Madras High Court
Mr.E.Murugadas vs The Secretary To Government on 16 June, 2021
W.A.(MD)No.1182 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 16.06.2021
CORAM
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.1182 of 2021
and
CMP(MD).No.5034 of 2021
Mr.E.Murugadas ... Appellant/Petitioner
Vs.
1. The Secretary to Government,
Labour and Employment (Q1) Department,
Fort St.George, Chennai-6.
2. The Secretary to Government,
Municipal Administration and Water Supply
Department,
Fort St.George, Chennai-6.
3. The Director of Town Panchayats,
Kuralagam, Chennai.
4. The District Collector,
Kanyakumari District,
Nagarcoil.
5. The Assistant Director of Town Panchayats,
Collectorate, Nagarcoil.
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W.A.(MD)No.1182 of 2021
6. The Executive Officer,
Manavalakurichi Town Panchayat,
Kanyakumari District. ... Respondents/Respondents
Prayer: Writ Appeal filed under Clause 15 of Letters Patent, against the order of
this Court made in W.P.(MD) No.5006 of 2014, dated 04.07.2019.
For Appellant : Mr.G.Anto Prince
For Respondents : Mr.R.Baskaran,
Government Counsel
JUDGMENT
[Judgment of the Court was delivered by T.S.SIVAGNANAM,J.]
We have heard Mr.G.Anto Prince, learned counsel appearing for the
appellant and Mr.R.Baskaran, learned Government Counsel appearing for the
respondents.
2. This appeal filed by the writ petitioner is directed against the order
dated 04.07.2019, passed in W.P(MD).No.5006 of 2014.
3. The appellant sought for issuance of a Writ of Mandamus to direct
the respondents to appoint him in the post of Junior Assistant in any of the
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W.A.(MD)No.1182 of 2021
Town Panchayats. The appellant was appointed on compassionate ground as a
Record Clerk on account of the demise of his father in harness. After securing
the appointment, the appellant now wants to be appointed as Junior Assistant.
4. The learned Single Bench rightly held that the appointment on
compassionate ground can be made only to entry level post. Thereafter, the
appellant has to progress in his career based upon the relevant services.
Therefore, the learned Writ Court rightly denied the relief to the appellant.
5. In the result, the Writ Appeal fails and it is dismissed. No costs.
Consequently, connected miscellaneous petition is closed.
Index :Yes/No (T.S.S.,J.) (S.A.I.,J.)
Internet :Yes/No 16.06.2021
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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.
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W.A.(MD)No.1182 of 2021
To,
1. The Secretary to Government,
Labour and Employment (Q1) Department,
Fort St.George, Chennai-6.
2. The Secretary to Government,
Municipal Administration and Water Supply
Department,
Fort St.George, Chennai-6.
3. The Director of Town Panchayats,
Kuralagam, Chennai.
4. The District Collector,
Kanyakumari District,
Nagarcoil.
5. The Assistant Director of Town Panchayats,
Collectorate, Nagarcoil.
6. The Executive Officer,
Kallukoottam Town Panchayat,
Kanyakumari District.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.1182 of 2021
T.S.SIVAGNANAM, J.
and
S.ANANTHI, J.
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W.A.(MD)No.1182 of 2021
16.06.2021
https://www.mhc.tn.gov.in/judis/
