Madras High Court
M.Subbulakshmi vs The District Collector on 25 November, 2021
Author: B.Pugalendhi
Bench: B.Pugalendhi
W.P(MD)No.484 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 25.11.2021
CORAM:
THE HONOURABLE MR.JUSTICE B.PUGALENDHI
W.P(MD)No.484 of 2021
W.M.P.(MD).Nos.413 & 414 of 2021
M.Subbulakshmi ... Petitioner
versus
1.The District Collector,
Madurai District,
Madurai.
2.The Revenue Divisional Officer,
Thirumangalam,
Madurai District.
3.T.H.Lakshmi,
Special Tahsildar (Land Acquisition),
SIPCOT, Unit-I,
Thirumangalam,
Madurai District. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India,
seeking for the issuance of Writ of Certiorari, to call for the records relating
to the impugned order made in Na.Ka.No.PaA.1/02/2020-2 passed by the
first respondent dated 31.12.2020 and quash the same.
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W.P(MD)No.484 of 2021
For Petitioner : Mr.P.R.Prithiviraj
For Respondents : Mr.P.T.Thiraviam
Government Advocate for RR1 & 2
ORDER
This Writ Petition has been filed as against the order of the first respondent herein in Na.Ka.No.PaA.1/02/2020-2 dated 31.12.2020, in and by which, the petitioner has been de-promoted as Deputy Tahsildar and transferred from Kallikudi to Melur Taluk, Madurai District.
2. The grievance of the petitioner is that the petitioner was already promoted as Tahsildar by proceedings dated 14.07.2020 and thereafter, without providing any opportunity, he has been de-promoted as Deputy Tahsildar and transferred from Kallikudi to Melur Taluk, Madurai District.
3. Mr.P.T.Thiraviam, learned Government Advocate takes notice on behalf of the respondent Nos.1 and 2 and submits that the proceedings dated 14.07.2020 was prepared depending upon the existing vacancy at that 2/6 https://www.mhc.tn.gov.in/judis W.P(MD)No.484 of 2021 relevant point of time in the Madurai Revenue Unit. Subsequently, the SIPCOT Land Acquisition Scheme was cancelled vide G.O.(MS).No.268, Industries (SIPCOT-LA) Department, dated 21.12.2020. Hence, the three Tahsildar posts sanctioned to the Madurai Revenue Unit for the above said scheme were abolished. Consequent to that, the petitioner along with two others were reverted back to the earlier post as they were the juniors in the seniority lists.
4. It appears that the petitioner was promoted as Tahsildar in the Madurai Revenue Unit, depending upon the vacancy existing at that relevant juncture. However, due to cancellation of the scheme in the Madurai Revenue Unit, he has been de-promoted as Deputy Tahsildar.
Moreover, the petitioner is the Junior most persons in the seniority list.
Hence, the first respondent de-promoted the petitioner as Deputy Tahsildar.
This Court does not find any illegality or infirmity in the order passed by the first respondent.
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5. Accordingly, this Writ Petition stands dismissed. No costs.
Consequently, connected miscellaneous petitions are also closed.
25.11.2021 Index : Yes / No. Internet: Yes / No. ssb Note: In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.
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1.The District Collector, Madurai District, Madurai.
2.The Revenue Divisional Officer, Thirumangalam, Madurai District.
3.T.H.Lakshmi, Special Tahsildar (Land Acquisition), SIPCOT, Unit-I, Thirumangalam, Madurai District.
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