within a time limit.
For Petitioner : Mr.M.Vijayaragavan
For Respondent : Mr.P.V.Selvakumar, Addl.Govt.Pleader
ORDER
The Division Bench of this Court in W.A.No.370 of 2019, by its order
dated 22.10.2019 directed the Government to pass orders counting 50% of
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WP NO.10326 OF 2021
the service put in by the village menial for the purpose of calculation of
pension along with service rendered by him.
2. The present petitioners are all village servants and similarly placed
that of the appellant in the writ appeal. Therefore, they made a request to the
respondent on 19.10.2020 for the purpose of counting 50% of their services
rendered prior to regularization of service for the purpose of calculating
pension. The said representation is pending without disposal. Therefore, the
petitioners have approached this Court for disposal of the representation.
3. Mr.P.V.Selvakumar, Additional Government Pleader takes notice
for the respondents.
4. Considering the limited prayer, without expressing any opinion on
merits, a direction is given to the first respondent to consider the
representation of the petitioner in the light of the judgment of the Division
Bench of this Court in W.A.(MD) No.370 of 2019 dated 22.10.2019, within
a period of three months from the date of receipt of a copy of this order.
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WP NO.10326 OF 2021
With the above direction, the writ petition is disposed of.
23.04.2021
Index : Yes / No
Internet : Yes
To
1.The Principal Secretary to Government
State of Tamilnadu
Revenue Department Fort.St.George
Chennai- 9
2.The Commisisioner of Revenue
Administration Ezhilagam, Chepauk chennai- 5
3.The District collector
Salem District
4.The Revenue Divisional officer
Sankari Taluk, salem District.
5.The Accountant General (A&E)
361 Anna salai, Teynampet,
Chennai-600018
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WP NO.10326 OF 2021
M.GOVINDARAJ, J.
Kpr
W.P.No.10326 of 2021
23.04.2021
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