The State Of Tamil Nadu vs Shanmugaiah
2021 Latest Caselaw 5627 Mad

                                                                  W.A.(MD)Nos.1075 to 1079 of 2020

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATE : 03.03.2021

                                                  CORAM

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                             AND
                              THE HONOURABLE MRS.JUSTICE S.ANANTHI

                                      W.A.(MD)Nos.1075 to 1079 of 2020
                                                    and
                              C.M.P.(MD)Nos.5873, 5876, 5879, 5882, 5884 of 2020


                1.The State of Tamil Nadu,
                  Rep. by its Secretary,
                  Department of Revenue,
                  Fort St. George
                  Chennai – 600 009.

                2.The District Collector,
                  Thoothukudi District,
                  Thoothukudi.

                3.The Tahsildar,
                  Ottapidaram Taluk
                  Thoothukudi District.                        ... Appellants/
                                                               Respondents 2,3,&4
                                                     Vs.
                1.Shanmugaiah                                  ... Respondent in
                                                               W.A.No.1075

                1.Kasipandi                                    ... Respondent in
                                                               W.A.No.1076

                1.Muthupandi                                   ... Respondent in
                                                               W.A.No.1077


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                                                                   W.A.(MD)Nos.1075 to 1079 of 2020

                1.Perumal                                        ... Respondent in
                                                                 W.A.No.1078

                1.Bommusamy                                      ... Respondent in
                                                                 W.A.No.1079

                2.The Principal Accountant
                   General (A&E) Pension,
                  391 Anna Salai
                  Chennai.                                       Respondents in all appeals/
                                                                         2nd respondent
                Common Prayer : Appeal filed under Clause 15 of the Letters Patent Act against
                the order passed by this Court in W.P.(MD)Nos.15005, 15006, 15009 and 15010
                of 2018 and 16550/2017 dated 30.07.2018.
                            For Appellants             : Mr.K.P.Krishnadoss in all appeals
                                                         Special Government Pleader

                            For Respondents          : Mr.J.Lawrance for R1 in all appeals
                                                     Mr.P.Gunasekaran for R2
                                                   *****

                                             COMMON JUDGMENT

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


                            The issue involved is no longer res integra. Considering the same

                issue, the Division Bench consists of us has held in batch of writ appeals in

                W.A.(MD) Nos.1629 of 2018 etc., batch dated 26.02.2021, that reckoning of

                the past services is not permissible in the light of the Special Rules involved

                and keeping in view of the status of the respondents, while working in the

                erstwhile post of Thalaiyari.

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                                                                       W.A.(MD)Nos.1075 to 1079 of 2020

                          2.In the result, the appeals filed by the Government of Tamil Nadu

                stand allowed by setting aside the orders passed by the learned Single Judge. No

                costs. Consequently, connected Miscellaneous Petitions are closed.




                Index    :Yes/No                             [M.M.S.J.,]       [S.A.I.J.,]
                Internet :Yes                                           03.03.2021

                RR

                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,
                Secretary,
                  Department of Revenue,
                  Fort St. George
                  Chennai – 600 009.

                2.The District Collector,
                  Thoothukudi District,
                  Thoothukudi.

                3.The Tahsildar,
                  Ottapidaram Taluk
                  Thoothukudi District.




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                                                   W.A.(MD)Nos.1075 to 1079 of 2020

                                                         M.M.SUNDRESH, J.

AND S.ANANTHI, J.

RR

Common Judgment in W.A.(MD)Nos.1075 to 1079 of 2020 and C.M.P.(MD)Nos.5873, 5876, 5879, 5882, 5884 of 2020

03.03.2021

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