Madras High Court
The State Of Tamil Nadu vs B.Ilamparithi on 4 March, 2025
Author: R.Subramanian
Bench: R.Subramanian
W.A.No.583 of 2025
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 04.03.2025
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.A.No.583 of 2025
and
C.M.P.No.4692 of 2025
1.The State of Tamil Nadu,
Represented by its Secretary,
Rural Development and Panchayat,
Raj Department, Fort St. George,
Chennai.
2.The Director,
Rural Development and Panchayat Raj Department,
Panagal Maligai, Saidapet,
Chennai.
3.The District Collector,
Vellore District. ... Appellants
Vs.
B.Ilamparithi ... Respondent
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent, praying to
set aside the order dated 23.04.2024 made in W.P.No.13563 of 2022 and allow
the Writ Appeal.
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Page No.: 1 of 6
W.A.No.583 of 2025
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For Appellants : Mr.S.John J.Raja Singh,
Additional Government Pleader
For Respondent : Mr.P.Nethaji
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JUDGMENT
(Judgment of the Court was delivered by R.SUBRAMANIAN, J.)
The issue is one with reference to regularization of a person who was
appointed on compassionate grounds. The reasons for non-regularization cited
by the respondents are,
(i) The petitioner did not complete the Bhavanisagar training and
(ii) He did not produce the Death Certificates of his mother and brother.
2. As regards the first reason the issue is covered by the judgment of this
Court in The State of Tamil Nadu and another Vs. K.Socrates and another
made in W.A.Nos.1640 and 1641 of 2017 dated 01.03.2023, wherein, it has
been held as follows:-
"In view of the aforesaid categorical pronouncements of this
Court, it has to be concluded that neither the delay in sending a
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person for training at the Bhavanisagar Institution nor the non-
fulfilment of required period of service in the feeder category
could be a ground to deny promotion unless it is shown that the
particular employee was responsible for the same. We have given
the dates above, from which it could be seen that at least there was
a delay of 5 years in regularising the services of the respondents
who were appointed on compassionate grounds. That delay is
definitely attributed to the Authorities. "
3. The Division Bench has also referred to other decisions on the subject
viz., G.Sonaimuthu Vs. The Government of Tamil Nadu, made in WA(MD)
No.1006 of 2016, The District Collector, Thoothukudi District and another
Vs. S.Sasisivanandam and the judgment in Government of Tamil Nadu Vs.
K.Anbalagan and others made in W.A.No.2682 of 2019. As per the above
pronouncements, if it is found that the individual was sent for training belatedly
that cannot be a ground to refuse regularization of his services. The writ Court
has, as of fact, found that the employee was sent for training only in the year
2016 and therefore he cannot be blamed for non-completion of training within a
specified period.
4. With regard to second reason viz., non-production of death certificates,
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the very reason is flimsy. The employee was appointed on compassionate
ground, even while appointing him, the death certificates of his mother and
brother were verified by the Department. Therefore, the second ground on
which the regularization is denied is also unjust.
5. We therefore see no reason to interfere with the orders of the writ
Court. The Writ Appeal fails and it is accordingly dismissed. No costs.
Consequently, the connected miscellaneous petition is closed.
(R.S.M.,J.) (G.A.M.,J.)
04.03.2025
dsa
Index : No
Neutral Citation : No
Speaking order
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To
1.The Secretary,
State of Tamil Nadu,
Rural Development and Panchayat,
Raj Department, Fort St. George,
Chennai.
2.The Director,
Rural Development and Panchayat Raj Department,
Panagal Maligai, Saidapet,
Chennai.
3.The District Collector,
Vellore District.
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R.SUBRAMANIAN, J.
and
G.ARUL MURUGAN, J.
dsa
04.03.2025
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