Madras High Court
G.Parimelazhagan vs The Registrar General on 20 February, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.P.Nos.37566 of 2024 etc., batch
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THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.02.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.Nos. 37566, 37570, 37574, 37583 & 37586 of 2024
and
W.M.P.Nos.40604, 40611, 40615, 40619, 40627, 40632 & 40634 of 2024
W.P.No.37566 of 2024:
G.Parimelazhagan ...Petitioner
Vs.
1.The Registrar General,
High Court of Madras,
High Court campus,
Chennai - 600 104.
2.The Principal Secretary to Government,
Home (Court V) Department,
Fort St. George, Chennai - 9.
3.The Principal District Judge,
Krishnagiri.
4.The Principal Accountant General (A and E),
AG's Office (Audit) Complex, Anna Salai,
Roast Revor Garden, Teynampet,
Chennai - 600 018.
5.The District Treasury Officer,
Krishnagiri.
1/12
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6.The Additional District Judge,
Hosur. ...Respondents
Prayer: Writ Petition filed under 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records of the
6th respondent in connection with the proceedings of ROC No.460/2024
dated 03.03.2024 and quash the same and direct the respondents to return the
amount that had been recovered from the petitioner.
W.P.No.37570 of 2024:
S.Lakshmi ...Petitioner
Vs.
1.The Registrar General,
High Court of Madras,
High Court campus,
Chennai - 600 104.
2.The Principal Secretary to Government,
Home (Court V) Department,
Fort St. George, Chennai - 9.
3.The Principal District Judge,
Dharmapuri.
4.The Principal Accountant General (A and E),
AG's Office (Audit) Complex, Anna Salai,
Roast Revor Garden, Teynampet,
Chennai - 600 018.
5.The District Treasury Officer,
Dharmapuri.
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6.The Session Judge,
Fast Track Mahila Court,
Dharmapuri. ...Respondents
Prayer: Writ Petition filed under 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records of the
6th respondent in connection with the proceedings of ROC No.1086/2022
dated 03.06.2022 and quash the same and direct the respondents to return the
amount that had been recovered from the petitioner.
W.P.No.37574 of 2024:
K.Munusamy ...Petitioner
Vs.
1.The Registrar General,
High Court of Madras,
High Court campus,
Chennai - 600 104.
2.The Principal Secretary to Government,
Home (Court V) Department,
Fort St. George, Chennai - 9.
3.The Principal District Judge,
Dharmapuri.
4.The Principal Accountant General (A and E),
AG's Office (Audit) Complex, Anna Salai,
Roast Revor Garden, Teynampet,
Chennai - 600 018.
5.The District Treasury Officer,
Dharmapuri.
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W.P.Nos.37566 of 2024 etc., batch
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6.The District Munsif-cum-Judicial Magistrate,
Pennagaram. ...Respondents
Prayer: Writ Petition filed under 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records of the
6th respondent in connection with the proceedings of ROC No.1662/2022
dated 28.10.2022 and quash the same and direct the respondents to return the
amount that had been recovered from the petitioner.
W.P.No.37583 of 2024:
S.Rajamani ...Petitioner
Vs.
1.The Registrar General,
High Court of Madras,
High Court campus,
Chennai - 600 104.
2.The Principal Secretary to Government,
Home (Court V) Department,
Fort St. George, Chennai - 9.
3.The Principal District Judge,
Dharmapuri.
4.The Principal Accountant General (A and E),
AG's Office (Audit) Complex, Anna Salai,
Roast Revor Garden, Teynampet,
Chennai - 600 018.
5.The District Treasury Officer,
Dharmapuri.
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W.P.Nos.37566 of 2024 etc., batch
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6.The District Judge,
Special District Court (MACT),
Krishnagiri. ...Respondents
Prayer: Writ Petition filed under 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records of the
6th respondent in connection with the proceedings of ROC No.1068/2023
dated 17.10.2023 and quash the same and direct the respondents to return the
amount that had been recovered from the petitioner.
W.P.No.37586 of 2024:
Chitra Manisekaran ...Petitioner
Vs.
1.The Registrar General,
High Court of Madras,
High Court campus,
Chennai - 600 104.
2.The Principal Secretary to Government,
Home (Court V) Department,
Fort St. George, Chennai - 9.
3.The Principal District Judge,
Dharmapuri.
4.The Principal Accountant General (A and E),
AG's Office (Audit) Complex, Anna Salai,
Roast Revor Garden, Teynampet,
Chennai - 600 018.
5.The District Treasury Officer,
Dharmapuri.
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W.P.Nos.37566 of 2024 etc., batch
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6.The District Judge,
Special District Court (MACT),
Krishnagiri. ...Respondents
Prayer: Writ Petition filed under 226 of the Constitution of India for
issuance of Writ of Certiorarified Mandamus, calling for the records of the
6th respondent in connection with the proceedings of ROC No.304A/2023
dated 10.03.2023 & R.O.C.No.628/2023, dated 01.06.2023 and quash the
same and direct the respondents to return the amount that had been
recovered from the petitioner.
For Petitioner in all W.Ps : Mr.A.Sakthivel
For Respondents in all W.Ps : Mr.S.Arjun Suresh,
Standing Counsel for RR1, 3 & 6
Mr.S.John J.Raja Singh,
Additional Govt. Pleader for RR2 & 5
Mr.V.Vijay Shankar,
Standing Counsel for R4
******
COMMON ORDER
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W.P.Nos.37566 of 2024 etc., batch
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(Order of the Court was made by R.SUBRAMANIAN, J.)
Challenge in these Writ Petitions is to the re-fixation and recovery
orders passed by the appointing Authorities.
