Madras High Court
The State Of Tamil Nadu vs M.Perumal on 26 February, 2021
W.A.(MD)Nos. 28 and 217 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 26.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)Nos. 28 and 217 of 2021
and
C.M.P.(MD)Nos.130 and 653 of 2021
W.A.(MD)No.28 of 2021
1. The State of Tamil Nadu,
Rep. by its Principal Secretary to Government,
Revenue Department,
Secretariat, Chennai.
2. The Additional Chief Secretary and
Commissioner of Revenue Administration,
Ezhilagam, Chepauk,
Chennai.
3. The District Collector,
Tirunelveli District,
Tirunelveli.
4. The Tahsildar,
Palayamkottai Taluk,
Tirunelveli. ... Appellants
Vs.
1. M.Perumal
2. The Accountant General (A&E) Pension,
No.191, Anna Salai,
Chennai. ... Respondents
http://www.judis.nic.in
1/4
W.A.(MD)Nos. 28 and 217 of 2021
Writ Appeal filed under Clause XV of Letters Patent Act, against the
order dated 01.02.2019 passed in W.P.(MD)No.180 of 2019.
W.A.(MD)No.217 of 2021
1. The Principal Secretary to Government,
Revenue Department,
Secretariat, Chennai – 600 009.
2. The Commissioner of Revenue Administration,
Ezhilagam, Chepauk,
Chennai – 600 005.
3. The District Collector,
Tiruchirappalli District,
Tiruchirappalli. ... Appellants
Vs.
1. M.Pitchai Kannu
2. The Accountant General (A&E),
Chennai. ... Respondents
Writ Appeal filed under Clause XV of Letters Patent Act, against the
order dated 10.02.2020 passed in W.P.(MD)No.6936 of 2019.
For Appellants : Mr.D.Sivaraman
For Respondents : Mr.G.Thalaimutharasu
for Mr.K.Gurunathan for R1
COMMON JUDGMENT
[Judgment of the Court was delivered by M.M.SUNDRESH, J.]
The issue involved in both the appeals is no longer res integra, in view
of the Judgment passed by this Court in W.A.(MD)Nos.1629 of 2018, dated
http://www.judis.nic.in
2/4
W.A.(MD)Nos. 28 and 217 of 2021
26.02.2021, in the matter of the State of Tamil Nadu, Rep. by its Principal
Secretary to Government, Revenue Department and others vs.
E.Balachandran, wherein we have already held that the past service of the
Village Karnams, who are re-employed after the introduction of the Tamil Nadu
Abolition of the Posts of Part-Time Village Officers Act, 1981 (Act, 3 of 1991),
abolishing the heredity office of the Village Karnams will not enure to their
benefit for getting benefits under Rule 11 of the Tamil Nadu Pension Rules,
1978, when the Rules have been specifically framed for such persons.
2. In view of the same, the Writ Appeals are allowed, by setting aside
the orders passed by the learned Single Judge in W.P.(MD)No.180 of 2019, dated
01.02.2019 and W.P.(MD)No.6936 of 2019, dated 10.02.2020. No costs.
Consequently, connected Miscellaneous Petitions are closed.
[M.M.S.J.,] [S.A.I.J.,]
26.02.2021
ogy
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.
http://www.judis.nic.in
3/4
W.A.(MD)Nos. 28 and 217 of 2021
M.M.SUNDRESH, J.
and
S.ANANTHI, J.
ogy
W.A.(MD)Nos. 28 and 217 of 2021
26.02.2021
http://www.judis.nic.in
