V.Manikandan vs The District Collector on 24 September, 2021

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Madras High Court

V.Manikandan vs The District Collector on 24 September, 2021

Bench: C.Saravanan

                                                       W.P.No.20435 of 2021


       IN THE HIGH COURT OF JUDICATURE AT MADRAS

                       DATED : 24.09.2021

                              CORAM

        THE HONOURABLE MR.JUSTICE C.SARAVANAN

                       W.P.No.20435 of 2021
                               and
                     W.M.P.No.21698 of 2021
                   (Through Video Conferencing)

V.Manikandan                                    ... Petitioner

                                  Vs

1.The District Collector,
  Office of the District Collector,
  Master Plan Complex,
  NH-205, Chennai-Thiruthani Highway,
  Thiruvallur – 602 001.

2.The Block Development Officer (Village Panchayat),
  Villivakkam Panchayat Union,
  Irru Ambattur, Chennai – 600 053.

3.The Vanagaram Village Panchayat,
  Represented by the President,
  Vanagaram Village Panchayat,
  Vanagaram Poonamallee Taluk,
  Thiruvallur District.

4.S.Jamuna                                      ... Respondents




1/4
                                                           W.P.No.20435 of 2021


Prayer: Writ Petition filed under Article 226 of the Constitution of
India to issue a Writ of Mandamus directing the respondents to reinstate
the petitioner in the service of the Vanagaram Panchayat Office with all
monetary and attendant benefits based on the petitioner's representation
dated 19.05.2021.

             For Petitioner  : Ms.D.Saraswathi
             For Respondents :
             For R1 to R3    : Mr.L.S.M.Hasan Fizal
                               Government Advocate


                                  ORDER

Mr.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the first to third respondents.

2. It is the case of the petitioner that the petitioner was appointed on daily wage basis as a Sweeper/Sanitary Worker with the third respondent Vanagaram Village Panchayat. However the fourth respondent as the President of the Vanagaram Village Panchayat, took an unilateral decision to discharge the petitioner from service, as a result of which, the petitioner is out of employment since 06.06.2020. In this connection, the petitioner has sent several representations.

2/4 W.P.No.20435 of 2021

3. The Deputy Block Development Officer has also sent a communication to the office of the second respondent and that the second respondent has also sent letters to third respondents to take steps.

4. Considering the plight of the petitioner, this Court is inclined to dispose this writ petition at the time of admission by directing the third respondent to take steps to reinstate the petitioner at Vanagaram Panchayat Office as was the position prior to 06.06.2020. Such exercise shall be carried out by the third respondent within a period of eight weeks from the date of receipt of a copy of this order.

5. This Writ Petitions stands disposed of with the above observations. No costs. Consequently, connected Writ Miscellaneous Petition is closed.

24.09.2021 Index: Yes/ No Internet : Yes/No Speaking/Non-speaking Order arb 3/4 W.P.No.20435 of 2021 C.SARAVANAN,J.

arb To

1.The District Collector, Office of the District Collector, Master Plan Complex, NH-205, Chennai-Thiruthani Highway, Thiruvallur – 602 001.

2.The Block Development Officer (Village Panchayat), Villivakkam Panchayat Union, Irru Ambattur, Chennai – 600 053.

3.The President, The Vanagaram Village Panchayat, Vanagaram Village Panchayat, Vanagaram Poonamallee Taluk, Thiruvallur District.

W.P.No.20435 of 2021

and W.M.P.No.21698 of 2021 24.09.2021 4/4

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