Sebastian Arulraj A vs The Principal

Court
Madras High Court

WP(MD) No. 29186 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 03-11-2026
CORAM
THE HON'BLE MR. JUSTICE B.PUGALENDHI
WP(MD) No. 29186 of 2025
CNR:{HCMD011444922025}
and
WMP(MD) Nos.22587 & 22588 of 2025
Sebastian Arulraj A
S/o. Amirtham,
No.52, Antoniyar Nagar 4th Street,
Gandhi Nagar,
Pudukkottai - 622 001.
..Petitioner
Vs
1. The Principal
HH Rajas College,
Pudukkottai.
2. The Director of College Education
O/o. The Director of College Education,
Anna Salai,
Saidapet,
Chennai - 15.
3. The District Treasury Officer
The District Treasury,
Collectors Office Campus,
Tirunelveli.
..Respondents
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WP(MD) No. 29186 of 2025
PRAYER: S-12. Writ Petition filed under Article 226 of the
Constitution of India, praying this Court to issue a Writ of Certiorari,
to call for the records pertaining to the impugned notice / order in
Na.Ka. No.439/B/2022 dated 24.06.2025 issued by the 1st
respondent and quash the same and pass such further or other orders
as this Honble Court may deem fit and proper in the circumstances
of the case and thus render justice.
For Petitioner :Mr. N.S. Karthikeyan
For Respondents :Mr.M.Mahaboob Athiff
Special Government Pleader
O R D E R
As against the reminder/notice sent by the Principal of
H.H.Raja’s College, Pudukkottai with regard to recovery of amount
from the officials, including the petitioner, for having wrongly fixed
pension to a Tamil Lecturer, namely, Muniyappan, the petitioner, a
Superintendent of that College has approached this Court.
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WP(MD) No. 29186 of 2025
2.The learned Special Government Pleader appearing for
the respondents submits that a special inspection at District
Treasury, Tirunelveli was conducted in the month of November
2015, by the Commissioner of Treasuries and Accounts, Chennai,
wherein, it was found that pension amount has been wrongly fixed to
one K.Muniappan, thereby, a sum of Rs.8,75,074/- was paid in
excess to him. Therefore, an order of recovery was passed as against
him. The family pensioner, Tmt.Janaki has filed a writ petition in
WP(MD)No.23541 of 2015 and this Court, by its order, dated
19.06.2019 has issued the following directions:-
‘19. Under these circumstances the following orders are issued:-
(i) The impugned order of recovery passed by the first
respondent (Treasury Officer, Tirunelveli) in
Na.Ka.No.13625/2015/N2, dated 09.12.2015 is quashed.
(ii) The arrear fixation of pay as applicable to the writ petitioner
is to be effected and pension permissible is to be paid in
accordance with the pay rules and Government orders in force.
(iii) The respondents are directed to conduct an enquiry in
respect of such excess payments made to the writ petitioner and
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WP(MD) No. 29186 of 2025
in the event of any arrear, lapse, negligence or dereliction of
duty, then all suitable actions are to be initiated against all the
officials who all are responsible and accountable for
compensating the financial loss occurred to the state Exchequer
by imposing recovery proportionately.’’
According to the learned Special Government Pleader, the
impugned notice has been issued as directed by this Court in
WP(MD) No.23541 of 2015, dated 19.06.2019 supra.
3. In reply, the learned counsel for the petitioner submits
that this Court, has directed the respondents to conduct an enquiry
and to fix the responsibility, however, without conducting proper
enquiry as directed by this Court in WP(MD) No.23541 of 2015,
dated 19.06.2019, the impugned notice has been issued as against
this petitioner in a mechanical manner.
4. Considering the earlier order passed by this Court, this
writ petition is closed with liberty to this petitioner to offer his
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WP(MD) No. 29186 of 2025
explanation to the notice. The respondents shall proceed with
further, in accordance with the directions of this Court in WP(MD)
No.23541 of 2015, dated 19.06.2019 after providing due opportunity
to the petitioner and other officials concerned. No costs.
Consequently, connected Miscellaneous petitions are also closed.
03-11-2026
Index: Yes/No
Speaking/Non-speaking order
Neutral Citation: Yes/No
VRN
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WP(MD) No. 29186 of 2025
To
1. The Principal
HH Rajas College
Pudukkottai
2. The Director of College Education
O/o. The Director of College Education
Anna Salai
Saidapet
Chennai - 15
3. The District Treasury Officer
The District Treasury
Collectors Office Campus
Tirunelveli
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WP(MD) No. 29186 of 2025
B.PUGALENDHI, J.
vrn
Order made in
WP(MD) No. 29186 of 2025
03.11.2026
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