Madras High Court
The State Of Tamil Nadu vs R.Pandiyarajan on 1 February, 2021
W.A.(MD)Nos.159 & 160 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.02.2021
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)Nos.159 & 160 of 2021
and
C.M.P.(MD)Nos.505 and 506 of 2021
1.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Fort St. George, Chennai – 09.
2.The Director of School Education,
DPI Complex, College Road,
Chennai.
3.The Joint Director of School Education, (Vocational)
O/o the Director of School Education
DPI Complex, College Road,
Chennai – 06.
4.The Chief Educational Officer,
O/o. The Chief Educational Officer,
Theni District,Theni. ... Appellants
Vs.
1.R.Pandiyarajan ... Respondent in W.A.(MD)No.159/2021
1.R.Balamurugan ... Respondent in W.A.(MD)No.160/2021
2.The Accountant General
O/o the Accountant General (A&E)
Teynampet, Chennai. ... Respondents in both appeals
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W.A.(MD)Nos.159 & 160 of 2021
Prayer : Writ Appeals filed under Clause 15 of Letters Patent Act, against the
common order dated 26.07.2018, made in W.P.(MD)Nos.16455 & 16456/2018.
For Appellants in all W.As. : Mrs.S.Srimathy
Special Government Pleader
For Respondent in all W.As. : Mr.K.Appadurai for R1
Mr.P.Gunasekaran for R2
*****
COMMON JUDGMENT
(Judgment of the Court was delivered by M.M.SUNDRESH, J.)
All these Writ Appeals have been preferred against the common order
dated 26.07.2018, passed by the learned Single Judge in a batch of Writ
Petitions filed in W.P.(MD)Nos.16455 to 16461 and 16433 of 2018, batch, by
which, a direction was issued to the appellants herein to take into account 50%
of the part time services rendered by the writ petitioners for the pensionary
benefits, by placing reliance upon the earlier decisions rendered by this Court as
well as the decisions of the Hon'ble Apex Court.
2.Heard Mrs.S.Srimathy, learned Special Government Pleader
appearing for the appellants in these Writ Appeals and Mr.K.Appadurai, learned
counsel for the respondent in these Writ Appeals and perused the materials
available on record.
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W.A.(MD)Nos.159 & 160 of 2021
3.Learned Special Government Pleader appearing for the appellants
fairly submitted that the issue sought to be raised in these Writ Appeals is
covered by the judgment of the Full Bench of this Court in Government of
Tamil Nadu and others v. R.Kaliyamoorthy in reported in 2019(6) CTC 705.
4.In view of the above said decision rendered by the Full Bench of
this Court, all these Writ Appeals deserve to be dismissed. Accordingly, these
Writ Appeals are dismissed. Consequently, connected Miscellaneous Petitions
are also dismissed. No cots.
Index :Yes/No [M.M.S., J.] [S.A.I., J.]
Internet :Yes 01.02.2021
RR
Note: In view of the present lock down owing to
COVID-19 pandemic, a web copy of the order may be
utilized for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy, shall
be the responsibility of the advocate/litigant concerned.
To
1.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Fort St. George, Chennai – 09.
2.The Director of School Education,
DPI Complex, College Road,
Chennai.
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W.A.(MD)Nos.159 & 160 of 2021
3.The Joint Director of School Education, (Vocational)
O/o the Director of School Education
DPI Complex, College Road,
Chennai – 06.
4.The Chief Educational Officer,
O/o. The Chief Educational Officer,
Theni District,Theni.
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W.A.(MD)Nos.159 & 160 of 2021
M.M.SUNDRESH, J.
AND
S.ANANTHI, J.
RR
Common Judgment made in
W.A.(MD)Nos.159 & 160 of 2021
01.02.2021
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