The Principal Secretary To Government vs P. Mathu
2024 Latest Caselaw 19664 Mad

Madras High Court

The Principal Secretary To Government vs P. Mathu on 19 October, 2024

Author: D.Krishnakumar

Bench: D.Krishnakumar

                                                                               W.A.No.1957 of 2024


                                    THE HIGH COURT OF JUDICATURE AT MADRAS
                                                    DATED: 19.10.2024
                                                         CORAM:
                                  THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                    AND
                                     THE HONOURABLE MR.JUSTICE P.B.BALAJI

                                                    W.A.No.1957 of 2024
                                                           and
                                                  C.M.P.Nos.14070 of 2024

                     1. The Principal Secretary to Government,
                        Rural Development & Panchayat Raj Department,
                        Fort St. George, Chennai 600 009.

                     2. The Director,
                        Rural Development & Panchayat Raj,
                        Panagal Building, Saidapet,
                        Chennai 600 015.

                     3. The District Collector,
                        Krishnagiri District,
                        Krishnagiri.

                     4. The Enquiry Officer/Executive Engineer (RD)
                        District Rural Development Agency,
                        Krishnagiri.                                        ...Appellants

                                                            Vs.
                     P. Mathu
                     Assistant Executive Engineer,
                     Rural Development & Panchayat Department,
                     Hosur Sub-Division, Royakotta Road,
                     Hosur 635 109.                                         ... Respondent

                     1/5


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                                                                                    W.A.No.1957 of 2024


                     Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
                     the order dated 12.06.2023 made in W.P.No.8553 of 2022.
                           For Appellants          :   Mrs. V. Yamuna Devi
                                                       Special Govt. Pleader
                           For Respondents         :   Mr.G.Sankaran, Senior Counsel,
                                                       for Mr.C.Mariappan
                                                       JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)

This Writ Appeal is filed seeking to set aside the order dated

12.06.2023 made in W.P.No.8553 of 2022.

2. The learned Special Government Pleader appearing for the

appellants would submit that the writ Court has passed an order quashing

the impugned orders. The first limb of the order is quashing the charge

memo dated 28.03.2018. To that extent the Government Order has been

passed dropping the proceedings initiated against the respondent in

G.O.(D).No.136, Rural Development and Panchayat Raj (E2) Department,

dated 13.05.2024. The second limb of the order passed by this Court is a

direction to the appellants to pass orders extending the service and monetary

benefits to the respondent herein within four weeks.

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3. Mr.G.Sankaran, learned Senior Counsel appearing for the

respondent has produced the proceedings in G.O.(D).No.136, Rural

Development and Panchayat Raj (E2) Department, dated 13.05.2024. In the

aforesaid order, the proceedings initiated against the respondent has been

dropped and a copy of the same is placed on record. He would also make a

request that a direction may be issued for consideration of his service and

monetary benefits in accordance with law.

4. In view of the above, this Writ Appeal is disposed of with a

direction to the appellants 1 and 2 to consider and pass orders on merits for

extending the service and monetary benefits to the respondent/ writ

petitioner within eight (8) weeks from the date of receipt of a copy of the

order. No costs. Consequently, the connected miscellaneous petition is

closed.

                                                                      (D.K.K., J.)    (P.B.B, J.)
                     dsa                                                      19.10.2024
                     Index             : Yes / No
                     Neutral Citation : Yes / No

Speaking order / Non-Speaking order

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To:-

1. The Principal Secretary to Government, Rural Development & Panchayat Raj Department, Fort St. George, Chennai 600 009.

2. The Director, Rural Development & Panchayat Raj, Panagal Building, Saidapet, Chennai 600 015.

3. The District Collector, Krishnagiri District, Krishnagiri.

4. The Enquiry Officer/Executive Engineer (RD) District Rural Development Agency, Krishnagiri.

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

D.KRISHNAKUMAR, J.

and P.B.BALAJI, J.

dsa

19.10.2024

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