Madras High Court
P.Radha Krishnan vs The Chairman Tancem/Additional Chief on 8 February, 2019
Author: R.Mahadevan
Bench: R.Mahadevan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.02.2019
CORAM
THE HONOURABLE MR.JUSTICE R.MAHADEVAN
W.P(MD) No.2834 of 2019
P.Radha Krishnan ... Petitioner
vs.
1.The Chairman TANCEM/Additional Chief
Secretary to Government,
Industries (MID 2) Department,
Secretariat, Fort St. George,
Chennai.
2.The Managing Director,
Tamil Nadu Cements Corporation Ltd.,
LLA Buildings 2nd floor,
735 Anna Salai,
Chennai – 2.
3.The Deputy General Manager,
Tamil Nadu Cements Corporation Ltd.,
A Government of Tamil Nadu Undertaking)
Alangulam Works,
Tamil Nadu Cements Post – 626 127,
Rajapalayam viz.,
Virudhunagar District. ... Respondents
Prayer: Writ Petition filed under Article 226 of the
Constitution of India praying to issue a writ of Mandamus directing
the 3rd respondent to settle the pay and allowance as requested in
the petitioner's representation dated 17.01.2019 within a time
frame fixed by this Court.
http://www.judis.nic.in
2
For Petitioner : M/s.Chamundi Bose
For Respondents : Mrs.J.Padmavathi Devi
Special Government Pleader
ORDER
This writ petition has been filed seeking a direction to the third respondent to settle the pay and allowance as requested in the petitioner's representation dated 17.01.2019
2.Heard the learned counsel for the petitioner and the learned Special Government Pleader for the respondents. By consent, the Writ Petition itself is taken up for final disposal at the stage of admission.
3.The case of the petitioner is that during his service as Senior Supervisor in the third respondent Corporation, he was placed under suspension by the proceedings of the third respondent dated 27.12.2012 on certain allegations mentioned therein. Subsequently, the said order of suspension was quashed by this Court.
4.The grievance of the petitioner is that he submitted a representation dated 17.01.2019, seeking settlement of pay and http://www.judis.nic.in allowance during the suspension period and the same has not been 3 considered by the third respondent till date. Therefore, the present writ petition has been filed.
5.The learned Special Government Pleader appearing for the respondents submitted that the representation of the petitioner will be considered and appropriate orders will be passed within a time frame to be fixed by this Court.
6.In view of the above submission, the third respondent is directed to consider the petitioner's representation dated 17.01.2019 and pass appropriate orders on merits and in accordance with law within a period of eight weeks from the date of receipt of a copy of this order, after due opportunity of hearing to the petitioner.
7.The writ petition is disposed of with the above direction. No costs.
08.02.2019 Index: Yes / No Internet: Yes / No mj To
1.The Chairman TANCEM/Additional Chief Secretary to Government, Industries (MID 2) Department, http://www.judis.nic.in Secretariat, Fort St. George, Chennai. 4
R.MAHADEVAN, J.
mj
2.The Managing Director, Tamil Nadu Cements Corporation Ltd., LLA Buildings 2nd floor, 735 Anna Salai, Chennai – 2.
3.The Deputy General Manager, Tamil Nadu Cements Corporation Ltd., A Government of Tamil Nadu Undertaking) Alangulam Works, Tamil Nadu Cements Post – 626 127, Rajapalayam viz., Virudhunagar District.
W.P(MD) No.2834 of 2019
08.02.2019 http://www.judis.nic.in