Madras High Court
The State Of Tamil Nadu vs K.Ayyakannu ... 1St on 29 January, 2021
W.A.(MD)Nos.161 to 164 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.01.2021
CORAM
THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)Nos.161 to 164 of 2021
and
C.M.P.(MD)Nos.509, 510, 512 and 513 of 2021
1.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Secretariat, Chennai – 9.
2.The Director of School Education,
D.P.I. Campus, College Road,
Chennai.
3.The Chief Educational Officer,
Pudukkottai. ... Appellants in all Writ Appeals
Vs.
K.Ayyakannu ... 1st Respondent in W.A.(MD)No.161/2021
K.M.A.Karuppaiah ... 1st Respondent in W.A.(MD)No.162/2021
M.Sooriya Moorthy ... 1st Respondent in W.A.(MD)No.163/2021
K.Vaidyanathan ... 1st Respondent in W.A.(MD)No.164/2021
The Accountant General
(Accounts and Entitlements),
Accountant General Department,
Chennai – 625 018. ... 2nd Respondent in all the Writ Appeals
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W.A.(MD)Nos.161 to 164 of 2021
Prayer : Writ Appeals filed under Clause 15 of Letters Patent Act, against the
common order dated 09.07.2018, made in W.P.(MD)Nos.14436 to 14439 of
2018.
For Appellants in all W.As. : Mrs.S.Srimathy
Special Government Pleader
For 1st Respondent in all W.As. : Mr.R.Ragavendran
For 2nd Respondent in all W.As. : Mr.P.Gunasekaran
Standing Counsel
*****
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 09.07.2018, passed by the learned Single Judge in a batch of Writ
Petitions filed in W.P.(MD)Nos.14436 to 14439 of 2018 etc., 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, Mr.R.Ragavendran, learned counsel for respondent
No.1 and Mr.P.Gunasekaran, learned Standing Counsel for respondent No.2 in
these Writ Appeals and perused the materials available on record.
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W.A.(MD)Nos.161 to 164 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 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 29.01.2021
sj
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 Secretary,
School Education Department,
State of Tamil Nadu,
Secretariat, Chennai – 9.
2.The Director of School Education,
D.P.I. Campus, College Road,
Chennai.
3.The Chief Educational Officer,
Pudukkottai.
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W.A.(MD)Nos.161 to 164 of 2021
M.M.SUNDRESH, J.
AND
S.ANANTHI, J.
sj
Common Judgment made in
W.A.(MD)Nos.161 to 164 of 2021
29.01.2021
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