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Madras High Court
V.Manoharan vs The Principal Secretary on 23 March, 2026
W.P.(MD) No.7529 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 23.03.2026
CORAM:
THE HONOURABLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD) No.7529 of 2026
V.Manoharan ... Petitioner
-vs-
The Principal Secretary
to Government
Finance (Local Fund) Department
Secretariat, Chennai-9 ... Respondent
PRAYER: Petition filed under Article 226 of the Constitution of India, to issue
a writ of mandamus directing the respondent to dispose the appeal filed by the
petitioner dated 15.11.2025 against the proceeding in Se.Mu.Na.No.
5159/2022-2/A4, dated 03.10.2025.
For Petitioner : Mr.S.Ramsundarvijayraj
For Respondent : Mr.S.Shaji Bino
Special Government Pleader
ORDER
Mr.S.Shabi Bino, learned Special Government Pleader, takes
notice for the respondent.
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2. With the consent of both sides, this writ petition is disposed of
at the admission stage.
3. Heard the learned counsel for the petitioner and the learned
Special Government Pleader appearing for the respondent.
4. The petitioner herein, while serving as Assistant Audit Officer at
Coimbatore under the Audit Wing of the Hindu Religious and Charitable
Endowments Department, was subjected to disciplinary proceedings resulting
in imposing a punishment of compulsory retirement, vide proceedings in
Se.Mu.Na.No.5159/2022-2/A4, dated 03.10.2025, issued by the Chief Audit
Officer, Chennai. Aggrieved by the said proceedings, on 15.11.2025, the
petitioner claims to have filed an appeal under Rule 19 of the Tamil Nadu Civil
Services (Civil and Appeal) Rules before the respondent. However, according
to the learned counsel for the petitioner, thereafter, no steps have been taken
by the respondent on the said appeal as on date. He further submits that the
punishment of compulsory retirement came to be imposed on the petitioner,
when he was due for consideration for promotion to the higher post and
because of the pendency of the appeal, the petitioner is likely to loose the
opportunity of promotion and he is also at the verge of attaining the age of
superannuation and hence, he pleads urgency in this matter.
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5. Mr.S.Shaji Bino, learned Special Government Pleader, on
instructions, appearing for the respondent submits that the appeal filed by the
petitioner would be disposed of by the respondent as expeditiously as possible.
6. In the light of the above, without going into the merits of the
matter, this writ petition is disposed of directing the respondent to dispose of
the appeal dated 15.11.2025 filed by the petitioner against the proceedings in
Se.Mu.Na.No.5159/2022-2/A4, dated 03.10.2025, issued by the Chief Audit
Officer, Chennai, as expeditiously as possible, at any rate, on or before
31.05.2026 positively and communicate the result of the appeal to the
petitioner forthwith. No costs.
23.03.2026
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
krk
To:
The Principal Secretary
to Government,
Finance (Local Fund) Department,
Secretariat, Chennai-9.
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MUMMINENI SUDHEER KUMAR, J.
krk
23.03.2026
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