Madras High Court
M.Premkumar vs The Director Of Elementary Education on 16 September, 2025
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P(MD)NO.18296 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :16.09.2025
CORAM:
THE HONOURABLE MR JUSTICE ABDUL QUDDHOSE
W.P(MD)No.18296 of 2021
M.Premkumar ... Petitioner
.Vs.
1.The Director of Elementary Education,
Chennai.
2.The District Educational Officer,
Melur,
Madurai District.
3.The Block Educational Officer,
Melur,
Madurai District. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Certiorarified
Mandamus calling for the records pertaining to the order passed
by the third respondent in his proceedings in Oo.Mu.No.
560/A1/2020, dated 24.09.2021 and quash the same and direct the
respondents to sanction the personal pay of Rs.750/- to the
Petitioner notionally with effect from 1.1.2006 and monetary
benefits with effect from 1.1.2011 as per G.O.Ms.No.23,
Finance(Pay Cell)Department, dated 12.1.2011.
1/5
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 01:30:32 pm )
W.P(MD)NO.18296 of 2021
For Petitioner : Mr.V.Panneer Selvam
For Respondents : Mr.S.Shaji Bino
Special Govt. Pleader
ORDER
This Writ Petition has been filed challenging the impugned
order, dated 24.09.2021 passed by the third respondent rejecting
the Petitioner’s request to sanction personal pay to the Petitioner
at Rs.750/- notionally with effect from 01.01.2006 and monetary
benefits with effect from 01.01.2011 as per G.O.Ms.No.23,
Finance(Pay Cell)Department, dated 12.01.2011.
2.The very same Government Order was the subject-matter
of interpretation by the Division Bench of this Court in its
judgment, passed in REV.APLC(MD)Nos.89 and 117 of 2021 and
W.A(MD)Nos.1854 to 1859 of 2021 and C.M.P(MD)Nos.8111 to
8116, 8833 and 7836 of 2021, dated 4.2.2022 in the case of the
Secretary to Government, School Education Department, Fort
St.George, Chennai and others .vs. A.Chandramohan.
3.In the said judgment, it was made clear as seen from
Paragraph 4 that G.O.Ms.NO.23, Finance(Pay Cell)Department,
dated 12.1.2011 will not apply to all those employees who were
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 01:30:32 pm )
W.P(MD)NO.18296 of 2021
promoted before the crucial date ie., before 1.8.2010 and in the
case on hand, the petitioner was promoted on 24.06.2006.
Therefore G.O.Ms.No.23, Finance (Pay Cell) Department, dated
12.1.2011 will not get attracted and the Petitioner is not entiled to
claim special allowance as per the judgment of the Division Bench
stated supra.
4.In view of the Division Bench Judgment referred to supra,
this Writ Petition is not maintainable. Accordingly, this Writ
Petition stands dismissed. No costs.
16.09.2025
NCS : Yes/No
Index : Yes / No
Internet : Yes / No
vsn
To
1.The Director of Elementary Education,
Chennai.
2.The District Educational Officer,
Melur,
Madurai District.
3.The Block Educational Officer,
Melur,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 01:30:32 pm )
W.P(MD)NO.18296 of 2021
Madurai District.
ABDUL QUDDHOSE.,J.
vsn
ORDER MADE IN
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 01:30:32 pm )
W.P(MD)NO.18296 of 2021
16.09.2025
https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/09/2025 01:30:32 pm )
