[Cites 2, Cited by 0]
Madras High Court
S.Thavamani vs The Government Of Tamil Nadu on 17 March, 2026
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
W.P(MD)No.7346 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE N.SATHISH KUMAR
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.P(MD)No.7346 of 2026
S.Thavamani ... Petitioner
vs.
1.The Government of Tamil Nadu,
Represented by its Secretary,
Department of Revenue, Secretariat,
Chennai.
2.The Secretary,
Rural Development and Panchayat Raj Department,
Secretariat, Chennai.
3.The Director,
Rural Development and Panchayat Raj Department,
Chepauk, Chennai.
4.The District Collector,
O/o. the District Collector,
Madurai District,
Madurai.
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W.P(MD)No.7346 of 2026
5.The Assistant Director of Panchayat,
O/o. the Assistant Director of Panchayat,
The District Collectorate Campus,
Madurai District.
6.The Block Development Officer,
Alanganallur Panchayat Union,
Madurai District.
7.The Panchayat President / Special Officer,
No.66, Mettupatti Panchayat,
Alanganallur Panchayat Union,
Madurai District.
8.A.Rameshwari ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the respondents No.1
to 6 to conduct a detail enquiry and to take action against the respondent No.
8 and other officials who ever responsible for misappropriate of Government
Fund, Financial Irregularities and Non-Implementation of Welfare Schemes
in the respondent No.7, Panchayat, during the period from 01.05.2020 to
30.04.2025 by considering petitioner's representation dated 27.01.2026
within the time stipulated by this Court.
For Petitioner : Mr.T.Thirumurugan
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W.P(MD)No.7346 of 2026
For Respondents : Mr.P.T.Thiraviam (R1 to R5)
Government Advocate
ORDER
(Order of the Court was made by N.SATHISH KUMAR, J.)
The petitioner has filed the present Writ Petition seeking a
direction to the respondents 1 to 6 to conduct a detailed enquiry and to take
appropriate action against respondent No. 8 and other officials who are
responsible for the misappropriation of Government funds, financial
irregularities, and non-implementation of welfare schemes in the seventh
respondent Panchayat during the period from 01.05.2020 to 30.04.2025.
2.Heard the learned counsel appearing for the petitioner and
Mr. P.T.Thiraviam, learned Government Advocate, who accepts notice for
respondents 1 to 5.
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3.It is the contention of the petitioner that, during the period
from 05.01.2020 to 05.01.2025, several acts of corruption, irregularities, and
financial misappropriation have taken place in respect of the Government
funds allotted to the seventh respondent, namely Mettupatti Village
Panchayat, Ward No. 66, Alanganallur Panchayat Union, Madurai District. It
is alleged that the public funds sanctioned by the Government have been
misappropriated by the Panchayat President by adopting illegal and
fraudulent methods. It is further submitted that, on 29.09.2025, the petitioner
submitted an application under the RTI Act seeking details of the
Government funds allotted to the said Panchayat for the period from
01.05.2020 to 30.04.2025, along with particulars of the works stated to have
been undertaken, completed, and pending by the sixth respondent.
Thereafter, on 05.11.2025, the sixth respondent furnished the said details.
Upon perusal of the same, the petitioner was shocked to note that several
works were shown as completed and expenditures were stated to have been
incurred, whereas, in reality, such works have not been completed till date. It
is further alleged that the sixth respondent has committed irregularities and
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misappropriation of public funds by submitting false and fabricated records
and by showing such works as completed. In particular, it is alleged that in
respect of 72 works, funds were released and irregularities were committed,
even though the works were neither commenced nor completed.
Subsequently, on 27.01.2026, the petitioner submitted a detailed
representation to the respondents seeking appropriate action against the
persons who misused Government funds by falsely claiming implementation
of Government schemes, even though the works were not completed. Since
no action has been taken, the present Writ Petition has been filed.
4.The learned Government Advocate appearing for respondents
1 to 5, on instructions, submitted that all the works have been completed and
that there is no lack of details.
5.Though the learned Government Advocate submitted that all
the works have been completed, no supporting particulars have been placed
before this Court. In such circumstances, the fourth respondent/District
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Collector, being the Inspector of Panchayats, is directed to consider the
representation of the petitioner dated 27.01.2026 and pass appropriate orders
on merits and in accordance with law, as expeditiously as possible.
6.With the above directions, this Writ Petition is disposed of. No
costs.
[N.S.K.,J.] [M.J.R.,J.]
17.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes
ps
To
1.The Secretary,
Represented by its Government of Tamil Nadu,
Department of Revenue, Secretariat,
Chennai.
2.The Secretary,
Rural Development and Panchayat Raj Department,
Secretariat, Chennai.
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3.The Director,
Rural Development and Panchayat Raj Department,
Chepauk, Chennai.
4.The District Collector,
O/o. the District Collector,
Madurai District,
Madurai.
5.The Assistant Director of Panchayat,
O/o. the Assistant Director of Panchayat,
The District Collectorate Campus,
Madurai District.
6.The Block Development Officer,
Alanganallur Panchayat Union,
Madurai District.
7.The Panchayat President / Special Officer,
No.66, Mettupatti Panchayat,
Alanganallur Panchayat Union,
Madurai District.
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N.SATHISH KUMAR, J.
and
M.JOTHIRAMAN, J.
ps
ORDER MADE IN
DATED : 17.03.2026
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