Madras High Court
T. Arumugam vs The State Rep. By on 20 February, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No.824 of 2024
IN 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.A.No. 824 of 2024
T. Arumugam ...Appellant
Vs.
1. The State Rep. By
Principal Secretary to Government,
School Education Department,
Secretariat, Chennai 600 009.
2. The Director,
Directorate of Elementary Education,
DPI Campus,
Nungambakkam, Chennai 600 018.
3. The District Collector,
Thiruvannamalai District.
4. The Chief Educational Officer,
Thiruvannamalai District,
Thiruvannamalai.
5. The District Elementary Educational Officer,
Cheyyar,
Thiruvannamalai District.
1/7
https://www.mhc.tn.gov.in/judis
W.A.No.824 of 2024
6. The Block Educational Officer,
Thellar Block,
Vandavasi Taluk,
Thiruvannamalai District. ...Respondents
Prayer: Writ Appeal filed under Clause 15 of the Letters Patent, to set aside
the order dated 11.12.2023 passed in WP No.25359 of 2023.
For Appellant : Mr.P. Murali,
For Respondents : Mr.U.M.Ravichandran
Special Government Pleader
****
JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
The claim of the petitioner for regularization was rejected by
the Writ Court on the ground that the petitioner was not appointed through
the Employment Exchange and as such there is an infraction of the law laid
down by the Hon’ble Supreme Court in State of Karnataka Vs. Umadevi
and others reported in 2006 (4) SCC 1, case. The issue relating to
regularization is no longer res integra. A Full Bench of this Court, to which
one of us (R.Subramanian, J.) was a party, in M.Sivappa v. The State of
https://www.mhc.tn.gov.in/judis
Tamil Nadu, reported in 2024 (2) CTC 1, has concluded as follows:
“39. We conclude that the judgments in State
of Tamil Nadu. by its Secretary, Public Works
Department. and another vs. S. John Charles and
others, and State of Tamil Nadu rep by its Secretary
to Government, Rural Development and Panchayat
Raj Department and others vs K.Rajakrishnan,
cannot be taken as laying down an inflexible rule of
law that any part-time or temporary employee who
has completed 10 years of service on 28.02.2006
will not be entitled to regularisation. The benefit of
regularisation will depend on the nature of the job
and the fact that whether the post falls within any
one of the 86 categories mentioned in the Special
Rules for Tamil Nadu Basic Service.”
2. It is not in dispute that the appellant was appointed to a post which
forms part of the 86 posts enumerated in the Special Rules for Tamil Nadu
Basic Service. Once the petitioner is appointed to a post governed by the
Tamil Nadu Basic Service, as per the judgment of the Full Bench, the
https://www.mhc.tn.gov.in/judis
appellant would be entitled to a regularization.
3. The learned Government Pleader would, however, draw our
attention to the judgment of Division Bench of this Court, to which one of us
(G.Arul Murugan, J.) was a party, in State of Tamil Nadu vs. P. Lakshmi,
made in WA No.3562 of 2019 dated 17.12.2024, where the Division Bench
held that if the appointment is made by the Parent-Teachers Association the
employee would not be entitled to the benefits.
4. That is not the case here, the appellant has been appointed in a post
which is sanctioned and the appointment is due to the death of the
incumbent. It is not in dispute that the appellant has been working as a
sweeper ever since the date of his appointment. Hence the appellant would
be entitled to the benefits of regularization.
5. The Writ Appeal is therefore allowed, the order of the learned
Single Judge is set aside, the Authorities will regularize the services of the
appellant with effect from the date on which he is completed 10 years of
https://www.mhc.tn.gov.in/judis
service i.e. from 28.11.2007. The appellant would be entitled to all attendant
benefits accruing out of the regularization with effect from the date on which
his services are directed to be regularized from 2007, which shall be
computed and paid within a period of 12 weeks from the date of receipt of a
copy of this order. There shall be no order as to costs.
(R.SUBRAMANIAN, J.) (G. ARUL MURUGAN, J.)
20.02.2025
jv
Index : No
Neutral Citation : No
Speaking order
Note : Issue Order Copy on 25.02.2025
To
1. The Principal Secretary to Government,
Government of Tamil Nadu
School Education Department,
Secretariat, Chennai 600 009.
2. The Director,
https://www.mhc.tn.gov.in/judis
Directorate of Elementary Education,
DPI Campus,
Nungambakkam, Chennai 600 018.
3. The District Collector,
Thiruvannamalai District.
4. The Chief Educational Officer,
Thiruvannamalai District,
Thiruvannamalai.
5. The District Elementary Educational Officer,
Cheyyar,
Thiruvannamalai District.
6. The Block Educational Officer,
Thellar Block,
Vandavasi Taluk,
Thiruvannamalai District.
https://www.mhc.tn.gov.in/judis
R.SUBRAMANIAN, J.
and
G. ARUL MURUGAN, J.
jv
20.02.2025
https://www.mhc.tn.gov.in/judis
