Madras High Court
R.Durai Raj vs The Additional Chief Secretary To ... on 8 March, 2016
Author: Pushpa Sathyanarayana
Bench: Pushpa Sathyanarayana
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 08.03.2016
CORAM
THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA
W.P(MD)No.4661 of 2016
R.Durai Raj ... Petitioner
Vs.
1.The Additional Chief Secretary to Government
Transport Department and the Chairman of
all State Transport Corporations,
Secretariat, Chennai ? 600 009.
2.The Managing Director,
The Tamil Nadu State Transport
Corporation (Madurai) Limited,
Bye-Pass Road, Madurai ? 625 016.
3.The Administrator,
Tamil Nadu State Transport Corporation
Employees Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai,
Chennai -600 002. ...
Respondents
Prayer: Writ Petition is filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus to direct the respondents to
consider and pass orders on the petitioner's representations dated
07.01.2016, which relates to granting 5th review benefits and pay revision
and pension revision in the light of G.O.Ms.No.61, Transport (C) Department,
dated 30.04.2015 and in terms of settlement dated 22.01.2011 entered into
under Section 12 (3) of the Industrial Disputes Act.
!For Petitioner : Mr.G.Venkataraman
^For 1st respondent : Mr.T.R.Janardhanam,
Addl. Government Pleader
For respondents 2 & 3 : Mr.A.Jeyaram
:ORDER
Though the prayer in the Writ Petition is widely worded, the learned counsel for the petitioner submitted that the petitioner would be satisfied if his representation, dated 07.01.2016 is directed to be disposed of by the respondents / Transport Corporation, in the light of G.O.Ms.No.61, Transport (C) Department, dated 30.04.2015 and the settlement signed under Section 12(3) of the Industrial Disputes Act, dated 22.01.2011, within a stipulated time.
2.Heard the learned counsel appearing for the respondents on the above submission made by the learned counsel for the petitioner.
3.In view of the above submission made by the learned counsel for the petitioner, the second respondent herein is directed to dispose of the representation of the petitioner, dated 07.01.2016, in the light of G.O.Ms.No.61, Transport (C) Department, dated 30.04.2015 and the settlement signed under Section 12(3) of the Industrial Disputes Act, dated 22.01.2011, within a period of eight weeks from the date of receipt of a copy of this order.
4. The Writ Petition is disposed of accordingly. No Costs.
To
1.The Additional Chief Secretary to Government Transport Department and the Chairman of all State Transport Corporations, Secretariat, Chennai ? 600 009.
2.The Managing Director, The Tamil Nadu State Transport Corporation (Madurai) Limited, Bye-Pass Road, Madurai ? 625 016.
3.The Administrator, Tamil Nadu State Transport Corporation Employees Pension Fund Trust, Thiruvalluvar House, Pallavan Salai, Chennai -600 002. .