P.L.Muthu vs The District Collector
2024 Latest Caselaw 19285 Mad

Madras High Court

P.L.Muthu vs The District Collector on 4 October, 2024

Author: R.Subramanian

Bench: R.Subramanian

                                                                              W.A(MD)No.1773 of 2024

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 04.10.2024

                                                     CORAM :

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

                                            W.A(MD)No.1773 of 2024
                                                    and
                                           C.M.P(MD)No.13564 of 2024

                P.L.Muthu                                                        ... Appellant

                                                         vs.

                1. The District Collector,
                Pudukkottai District,
                Pudukkottai.

                2. The Block Development Officer,
                Panchayat Union,
                Annavasal,
                Pudukkottai District.

                3. The Commissioner
                Annavasal Panchayat Union,
                Annavasal,
                Pudukkottai District.                                            ... Respondents

                          Prayer : Appeal filed under Clause 15 of the Letters Patent, against the
                order dated 14.02.2022 in W.P(MD)No.21858 of 2019.


                          For Appellant   : Ms.P.Kalaiyarasi Bharathi
                          For Respondents : Mr.P.T.Thiraviam, Government Advocate


https://www.mhc.tn.gov.in/judis
                Page No.1 of 4
                                                                                 W.A(MD)No.1773 of 2024

                                                        JUDGMENT

(Judgement of the Court was made by R.SUBRAMANIAN, J.)

A illegal retrospective promotion that was granted to the appellant / writ

petitioner resulted in the order of recovery. The Writ Court has refused to

interfere with the order of recovery on the ground that the promotion granted to

the appellant / writ petitioner is totally illegal, as it even predates the actual date

on which the appellant joined the 3rd respondent Panchayat. We, therefore, see

no merit in the writ appeal. The Writ Appeal fails and it is accordingly

dismissed. No costs. Consequently, connected miscellaneous petition is

closed.

                                                                   (R.S.M, J.)   (L.V.G, J.)
                                                                         04.10.2024
                Index                     : No
                Neutral Citation          : No
                bala

                To

1. The District Collector, Pudukkottai District, Pudukkottai.

2. The Block Development Officer, Panchayat Union, Annavasal, Pudukkottai District.

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

3. The Commissioner Annavasal Panchayat Union, Annavasal, Pudukkottai District.

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

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

bala

JUDGMENT MADE IN

DATED : 04.10.2024

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