Madras High Court
N.Liyakat Ali Khan vs The Director Of Pension on 24 February, 2021
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD)No.12662 of 2016
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED:24.02.2021
CORAM:
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.(MD)No.12662 of 2016
and
W.M.P.(MD).Nos.14085 and 17561 of 2017
N.Liyakat Ali Khan ... Petitioner
Vs.
The Director of Pension,
259, Anna Salai,
3rd Block, II Floor,
D.M.S.Complex,
Teynampet,
Chennai 600 006. ... Respondent
Prayer: Writ Petition is filed under Article 226 of the Constitution of
India, to issue a Writ of Mandamus to direct the respondent to disburse
the balance amount of Rs.46,754/- in terms of Para 3(IV) in G.O.Ms.No.
475 Finance (Pension) Department, dated 30.09.2009, considering the
petitioner's representation, dated 18.04.2016 and 27.04.2016, within the
period that may be stipulated by this Court.
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http://www.judis.nic.in
W.P.(MD)No.12662 of 2016
For Petitioner : Mr.N.Liyakat Ali Khan
party – in - person
For Respondent : Mr.D.Muruganantham
Additional Government Pleader
ORDER
This writ petition has been filed for a direction to the respondent to disburse the balance amount of Rs.46,754/- to the petitioner, in terms of Para 3(IV) in G.O.Ms.No.475 Finance (Pension) Department, dated 30.09.2009, by considering the petitioner's representations, dated 18.04.2016 and 27.04.2016, within the period that may be stipulated by this Court.
2. When the matter is taken up for hearing today, the petitioner/ party – in – person would submit that he undergone medical treatment in Meenakshi Mission Hospital, Madurai and thereafter, he has submitted the bill to the respondent. However, the respondent has sanctioned only Rs.50,000/-, on 30.03.2010 and the balance amount was not paid to the 2/4 http://www.judis.nic.in W.P.(MD)No.12662 of 2016 petitioner. Therefore, he has made a representation to the respondent on 18.04.2016 and 27.04.2016. But till date no order was passed and hence, the present writ petition has been filed. The party-in-person would further submit that this Court may issue a direction to the respondent to consider the petitioner's representation, dated 27.04.2016.
3. The learned Additional Government Pleader appearing for the respondent has no serious objection for considering the petitioner's representation, dated 27.04.2016.
4. Considering the limited request made by the learned counsel for the petitioner, this Court, without going into the merits of the matter, directs the respondent to consider the petitioner's representation, dated 27.04.2016, in accordance with the Scheme as well as the G.O.Ms.No. 475 Finance (Pension) Department, dated 30.09.2009, and pass appropriate orders, on merits and in accordance with law, within a period of twelve weeks from the date of receipt of a copy of this order. 3/4 http://www.judis.nic.in W.P.(MD)No.12662 of 2016 M.DHANDAPANI,J.
akv
5. With the above direction, this Writ Petition is disposed of. No costs. Consequently, the connected Miscellaneous Petitions are closed.
24.02.2021 akv To The Director of Pension, 259, Anna Salai, 3rd Block, II Floor, D.M.S.Complex, Teynampet, Chennai 600 006.
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