The State Of Tamil Nadu vs S.Balasubramanian
2021 Latest Caselaw 5817 Mad

                                                                     W.A.(MD)No.357 of 2021

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 04.03.2021

                                                    CORAM:

                             THE HONOURABLE MR.JUSTICE M.M.SUNDRESH
                                                      AND
                               THE HONOURABLE MRS.JUSTICE S.ANANTHI
                                            W.A.(MD)No.357 of 2021
                                                       and
                                          C.M.P(MD)No.1234 of 2021


                 1.The State of Tamil Nadu,
                   Rep. by its Secretary to Revenue Department,
                   Secretariat
                   Chennai.

                 2.The Special Commissioner and
                   Commissioner of Revenue Administration,
                   Chepauk,
                   Chennai.                                             : Appellants


                                                       Vs.

                 1.S.Balasubramanian

                 2.The Accountant General
                   (Accounts & Entitlements) Tamil Nadu,
                    No.361, Anna Salai,
                    Chennai.                                            : Respondents



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                                                                           W.A.(MD)No.357 of 2021




                 PRAYER: Appeal filed under Clause 15 of the Letters Patent as against the order

                 dated 09.01.2020 made in W.P.(MD)No.16568 of 2014.


                                   For Appellants           : Mrs.J.P.Padmavathi Devi
                                                              Special Government Pleader

                                   For Respondents          : Mr.A.Thirumurthy - R1

                                                               Mr.P.Gunasekaran - R2
                                                               Standing counsel

                                                       *****


                                                    JUDGMENT

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

The issue involved in this writ appeal is already covered by an order,

dated 26.02.2021 in W.A.(MD)No.1629 of 2018, wherein, we have held that the

past service of the first respondent / writ petitioner, while working as a Village

Karnam, on a part time basis cannot be reckoned, in view of the existence of a

separate set of rules providing for computing pension.

http://www.judis.nic.in W.A.(MD)No.357 of 2021

2. In such view of the matter, the writ appeal stands allowed. No

costs. Consequently, connected miscellaneous petition is closed.

Index : Yes / No [M.M.S.,J.] [S.A.I.,J.] Internet : Yes 04.03.2021 rm

To

1.The Secretary to Revenue Department, The State of Tamil Nadu, Secretariat Chennai.

2.The Special Commissioner and Commissioner of Revenue Administration, Chepauk, Chennai.

http://www.judis.nic.in W.A.(MD)No.357 of 2021

M.M.SUNDRESH, J.

AND

S.ANANTHI, J.

rm

W.A.(MD)No.357 of 2021

04.03.2021

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