Madras High Court
R.Parvathi vs The District Collector on 31 October, 2022
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.28709 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 31.10.2022
CORAM:
THE HON'BLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.28709 of 2022
R.Parvathi ... Petitioner
Versus
The District Collector,
Chennai District,
Singarvelar Maligai
Rajaji Salai,
Chennai-600 001 ... Respondents
Prayer:-Petition filed under Article 226 of the Constitution of India praying
this Court to issue a writ of mandamus directing the respondents to enhance the
subsistence allowance payable to the petitioner as per FR 53(1)(a)(i)(iii) in light
of the representations made by the petitioner on 23.11.2021, 04.01.2022 and
26.03.2022.
For Petitioner : Mr.N.Balamuralikrishnan
For Respondent : Mr.N.Naveen Kumar
ORDER
This writ petition has been filed for a Mandamus seeking for a direction to the respondent to enhance the subsistence allowance payable to the petitioner as per FR 53(1)(a)(i),(iii) in light of the representations made by the 1/4 https://www.mhc.tn.gov.in/judis W.P.No.28709 of 2022 petitioner on 23.11.2021, 04.01.2022 and 26.03.2022 within a time frame to be fixed by this Court.
2. Heard Mr.N.Balamuralikrishnan, learned counsel for the petitioners and Mr.N.Naveen Kumar, learned Government Advocate accepts notice on behalf of the respondent. By consent of both the parties, the main writ petition has been taken up for final disposal.
3. The petitioner has been suspended from service in the year 2021. According to the petitioner, her subsistence allowance has not been enhanced. She has given representations on 23.11.2021, 04.01.2022 and 26.03.2022 for the said purpose. Since the representations have not been considered, the petitioner has filed this writ petition.
4. No prejudice would be caused to the respondent if the petitioner's representations, referred to supra, is considered on merits and in accordance with law as per FR 53(1)(a)(i),(iii).
5. For the foregoing reasons, this Court directs the respondent to 2/4 https://www.mhc.tn.gov.in/judis W.P.No.28709 of 2022 pass final orders on merits and in accordance with law on the petitioner's representations dated 23.11.2021, 04.01.2022 and 26.03.2022 in the light of FR 53(1)(a)(i),(iii) within a period of eight weeks from the date of receipt of a copy of this order.
With the aforesaid direction, the writ petition is disposed of. No costs.
31.10.2022 sr Index: Yes/No Speaking Order/Non-Speaking Order To The District Collector, Chennai District, Singarvelar Maligai Rajaji Salai, Chennai-600 001 3/4 https://www.mhc.tn.gov.in/judis W.P.No.28709 of 2022 ABDUL QUDDHOSE,J.
sr W.P.No.28709 of 2022 31.10.2022 4/4 https://www.mhc.tn.gov.in/judis