K.Murugan vs The Secretary To Government Of Tamil ...
2025 Latest Caselaw 6774 Mad

Madras High Court

K.Murugan vs The Secretary To Government Of Tamil ... on 8 September, 2025

Author: Abdul Quddhose

Bench: Abdul Quddhose

                                                                                         W.P.(MD)No.111 of 2021




                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED : 08.09.2025

                                                         CORAM

                             THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE

                                             W.P.(MD)No.111 of 2021


                K.Murugan                                                                       ... Petitioner

                                                              Vs.

                1.The Secretary to Government of Tamil Nadu,
                  Municipal Administration and Water Supply Department,
                  Secretariat, Chennai.

                2.The Commissioner,
                  Municipal Administration,
                  Chennai-5.

                3.The Commissioner,
                  Tirunelveli Municipal Corporation,
                  Tirunelveli-1.

                4.The Assistant Commissioner,
                  Melapalayam Region,
                  Tirunelveli Municipal Corporation,
                  Tirunelveli.                                                                  ... Respondents

                PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                issuance of Writ of certiorarified mandamus, calling for the records connected
                with       the    impugned   order      passed        by      the      fourth   respondent       in

                1/4




https://www.mhc.tn.gov.in/judis              ( Uploaded on: 09/09/2025 02:52:10 pm )
                                                                                          W.P.(MD)No.111 of 2021

                Na.Ka.No.C1/3410/2020 dated 12/11/2010, quash the same and consequently
                direct the respondents to count the service rendered by the petitioner in the
                TWAD Board for the period from 05.10.1988 to 31.05.1992 along with the
                service rendered by the petitioner in the respondent Corporation from
                01.06.1992 and make necessary entries in the service records of the petitioner
                and to bring the petitioner under Old Pension Scheme existed at the relevant
                point and to extend the benefit of similarly placed persons who were regularized
                in terms of G.O.Ms.No.22, Personnel and Administrative Reforms (F)
                Department, dated 28.02.2006 with the benefit of Old Pension Scheme instead
                of New Pension Scheme which takes effect from 01.042003 in view of the
                appointment of the petitioner on 05.10.1988 prior to the cut off dated of
                01.04.2003 as Fitter through Employment Exchange in the sanctioned post on
                full time basis in the light of the Division Bench judgment of this Court
                reported in 2019 (4) CTC 865, dated 02.08.2019.


                                      For Petitioner             : Mr.S.Govindan

                                      For R-1                    : Mr.A.Baskaran,
                                                                   Additional Government Pleader

                                      For R-2 to
                                            R-4                 : Mr.S.P.Maharajan,
                                                                  Standing Counsel

                                                       ORDER

Learned counsel appearing for the petitioner would submit that the relief

sought for by the petitioner in this Writ Petition has now become infructuous.

He has also made an endorsement to that effect in the Court bundle.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 02:52:10 pm )

2. Accordingly, the Writ Petition stands dismissed as infructuous. There

shall be no order as to costs.

08.09.2025

NCC:yes/no Index:yes/no Internet:yes/no TSG To The Secretary to Government of Tamil Nadu, Municipal Administration and Water Supply Department, Secretariat, Chennai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 02:52:10 pm )

ABDUL QUDDHOSE, J.

TSG

08.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 09/09/2025 02:52:10 pm )