Madras High Court
The Principal Secretary To Government vs S.Sivakumar on 24 November, 2025
Author: M.S.Ramesh
Bench: M.S. Ramesh
W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.11.2025
CORAM :
THE HONOURABLE MR. JUSTICE M.S. RAMESH
and
THE HONOURABLE MR. JUSTICE R.SAKTHIVEL
W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
and C.M.P.Nos.12485 and 12462 of 2021
and C.M.P.Nos.3292 and 11672 of 2022
1.The Principal Secretary To Government
Home (TR.VII) Department, Secretariat,
Chennai - 600 009
2.The Transport Commissioner
Chepauk, Chennai - 5 ... Appellants
in all W.A.
Vs.
1. S.Sivakumar
2. S.Suresh
3. S.Gnanasekarapandiyan
4. B.Venkatesh
Page 1 of 11
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
5. S.P.Senthilraja
6. M.Senthilkumar
7. S.Sriram Karthi
8. P.Saravanan
9. B.Sridhar
10. D.Sampathkumar
11. M.Venkatesan
12. V.Hydhar Ali
13. E.Tamilselvan
14. M.Prasanth
15. N.Natarajan
16. K.Balamurugan
17. D.Thangaprakasam ... Respondents in WA.1920/2021
1. K.Karthikeyan
2. P.Sivakumar
3. R.Thiravidamani
4. N.Muthuraja
5. K.Saravanan
6. S.Abdul Wahid
7. P.Dinesh
8. L.Kaliswaran
9. K.Saravanan
10. G.Muthukumaran … Respondents in WA.1921/2021
1. K.Vigrahaa
2. D.Karthikeyan
3. M.Santhosh Kumar
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
4. P.Dharmaraju
5. S.Chandrasekaran
6. R.Ayyappan
7. R.Andrew Kingsly
8. D.Varadharajan
9. Boopathy.P
10. S.Suthish
11. D.Venkatesan
12. R.V.Senthil Krithik
13. A.Udhayakumar
14. S.Stalin Ambedkar
15. Pandiarajan.K
16. M.sasikumar
17. Premkumar.C
18. R.Rajkamal
19. Karthik.M
20. Nadesapandian.A
21. Damodaran
22. A.Gaspar Raj
23. I.Hariharasuthan
24. S.Hariharan
25. J.Selvaganapathy
26. R.Rajkumar
27. P.Manoj
28. P.Sudharsan
29. Kalaiselvan.K
30. R.Samsudeen,
31. Saravanan.P
32. Vengatesh T
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
33. S.Veeraiyia
34. L.Ravikumar
35. Stanley Jeba Singh A.P … Respondents in WA.456/2022
1. E.S.Vanumamalai
2. Ravi.K
3. M.Selva Perumal
4. S.Sivasankar
5. M.Muthusaravanan
6. Subramanian.R
7. M.Rajkumar
8. Mashesh Kumar.K
9. Nainar.R
10. P.Sankar Kumar
11. B.Anbu
12. S.Franklin
13. D.Arun Raja
14. S.Gunasekaran
15. M.Nirmal Raj
16. Jaganathan.K
17. K.R.Senthil Prakash
18. G.Prasad
19. M.Narayanan
20. Kathirvela.A
21. Udayabaskar.R
22. M.Padmanabhan
23. K.Venkatachalam
24. K.Bakkiyaraju
25. G.Pannerselvam
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
26. M.Arul
27. A.Jayaprakasam
28. M.Subramaniam
29. A.Selvam
30. R.Rajendra Prasath
31. Sakkan.M
32. R.Selvaraj
33. V.Rajalakshmi
34. N.Saravanan
35. M.Shanmugaraja
36. S.Selvanathan
37. M.Kartheesan
38. S.Narayanan
39. P.Kumar
40. N.Shanmugasundar
41. Manickavasagam.R
42. P.S.Krishnamoorthy
43. V.Senthil Kumar
44. M.Meenatchi
45. V.Mohan … Respondents in WA.1687/2022
Common Prayer: Writ Appeals filed under Clause 15 of Letters Patent,
praying to set aside the judgments dated 03.02.2021, 07.12.2021 and
14.02.2022 made in W.P.No.14782 of 2020, W.P.No.19961 of 2020
W.P.No.7352 of 2021 and W.P.No.7893 of 2021 on the file of this Court
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
and allow the above Writ Appeals.
For Appellant : Mr.P.S.Raman
Advocate General
Assisted by Mrs.V.Yamunadevi
Special Government Pleader
For Respondents : Mr.V.Vijay Shankar
COMMON JUDGMENT
M.S.RAMESH, J.
and
R.SAKTHIVEL, J.
When the respondents herein had sought for issuance of Writ of
Mandamus before the Writ Court, for regularization of their services as
System Analysts, Programmers and Data Entry Operators, the learned
Single Judge had allowed the Writ Petitions and consequently directed the
Government to regularize their services, by declaring that their earlier
services under a contract, was sham and nominal. Before the Writ Court,
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
as well as before this Bench, the predominant ground raised by the
Transport Department is that the services of these respondents and
similarly placed persons were engaged through a contractor. When
‘Vahan Sarathi’ online web portal was introduced by the Transport
Department with effect from 01.01.2019, the service of all these contract
employees was discontinued with effect from 31.12.2018.
2. Admittedly, the posts of System Analysts / Programmers / Data
Entry Operators are not sanctioned posts in the Transport Department. It
is also not disputed that the service of these System Analysts /
Programmers / Data Entry Operators was discontinued way back on
31.12.2018, since the nature of that job had become obsolete.
3.Sanctioning of posts in a Government Department would be a
decision which is in the exclusive domain of the State and this Court, in
exercise of its powers under Article 226 of the Constitution of India,
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
would not normally interfere and issue directions on such policy
decisions of the State.
4.In this background, we do not approve of the directions passed in
the Writ Petitions, granting regularization of services of the contract
labourers.
5.Mr.V.Vijay Shankar, the learned counsel appearing for the
respondents submitted that the Transport Commissioner has already made
recommendations though his letter dated 01.01.2018 stating that the
duties rendered by the System Analysts / Programmers / Data Entry
Operators are perennial and absolutely necessary for sanctioning of such
posts. As stated earlier, such a call for sanctioning of posts requires to be
taken only by the State. However, the ends of justice could be secured if
the Government is called upon to consider the Transport Commissioner’s
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W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
letter dated 01.01.2018 recommending for creation of such posts and take
a final decision in the matter, within a stipulated time.
6.In the light of the above observations and directions, the orders
passed in the Writ Petitions are set aside and all the Writ Appeals stand
allowed. The State Government is called upon to consider the proposal
sent by the Transport Commissioner through his letter dated 01.01.2018
and take a final decision, as expeditiously as possible. No costs.
Consequently, the connected miscellaneous petitions are closed.
[M.S.R, J.] [R.S.V, J.]
24.11.2025
kas
Index: Yes / No
Neutral Citation
Speaking / Non Speaking
M.S.RAMESH, J.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:15:51 pm )
W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
and
R.SAKTHIVEL, J.
kas
W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
and C.M.P.Nos.12485 and 12462 of 2021
and C.M.P.Nos.3292 and 11672 of 2022
https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:15:51 pm )
W.A.Nos.1920 and 1921 of 2021
and W.A.Nos.456 and 1687 of 2022
24.11.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 01/12/2025 04:15:51 pm )
