Madras High Court
A.Karmegam(Rtd Ssi) vs The Government Of Tamil Nadu on 6 April, 2022
W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:06.04.2022
CORAM:
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
1.A.Karmegam(Rtd SSI) ..Petitioner in W.P(MD)No.1733/2019
2.M.Arumugam(Rtd SSI) ..Petitioner in W.P(MD)No.1771/2019
3.R.Kulandairaj(Rtd SI) ..Petitioner in W.P(MD)No.1772/2019
4.P.Murugan(Rtd SSI) ..Petitioner in W.P(MD)No.1773/2019
5.N.Nagapandi(Rtd SI) ..Petitioner in W.P(MD)No.1774/2019
Vs.
1. The Government of Tamil Nadu,
rep.by its Secretary to Home Department,
Fort St.George,
Chennai-600 009.
2. The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai-600 004.
3. The Superintendent of Police,
Trichy District. ... Respondents in all W.Ps
COMMON PRAYER: Writ Petitions under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing the 2nd
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W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
and 3rd respondents to revise and regularize the service seniority and
give the notional promotion and revise the pension with monetary
benefits equal to the post of inspector of Police Rank to the petitioner on
the basis of the implementation order passed to the one
D.Thangapandiyan SSI, S.Michel Antony SSI, R.Paul Durai SSI and their
proceedings C.No.A1/12265/2013, R.O.O.No.141/2015 dated
27.03.2015 and on the basis of the petitioners representations dated
19.09.2018, 13.02.2018, 07.09.2018, 19.09.2018 and 27.09.2018
respectively.
For Petitioners in
all W.Ps : Mr.A.Rajaram
For Respondents in : Mr.A.K.Manikkam
all W.Ps Additional Government Pleader
COMMON ORDER
The relief sought for in theses writ petitions is to direct the
respondents 2 and 3 to revise and regularize the service seniority and
give the notional promotion and revise the pension with monetary
benefits.
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W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
2.Based on such notional promotion, a batch of writ petitions were
filed with the similar claim for retrospective promotion and the learned
counsel for the petitioners made a submission that against the judgment
of the Hon'ble Division Bench, Special Leave Petition was filed and the
matter is subjudiced before the Hon'ble Supreme Court of India.
3.However, the learned Special Government Pleader appearing for
the respondents made a submission that during the pendency of the
Special Leave Petition before the Hon'ble Supreme Court of India, the
Hon'ble Full Bench of this Court decided the issue and delivered the
judgment on 04.02.2022 as follows:
42.In view of the above discussion, we proceed to
answer the second question that has been referred to this
Full Bench hereunder:
“We hold that the Division Bench in V.Samy case did
not lay down the law correctly and we uphold the law laid
down in V.Ramachandran case to the extent that there is no
deemed upgradation or deemed promotion contemplated in
the relevant Government orders and the benefit of
upgradation/promotion to the next level can be
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W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
granted/claimed only on completion of the qualifying
service in each level/rank as prescribed in the relevant
Government Orders. At the risk of repetition, insofar as
understanding the expression “retrospective operation” is
concerned, we hold that The Government Orders operate
prospectively but it imposes/grants new results in respect of
a past event. In other words, the Government Order
operates forward but it looks backward and in that it
attaches new consequences for the future to an event that
took place before the Government Order was issued. If the
Government Orders are understood in this perspective, there
is no need to get into the issue of “retrospective operation.
Thus, we are of the view that the Division Bench while
rendering the judgment in V.Ramachandran case has dealt
with the Government Orders in its proper perspective and
the judgment in V.Samy case is hereby overruled.”
4.As per the judgment of the full bench, the judgment in V.Samy
case was held as the law not correctly lay down and the judgment in
V.Ramachandran case, is upheld by the Hon'ble Full Bench of this Court.
However, it is contended that against V.Ramachandran case, Special
Leave Petition was filed and the same is subjudiced before the Hon'ble
Supreme Court of India.
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W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
5.In view of the facts and circumstances, the judgment of the Full
Bench upholds and as of now Special Leave Petition in V.Ramachandran
case is pending before the Hon'ble Supreme Court of India. If at all any
orders are passed by the Hon'ble Supreme Court of India in the said case,
and if any benefit is granted, the petitioners are at liberty to approach the
competent authorities for redressal of their grievances. However, as of
now, the judgment of the Full Bench of this Court, dated 04.12.2022, is
to be followed in all respects.
6.With the above observations, these Writ Petitions are disposed
of. No costs.
06.04.2022
Index:Yes/No
Internet:Yes/No
Ns
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W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
S.M.SUBRAMANIAM,J.
Ns
To
1. The Government of Tamil Nadu,
rep.by its Secretary to Home Department,
Fort St.George,
Chennai-600 009.
2. The Director General of Police,
Kamarajar Salai,
Mylapore,
Chennai-600 004.
3. The Superintendent of Police,
Trichy District.
W.P.(MD)Nos.1733 and 1771 to 1774 of 2019
06.04.2022
https://www.mhc.tn.gov.in/judis
