Madras High Court
R.Manahavala Perumal vs State Of Tamil Nadu on 12 November, 2025
WP No. 16 3 2 3 of 20 1 5
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 12-11-2025
CORAM
THE HONOURABLE MR.JUSTICE K. SURENDER
WP No. 16323 of 2015
R.Manahavala Perumal Petitioner(s)
Vs
1. State of Tamil Nadu,
Rep. by its Secretary,
Municipal Administration and Water
Supply Department,
Fort St. George, Chennai-9.
2.The Director of Municipal
Administration, Ezhilagam Annexure
Building, Chepauk, Chennai-5.
3.The Commissioner,
Tirunelveli City Municipal
Corporation, Tirunelveli-1.
4.Tamil Nadu Municipal
Administration
Department,Information Technology
Officers Association, Rep. by its
,R.Vijayakandan,No.381/A, Vettavalam
Road,Tiruvannamalai - 606 017. (R-4
IS IMPLEADED as per Order dated
19/12/2016 by MSNJ in MP.No.4/2015
in WP.16323 of 2015) Respondent(s)
PRAYER:This Writ Petition is filed under Article 226 of Constitution of India
seeking Writ of Certiorarified Mandamus to call for the records culminating in
the impugned order passed by the 1st Respondent in Letter No. (2D) No.8,
https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm )
WP No. 16 3 2 3 of 20 1 5
dated 02.02.2015 and quash the same as null and void and regularize the
service of the Petitioner as System Analyst under the 2nd Respondent.
For Petitioner(s): M/s.T.T.Ravichandran
For Respondent(s): Mr.V.Veluchamy SGP for R1 and R2
Ms.P.Kavitha for R3
R4 - NA
ORDER
This Writ Petition has been filed by the petitioner seeking to quash the impugned order passed by the 1st Respondent in Letter No. (2D) No.8, dated 02.02.2015 and to regularize the service of the Petitioner as System Analyst under the 2nd Respondent.
2. The grievance of the petitioner as seen from the prayer of this Writ Petition is that the services of the petitioner as System Analyst under the second respondent ie., the Director of Municipal Administration has to be regularized.
3. The Government has an issued G.O.(2D)No.60, Municipal Administration & Water Supply (ME.1) Department, dated 08.06.2023, wherein it is stated as under:
“7. The Government after careful examination accept the proposal of the Director of Municipal Administration and accordingly relax the method of appointment for the post of System Analyst in the office of the Director of Municipal Administration in favour of Thiru.R.Manahavala Perumal, formerly Assistant, Tirunelveli Corporation, now Superintendent, Greater Chennai Corporation and also regularize the service of Thiru. R.Manahavala Perumal in the post of System Analyst in the office of https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm ) WP No. 16 3 2 3 of 20 1 5 the Commissioner of Municipal Administration from 05.02.2011 to 10.06.2015 by relaxing ruling 4(ii) under the Fundamental Rule 110, in favour of the individual.”
4. As seen from above Government Order, the services of the petitioner were regularized in the post of System Analyst in the second respondent’s office by relaxing the Rule 4(ii) under the Fundamental Rule 110.
5. In view of the above Government Order, no further orders are required in the Writ Petition.
6. Hence, the Writ Petition is closed. No costs.
K.SURENDER, J.
12-11-2025 Jai Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm ) WP No. 16 3 2 3 of 20 1 5 K.SURENDER, J.
jai To
1.State of Tamil Nadu, Rep. by its Secretary, Municipal Administration and Water Supply Department, Fort St. George, Chennai-9.
2.The Director of Municipal Administration, Ezhilagam Annexure Building, Chepauk, Chennai-5.
3.The Commissioner, Tirunelveli City Municipal Corporation, Tirunelveli-1.
4.Tamil Nadu Municipal Adminis Department,Information Technology Officers Association, Rep. by its ,R.Vijayakandan,No.381/A, Vettavalam Road,Tiruvannamalai - 606 017.
WP No. 16323 of 2015https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm ) WP No. 16 3 2 3 of 20 1 5 12-11-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 27/11/2025 01:54:14 pm )