Madras High Court
Mani vs The Principal Secretary To Government ... on 8 September, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.(MD)No.17762 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.09.2025
CORAM
THE HON'BLE MR.JUSTICE ABDUL QUDDHOSE
W.P.(MD)No.17762 of 2021
and
W.M.P.(MD)No.14646 of 2021
Mani : Petitioner
Vs.
1.The Principal Secretary to Government of Tamil Nadu,
Department of Finance (Pay Cell),
Secretariat,
Fort St. George,
Chennai.
2.The Principal Secretary to Government of Tamil Nadu,
School Education Department,
Secretariat,
Fort St. George,
Chennai.
3.The Director of School Education (Higher Secondary),
DPI Complex,
College Road,
Chennai – 600 006.
1/6
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W.P.(MD)No.17762 of 2021
4.The Chief Educational Officer,
Pudukkottai. : Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India, to issue a of a Writ of Certiorarified Mandamus, to quash
Clause 9 of G.O.(Ms)No.90, School Education Department dated
09.05.2018 as illegal and arbitrary and in consequence there of
direct the respondents to extent the benefit of G.O.Ms.No.216,
Finance (PC) Department dated 22.03.1993 to the petitioner and
revises the pension and other benefits due to him in accordance with
law.
For Petitioner : Mr.P.Ganapathi Subramanian
For Respondents : Mr.S.Shaji Bino
Special Government Pleader
ORDER
This Writ Petition has been filed challenging Clause 9 of
G.O.(Ms)No.90, School Education Department dated 09.05.2018.
2.The very same G.O. was a subject matter of challenge
before the Full Bench of this Court and the Full Bench of this Court
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by its order dated 09.12.2016 in Review Application No.227 of 2015,
eventhough granted certain benefits, has held that the said benefits
shall be extended to the parties who were before the Full Bench
alone and no fresh Writ Petitions could be entertained on and from
09.12.2016. The operative portion of the said order is reproduced
hereunder:
“38.Today, .....
i) .....
ii) ....
iii) ....
iv) It is further made clear that the benefits
as directed above, shall be extended to the parties
who are before this Court alone and no fresh Writ
Petitions would be entertained on and from
09.12.2016.”
3.Admittedly, this Writ Petition was filed only on 25.08.2021
and therefore, as per the Full Bench judgment, referred to supra,
this Writ Petition is not maintainable, since it has been filed after
09.12.2016.
4.For the foregoing reasons, there is no merit in this Writ
Petition.
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5.Accordingly, this Writ Petition stands dismissed. There shall
be no order as to costs. Consequently, the connected miscellaneous
petition is closed.
08.09.2025
Index :Yes / No
Internet : Yes / No
NCC : Yes/No
MR
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To
1.The Principal Secretary to Government of Tamil Nadu,
Department of Finance (Pay Cell),
Secretariat,
Fort St. George,
Chennai.
2.The Principal Secretary to Government of Tamil Nadu,
School Education Department,
Secretariat,
Fort St. George,
Chennai.
3.The Director of School Education (Higher Secondary),
DPI Complex,
College Road,
Chennai – 600 006.
4.The Chief Educational Officer,
Pudukkottai.
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ABDUL QUDDHOSE., J.
MR
08.09.2025
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