Madras High Court
L. Sagaya Rathina Mary vs The Additional Director (Nps) on 11 June, 2019
Author: D. Krishnakumar
Bench: D. Krishnakumar
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 11.06.2019
CORAM:
THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR
W.P(MD)No.13099 of 2019
L. Sagaya Rathina Mary ... Petitioner
Vs.
1.The Additional Director (NPS),
Commissionerate of Treasuries and Accounts,
Gunidy,
Chennai – 600 025.
2.The Additional Director,
Treasuries and Accounts Department,
CPS Cell,
Government Data Centre (GDC),
Guindy,. Chennai – 600 025.
3.The Treasury Officer,
District Treasury,
Sivagangai District,
Sivagangai. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of
India praying for issuance of a Writ of Mandamus directing the first
respondent i.e., the Additional Director (NPS), Commissionerate of
Treasuries and Accounts, Chennai to pass appropriate orders on the
petitioner's representation dated 19.02.2019 revising the final
authorization sanction order in Letter No.4796/CPS/2018 dated
08.01.2019 making the petitioner's own contribution as Rs.4,28,403/-
within a specified time, that may be fixed by this Court.
http://www.judis.nic.in
2
For Petitioner : Mr.S. Visvalingam
For Respondents : Mr. A. Muthukaruppan
Additional Government Pleader
ORDER
This writ petition is filed seeking to direct the first respondent to pass appropriate orders on the petitioner's representation, dated 19.02.2019, revising the final authorization sanction order in Letter No.4796/CPS/2018 dated 08.01.2019, making the petitioner's own contribution as Rs.4,28,403/- within a time frame to be fixed by this Court.
2. Mr. A. Muthukaruppan, learned Additional Government Pleader takes notice for the respondents. By consent, the writ petition is taken up for disposal at the admission stage itself.
3. At the time of hearing, the learned counsel appearing for the petitioner submitted that even though a larger relief is sought for in this Writ Petition, it would suffice, if a direction is issued to the respondents to consider and pass orders on the representation of the petitioner dated 19.02.2019, for which, the learned Additional Government Pleader appearing for the respondents has no serious http://www.judis.nic.in 3 objection.
4. Having regard to the scope of the prayer made by the petitioner and considering the submissions made on either side, this Court, without expressing any opinion on the merits of the petitioner's case, directs the first respondent to consider the representation of the petitioner, dated 19.02.2019 on merits and in accordance with law and pass appropriate orders, within a period of twelve weeks from the date of receipt of a copy of this order, after affording due opportunity of hearing to the petitioner.
5. With the above direction, the writ petition is disposed of. No costs.
11.06.2019
Index : Yes / No
Internet : Yes / No
trp
To
1.The Additional Director (NPS), Commissionerate of Treasuries and Accounts, Gunidy, Chennai – 600 025.
2.The Additional Director, Treasuries and Accounts Department, CPS Cell, Government Data Centre (GDC), Guindy,. Chennai – 600 025. http://www.judis.nic.in 4 D. KRISHNAKUMAR, J., trp
3.The Treasury Officer, District Treasury, Sivagangai District, Sivagangai.
W.P(MD)No.13099 of 2019
11.06.2019 http://www.judis.nic.in