Arulraj vs The Government Of Tamil Nadu
2025 Latest Caselaw 6112 Mad

Madras High Court

Arulraj vs The Government Of Tamil Nadu on 28 August, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                         W.A.(MD)No.2491 of 2025


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                    DATED : 28.08.2025

                                                             CORAM:

                                  THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                                AND
                                  THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN

                                               W.A.(MD)No.2491 of 2025

                Arulraj                                                                   ... Appellant

                                                                 -Vs-

                1.The Government of Tamil Nadu,
                  Rep. by its Secretary,
                  Human Resources and Management
                       Department, Secretariat,
                  Fort St.George, Chennai.

                2.The District Collector,
                  Sivagangai District, Sivagangai.

                3.Babu
                4.A.Duraipandi                                                            ... Respondents

                PRAYER: Appeal filed under Clause 15 of Letters Patent, praying this Court to
                set aside the order dated 13.08.2025 made in W.P.(MD)No.22273 of 2025 on the
                file of this Court.
                                        For Appellant           : Mr.N.Jeyaram Sidharth
                                        For R1 & R2             : Mr.M.Sarangan,
                                                                Additional Government Pleader

                Page 1 of 4




https://www.mhc.tn.gov.in/judis                ( Uploaded on: 01/09/2025 01:36:16 pm )
                                                                                             W.A.(MD)No.2491 of 2025




                                                             JUDGMENT

[Judgment of the Court was delivered by S.M.SUBRAMANIAM, J.]

The writ petitioner is the appellant before this Court. The Writ Petition

was filed, seeking for a direction to the 1st respondent to conduct an enquiry based

on the representation dated 07.08.2025 by following the provisions of the

bye-law of the Tamil Nadu Government Official's Union.

2.The very nature of the relief is not maintainable under Article 226 of

Constitution of India. It is an inter-se dispute among the Tamil Nadu Official's

Union Members.

3.The learned counsel appearing for the appellant would submit that

there was an election dispute.

4.All such disputes are to be resolved by approaching the competent

civil Court of law. Thus, the Writ Court is right in dismissing the Writ Petition.

The Writ Petition, against the internal dispute in an association, which is a

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 01:36:16 pm )

registered society, is not maintainable. Thus, this Writ Appeal stands dismissed.

No costs.

[S.M.S, J.] & [G.A.M., J.] 28.08.2025

NCC : Yes / No Index : Yes / No

Yuva

To

1.The Secretary Government of Tamil Nadu, Human Resources and Management Department, Secretariat, Fort St.George, Chennai.

2.The District Collector, Sivagangai District, Sivagangai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 01:36:16 pm )

S.M.SUBRAMANIAM, J.

AND G.ARUL MURUGAN, J.

Yuva

28.08.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/09/2025 01:36:16 pm )