Madras High Court
N.Muniyandisamy vs The Government Of Tamil Nadu on 17 November, 2021
W.P(MD)No.10435 of 2018
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 17.11.2021
CORAM:
THE HONOURABLE DR JUSTICE ANITA SUMANTH
W.P.(MD) No.10435 of 2018
1.N.Muniyandisamy
2.K.S.Mariappan
3.T.Tharmaraj
4.A.Murugiah
5.S.Subbiah
6.A.Xavier Raj ... Petitioners
Vs.
1.The Government of Tamil Nadu,
Rep. by its Principal Secretary to Government,
Fiannce (Pay Cell) Department,
Fort St. George,
Chennai – 600 009.
2. The Government of Tamil Nadu,
Rep. by its Secretary to Government,
Rural Development and Panchayat Raj Department,
Fort. St. George,
Chennai – 600 009.
3.The Commissioner of Rural Development,
And Panchayat Raj Department,
Panagal Building,
Saidapet, Chennai 600 01
4. The District Collector (PD Section),
Thoothukudi District.
5.The District Collector (PD Section),
Ramanathapuram District.
1/5
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W.P(MD)No.10435 of 2018
6. The District Collector (PD Section),
Kanyakumari District.
7. The District Collector (PD Section),
Tirunelveli District. ..Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of writ of Mandamus directing the respondents to revise the scales of
pay of the petitioners as per G.O.Ms.No.71 (Finance) Pay Cell dated
26.02.2011, in accordance with directions given in Para 51(vi) of the judgment
rendered by Division Bench of this Court in W.A.No.504 of 2013 dated
27.02.2014 with all consequential benefits such as revised pension, arrears of
pension and salary as the case may be within time frame by this Court.
For Petitioner : Mr.A.P.Muthupandian
For Respondents : Mr..K.S.Selvaganesan
Additional Government Pleader
ORDER
I have had occasion to deal with the same issue as arising in this writ
petition in W.P(MD)Nos.3313 to 3315 of 2018 and after hearing both sides,
have passed orders on 16.11.202 directing the District Collector (PD
Section)/R4, Sivagangai District to dispose the representation of that petitioner
fixing a time frame for the same.
2. In view of the identity of facts and legal position, without expressing
any view on the merits of the claim made by the petitioners, and seeing as the
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W.P(MD)No.10435 of 2018
petitioners have filed representation dated 30.01.2017 before the respondents
putting forth the identical claim made by them in the present writ petition, the
following direction is issued.
3. A direction is issued to the concerned District Collectors/R4 to R7 to
dispose the afore said representation dated 30.01.2017 in consultation with the
Commissioner of Rural Development and Panchayat Raj Department/R3, after
hearing the petitioners and in accordance with applicable Government Orders
and in accordance with law. The aforesaid exercise shall be completed within a
period of eight(8) weeks from today.
4. This Writ Petition is disposed as above. No costs.
17.11.2021
Index : Yes
Internet: Yes
CM
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.P(MD)No.10435 of 2018
1.The Principal Secretary to Government,
Fiannce (Pay Cell) Department,
Fort St. George,Chennai – 600 009.
2. The Government of Tamil Nadu,
Rep. by its Secretary to Government,
Rural Development and Panchayat Raj Department,
Fort. St. George,Chennai – 600 009.
3.The Commissioner of Rural Development,
And Panchayat Raj Department,
Panagal Building,Saidapet, Chennai 600 01
4. The District Collector (PD Section),
Thoothukudi District.
5.The District Collector (PD Section),
Ramanathapuram District.
6. The District Collector (PD Section),
Kanyakumari District.
7. The District Collector (PD Section),
Tirunelveli District.
https://www.mhc.tn.gov.in/judis
W.P(MD)No.10435 of 2018
DR. ANITA SUMANTH , J.
CM
W.P.(MD) No.10435 of 2018
17.11.2021
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