Madras High Court
P.Muniyan vs The Chief Internal Auditor And on 9 February, 2017
Author: R.Suresh Kumar
Bench: R.Suresh Kumar
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.02.2017
CORAM
THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
W.P.(MD) No.2225 of 2017
P.Muniyan ... Petitioner
Vs.
1. The Chief Internal Auditor and
Chief Auditor of Statutory Boards,
7th Floor, Chengalvarayan Buildings,
807, Anna Salai,
Chenni ? 600002.
2. The Assistant Director,
Local Fund Department,
1232, District Library Building (2nd Floor),
Big Bazaar, Town Hall,
Coimbatore- 641 001.
3.The Labour Officer,
Social Security Scheme,
Ramanathapuram,
Coimbatore ? 45. ... Respondents
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
for issuance of Writ of Mandamus, to direct the 2nd respondent to consider
the petitioner's request in his petition, dated 14.11.2016 to delete the
audit para No.13 of the audit statement for the year 2009-2010.
!For Petitioner : Mr.G.M.Xavier
^For R1 & R2 : Mr.A.K.Baskarapandian
Special Government Pleader
For R3 : Court
:ORDER
The prayer in the writ petition is for the writ of mandamus directing the second respondent to consider the petitioner's request in his representation, dated 14.11.2016, for deleting para No.13 of the Audit Statement for the year 2009-2010.
2. Mr.A.K.Baskarapandian, learned Special Government Pleader accepts notice for the respondents. With the consent of both sides, this writ petition is taken up for final hearing.
3. The prayer in the writ petition itself is only for a writ of mandamus to give a direction to the second respondent to consider the petitioner's representation, dated 14.11.2016, for the purpose of deleting para No.13 of the Audit Statement for the year 2009-2010. Considering the same, this Court, without going to the merits of the claim made by the petitioner in the said representation, is inclined to direct the second respondent to consider and pass orders on merits and in accordance with law, on the representation of the petitioner, dated 14.11.2016, within a period of eight weeks from the date of receipt of a copy of this order.
4. With the above direction, this writ petition is disposed of. No Costs.
To
1. The Chief Internal Auditor and Chief Auditor of Statutory Boards, 7th Floor, Chengalvarayan Buildings, 807, Anna Salai, Chenni ? 600002.
2. The Assistant Director, Local Fund Department, 1232, District Library Building (2nd Floor), Big Bazaar, Town Hall, Coimbatore- 641 001.
3.The Labour Officer, Social Security Scheme, Ramanathapuram, Coimbatore ? 45.
.