Madras High Court
K.Balakrishnan vs The Chief Post Master General on 20 September, 2018
Author: V.Parthiban
Bench: V.Parthiban
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 20.09.2018 CORAM THE HONOURABLE MR.JUSTICE V.PARTHIBAN W.P.(MD) No.2237 of 2018 K.Balakrishnan ... Petitioner vs.
1.The Chief Post master General PLI Section, Chennai-600 002
2.The Senior Superintendent of Post officer Kovilpatti Division, Kovilpatti Tuticorin District
3.The Deputy Director Army Postal Service CO56APO ... Respondents [R3 is suo motu impleaded vide Court order dated 07.02.2018] PRAYER: Writ Petition filed under Article 226 of the Constitution of India for issuance of writ of mandamus directing the respondents to disbursed postal life insurance policy maturity amount of Rs.20,000/- vide policy No.APS-NM-82881-L together interest 18% per annum by consider on petitioner's representation dated 06.10.2017 by the respondents with in time limit fixed by this Court.
!For Petitioner : Mr.D.Selvanayagam For Respondents : Mr.V.Kathirvelu Assistant Solicitor General of India Assisted by Mr.G.Rajaraman Central Government Standing Counsel :Order It is represented by the learned counsel for the petitioner that the prayer, as sought in this writ petition, has been answered by the respondents.
2. In view of the said submission, no further orders are necessary in this writ petition and the same is, therefore, closed. No costs.
To:
1.The Chief Postmaster General, PLI Section, Chennai-600 002.
2.The Senior Superintendent of Post officer, Kovilpatti Division, Kovilpatti, Tuticorin District.
3.The Deputy Director, Army Postal Service, CO56APO.
.