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Madras High Court

Vellaichamy P vs The Managing Director on 29 October, 2025

                                                                                     WP(MD). No.10885 of 2025


                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                Dated : 29/10/2025

                                                       CORAM

                              THE HONOURABLE MR. JUSTICE K.KUMARESH BABU

                                        WP(MD). No.10885 of 2025
                                                   and
                                   WMP(MD)Nos. 8108, 8109 and 8110 of 2025


                     Vellaichamy P.                                                  ... Petitioner

                                                            Vs

                     1. The Managing Director,
                     Tamil Nadu Civil Supplies Corporation (TNCSC),
                     Chennai.

                     2. The General Manager (Administration),
                     Tamil Nadu Civil Supplies Corporation (TNCSC),
                     Chennai.

                     3. The Regional Manager,
                     Tamil Nadu Civil Supplies Corporation (TNCSC),
                     Madurai Region,
                     Madurai.

                     4. The Assistant Manager (Business),
                     Tamil Nadu Civil Supplies Corporation (TNCSC),
                     Regional Manager Office,
                     Madurai.

                     5. The Purchase Officer,
                     Tamil Nadu Civil Supplies Corporation (TNCSC),
                     Regional Manager Office, Madurai.

                     1/5




https://www.mhc.tn.gov.in/judis            ( Uploaded on: 12/11/2025 12:40:53 pm )
                                                                                           WP(MD). No.10885 of 2025



                     6. Mareswaran,

                     7. Periya Nagarathinam,

                     8. Nandhini,

                     9. Vijay Amirtharaj                                                 ... Respondents


                     PRAYER :-

                             Writ Petition filed under Article 226 of the Constitution of India,
                     praying this Court to issue a Writ of Certiorarified Mandamus, calling for
                     the entire records pertaining to the impugned order in Na.Ka.
                     No.B7/12870/2023 dated 27.02.2025 (received only on 28.02.2025 at
                     04.00 pm) passed by the 3rd respondent herein and quash the same as
                     illegal and consequently direct the respondents 1 to 3 herein to forthwith
                     reimburse the amount deducted from the petitioner salary account vide
                     impugned order Na.Ka. No.B7/12870/2023, dated 27.02.2025 and also
                     further direct the 1st and 2nd respondent to grant all the retirement
                     benefits for the petitioner service period as per the service record
                     including pension within a time stipulated by this Court.

                       For Petitioner     : Mr. P.M.Vishnu Varthanan,
                                           Advocate.

                       For Respondents : Mr.G.Mohankumar for R1 to R3

                                           Mr. Vashik Ali for R7 to R9



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https://www.mhc.tn.gov.in/judis                ( Uploaded on: 12/11/2025 12:40:53 pm )
                                                                                             WP(MD). No.10885 of 2025


                                                               ORDER

Writ Petition is filed to issue a Writ of Certiorarified Mandamus, calling for the entire records pertaining to the impugned order in Na.Ka.

No.B7/12870/2023 dated 27.02.2025 (received only on 28.02.2025 at 04.00 pm) passed by the 3rd respondent herein and quash the same as illegal and consequently direct the respondents 1 to 3 herein to forthwith reimburse the amount deducted from the petitioner salary account vide impugned order Na.Ka. No.B7/12870/2023, dated 27.02.2025 and also further direct the 1st and 2nd respondent to grant all the retirement benefits for the petitioner service period as per the service record including pension within a time stipulated by this Court.

2. Considering the fact that under the impugned order no reasons have been given as to why explanation of the petitioner is not satisfactory, the order impugned herein is set aside and the issue is remitted back to the third respondent herein who shall consider the representation of the petitioner and thereafter pass an order on merits and in accordance with law.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 12:40:53 pm )  WP(MD). No.10885 of 2025

3. With the above direction, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petitions stand closed.

29.10.2025 NCC : yes / no Index : yes / no Internet : yes / no pnn To

1. The Managing Director, Tamil Nadu Civil Supplies Corporation (TNCSC), Chennai.

2. The General Manager (Administration), Tamil Nadu Civil Supplies Corporation (TNCSC), Chennai.

3. The Regional Manager, Tamil Nadu Civil Supplies Corporation (TNCSC), Madurai Region, Madurai.

4. The Assistant Manager (Business), Tamil Nadu Civil Supplies Corporation (TNCSC), Regional Manager Office, Madurai.

5. The Purchase Officer, Tamil Nadu Civil Supplies Corporation (TNCSC), Regional Manager Office, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 12:40:53 pm )  WP(MD). No.10885 of 2025 K.KUMARESH BABU, J pnn ORDER IN WP(MD). No.10885 of 2025 and WMP(MD)Nos. 8108, 8109 and 8110 of 2025 Date : 29/10/2025 5/5 https://www.mhc.tn.gov.in/judis ( Uploaded on: 12/11/2025 12:40:53 pm )