Madras High Court
N.Ramani Bai vs The District Collector on 11 June, 2015
Author: R.Mahadevan
Bench: R.Mahadevan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED : 11.06.2015 CORAM THE HONOURABLE MR.JUSTICE R.MAHADEVAN W.P.(MD)No.9395 of 2015 N.Ramani Bai ... Petitioner Vs. 1.The District Collector, Madurai District, Madurai. 2.The Special Tahsildar (Social Security Scheme), Collectorate Complex, Madurai. ... Respondents Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus directing the respondents to sanction the monthly pension under the Social Security Scheme in the category of destitute widow by considering the petitioner's representation dated 07.04.2015 within the period stipulated by this Court. !For Petitioner : Mr.A.Haja Mohideen For Respondents : Mrs.S.Bharathi, Government Advocate :O R D E R
This writ petition has been filed for a Writ of Mandamus directing the respondents to sanction the monthly pension under the Social Security Scheme in the category of destitute widow by considering the petitioner's representation dated 07.04.2015 within a specified time limit.
2.Enclosing the Death Certificate as well as Family Card including Aadhar Card, the petitioner has submitted a representation dated 07.04.2015 to the respondents. The said representation has not been considered till now. The learned counsel for the petitioner seeks the indulgence of this Court for a direction to the respondents to consider the representation of the petitioner dated 07.04.2015 and pass appropriate orders on merits.
3.Heard the learned counsel for the petitioner as well as the learned Government Advocate appearing for the respondents.
4.Considering the facts and circumstances of the case and in the interest of justice, this writ petition is disposed of directing the respondents to consider the representation of the petitioner dated 07.04.2015 and pass appropriate orders on merits and in accordance with law, within a period of six weeks from the date of receipt of a copy of this order. No costs.
To
1.The District Collector, Madurai District, Madurai.
2.The Special Tahsildar (Social Security Scheme), Collectorate Complex, Madurai.