Madras High Court
Unknown vs The Government Of Tamil Nadu on 2 January, 2024
Author: G.Chandrasekharan
Bench: G.Chandrasekharan
W.P.Nos.26477 of 2010 & 11378 of 2011
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.01.2024
CORAM:
THE HONOURABLE MR.JUSTICE G.CHANDRASEKHARAN
W.P.No.26477 of 2010
and
W.P.No.11378 of 2011
1.S.Subramanian
2. S.C.Mallusamy
3.M.Ayyanar
4.V.V.Rajan
5.T.Nagarajan
6.V.Rajaraman
7.S.James Albert Paul
8.A.David
9.C.Shanmugham
10.P.Chinnaiyan
11.A.Ramasamy
12.S.Palanichamy
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W.P.Nos.26477 of 2010 & 11378 of 2011
13.V.Vellaisamy
14.K.Duraisingam
15.N.Thillainayagam
16.V.Alagirisamy
17.S.Rangaswamy
18.M.Jayapaul
19.M.Chinniah
20.J.Kamaraj
21.R.Pandian
22.J.Sakthivel
23.A.Jayashree
24.R.Bagyam
25.S.Pandian
26.K.Rangachari
27.D.Gnanaraj
28. S.Murugesan
29.Mercelene Florence
30.M.Ramachandran
31.C.Anantharaj
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W.P.Nos.26477 of 2010 & 11378 of 2011
32. A.Thirugnanam
33. M.Liakat Ali
34.S.Kannan
35.A.S.Prakasam
36.S.Parvathy
37.V.Arappalli
38. P.T.Ponnuraj
39.K.Subbaian
40.S.Kumarasamy
41.N.Gunasekaran
42.N.Ramachandran
43.L.Kanchanamala
44.S.Chandra
45.L.Shyamala Mani
46.P.Vijayam
47.M.Thevamani
48.N.Dhanalakshmi ....Petitioners in W.P.No.26477 of 2010
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W.P.Nos.26477 of 2010 & 11378 of 2011
1. N.Sarangan
2. R.Neelamegam
3. S.Sivanseyal
4. M.Rathinsabapathy
5. C.Kalliyaperumal
6. A.Shanmugam
7. M.Abdul Hadhi
8.R.Girija
9. S.Mariadoss
10.A.Panneerselvam
11.C.Rajendran
12. K.Ettiagoundar
13. K.Pandurangan
14.P.Aravamudhan
15.P.Pichamuthu
16.B.Ramalingam
17. K.Chinnasamy
18.D.Alavandar
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W.P.Nos.26477 of 2010 & 11378 of 2011
19. K.N.Narayanasamy
20. V.Elangovan
21. G.Surendran
22. N.Mahadevan
23.G.Natarajan
24.S.Muthukumaran
25.S.Dhanapalan
26.S.Thirunavukkarasu
27. M.D.Rajarathinam
28.G.Ramanujam
29.N.Ramalingam
30.M.Jayaraman
31.S.Krishanmurthi
32.R.sSenthamaraikannan
33.R.Ramadoss
34.V.Amirthavalli
35.M.Thambiraj
36.R.Paramasivam
37.D.Pandurangan
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W.P.Nos.26477 of 2010 & 11378 of 2011
38.V.Paramasivam
39. M.Ranganathan
40. P.Arasappan
41.M.Rajamanickam
42.S.Ramasamy
43.K.O.S.Bahurdeen
44.R.Dhanalakshmi
45.V.Chidambaram
46.S.Kamala
47.S.Periyayal
48.R.Thirupurasundari
49.K.Kasthori
50.P.Boopathy ....Petitioners in W.P.No.11378 of 2011
Vs
1. The Government of Tamil Nadu
Represented by Secretary to the Government,
School Education Department,
Fort St. George,
Chennai – 600 009.
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W.P.Nos.26477 of 2010 & 11378 of 2011
2. The Government of Tamil Nadu,
Represented by its Secretary,
Finance Department,
Fort St. George,
Chennai – 600 009.
