Madras High Court
Kalyani B vs The Principal Accountant General (A And ... on 27 April, 2026
W.P(MD) Nos.7251 to 7256 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 27.04.2026
CORAM
THE HON'BLE MR.JUSTICE MUMMINENI SUDHEER KUMAR
W.P(MD) Nos.7251 to 7256 of 2026
and
W.M.P(MD)No.5956 of 2026
W.P(MD)No.7251 of 2026
B.Kalyani ... Petitioner
Vs.
1.The Principal Accountant General (A and E),
Office of the Accountant General,
361, Anna Salai,
Teynampet,
Chennai - 600 018.
2.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Secretariat,
Chennai.
3.The Director of School Education,
DPI Campus, College Road,
Subba Road Avenue,
Nungambakkam,
Chennai - 600 034.
1/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
4.The Joint Director of School Education (Personnel),
DPI Campus,
College Road,
Chennai - 600 006. ... Respondents
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
respondents to fix the annual increment of the petitioner notionally w.e.f.
07.03.1991 and to disburse the same w.e.f. 24.06.1995 and further
directing the respondents to revise the pensionary benefits and other
retirement benefits by counting the period of break in service of the
petitioner by considering the representation of the petitioner dated
20.03.2025.
For Petitioner : Mr.K.Vinoharan
For Respondents : Mr.P.Gunasekaran – for R1
Standing counsel
Mr.N.Satheesh Kumar – for R2 to R4
Additional Government Pleader
2/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
W.P(MD)No.7252 of 2026
Bhuvaneshwari ... Petitioner
Vs.
1.The Principal Accountant General (A and E),
Office of the Accountant General,
361, Anna Salai,
Teynampet,
Chennai - 600 018.
2.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Secretariat,
Chennai.
3.The Director of School Education,
DPI Campus, College Road,
Subba Road Avenue,
Nungambakkam,
Chennai - 600 034.
4.The Chief Educational Officer,
Trichy District.
5.The Block Education Officer,
Pullampadi Lalgudi Taluk,
Trichy District. ... Respondents
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
3/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
respondents to fix the annual increment of the petitioner notionally w.e.f.
06.03.1991 and to disburse the same w.e.f. 24.06.1995 and further
directing the respondents to revise the pensionary benefits and other
retirement benefits by counting the period of break in service of the
petitioner by considering the representation of the petitioner dated
24.03.2025.
For Petitioner : Mr.K.Vinoharan
For Respondents : Mr.P.Gunasekaran – for R1
Standing counsel
Mr.N.Satheesh Kumar – for R2 to R5
Additional Government Pleader
W.P(MD)No.7253 of 2026
Krishnamoorthy ... Petitioner
Vs.
1.The Principal Accountant General (A and E),
Office of the Accountant General,
361, Anna Salai,
Teynampet,
Chennai - 600 018.
4/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
2.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Secretariat,
Chennai.
3.The Director of School Education,
DPI Campus, College Road,
Subba Road Avenue,
Nungambakkam,
Chennai - 600 034.
4.The Chief Educational Officer,
Dindigul District.
5.The Block Education Officer,
Nilakkottai,
Dindigul District. ... Respondents
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
respondents to fix the annual increment of the petitioner notionally for
the period of break in service and to disburse the same w.e.f. 24.06.1995
and further directing the respondents to revise the pensionary benefits
and other retirement benefits by counting the period of break in service
of the petitioner by considering the representation of the petitioner dated
21.03.2025.
5/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
For Petitioner : Mr.K.Vinoharan
For Respondents : Mr.P.Gunasekaran – for R1
Standing counsel
Mr.N.Satheesh Kumar – for R2 to R5
Additional Government Pleader
W.P(MD)No.7254 of 2026
M.Mythili ... Petitioner
Vs.
1.The Principal Accountant General (A and E),
Office of the Accountant General,
361, Anna Salai,
Teynampet,
Chennai - 600 018.
2.The State of Tamil Nadu,
Rep. by its Secretary,
School Education Department,
Secretariat,
Chennai.
3.The Director of School Education,
DPI Campus, College Road,
Subba Road Avenue,
Nungambakkam,
Chennai - 600 034.
6/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
4.The Joint Director of School Education (Personnel),
DPI Campus,
College Road,
Chennai - 600 006.
5.The Chief Educational Officer,
Trichy – 600 008.
6.The District Educational Officer (Secondary)
Trichy District. ... Respondents
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
respondents to fix the annual increment of the petitioner notionally for
the period of break in service and to disburse the same w.e.f. 24.06.1995
and further directing the respondents to revise the pensionary benefits
and other retirement benefits by counting the period of break in service
of the petitioner by considering the representation of the petitioner dated
07.04.2025.
For Petitioner : Mr.K.Vinoharan
For Respondents : Mr.P.Gunasekaran – for R1
Standing counsel
Mr.N.Satheesh Kumar – for R2 to R6
Additional Government Pleader
7/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
W.P(MD)No.7255 of 2026
V.Singaravelu ... Petitioner
Vs.
