Madras High Court
M.Alagapuri vs The Managing Director on 9 March, 2016
Author: T.Raja
Bench: T.Raja
In the High Court of Judicature at Madras Dated: 09.03.2016 Coram: The Honourable Mr.Justice T.RAJA Writ Petition No.8669 of 2016 M.Alagapuri ... Petitioner Versus The Managing Director Tamilnadu State Transport Corporation (VPM)Ltd. 3/137 Salamedu, Valuthareddy Post Villupuram 605 602. ... Respondent Writ Petition filed under Article 226 of the Constitution of India praying for issuance of a Writ of Mandamus directing the respondent to pass order on the petitioner's representation dated 21.12.2015 with a request to grant increment and other benefits from 01.02.1987 onwards. For Petitioner .. Mr.D.Veerasekaran For Respondent .. Mr.P.Kannan Kumar ORDER
Writ Petition has been filed by Mr.M.Alagapuri, who joined as Helper ITI on 23.01.1981, and upgraded as Assistant Tradesman on 01.01.1988 and further upgraded as Tradesman on 01.08.1995, and after promotion to the post of Foreman on 01.05.2013, retired from service with effect from 30.06.2015. The grievance of the petitioner is that when he was issued with punishment order postponing his increment for six months without cumulative effect, after implementing the order, he was granted increment only on 01.02.1986. Even though the next increment was to be paid on 01.02.1987, they have paid the increment mistakenly only on 01.08.1987. Therefore, he has given representation and since, the same has not been considered, he has come forward with this Writ Petition.
2. Heard the learned counsel for the petitioner and the learned counsel for the respondent.
3. This Court, considering the limited prayer sought for and also the fact that the petitioner retired from service, without going into the merits of the matter, directs the respondent to consider the pending representation of the petitioner, after affording reasonable opportunity of personal hearing to the petitioner if necessary, and pass appropriate orders within a period of four weeks from the date of receipt of a copy of this order, on merits and in accordance with law.
4. The Writ Petition is disposed of accordingly. No costs.
09.03.2016 Index :Yes/No Internet :Yes/No mra To The Managing Director Tamilnadu State Transport Corporation (VPM)Ltd.
3/137 Salamedu, Valuthareddy Post Villupuram 605 602.
T.RAJA, J.
mra Writ Petition No.8669 of 2016 09.03.2016