Madras High Court
S.Ramalingam vs The State Of Tamil Nadu on 27 October, 2025
Author: B.Pugalendhi
Bench: B.Pugalendhi
WP.(MD)No.20487 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.10.2025
CORAM :
THE HON`BLE MR.JUSTICE B.PUGALENDHI
WP.(MD)No.20487 of 2022
and
WMP.(MD)No.21751 of 2023
S.Ramalingam ... Petitioner
Vs.
1.The State of Tamil Nadu,
Represented by its Secretary,
Rural Development and Panchayat Raj Department,
Fort St.George, Chennai-600 009.
2.The Director,
Rural Development and Panchayat Raj Department,
The State of Tamil Nadu,
Panagal Building, Chennai.
3.The District Collector,
Office of the District Collector,
Karur District.
4.The Block Development Officer,
Union Panchayat Office,
Vennaimalai Post,
Karur District.
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WP.(MD)No.20487 of 2022
5.The Manager,
Vettmangalam Union Office,
Vettamangalam Post,
Karur District. ... Respondents
Prayer : Writ Petition filed under Article 226 of the Constitution
of India, praying for the issuance of Writ of Mandamus, to direct
the respondents to enforce the order passed by the Controlling
Authority (Assistant Labour Commissioner), Dindigul District in
case No.Pa.Ko.160/29 dated 22.02.2021 by considering the
petitioner’s representation dated 11.01.2022 in accordance with
law within the time stipulated by this Court.
For Petitioner : Mr.R.Alagumani
For R1 to R3 : Mr.C.Venkatesh Kumar,
Special Government Pleader.
For R4 : Mr.S.Vinoth,
Government Advocate.
ORDER
The petitioner seeking gratuity under the Payment of Gratuity Act [hereinafter referred as ‘the Act’] has filed an application before the authority under the Act and the same was 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/11/2025 05:27:41 pm ) WP.(MD)No.20487 of 2022 also allowed by the authority in case No.Pa.Ko.160/29 dated 22.02.2021. However, the same has not been implemented and therefore, the petitioner has filed the present writ petition seeking a direction to implement the order dated 22.02.2021.
2.When this writ petition is taken up for hearing, the learned Special Government Pleader appearing for the respondents 1 to 3, on instructions, submits that as against the orders passed by the authority under the Act, the Panchayat has preferred a writ petition before this Court in WP.(MD)No.7381 of 2021, however, the same has been dismissed for non-prosecution, on 07.06.2024.
3.The order passed by the authority was challenged by way of writ petition and the same was also dismissed. Moreover the eligibility of the petitioner has also been settled in various judgments and this Court, in a similar issue, dismissed the writ petition filed by the Panchayat, in WP.(MD)No.18009 of 2021, on 27.10.2025.
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4.In view of the above, this writ petition is allowed with a direction to the fourth respondent to implement the order dated 22.02.2021, within a period of eight weeks from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petition is closed.
27.10.2025 NCC : Yes/No Index : Yes/No Internet:Yes gns 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 21/11/2025 05:27:41 pm ) WP.(MD)No.20487 of 2022 To
1.The State of Tamil Nadu, Represented by its Secretary, Rural Development and Panchayat Raj Department, Fort St.George, Chennai-600 009.
2.The Director, Rural Development and Panchayat Raj Department, The State of Tamil Nadu, Panagal Building, Chennai.
3.The District Collector, Office of the District Collector, Karur District.
4.The Block Development Officer, Union Panchayat Office, Vennaimalai Post, Karur District.
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