Madras High Court
C.Chellam vs The Government Of Tamil Nadu on 6 April, 2022
W.P.(MD)No.2870 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)No.2870 of 2019
&
WMP(MD)No.2167 of 2019
C.Chellam ... Petitioner
Vs.
1. The Government of Tamil Nadu
represented by its Home Secretary,
Fort St.George, Chennai.
2. The Director General of Police,
Mylapore, Chennai.
3. The Commissioner of Police,
Madurai City, Madurai. ... Respondents
PRAYER: Writ Petition under Article 226 of the Constitution of India, to
issue a Writ of Certiorarified Mandamus, calling for the records
pertaining to the impugned order of the 3rd respondent dated 21/12/2017
in C.No.A1/19691/411/2017 and quash the same as illegal in so far as the
petitioner concerned and consequently direct the respondents to upgrade
1/6
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.2870 of 2019
the petitioner as Special Sub Inspector of Police with effect from the first
of the month succeeding the date of completion of 25 years of service
and also to pay all the monetary and pensionary benefits as per 6 th pay
commission recommendations within a short frame.
For Petitioner : Mr.K.Chengiz Khan
For Respondents : Mr.A.K.Manikkam,
Special Government Pleader
ORDER
The relief sought for in theses writ petitions is to quash the
impugned order of the third respondent dated 21/12/2017 in
C.No.A1/19691/411/2017 and consequently to direct the respondents to
upgrade the petitioner as Special Sub Inspector of Police with effect from
the first of the month succeeding the date of completion of 25 years of
service and also to pay all the monetary and pensionary benefits as per 6th
pay commission recommendations.
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
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.2870 of 2019
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
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
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W.P.(MD)No.2870 of 2019
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)No.2870 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 petitioner is at liberty to approach the
competent authorities for redressal of his 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, this Writ Petition is disposed of. No
costs. Consequently, connected miscellaneous petition is closed.
06.04.2022
Index:Yes/No
Internet:Yes/No
Ns
https://www.mhc.tn.gov.in/judis
W.P.(MD)No.2870 of 2019
S.M.SUBRAMANIAM,J.
Ns
To
1. The Government of Tamil Nadu
represented by its Home Secretary,
Fort St.George, Chennai.
2. The Director General of Police,
Mylapore, Chennai.
3. The Commissioner of Police,
Madurai City, Madurai.
W.P.(MD)No.2870 of 2019
&
WMP(MD)No.2167 of 2019
06.04.2022
https://www.mhc.tn.gov.in/judis
