Madras High Court
E.Dhatchinamoorthy vs The Chairman Prtc/Secretary ... on 1 October, 2024
Author: N.Anand Venkatesh
Bench: N.Anand Venkatesh
Writ Petition No.28784 of 2024
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 01.10.2024
CORAM
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
Writ Petition No.28784 of 2024
E.Dhatchinamoorthy
S/o.Egambaram ... Petitioner
Vs.
1.The Chairman PRTC/Secretary (Transport),
Puducherry Road Transport Corporation Ltd,
Puducherry - 605 001.
2.The Managing Director,
Puducherry Road Transport Corporation Ltd.,
Raja Nagar, Puducherry - 605 013. ... Respondents
Writ Petition filed under Article 226 of the Constitution of
India seeking issuance of a Writ of Mandamus directing the respondents
to issue 2nd MACP and 3rd MACP and revised increment order to the
petitioner and consequently pay the arrears amount to the petitioner
within the time frame stipulated by this Court.
For Petitioner : Mr.S.Lakshmi Narayanan
For Respondents : Mr.R.Sreedhar
Additional Government Pleader (Pondy)
*****
https://www.mhc.tn.gov.in/judis
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Writ Petition No.28784 of 2024
ORDER
This writ petition has been filed seeking issuance of a writ of mandamus directing the respondents to consider the representations made by the petitioner on 25.07.2024 and 29.07.2024 and to issue 2nd MACP and 3rd MACP and revised increment order in favour of the petitioner.
2. Heard Mr.S.Lakshmi Narayanan, learned counsel for petitioner and Mr.R.Sreedhar, learned Additional Government Pleader (Pondy) appearing for respondents.
3. The case of the petitioner is that he was initially appointed as a daily-rated conductor by the Puducherry Road Transport Corporation Ltd. in the year 1991. Thereafter, in the year 1994, the service of the petitioner was regularized and he was absorbed into service of the corporation as a conductor as per the proceedings dated 07.06.1994. Thereafter, on 24.07.2006, the petitioner was granted the 1st MACP (Modified Assured Career Progression Scheme). https://www.mhc.tn.gov.in/judis 2/4 Writ Petition No.28784 of 2024
4. There was some criminal case instituted against the petitioner which resulted in the petitioner facing trial in C.C.No.166 of 2013 on the file of Judicial Magistrate II, Puducherry. Ultimately, the petitioner was acquitted from all the charges by judgment dated 27.02.2024.
5. The grievance of the petitioner is that he had put in more than 30 years of service and he retired from service on 29.07.2024. The petitioner claims to be entitled to 2nd MACP and 3rd MACP along with revised increment and for other consequential benefits. The representation made by the petitioner in this regard did not evoke any response. Hence, the present writ petition has been filed before this Court seeking for appropriate directions.
6. Taking into consideration the facts and circumstances of the case and after going through the materials available on record, there shall be a direction to the second respondent to deal with the representation made by the petitioner on 29.07.2024 on its own merits and in accordance with law and a decision shall be taken within a period of eight (8) weeks from the date of receipt of a copy of this order. https://www.mhc.tn.gov.in/judis 3/4 Writ Petition No.28784 of 2024 N.ANAND VENKATESH, J gm
7. The petitioner is directed to submit a fresh representation to the second respondent along with all relevant documents and also a copy of this order.
This writ petition is disposed of with the above direction. No costs.
01.10.2024 Neutral Citation: Yes/No Index: yes/no Speaking Order/Non-Speaking Order gm To
1.The Chairman PRTC/Secretary (Transport), Puducherry Road Transport Corporation Ltd, Puducherry - 605 001.
2.The Managing Director, Puducherry Road Transport Corporation Ltd., Raja Nagar, Puducherry - 605 013.
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