1.The Principal Accountant General (A and E),
361, Anna Salai,
Chennai - 600 018.
2.The Transport Commissioner,
Transport Department,
Guindy,
Chennai.
3.The Regional Transport Officer,
Srirangam,
Trichy District. ... 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 records of the impugned order in Na.Ka.No.5380/A1/2022
dated 24.01.2024 on the file of the 3rd respondent and quash the same and
further directing the respondents to fix the annual increment of the
petitioner notionally w.e.f. 15.04.1991 and to disburse the same w.e.f.
24.06.1995 and further directing the respondents to revise the pensionary
8/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
benefits and other retirement benefits by counting the period of break in
service.
For Petitioner : Mr.K.Vinoharan
For Respondents : Mr.P.Gunasekaran – for R1
Standing counsel
Mr.N.Satheesh Kumar – for R2 & R3
Additional Government Pleader
W.P(MD)No.7256 of 2026
P.Ponnambalam ... Petitioner
Vs.
1.The Principal Accountant General (A and E),
361, Anna Salai,
Chennai - 600 018.
2.The Transport Commissioner,
Transport Department,
Guindy,
Chennai.
3.The Regional Transport Officer,
Karur District. ... Respondents
9/15
https://www.mhc.tn.gov.in/judis
W.P(MD) Nos.7251 to 7256 of 2026
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
respondents to fix the annual increment of the petitioner notionally for
the period of break in service and to disburse the same w.e.f. 24.06.1995
and further directing the respondents to revise the pensionary benefits
and other retirement benefits by counting the period of break in service
of the petitioner by considering the representation of the petitioner dated
17.03.2025.
For Petitioner : Mr.K.Vinoharan
For Respondents : Mr.P.Gunasekaran – for R1
Standing counsel
Mr.N.Satheesh Kumar – for R2 & R3
Additional Government Pleader
COMMON ORDER
The issue that arises for consideration in all these writ petitions is one and the same and as such they are taken up for consideration together and are being disposed of by this common order.
10/15https://www.mhc.tn.gov.in/judis W.P(MD) Nos.7251 to 7256 of 2026
2. Heard Mr.K.Vinoharan, learned counsel for the petitioners, Mr.P.Gunasekaran, learned standing counsel for respondent No.1 and Mr.N.Satheesh Kumar, learned Additional Government Pleader for respondents 2 to 6.
3. When these matters earlier came up for consideration before this Court on 27.03.2026, this Court having taken note of the fact that the very same issue was pending before the learned Full Bench of this Court in W.A.(MD)No.2683 of 2025, adjourned the matter to be listed after the disposal of the matter by the learned Full Bench.
4. Today, when the matter is taken up for consideration, it is brought to the notice of this Court that the matter that was pending before the learned Full Bench was already disposed of by order dated 07.04.2026 vide in W.A.(MD)Nos.2683 and 2860 of 2025 and in terms of the said decision of the learned Full Bench, the relief sought in these writ petitions cannot be granted.
11/15https://www.mhc.tn.gov.in/judis W.P(MD) Nos.7251 to 7256 of 2026
5. The learned counsel for the petitioners also acceded to the said legal position.
6. In the circumstances, these writ petitions are dismissed in the light of the orders passed by the learned Full Bench in W.A. (MD)Nos.2683 and 2860 of 2025, dated 07.04.2026. No costs.
Consequently, connected miscellaneous petition is closed.
27.04.2026 Index : Yes / No Internet : Yes / No rm 12/15 https://www.mhc.tn.gov.in/judis W.P(MD) Nos.7251 to 7256 of 2026 To
1.The Principal Accountant General (A and E), Office of the Accountant General, 361, Anna Salai, Teynampet, Chennai - 600 018.
2.The State of Tamil Nadu, Rep. by its Secretary, School Education Department, Secretariat, Chennai.
3.The Director of School Education, DPI Campus, College Road, Subba Road Avenue, Nungambakkam, Chennai - 600 034.
4.The Joint Director of School Education (Personnel), DPI Campus, College Road, Chennai - 600 006.
5.The Chief Educational Officer, Trichy District.
6.The Block Education Officer, Pullampadi Lalgudi Taluk, Trichy District.
7.The Chief Educational Officer, Dindigul District.
13/15https://www.mhc.tn.gov.in/judis W.P(MD) Nos.7251 to 7256 of 2026
8.The Block Education Officer, Nilakkottai, Dindigul District.
9.The Chief Educational Officer, Trichy – 600 008.
10.The District Educational Officer (Secondary) Trichy District.
11.The Transport Commissioner, Transport Department, Guindy, Chennai.
12.The Regional Transport Officer, Srirangam, Trichy District.
13.The Regional Transport Officer, Karur District.
14/15https://www.mhc.tn.gov.in/judis W.P(MD) Nos.7251 to 7256 of 2026 MUMMINENI SUDHEER KUMAR, J.
RM W.P(MD) Nos.7251 to 7256 of 2026 27.04.2026 15/15 https://www.mhc.tn.gov.in/judis