Madras High Court
Unknown vs The State Of Tamil Nadu on 30 November, 2022
W.P.Nos.25235 & 25273 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.11.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.Nos.25235 & 25273 of 2019
W.P.No.25235 of 2019:
1.A.Manivannan
2.A.Ramasamy
3.A.Gopalan
4.R.Krishnamoorthy
5.S.Irudhayasamy
6.S.Natarajan
7.V.Amirtham
8.A.Soosai Manickam
9.A.Gopala Ramanujam
10.M.Radhakrishnan
11.K.Karuppiah
12.M.Balraj
13.M.R.Surendran
14.V.Veerasamy
15.S.Dhayalan
16.K.Sellam
17.U.Angamuthu
18.A.Mahaboob
19.V.Angamuthu
20.V.P.Ramasamy
21.M.Sampoornam
22.T.Selvarathinam
23.A.Rukmani
24.K.Kandasamy
25.P.Kamatchi
26.A.Perumal Raj
27.R.Gurusamy
https://www.mhc.tn.gov.in/judis
1/8
W.P.Nos.25235 & 25273 of 2019
28.A.Ponnusamy
29.A.Muthuramalingam
30.R.Thirunavukkarasu
31.K.Pandiyan
32.K.Narayanasamy
33.R.Balasubramanian
34.M.Jayalakshmi
35.A.S.Murugesan
36.S.Panneerselvam
37.S.Tamilarasi
38.K.Rukmani
39.S.Vijayalakshmi
40.A.Swaminathan
41.S.Syed Azeez
42.N.Krishnan
43.J.Gandhi Anna
44.C.Pitchai
45.N.Balsubramanian
46.C.Thangamuthu
47.V.Chandrakanthamani
48.M.Muthaiyan
49.P.Chinnasamy
50.V.Balasubramanian
51.N.Lakshmikanthan
52.N.Sethuraman
53.S.Kasinathan
54.R.Rangannan
55.M.Marudhai
56.V.S.Ramanathan
57.J.Venkatasubramanian
58.P.Jagajothi
59.K.Thirumalayee
60.S.Edward
61.A.Govindarajan
62.P.Chandran
63.C.Sathy
64.V.Sakunthala
65.S.Rajarathinam
66.G.Thangamani
https://www.mhc.tn.gov.in/judis
2/8
W.P.Nos.25235 & 25273 of 2019
67.S.Rajalakshmi
68.P.Ramachandran ...Petitioners
Vs.
1.The State of Tamil Nadu,
Rep.by its Secretary to Government,
Finance (Pay Cell) Department
Fort St.George, Chennai – 600 009.
2.The State of Tamil Nadu,
Rep.by its Secretary to Government,
Rural Development & Panchayat Raj Department,
Fort St.George, Chennai – 600 009.
3.The State of Tamil Nadu,
Rep.by its Secretary to Government,
Revenue Department,
Fort St.George, Chennai – 600 009.
4.The Commissioner of Rural Development and
Panchayat Raj Department,
Panagal Building,
Saidapet, Chennai – 600 015.
5.The District Collector,
Trichy District,
Trichy.
6.The District Collector,
Ariyalur District,
Ariyalur.
7.The District Collector,
Salem District,
Salem.
8.The District Collector,
Villupuram District, Villupuram.
https://www.mhc.tn.gov.in/judis
3/8
W.P.Nos.25235 & 25273 of 2019
9.The District Collector,
Karur District,
Karur.
10.The District Collector,
Dharmapuri District,
Dharmapuri. ..Respondents
W.P.No.25273 of 2019:
1.M.Palaniyandi
2.K.Swaminathan
3.R.Sivalingam
4.S.Vetrivelayutham
5.C.Srinivasan
6.R.Seethalakshmi
7.S.Kunchithabatham
8.T.S.Sundaram
9.N.Dharanidharan
10.G.Gopalan
11.M.S.Srinivasan
12.K.Thirunavukarasu
13.K.Rangasamy
14.G.Radhakrishnan
15.T.Sathappan
16.S.Ayyasamy
17.S.Narasimman
18.S.T.Selvaraj
19.V.Balakrishnan
20.S.Neela ...Petitioners
Vs.
1.The State of Tamil Nadu,
Rep.by its Secretary to Government,
Finance (Pay Cell) Department
Fort St.George, Chennai – 600 009.
https://www.mhc.tn.gov.in/judis
W.P.Nos.25235 & 25273 of 2019
2.The State of Tamil Nadu,
Rep.by its Secretary to Government,
Rural Development & Panchayat Raj Department,
Fort St.George, Chennai – 600 009.
3.The Commissioner of Rural Development and
Panchayat Raj Department,
Panagal Building,
Saidapet, Chennai – 600 015.
4.The District Collector,
Nagapattinam District,
Nagapattinam.
5.The District Collector,
Thanjavur District,
Thanjavur.
6.The District Collector,
Thiruvarur District,
Thiruvarur. ..Respondents
Common Prayer : Writ Petitions filed Under Article 226 of the
Constitution of India, to issue a Writ of Mandamus, directing the
respondents to revise the Scales of Pay of the Petitioners as Per
G.O.Ms.No.71 (Finacne) Pay Cell dated 26.02.2011 in accordance with the
directions given in Para 51(vi) of the Judgment rendered by the Division
Bench of this Hon'ble High Court in W.A.No.504/2013 dated 27.02.2014
with all consequential benefits such as revised pension arrears of pension.
For Petitioners : Mr.K.Sannjay
(in both W.Ps)
For Respondents : Mr.P.Gurunathan
Additional Government Pleader
(in both W.Ps)
https://www.mhc.tn.gov.in/judis
W.P.Nos.25235 & 25273 of 2019
COMMON ORDER
The learned counsel appearing on behalf of the writ petitioners seek
permission of this Court to withdraw the present writ petitions. He has also
made an endorsement to that effect.
2. Recording the above said submission and endorsement of the
learned counsel for the petitioners, both the writ petitions stand dismissed as
withdrawn. No costs.
30.11.2022
Index : Yes
kak
To
1.The Secretary to Government,
State of Tamil Nadu,
Finance (Pay Cell) Department
Fort St.George, Chennai – 600 009.
2.The Secretary to Government,
State of Tamil Nadu,
Rural Development & Panchayat Raj Department,
Fort St.George, Chennai – 600 009.
3.The Secretary to Government,
State of Tamil Nadu,
Revenue Department,
Fort St.George, Chennai – 600 009.
https://www.mhc.tn.gov.in/judis
W.P.Nos.25235 & 25273 of 2019
4.The Commissioner of Rural Development and
Panchayat Raj Department,
Panagal Building,
Saidapet, Chennai – 600 015.
5.The District Collector,
Trichy District,
Trichy.
6.The District Collector,
Ariyalur District,
Ariyalur.
7.The District Collector,
Salem District,
Salem.
8.The District Collector,
Villupuram District, Villupuram.
9.The District Collector,
Karur District,
Karur.
10.The District Collector,
Dharmapuri District,
Dharmapuri.
11.The District Collector,
Nagapattinam District,
Nagapattinam.
12.The District Collector,
Thanjavur District,
Thanjavur.
13.The District Collector,
Thiruvarur District,
Thiruvarur.
https://www.mhc.tn.gov.in/judis
W.P.Nos.25235 & 25273 of 2019
S.M.SUBRAMANIAM, J.
kak
W.P.Nos.25235 & 25273 of 2019
30.11.2022
https://www.mhc.tn.gov.in/judis
