Madras High Court
S.Krishnan vs The Regional Joint Director on 29 April, 2026
W.P.(MD) No.10557 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.04.2026
CORAM
THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P.(MD) No.10557 of 2026
and
W.M.P.(MD) No.8264 of 2026
S.Krishnan ... Petitioner
Vs.
1.The Regional Joint Director,
Treasury, Pay and Accounts,
Collectorate Campus,
Madurai - 625 020.
2.The Treasury Officer,
Madurai District Treasury Office,
Collectorate Campus,
Madurai - 625 020. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
for issuance of a Writ of Certiorarified Mandamus to call for the records
pertaining to the impugned proceedings issued by the second respondent
in Na.Ka.No.2057099/J1/2025 dated 12.12.2025 and quash the same and
direct the second respondent to restore the original pension and to pay the
original pension received by the petitioner prior to the impugned
proceedings.
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W.P.(MD) No.10557 of 2026
For Petitioner : Mr.R.Krishnamoorthy
For Respondents : Mr.S.Shaji Bino
Special Government Pleader
*****
ORDER
This Writ Petition has been filed challenging the impugned proceedings issued by the second respondent in Na.Ka.No. 2057099/J1/2025 dated 12.12.2025, whereby the petitioner was informed that pursuant to the audit conducted by the Treasury Accounts Department, Chennai, for the year 2025, the basic pension paid to the petitioner upto September 2025 at the rate of Rs.17,800/- had been revised and reduced to Rs.14,890/- with effect from 01.10.2025 and that the same would thereafter be paid together with applicable allowances.
2. From a perusal of the impugned proceedings, it is evident that the pension which was being paid to the petitioner till September 2025 had been reduced based upon an audit said to have been conducted. However, as seen from the impugned proceedings, absolutely there is nothing to show that the petitioner was put on notice either regarding the audit objection or otherwise before reducing the pension payable to him with _____________ Page No. 2 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.10557 of 2026 effect from 01.10.2025. Nevertheless, the reduced pension has been paid to the petitioner from 01.10.2025 at the rate of Rs.14,890/- as against Rs.17,800/- which he had been drawing prior to 01.10.2025.
3. This Court, having taken note of the fact that the said reduction in pension had been effected without putting the petitioner on notice and without affording him any opportunity, adjourned the matter to enable the learned Additional Government Pleader to get specific instructions on the aspect of violation of the principles of natural justice.
4. Accordingly, the matter is listed again today. The learned Special Government Pleader, on instructions from the respondents, fairly submitted that no opportunity had been afforded to the petitioner before reducing the pension payable to him with effect from 01.10.2025 and that the pension of the petitioner had been reduced solely based upon an audit objection.
5. In the light of the admitted fact that no opportunity had been afforded to the petitioner before reducing his pension with effect from 01.10.2025, the impugned proceedings dated 12.12.2025 bearing _____________ Page No. 3 of 6 https://www.mhc.tn.gov.in/judis W.P.(MD) No.10557 of 2026 Na.Ka.No.2057099/J1/2025 cannot be sustained. Likewise, the action of the respondents in reducing the pension payable to the petitioner with effect from 01.10.2025 without affording him any opportunity is also liable to be declared as illegal and arbitrary.
6. In such circumstances, the impugned proceeding is hereby quashed and the action of the respondents in reducing the pension payable to the petitioner with effect from 01.10.2025 is declared to be highly arbitrary, illegal and violative of Articles 14 and 300-A of the Constitution of India. Consequently, there shall be a direction to the respondents to pay the balance amount of pension, namely, the differential amount between Rs.17,800/- and Rs.14,890/- for the period from 01.10.2025 till date, as expeditiously as possible, at any rate, within a period of four weeks from the date of receipt of a copy of this order.
7. Accordingly, this Writ Petition is allowed. No costs. Consequently, the connected Miscellaneous Petition is closed. However, this order shall not come in the way of the respondents to take appropriate action strictly in accordance with law and by following the principles of natural justice.
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W.P.(MD) No.10557 of 2026
29.04.2026
JEN
NCC : Yes / No
Index : Yes / No
To
1.The Regional Joint Director,
Treasury, Pay and Accounts,
Collectorate Campus,
Madurai - 625 020.
2.The Treasury Officer,
Madurai District Treasury Office,
Collectorate Campus,
Madurai - 625 020.
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W.P.(MD) No.10557 of 2026
MUMMINENI SUDHEER KUMAR, J.
JEN
W.P.(MD) No.10557 of 2026
29.04.2026
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