Madras High Court
K.Elavazhagan vs The Principal Secretary To Government on 17 November, 2025
Author: G.K.Ilanthiraiyan
Bench: G.K.Ilanthiraiyan
W.P.No.33466 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 17.11.2025
CORAM:
THE HONOURABLE MR. JUSTICE G.K.ILANTHIRAIYAN
W.P.No.33466 of 2025
and W.M.P.No.37598 of 2025
1. K.Elavazhagan
2. N.Mohan
3. P.Vinayagamoorthy
4. R.Palaniswamy
5. S.Karthi
6. A.Hendry Joseph ... Petitioners
-Vs-
1. The Principal Secretary to Government,
Higher Education Department,
Secretariat, Chennai-600 009.
2. The Annamalai University,
Represented By Its Registrar,
Annamalai Nagar-608 002,
Cuddalore District. ... Respondents
Prayer : Writ Petition filed under Article 226 of Constitution of India
praying for the issuance of a Writ of Certiorarified Mandamus, calling for
the records relating to G.O.(D)No.218, Higher Education (H1)
Department, dated 20.08.2025 issued by the first respondent insofar as it
declares the petitioners (Helpers of Annamalai University) as surplus and
re-designates them as office assistants in Government departments and
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W.P.No.33466 of 2025
quash the same as illegal, arbitrary, discriminatory and unconstitutional
consequently direct the respondents to retain the petitioners in their
original cadre as Helpers in Annamalai University with full continuity of
service, pay and all attendant benefits without any reduction in rank or
scale of pay.
For Petitioners : Mr.T.Dharani
For R1 : Mr.M.R.Gokulkrishnan
Additional Government Pleader
For R2 : Mr.M.Ajmal Khan
Additional Advocate General
assisted by Mr.S.Venkatesh
for M/s Ajmal Associates
ORDER
This writ petition has been filed challenging the Government Order in G.O.(D)No.218, Higher Education (H1) Department, dated 20.08.2025 issued by the first respondent insofar as it declares the petitioners (Helpers of Annamalai University) as surplus and re-designates them as Office Assistants in Government departments.
2. Heard the learned counsel on either side and perused the materials available on record.
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3. The petitioners had joined as Helpers in Annamalai University. After repealing of the erstwhile Annamalai University Act, 1928, on the ground that it did not give restrictions in the matter of appointments and the appointments were made beyond the need of the University and in order to save the University from crumbling further and to save the employees of the University and their livelihood, the Government had decided to enact a New Act, thereby brought the University as a State University. The Act came into force on 25.09.2013. After taking over the University, the Government of Tamil Nadu had taken over the administration of Annamalai University by an act of after various irregularities cropped up in the administration of the University by the then Management. The Annamalai University Act, 2013 provides for direct control of the administration of the University by the State Government.
4. For the academic year 2025-2026, the second respondent University has surplus of over 1368 teaching and non-teaching staff members. That apart, the University is under severe financial crisis and it is unable to operate smoothly or meet the needs of its existing and retired Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 04:20:16 pm ) W.P.No.33466 of 2025 staffs. Therefore, the second respondent decided to redeploy 377 surplus staff members from various cadres to different Secretariat Departments and Government Departments. The redeployment will be for three years in accordance with Section 19 of the Tamil Nadu Government Servants (Conditions of Service) Act, 2016. Accordingly, the first respondent issued an order in G.O.(D).No.218 from the Higher Education (H1) Department dated 20.08.2025.
5. Further, a perusal of the status report filed by the second respondent as well as the submissions made by the learned Additional Advocate General appearing for the second respondent reveals that the salaries of all 377 redeployed individuals will be fully protected. These surplus teaching and non-teaching staff members from various cadres have been reassigned to various Secretariat Departments and Government Departments. In fact, out of 377 redeployed individuals, except the petitioners, all had joined in their respective departments. Further, the service conditions also will be protected and after completion of three years, they will be taken back to parent University. At any cost, their pay ban will not be affected and no service conditions will be affected. Page 4 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 04:20:16 pm ) W.P.No.33466 of 2025
6. In view of the above, this Court finds no infirmity or illegality in the Government Order in G.O.(D)No.218, Higher Education (H1) Department, dated 20.08.2025 issued by the first respondent and the writ petition is devoid of merits and is liable to be dismissed. The respondents are directed to permit the petitioners to join in their respective redeployed places, within a period of two weeks from the date of receipt of a copy of this order.
7. Accordingly, this writ petition stands dismissed. Consequently, connected Miscellaneous petition is closed. No costs.
17.11.2025 Internet: Yes Index : Yes/No Neutral Citation: Yes/No Speaking/Non Speaking order mn Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 29/12/2025 04:20:16 pm ) W.P.No.33466 of 2025 G.K.ILANTHIRAIYAN. J, mn To
1. The Principal Secretary to Government, Higher Education Department, Secretariat, Chennai-600 009.
2. The Registrar, The Annamalai University, Annamalai Nagar-608 002, Cuddalore District.
W.P.No.33466 of 2025
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