T.Ramanathan vs The Secretary To Government
2021 Latest Caselaw 13757 Mad

                                                            REV.APLC.(MD).No.12 to 17 of 2020

                        ..f BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                             DATED: 09.07.2021

                                                  CORAM:

                                   The Hon'ble Mr.JUSTICE T.S.SIVAGNANAM
                                                     AND
                                    The Hon'ble Mrs.JUSTICE R. THARANI

                                      REV.APLC(MD).Nos.12 to 17 of 2020


                     T.Ramanathan                                    ... Petitioner in
                                                                Rev.Aplc(MD)No.12/2020

                     N.Balu                                          ... Petitioner in
                                                                Rev.Aplc(MD)No.13/2020

                     S.Nambu Visvanathan                             ... Petitioner in
                                                                Rev.Aplc(MD)No.14/2020

                     G.Govindaraju                                   ... Petitioner in
                                                                Rev.Aplc(MD)No.15/2020

                     S.Mathanagopalan                                ... Petitioner in
                                                                Rev.Aplc(MD)No.16/2020

                     K.Karuppasamy                                   ... Petitioner in
                                                                Rev.Aplc(MD)No.17/2020

                                                      Vs.

                     1.The Secretary to Government,
                       Revenue Department,

                     1/4



https://www.mhc.tn.gov.in/judis/
                                                              REV.APLC.(MD).No.12 to 17 of 2020

                        Secretariat,
                        Chennai-600 009.

                     2.The Commissioner/Director of Survey and Settlement,
                       Survey House,
                       Chepauk,
                       Chennai-600 005.                                    ... Respondents

                     COMMON PRAYER: Review Applications filed under Section 114 &
                     Order XLVII Rule 1 of C.P.C., to review the order passed by this Court in
                     W.A.(MD).NoS.1067, 1069, 1068, 1070, 1071 and 1072 of 2019, dated
                     23.10.2019


                                    For petitioner  : Mr.P.Thirumahilmaran
                                    (In All Cases)
                                    For Respondents : Mr.A.K.Manickkam
                                    (In All Cases)    Standing Counsel for Government



                                                 COMMON ORDER


                         [Common order of the Court was delivered by T.S.SIVAGNANAM,J.]


                               These Review Applications have been filed to review the common

                     judgment passed in W.A.(MD)Nos.1067, 1069, 1068, 1070, 1071 and

                     1072 of 2019, dated 23.10.2019.


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https://www.mhc.tn.gov.in/judis/
                                                               REV.APLC.(MD).No.12 to 17 of 2020

                               2. The learned counsel appearing for the petitioners pointed out

                     that illustration given in the impugned judgment pertains to a different

                     matter and not applicable to the petitioners.


                               3. Illustration is given only by way of an example, but we have

                     taken a decision in the matters, where we have held that a person, who is

                     in charge of the post, cannot claim a regular scale of pay in the said post.

                     Hence, we find no grounds to review the judgments.


                               4. Accordingly, these Review Applications are dismissed.      No

                     costs.



                                                                     (T.S.S.,J.)     (R.T.,J.)
                                                                           09.07.2021
                     Index           : Yes/No
                     Internet        : Yes/No
                     vsm

                     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.

                     3/4



https://www.mhc.tn.gov.in/judis/
                                                           REV.APLC.(MD).No.12 to 17 of 2020

                                                                   T.S.SIVAGNANAM, J.

and R. THARANI, J.

vsm

To

1.The Secretary to Government, Revenue Department, Secretariat, Chennai-600 009.

2.The Commissioner/Director of Survey and Settlement, Survey House, Chepauk, Chennai-600 005.

Order made in REV.APLC(MD).Nos.12 to 17 of 2020

Dated:

09.07.2021

https://www.mhc.tn.gov.in/judis/