Madras High Court
Mayapandi vs The Managing Director on 17 November, 2025
W.P.(MD).No.10869 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 17.11.2025
CORAM
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
W.P.(MD)No.10869 of 2025
and
W.M.P(MD)Nos.8095 to 8097 of 2025
Mayapandi ...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.
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W.P.(MD).No.10869 of 2025
6.Mareswaran,
(Then Assistant Manager)
Presently Working At
Nilgris TNCSC Office,
Ooty.
7.Periyanagarathinam,
Tamil Nadu Civil Supplies Corporation (TNCSC),
Regional Manager Office,
Madurai.
8.Nandhini
Tamil Nadu Civil Supplies Corporation (TNCSC),
Regional Manager Office,
Madurai. ... 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.10.03.2025 passed by the 3rd
respondent herein and quash the same as illegal and consequently direct
the respondents 1 to 3 herein to return/reimburse the amount Rs.15.000/-
deducted from 25th February 2025 from the petitioner's salary account
vide Impugned Order Na.Ka.No.B7/12870/2023, dated.10.03.2025.
For Petitioner : Mr.P.M.Vishnu Varthanan
For R1, 2, 4 &5 : Mr.R.Satheesh
For R3, R6 to R8 : Mr.S.Mohankumar
Standing Counsel
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W.P.(MD).No.10869 of 2025
ORDER
This writ petition has been filed for a writ of Certiorarified Mandamus, calling for the entire records pertaining to the impugned order in Na.Ka.No.B7/12870/2023, dated.10.03.2025 passed by the third respondent and quash the same as illegal and consequently direct the respondents 1 to 3 herein to return/reimburse the amount Rs.15,000/-
deducted from the petitioner's salary account from 25th February 2025 vide Impugned Order Na.Ka.No.B7/12870/2023, dated.10.03.2025.
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.
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3. With the above direction, this Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petitions stand closed.
17.11.2025 NCC:yes/no Index:yes/no Internet:yes/no Sn 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.4/5
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