Madras High Court
The Commissioner vs G.Vadivelu ... 1St Petitioner In ... on 15 July, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.Nos. 3495 & 3497 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.07.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE K.SURENDER
W.A.Nos. 3495 & 3497 of 2024
and
C.M.P.Nos. 27176 & 27190 of 2024
The Commissioner,
Villupuram Municipality,
Villupuram. ...Appellant in both appeals
Vs.
1.G.Vadivelu ... 1st Petitioner in W.A.No. 3495 of 2024
1. S.Krishnamoorthy ... 1st Petitioner in W.A.No. 3497 of 2024
2.Government of Tamil Nadu,
Rep. By its Secretary to Government,
Municipal Administration &
Water Supply Department,
Fort St.George, Chennai – 600009.
3.The Director,
Commissioner of Municipal Administration,
Raja Annamalaipuram,
Chennai. ... Respondents 2 & 3 in both appeals
Common Prayer: Writ Appeals filed under Clause 15 of Letters Patent,
against the order dated 01.02.2024 made in W.P.Nos. 16591 & 16605 of
2021.
1/6
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )
W.A.Nos. 3495 & 3497 of 2024
For Appellant : Mr.P.Kumaresan
Additional Advocate General assisted by
Mr.P.Dineshkumar in both appeals
For Respondents : Ms.A.Pramila for R1 in WA/3495/2024
Mr.V.Jayaprakash Narayanan for R1
In WA/3497/2024
Mr.P.Anandhakumar
Government Advocate for R2 & R3
In both appeals
COMMON JUDGMENT
(Judgment of the Court was made by R.SUBRAMANIAN, J.)
We do not find any merit in the appeal. The petitioners, who are
working as Overhead Tank Operators in Panchayats, which are annexed
with Villupuram Municipality sought for regularization.
2. The learned single Judge took note of the previous judgments on
the subject, including the judgment of the Division Bench of this Court in
the Commissioner, Corporation of Chennai Vs. the Principal Secretary to
Government in W.A.No.1615 of 2018 dated 23.11.2023 and held that
similar benefits have been conferred on employees working in Panchayats,
which were annexed with Corporation. The learned single Judge took of the
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )
W.A.Nos. 3495 & 3497 of 2024
fact that the judgment of the Division Bench dated 23.11.2023 referred
above was confirmed by the Hon'ble Supreme Court in SLP(Civil) Diary
No.32071 of 2024 on 27.09.2024. Another Division Bench of this Court, to
which, one of us (Hon'ble Mr.Justice R.Subramanian) was a party in
M.Shanmugam and Others Vs. Government of Tamil Nadu and others
reported in 2023 (1) CWC 495 has also passed orders regularizing the
services of the daily wage employees working in Panchayat Unions.
3. In the appeals on hand, it is seen that the 1st respondent in both the
appeals continued to work as Overhead Tank Operators under the
Municipality. It is stated that consequent upon the merger of the Panchayat
Unions with the Municipality, Government Orders have been passed
granting consolidated wages to the persons, who had worked as Overhead
Tank Operators in the Municipality. Payment of consolidated wages by
itself cannot be a supplement to regularization. Admittedly, it is stated
that the respondents have been working in the Panchayats and thereafter,
working in the Municipality for more than 2 ½ decades. Therefore, they
would definitely be entitled to the benefit of regularization.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )
W.A.Nos. 3495 & 3497 of 2024
4. In view of the judgment of the Division Bench referred to supra,
we do not see any reason to interfere with the order of the learned single
Judge. These Writ Appeals therefore, fail and they are accordingly,
dismissed. No costs. Consequently, connected miscellaneous petition are
closed.
(R.S.M., J.) (K.S., J.)
15.07.2025
kkn
Internet: No
Index: No
Speaking/Non-speaking order
Neutral Citation : No
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )
W.A.Nos. 3495 & 3497 of 2024
To:-
1.The Commissioner,
Villupuram Municipality,
Villupuram.
2.The Secretary to Government,
Government of Tamil Nadu,
Municipal Administration &
Water Supply Department,
Fort St.George, Chennai – 600009.
3.The Director,
Commissioner of Municipal Administration,
Raja Annamalaipuram,
Chennai.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )
W.A.Nos. 3495 & 3497 of 2024
R.SUBRAMANIAN, J.
and
K.SURENDER, J.
KKN
W.A.Nos. 3495 & 3497 of 2024
and
C.M.P.Nos. 27176 & 27190 of 2024
15.07.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/07/2025 06:03:19 pm )
