Madras High Court
S.Ramasubbu vs The Accountant General (A & E) on 12 February, 2018
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 12.02.2018 CORAM THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM W.P.(MD).No.9757 of 2012 and M.P.(MD)No.1 of 2012 S.Ramasubbu .. Petitioner Vs.
1.The Accountant General (A & E), 361, Anna Salai, Chennai-18.
2.The Director of Pension, 259, Anna Salai, Block 3, 2nd Floor, Theynampet, Chennai-6.
3.The Joint Director of Agriculture, Office of the Joint Director of Agriculture, Tuticorin Town and District.
4.The Sub-Treasury Officer, Office of the Sub-Treasury, Attur Town, Virudhunagar District. ..Respondents PRAYER: Writ petition filed under Article 226 of the Constitution of India, to issue a Writ of Mandamus, to direct the respondents to pay revised scale of family pension to the petitioner herein as per G.O.Ms.No.234 Finance (Pay cell) Department dated 01.06.2009 and G.o.Ms.No.257 Finance (Pay Cell) Department dated 26.08.2010 and to pay arrears of family pension to the petitioner as per the said Government Orders.
!For Petitioner : Mr.M.Thirunavukkarasu ^For Respondents : Mr.P.Gunasekaran (for R1) Ms.V.P.N.Vaishnavi, (for R2 to R4) Government Advocate :Order The learned counsel appearing for the petitioner states that the grievances of the writ petitioner had already been redressed by the respondents.
2.Thus, no further adjudication is necessary in this matter and hence, this Writ petition is closed. No costs. Consequently, M.P.(MD)No.1 of 2012 is closed.
To
1.The Director of Pension, 259, Anna Salai, Block 3, 2nd Floor, Theynampet, Chennai-6.
2.The Joint Director of Agriculture, Office of the Joint Director of Agriculture, Tuticorin Town and District.
3.The Sub-Treasury Officer, Office of the Sub-Treasury, Attur Town, Virudhunagar District.
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