The Director Of School Education vs R.Sudalai Veerapandian
2021 Latest Caselaw 5068 Mad

                                                                       W.A.(MD)No.264 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 25.02.2021

                                                       CORAM:
                              THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                            AND
                                THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                             W.A.(MD)No.264 of 2021
                                                     and
                                             C.M.P(MD)No.852 of 2021


                 1.The Director of School Education
                   Higher Secondary Department,
                   College Road, Nungampakkam,
                   Chennai - 6.

                 2.The District Treasury, Thoothukudi,
                   Rep. by its District Treasury Officer,
                   Thoothukudi District.

                 3.The Chief Educational Officer,
                   Thoothukudi District,
                   Thoothukudi.

                 4.The District Elementary Educational Officer,
                   Thoothukudi District,
                   Thoothukudi.                                           : Appellants

                                                            Vs.


                 1.R.Sudalai Veerapandian


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                                                                             W.A.(MD)No.264 of 2021

                 2.The Principal Accountant General (A & E).
                   Accountant General Office,
                   Chennai - 18.                                                : Respondents


                 PRAYER: Appeal filed under Clause 15 of the Letters Patent as against the order

                 dated 15.03.2018 made in W.P.(MD)No.23949 of 2016.


                                    For Appellants     : Mrs.S.Srimathy
                                                         Special Government Pleader

                                    For Respondents : No Appearance

                                                       *****


                                                     JUDGMENT

(Judgment of the Court was delivered by M.M.SUNDRESH, J.)

What has been challenged by the respondent is with respect to the

recovery of a sum of Rs.2,95,290/-. This amount was paid in person by the order

of this Court.

2.The learned Single Judge held that the said order of this Court has

not been challenged and the respondent attained the age of superannuation in the

year 1995. At the time of passing the order, he was 81 years old.

http://www.judis.nic.in W.A.(MD)No.264 of 2021

3. We do not wish to interfere with the order passed. At this stage, an

order of recovery passed that too in pursuant to the order passed by this Court

would cause serious prejudice to the respondent.

4.In such view of the matter, the writ appeal stands dismissed. We

make it clear that the order passed is only to the recovery alone and not for re-

fixation with respect to future benefits. Consequently, connected miscellaneous

petition is closed.

                 Index        : Yes / No                     [M.M.S.,J.] [S.A.I.,J.]
                 Internet     : Yes                              25.02.2021
                 rm








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                            W.A.(MD)No.264 of 2021

                             M.M.SUNDRESH, J.

                                             AND

                                  S.ANANTHI, J.

                                               rm




                          W.A.(MD)No.264 of 2021




                                       25.02.2021








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