2. The petitioners were working in the judiciary and the details are as
follows:-
Sl. Writ Petition Current Post Date of Particulars of the Impugned
No. Details Impugned Order
Order of
recovery and
refixation
1. W.P.No.37566/ Grade I - Bench 03.03.2024 Inadmissible increment given
2024 Clerk - to petitioner during transfer
Parimelazhagan Additional from Assistant to Bench Clerk -
District Court, Grade III. As per G.O.Ms.450
Hosur dated 11.08.2011 there is no
notional increment for the
transfer from the post of
Assistant to Bench Clerk Grade
III as both posts fall under the
same category of Class IV with
identical pay-scales.
Recovery:
1.Overpayment of
Rs.3,32,830/- for the period
between 01.01.2007 to
29.02.2024.
2.Overpayment to be recovered
from salary in 24 instalments.
Re-fixation:
3.Basic pay revised from
Rs.60,000/- to Rs.57,100/- per
month.
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W.P.Nos.37566 of 2024 etc., batch
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2. W.P.No.37570/ Sheristadar - Fast 03.06.2022 Inadmissible sanction of
2024 Track Principal increment on transfer from post
S.Lakshmi District Judge, of Copyist to Typist.
Krishnagiri
Recovery:
1.Overpayment of
Rs.3,17,816/- for the period
between 01.04.2003 to
31.05.2022.
2.Overpayment to be recovered
from salary in 32 instalments.
Re-fixation:
3.Basic pay revised from
Rs.68,200/- to Rs.66,200/- per
month.
3. W.P.No.37583/ Retired on 17.10.2023 5% personal pay inadvertently
2024 31.05.2023 as given.
S.Rajamani Bench Clerk -
Grade I - Special Recovery:
District Court 1.Overpayment of
(MACT), Rs.8,32,120/- for the period
Krishnagiri between 02.04.2001 to
28.02.2023.
2.Recovered from the
petitioner.
Re-fixation:
3.Basic pay revised from
Rs.62,700/- to Rs.55,700/- per
month from July.
4. W.P.No.37586/ Retired on 10.03.2023 5% personal pay inadvertently
2024 31.05.2023 as and given w.e.f.02.04.2001.
Chitra Snr. Sheristadar, 01.06.2023
Manisekaran Sub Court Recovery:
(MACT), 1.Overpayment of
Krishnagiri Rs.5,60,672/- for the period
between 02.04.2001 to
28.02.2023.
2.Recovered from death-cum-
retirement gratuity.
Re-fixation:
3.Basic pay revised from
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W.P.Nos.37566 of 2024 etc., batch
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Rs.57,400/- to Rs.51,000/- per
month from March 2023.
5. W.P.No.37574/ Retired on 28.10.2022 Inadvertent revision in pay
2024 30.04.2024 as basis of G.O.Ms.No.234 dated
K.Munusamy Senior Baliff 01.06.2009; notionally fixed
from 01.01.2006 and excess
pay and allowance paid from
01.07.2013.
Recovery:
1.Overpayment of
Rs.2,17,047/- for the period
between 01.07.2009 to
30.09.2022.
2.Overpayment to be recovered
from salary in 14 instalments
from October 2022 onwards.
Re-fixation:
3.Pay to be fixed at Rs.39,700/-
as on 01.01.2022.
3. Re-fixation was done mainly on the ground that there was a mis-
calculation and wrong sanction of increments. It is not in dispute that all
these employees belong to Class III or Class IV services. Their case is
squarely covered by the judgment of the Hon'ble Supreme Court in State of
Punjab and Others Vs. Rafiq Masih (White Washer's case) reported in AIR
2015 SC 69, wherein, the Hon'ble Supreme Court had held that recovery due
to wrong fixation cannot be made in cases of Class III and IV employees.
4. Hence, all these Writ Petitions will stand allowed. The orders of
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W.P.Nos.37566 of 2024 etc., batch
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recovery will stand quashed. However, the re-fixation made is sustained. If
any recovery had been made, the same shall be re-funded to the employees
within a period of twelve (12) weeks from the date of receipt of a copy of
this order. No costs. Consequently, the connected miscellaneous petition is
closed.
(R.S.M., J.) (G.A.M., J.)
20.02.2025
dsa
Index : No
Neutral Citation : No
Speaking order
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W.P.Nos.37566 of 2024 etc., batch
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To:
1.The Registrar General,
High Court of Madras,
High Court campus, Chennai - 600 104.
2.The Principal Secretary to Government,
Home (Court V) Department, Fort St. George, Chennai - 9.
3.The Principal District Judge, Krishnagiri.
4.The Principal Accountant General (A and E),
AG's Office (Audit) Complex, Anna Salai,
Roast Revor Garden, Teynampet, Chennai - 600 018.
5.The District Treasury Officer, Krishnagiri.
6.The Additional District Judge, Hosur.
7.The Principal District Judge, Dharmapuri.
8.The District Treasury Officer, Krishnagiri.
9.The Session Judge,
Fast Track Mahila Court, Dharmapuri.
10.The District Munsif-cum-Judicial Magistrate,
Pennagaram.
11.The District Judge,
Special District Court (MACT),
Krishnagiri.
12.The District Judge,
Special District Court (MACT),
Krishnagiri.
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W.P.Nos.37566 of 2024 etc., batch
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R.SUBRAMANIAN, J.
and
G.ARUL MURUGAN, J.
dsa
W.P.Nos. 37566, 37570, 37574, 37583 & 37586 of 2024
20.02.2025
https://www.mhc.tn.gov.in/judis
