Madras High Court
A.Mohideen Khan vs The General Manager (Administration) on 27 September, 2018
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 27.09.2018
CORAM:
THE HONOURABLE Mr.JUSTICE S.VAIDYANATHAN
W.P.(MD)No.20530 of 2018
A.Mohideen Khan ... Petitioner
Vs.
1.The General Manager (Administration),
The Tamil Nadu Civil Supplies Corporation,
(TNCSC),
Head Office,
No.10, Thambuchamy Salai,
Kilpauk,
Chennai – 10
2.The Senior Regional Manager,
The Tamil Nadu Civil Supplies Corporation,
(TNCSC),
Regional Office,
Thanjavur. ... Respondents
PRAYER: Petition is filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the 2nd respondent to pay the wages
from the date of suspension in Rc.No.A6/3186/2016 to till the date of joining
into the service ie., 22.08.2017 to 07.05.2018 respectively on the basis of
revocation of suspension order passed in the final order by the 2nd
respondent in Na.Ka.No.M1/12465/2017 dated 03.04.2018 which was
served to the petitioner on 27.04.2018 and granting such further or other
relief.
http://www.judis.nic.in
2
For Petitioner : Mr.L.Prabhu
For Respondents : Mr.P.Venkatesan
(R1 & R2)
ORDER
The Writ Petition has been filed praying to issue a Writ of Mandamus, directing the 2nd respondent to pay the wages from the date of suspension in Rc.No.A6/3186/2016 to till the date of joining into the service ie., 22.08.2017 to 07.05.2018 respectively on the basis of revocation of suspension order passed in the final order by the 2nd respondent in Na.Ka.No.M1/12465/2017 dated 03.04.2018 which was served to the petitioner on 27.04.2018.
2. It is represented that the petitioner was placed under suspension and the same has been revoked and the petitioner is in service. The petitioner has stated that he preferred an appeal and the appeal may be directed to be considered by the appropriate authority within a stipulated period to be fixed by this Court.
3. In the light of the above submission, the appropriate authority is directed to consider the appeal filed by the petitioner within a period of four months from the date of receipt of a copy of this order. In case of any adverse order, it is open to the petitioner to approach the Authority, under http://www.judis.nic.in 3 the payment of Subsistence Allowance Act, claiming payment of subsistence allowance, if he is otherwise eligible.
4. In the result, the Writ Petition stands disposed of. No costs.
Consequently, the connected miscellaneous petition is closed.
27.09.2018
Index : Yes / No
Internet : Yes / No
mpk
To
1.The General Manager (Administration), The Tamil Nadu Civil Supplies Corporation, (TNCSC), Head Office, No.10, Thambuchamy Salai, Kilpauk, Chennai – 10
2.The Senior Regional Manager, The Tamil Nadu Civil Supplies Corporation, (TNCSC), Regional Office, Thanjavur.
http://www.judis.nic.in 4 S.VAIDYANATHAN,J.
mpk W.P.(MD)No.20530 of 2018 27.09.2018 http://www.judis.nic.in