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The Commissioner vs K.Senthilkumar
2023 Latest Caselaw 5553 Mad

Citation : 2023 Latest Caselaw 5553 Mad
Judgement Date : 6 June, 2023

Madras High Court
The Commissioner vs K.Senthilkumar on 6 June, 2023
                                                                  W.A.(MD) No.540 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 06.06.2023

                                                      CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI


                                              W.A.(MD) No.540 of 2023
                                                        and
                                             C.M.P.(MD) No.5454 of 2023

                 The Commissioner
                 Kayalpattinam Municipality
                 Kayalpattinam, Tuticorin District                              ... Appellant

                                                        -vs-


                 1.K.Senthilkumar

                 2.The Secretary to Government
                   Municipal Administration &
                    Water Supply Department
                   Fort St.George, Chennai-9

                 3.The Managing Director-cum-
                    Commissioner of Municipal Administration
                   Ezhilagam, Chepauk, Chennai-5

                 4.The Regional Director
                   Municipal Administration Department
                   Tiruvananthapuram Road
                   Palayamkottai, Tirunelveli-2

                 5.S.Hemanth Prabhu                                             ... Respondents


                 ____________
                 Page 1 of 5

https://www.mhc.tn.gov.in/judis
                                                                           W.A.(MD) No.540 of 2023




                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 12.04.2022, passed in W.P.(MD) No.58 of 2016, on the file of this

                 Court.


                                  For Appellant     : Mr.J.Ashok

                                  For Respondents   : Mr.V.Karthikeyan for R1
                                                      Mr.V.Nirmal Kumar
                                                      Government Advocate for R2 to R4



                                                     JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

This is an unnecessary writ appeal. The appellant has, in his

proceedings bearing Na.Ka.No.110/2012/A1, dated 24.01.2013, acknowledged

the fact that the first respondent / writ petitioner had worked in Tiruchendur

Panchayat Union between 08.08.1996 to 31.03.2005 and has been working

from 01.04.2005 till 24.01.2013 in appellant – Municipality, on the basis of

the resolutions of the Municipality passed once in three months. Taking into

consideration such a long uninterrupted service and the fact that the first

respondent has worked without pay, the Writ Court had directed

regularization of his service. It is also on record that the services of the other

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.540 of 2023

similarly placed persons have been regularized in the other Municipalities.

Having recommended the case of the first respondent for absorption, the very

same Commissioner has now chosen to file this appeal against the directions

issued by the Writ Court. We are unable to appreciate the conduct of the

appellant – Municipality. Hence, this writ appeal fails and it is accordingly

dismissed.

2. There will be a direction the appellant – Municipality to

calculate the salary of the first respondent from September, 2022 till date and

pay the same to him, within a period of six weeks from the date of receipt of a

copy of this order. The order of the Writ Court regarding maintenance of

status quo till regularization of the first respondent's service shall be complied

with in its letter and spirit. No costs. Consequently, connected miscellaneous

petition is closed.

                                                            [R.S.M., J.]          [L.V.G., J.]
                                                                     06.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk



                 ____________


https://www.mhc.tn.gov.in/judis W.A.(MD) No.540 of 2023

To:

1.The Secretary to Government, Municipal Administration & Water Supply Department, Fort St.George, Chennai-9.

2.The Managing Director-cum-

Commissioner of Municipal Administration, Ezhilagam, Chepauk, Chennai-5.

3.The Regional Director, Municipal Administration Department, Tiruvananthapuram Road, Palayamkottai, Tirunelveli-2.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.540 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.540 of 2023 and C.M.P.(MD) No.5454 of 2023

06.06.2023

____________

https://www.mhc.tn.gov.in/judis

 
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