Madras High Court
P.Alagan vs The Managing Director on 9 January, 2023
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.(MD)No.13123 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 09.01.2023
CORAM
THE HONOURABLE MR.JUSTICE M.DHANDAPANI
W.P.(MD)No.13123 of 2020
P.Alagan : Petitioner
Vs.
1. The Managing Director
Tamilnadu State Transport Corporation (Kum) Ltd.,
27 New Railway Station Road,
Kumbakonam - 612 001.
2. The General Manager
Tamilnadu State Transport Corporation (Kum) Ltd.,
Pudukottai Region,
Thirumaiyam Salai,
Pudukottai District - 622 001. : Respondents
PRAYER : Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus to direct the respondents to
promote the petitioner to post of Ticket Checking Inspector from
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W.P.(MD)No.13123 of 2020
22.07.2017 with retrospective effect and consequently on the base of the
same to revise all terminal benefits and pension and to disburse the
difference amount and pension to the petitioner along with the interest at the
rate of 6 percentage interest on the base of the petitioner's representation,
dated 22.02.2020.
For Petitioner : Mr.K.Gokul
For Respondents : Mr.P.M.Vishnuvarthan
ORDER
This writ petition has been filed to direct the respondents to promote the petitioner to post of Ticket Checking Inspector from 22.07.2017 with retrospective effect and consequently on the base of the same to revise all terminal benefits and pension and to disburse the difference amount and pension to the petitioner along with the interest at the rate of 6 percentage interest on the base of the petitioner's representation, dated 22.02.2020.
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2. The learned counsel for the petitioner submitted that the petitioner joined as a Conductor on 01.08.1986. After completion of 32 years service in respondent Corporation, the petitioner retired as a Ticket Checking Inspector on 31.10.2018 on attaining the age of superannuation. The petitioner made an application on 22.02.2020 to the respondents and requested them to promote the petitioner as Checking Inspector from 22.02.2017 with retrospective effect and the same was not considered. Hence the present writ petition is filed with the aforesaid prayer.
3. The learned counsel for the petitioner would submit that this Court may issue a direction to the respondents to consider the petitioner's representation, dated 22.02.2020 within a reasonable time as fixed by this Court.
4. Considering the limited request made by the learned counsel for the petitioner, this Court directs the respondents to consider the petitioner's representation, dated 22.02.2020 and pass appropriate orders on merits and _________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13123 of 2020 in accordance with law, within a period of six weeks from the date of receipt of a copy of this order.
5. With the above direction, this writ petition is disposed of. No costs.
09.01.2023 Index : Yes / No Internet : Yes / No NCC : Yes / No RM _________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13123 of 2020 M.DHANDAPANI, J.
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