[Cites 1, Cited by 0]
Madras High Court
J.Suresh Kumar vs The Secretary To Government on 10 March, 2026
W.P.(MD) No.6413 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 10.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD) No.6413 of 2026
J.Suresh Kumar ... Petitioner
-vs-
1.The Secretary to Government
Rural Development and
Development Raj Department
Secretariat
Chennai-600 009
2.The Commissioner
Rural Development and
Panchayat Raj Department
Panagal Building
Saidapet
Chennai-600 015
3.The District Collector
(Development)
Karur District
Karur ... Respondents
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W.P.(MD) No.6413 of 2026
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus directing the 1st respondent herein to pass appropriate
orders on the proposal forwarded by the 3rd respondent seeking relaxation of
the relevant service rules for the petitioner in light of his representation dated
24.06.2025 for fixation of seniority on par with his junior and for grant of
consequential promotion to the post of Block Development Officer, including
monetary and service benefits within a time frame to be fixed by this Court
and in any event before the petitioner attains the age of superannuation.
For Petitioner : Mr.S.Balamurugan
For Respondents : Mr.S.Shaji Bino
Special Government Pleader
ORDER
Mr.S.Shaji Bino, learned Special Government Pleader, takes notice
for the respondents.
2. With the consent of both sides, this writ petition is disposed of
at the admission stage.
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3. Heard the learned counsel for the petitioner and the learned
Special Government Pleader appearing for the respondents.
4. It is the case of the petitioner that he was initially appointed as
Junior Assistant on compassionate grounds and due to procedural and
administrative delay, his probation could not be declared immediately
thereafter on par with the other similarly situated persons. Because of the
said reason, the Junior Assistants, who were juniors to the petitioner, have
marched over to him and got further promotion to the post of Deputy Block
Development Officer, Block Development Officer etc. However, after
declaration of his probation in the post of Junior Assistant, the petitioner
made a claim for restoration of his seniority on par with his juniors and
accordingly, proceedings dated 09.11.2021 have been issued restoring the
seniority of the petitioner in the cadre of Deputy Block Development Officer.
However, his further promotion to the post of Block Development Officer has
not been considered on par with his juniors for want of acquiring certain
service qualifications. Therefore, the petitioner submitted a representation
dated 24.06.2025 to the respondents seeking relaxation of the said service
qualifications and for considering his case on par with his juniors. It is
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complaining against the non-consideration of the said representation dated
24.06.2025, the petitioner has approached this Court by filing the present writ
petition.
5. Learned counsel for the petitioner submits that under similar
circumstances, the Government has granted benefit of exemption in favour of
certain other candidates, vide G.O.(P) No.80, Rural Development and
Panchayat Raj (Pa.A.6) Department, dated 19.02.2026.
6. Learned Special Government Pleader appearing for the
respondents, on instructions, submitted that in case the representation dated
24.06.2025 submitted by the petitioner is still pending consideration, the
same would be considered and appropriate orders would be passed by the first
respondent expeditiously.
7. In the light of the above, without going into the merits of the
matter, this writ petition is disposed of directing the first respondent to
consider the representation dated 24.06.2025 submitted by the petitioner and
pass appropriate orders thereon, duly taking into consideration the
Government Order issued under the similar circumstances, as expeditiously
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as possible, at any rate, within a period of twelve weeks from the date of
receipt of a copy of this order. No costs.
10.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
To:
1.The Secretary to Government,
Rural Development and
Development Raj Department,
Secretariat, Chennai-600 009.
2.The Commissioner,
Rural Development and
Panchayat Raj Department
Panagal Building,
Saidapet, Chennai-600 015.
3.The District Collector,
(Development),
Karur District, Karur.
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MUMMINENI SUDHEER KUMAR, J.
krk
10.03.2026
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