Madras High Court
R.P.Arul vs State Level Scrutiny Committee Iii on 22 September, 2025
W.P.No.26770 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.09.2025
CORAM :
THE HONOURABLE MR. MANINDRA MOHAN SHRIVASTAVA,
CHIEF JUSTICE
AND
THE HONOURABLE MR.JUSTICE G.ARUL MURUGAN
W.P.No.26770 of 2025
R.P.Arul .. Petitioner
Vs.
1. State Level Scrutiny Committee III
rep. by the Chairman and
Additional Secretary to Government
Adi Dravidar and Tribal Welfare (CV-6) Department
Secretariat, Chennai 600 009.
2. The Chief General Manager (Human Resources)
Chennai Petroleum Corporation Limited
Manali, Chennai 600 068. .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India
seeking a writ of Mandamus forbearing respondent no.1 Committee
from further inquiring into the community status of the petitioner
and directing respondent no.2 to pay the petitioner all his
retirement benefits within a reasonable time as may be fixed by the
Hon'ble Court.
For Petitioner : Mr.M.Radhakrishnan
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W.P.No.26770 of 2025
For Respondents : Mr.A.Edwin Prabakar
State Government Pleader
for Respondent-1
ORDER
(Order of the Court was made by
the Hon'ble Chief Justice)
Heard.
2. Petitions are being filed by petitioner one after another to
assail the correctness of the action of second respondent in
initiating inquiry and various orders passed by this Court from time
to time, last order being dated 04.11.2022. Petitioner has again,
now, approached this Court seeking issuance of a writ of Mandamus
forbearing first respondent from further inquiring into his
community status and has also prayed for direction to second
respondent to pay him all his retirement benefits within a
reasonable time as may be fixed by this Court.
3. The only ground urged in the petition is that in view of the
Supreme Court judgment in the case of Union of India v. S.Renuka
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[SLP(C) No.24458/2019 dated 03.03.2023], after retirement of
petitioner, enquiry could not be continued.
4. The submission made by learned counsel for petitioner is
required to be rejected. Firstly, petitioner had earlier filed a writ
petition and the same was allowed by this Court dated 04.11.2022.
Having set aside the order, this Court, thereafter, proceeded to
pass the following order:
“9.There will be a direction to the State Level Scrutiny
Committee to have the exercises of redone by the District
Level Vigilance Cell and the Anthropologist who shall visit
the native place of the petitioner's mother viz., Karvetti
Nagaram, Chittoor District of Andhra Pradesh and submit a
fresh Report. The State Level Scrutiny Committee will decide
on the community status of the petitioner on the basis of such
report to be filed by the District Level Vigilance Cell and the
Anthropologist. There shall be no order as to costs.
Consequently, connected miscellaneous petition is closed.”
5. It appears that second respondent has now, again,
proceeded to hold inquiry against petitioner.
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6. In the meantime, it appears that petitioner attained the age
of superannuation and retired on 31.05.2025. Now, petition is
directed against the continuance of inquiry on the ground that this
issue stands covered by order of the Supreme Court in Union of
India v. S.Renuka supra.
7. Aforesaid decision does not come to the aid of petitioner,
because, in his case, enquiry is being held in compliance of order
dated 04.11.2022 passed earlier. It operates both in favour of as
well as against petitioner.
8. In that view of the matter, petition has no merit and is,
therefore, liable to be dismissed. Accordingly, petition is dismissed.
There shall be no order as to costs.
(MANINDRA MOHAN SHRIVASTAVA, CJ) (G.ARUL MURUGAN,J)
22.09.2025
Index : Yes/No
Neutral Citation : Yes/No
kpl
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To
1. The Chairman and Additional Secretary to Government
State Level Scrutiny Committee III
Adi Dravidar and Tribal Welfare (CV-6) Department
Secretariat, Chennai 600 009.
2. The Chief General Manager (Human Resources)
Chennai Petroleum Corporation Limited
Manali, Chennai 600 068.
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THE HON'BLE CHIEF JUSTICE
AND
G.ARUL MURUGAN,J.
(kpl)
22.09.2025
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