Madras High Court
N.M.Tamilarasu vs The Managing Director on 25 October, 2021
Author: C.Saravanan
Bench: C.Saravanan
W.P.No.22662 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 25.10.2021
CORAM:
THE HONOURABLE MR.JUSTICE C.SARAVANAN
W.P.No.22662 of 2021
(Through Video Conferencing)
N.M.Tamilarasu ... Petitioner
Vs.
The Managing Director,
State Express Transport Corporation Limited,
Pallavan Salai,
Chennai – 600 002. ... Respondent
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying for the issuance of Writ of Mandamus, to direct the respondent to
forward/sent the petitioner Attendance Register, PF and Gratuity records to the
Metroplitan Transport Corporation.
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https://www.mhc.tn.gov.in/judis
W.P.No.22662 of 2021
For Petitioner : Mr.V.Hemnath
For Respondent : Mr.L.S.M.Hasan Fizal
Government Advocate
ORDER
Mr.L.S.M.Hasan Fizal, learned Government Advocate takes notice on behalf of the respondent.
2.The learned counsel for the petitioner submits that the representations dated 25.08.2020 and 02.02.2021 of the petitioner have not evoked any response from the respondent.
3.The learned counsel for the respondent submits that appropriate orders will be passed on the representations dated 25.08.2020 and 02.02.2021 of the petitioner within a period of eight weeks from the date of receipt of a copy of this order.
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4.Recording the same, this writ petition is disposed by directing the respondent to consider the representations dated 25.08.2020 and 02.02.2021 of the petitioner and dispose the same in accordance with law and on merits within a period of eight weeks from the date of receipt of a copy of this order. No costs.
25.10.2021 Index : Yes / No Internet : Yes/ No jas To The Managing Director, State Express Transport Corporation Limited, Pallavan Salai, Chennai – 600 002.
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