Madras High Court
A.Arumugam vs The State Of Tamil Nadu on 20 October, 2022
W.P.No.17097 of 2016
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.10.2022
CORAM
THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
W.P.No.17097 of 2016
A.Arumugam ...Petitioner
Vs.
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
School Education Department,
Fort St. George,
Chennai – 600 009.
2.The Director of Elementary Education,
DPI Compound,
College Road,
Chennai – 600 006.
3.The Assistant Elementary Educational Officer,
Gangavalli,
Salem District – 636 105.
4.The Accounts Officer,
Office of the Principal Accountant General,
(Accounts and Entitlement), Tamil Nadu,
361, Anna Salai,
Chennai- 600 018. ..Respondents
1/6
https://www.mhc.tn.gov.in/judis
W.P.No.17097 of 2016
Prayer : Writ Petition filed Under Article 226 of the Constitution of India, to issue
a writ of Certiorarified Mandamus, calling for the records of the impugned
proceedings of the 4th respondent in No.Pen.17/4/11715586/Rn/15-16/NAR
Dt.05.02.2016, and quash the same and consequently direct the 4th respondent to
accept the proposal submitted by the 3rd respondent, as the fixation was based on the
orders issued in G.O.Ms.No.234, School Education, dated 10.09.2005 and the
orders of the Hon'ble Division Bench dt.29.07.2011 in W.P.No.19106/10 and to
sanction all the benefits.
For Petitioner : Mr.G.Amalraj
For Respondents : Mrs.S.Mythraye Chandru
Special Government Pleader
for R1 to R3
Mrs.Hema Murali Krishnan for R4
ORDER
The issues raised in this writ petition regarding the Government Order passed
in G.O.Ms.No.234, School Education (G2) Department dated 10.09.2009, is no
more res integra. The Division Bench of this Court passed an order on 25.06.2018
in W.A.Nos.429 to 438 of 2018 as under:
https://www.mhc.tn.gov.in/judis
W.P.No.17097 of 2016
"4. We have also heard the learned Government Advocate
appearing for the respondents and perused the order the learned
Single Judge in the light of the judgment of the Supreme Court in
State of UP v. Arvind Kumar Srivastava ((2015) 1 SCC 347), wherein
it has been held as under:-
"Those persons who did not challenge the wrongful action in
their cases and acquiesced into the same and woke up after long
delay only because of the reason that their counterparts who had
approached the court earlier in time succeeded in their efforts, then
such employees cannot claim that the benefit of the judgment
rendered in the case of similarly situated persons be extended to
them. They would be treated as fencesitters and laches and delays,
and/or the acquiescence, would be a valid ground to dismiss their
claim."
5. In the instant case, some people, who felt aggrieved by the
G.O., have filed the Original Application in the year 1993 before the
Tamil Nadu Administrative Tribunal and the same was allowed.
Thereafter, it appears that these petitioners approached this court
after lapse of 25 years and hence, the ratio laid down by this court for
extending similar benefits to the similarly placed persons is hit by
laches and the view taken by the Division Bench in W.A.No.312 to
https://www.mhc.tn.gov.in/judis
W.P.No.17097 of 2016
318 of 2011. The order passed by the learned Single Judge does not
warrant any modification as it does not suffer from any illegality or
infirmity. In that view of the matter, all the above writ appeals are
dismissed. No costs. The connected miscellaneous petitions are
closed."
2. The judgment of the Division Bench was taken by way of an appeal before
the Hon'ble Supreme Court of India in SLP (Civil) Diary No.5529 of 2019, which
was dismissed. Consequently, the present writ petition also stands dismissed.
However, there shall be no order as to costs.
20.10.2022
Index : Yes
Internet : Yes
Speaking order : Yes
ssr
To
1.The State of Tamil Nadu,
Rep. by its Secretary to Government,
School Education Department,
Fort St. George,
Chennai – 600 009.
https://www.mhc.tn.gov.in/judis
W.P.No.17097 of 2016
2.The Director of Elementary Education,
DPI Compound,
College Road,
Chennai – 600 006.
3.The Assistant Elementary Educational Officer,
Gangavalli,
Salem District – 636 105.
4.The Accounts Officer,
Office of the Principal Accountant General,
(Accounts and Entitlement), Tamil Nadu,
361, Anna Salai,
Chennai- 600 018.
https://www.mhc.tn.gov.in/judis
W.P.No.17097 of 2016
S.M.SUBRAMANIAM, J.
ssr
W.P.No.17097 of 2016
20.10.2022
https://www.mhc.tn.gov.in/judis