3. The Director of School Education,
College Road,
Chennai – 600 006. .... Respondents in both W.Ps
COMMON PRAYER: Writ Petition is filed under Article 226 of
Constitution of India, pleased to issue a Writ of Certiorarified Mandamus,
calling for the records of the first and third respondent in relation to letter
No.25103/A1/09-2 dated 21.01.2010 and proceedings
Na.Ka.No.82853/C1/C2/09 dated 25.02.2010 respectively and quash the
same and issue a consequential direction to the respondents to extend the
benefit of the G.O.Ms.No.1581, Education Department dated 06.11.1989 to
the petitioners as well in the way and manner as implemented as in the case
of “A” wing teachers and to grant arrears of pay and pension.
For Petitioners : Mr.R.Saseetharan
For Respondents : Mr.K.Thippu Sulthan
Government Advocate (Crl.Side)
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W.P.Nos.26477 of 2010 & 11378 of 2011
COMMON ORDER
The Writ Petitions have been filed to issue a Writ of Certiorarified
Mandamus challenging a letter dated 21.01.2010 bearing reference
No.25103/A1/09-2 and proceedings dated 25.02.2010 bearing reference
Na.Ka.No.82853/C1/C2/09 respectively passed by the first and third
respondents and issue a consequential direction to the respondents to
extend the benefit of G.O.Ms.No.1581, Education Department, dated
06.11.1989 to the petitioners as well, in the way and manner as in the case
“A” wing teachers and to grant arrears of pay and pension.
2. The learned counsel for the petitioners submitted that, in a similar
writ petition filed by similarly placed employees in W.P.No.25673 of 2011,
this Court on 27.11.2023, taking note of the fact that similar Writ Petitions
filed by similarly placed employees were dismissed and Writ Appeals in
W.A.No.1214 of 2014 etc., were also dismissed and the aggrieved parties
ie., similarly place employees have filed SLP(C)D.No.12761 of 2020 before
the Hon'ble Supreme Court of India and when that matter is pending,
considering the dismissal of Writ Petition, Writ Appeals and pendency of
SLP, this Court has passed the following order:
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W.P.Nos.26477 of 2010 & 11378 of 2011
“6. In view of the above, this Writ Petition is disposed
of on the following terms
(i) The prayer in the writ petition shall stand dismissed
in terms of the judgment of this Court dated 19.08.2019 in
W.A.No.1214 of 2014 etc.,:
(ii) In the event, SLP(C)D.No.12761 of 2020 is
allowed and any relief is granted in favour of the petitioners
therein ie., P.R.Rengasamy and others, it is open for the writ
petitioners to make a representation before the respondents
and upon the receipt of the said representation along with the
order of Hon'ble Supreme Court, it would be incumbent upon
the respondents to reconsider the case of the petitioners in
terms of the order of the Hon'ble Supreme Court.”
The learned counsel for the petitioners seeks this Court to pass similar
order.
3. Taking note of the fact that, the Writ Petitions and Writ Appeals
filed for similar relief were dismissed and that against the dismissal of Writ
Appeal, SLP(C)D.No.12761 of 2020 is pending before the Hon'ble
Supreme Court of India, this Court passes the following order:
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W.P.Nos.26477 of 2010 & 11378 of 2011
(i) The prayer in the writ petitions shall stand
dismissed in terms of the judgment of this Court dated
19.08.2019 in W.A.No.1214 of 2014 etc.,:
(ii) In the event, SLP(C)D.No.12761 of 2020 is allowed
and any relief is granted in favour of the petitioners therein ie.,
P.R.Rengasamy and others, it is open for the writ petitioners to
make a representation before the respondents and upon the
receipt of the said representation along with the order of
Hon'ble Supreme Court, it would be incumbent upon the
respondents to reconsider the case of the petitioners in terms of
the order of the Hon'ble Supreme Court.
02.01.2024
Index :Yes/No
Internet:Yes/No
Sma
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https://www.mhc.tn.gov.in/judis
W.P.Nos.26477 of 2010 & 11378 of 2011
To
1. The Government of Tamil Nadu
Represented by Secretary to the Government,
School Education Department,
Fort St. George,
Chennai – 600 009.
2. The Government of Tamil Nadu,
Represented by its Secretary,
Finance Department,
Fort St. George,
Chennai – 600 009.
3. The Director of School Education,
College Road,
Chennai – 600 006.
________
https://www.mhc.tn.gov.in/judis
W.P.Nos.26477 of 2010 & 11378 of 2011
G.CHANDRASEKHARAN, J
Sma
W.P.Nos.26477 of 2010 & 11378 of 2011
02.01.2024
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https://www.mhc.tn.gov.in/judis
