C.Tamilpandian vs The Revenue Divisional Officer on 10 October, 2023

[Cites 1, Cited by 0]

Madras High Court

C.Tamilpandian vs The Revenue Divisional Officer on 10 October, 2023

Bench: R.Vijayakumar

                                                                              W.P(MD)No.24451 of 2023



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                     DATED: 10.10.2023

                                                           CORAM

                                    THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR

                                                 W.P(MD)No.24451 of 2023

                     C.Tamilpandian                                                 ... Petitioner
                                                             Vs.

                     The Revenue Divisional Officer,
                     Ramanathapuram Division,
                     Ramanathapuram.                                               ... Respondent

                     PRAYER : Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, directing the
                     respondent i.e., the Revenue Divisional Officer, Ramanathapuram to pass
                     appropriate orders on the petitioner's representation, dated 24.07.2023 by
                     reinstating him into service subject to the result of the criminal case,
                     within a specified time frame that may be fixed by this Court.
                                         For Petitioner      : Mr.S.Visvalingam

                                         For Respondent      : Mr.S.Shaji Bino
                                                               Special Government Pleader

                                                          ORDER

The present writ petition has been filed challenging the order of suspension, dated 18.11.2022 on the ground that he was arrested in DVAC case.

1/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.24451 of 2023

2. Though the prayer is for a positive Mandamus, the learned counsel appearing for the writ petitioner, on instructions, submits that it would be suffice to direct the respondent to enhance the subsistence allowance on the ground that he has already completed 6 months period of suspension.

3. Considering the fact that so far no disciplinary proceedings have been initiated as against the writ petitioner, this Court is inclined to direct the respondent herein to consider the case of the petitioner for enhanced subsistence allowance as per the applicable Rules.

4. With the above said observations, this Writ Petition stands disposed of. No costs.




                                                                                     10.10.2023

                     NCC                :     Yes / No
                     Index              :     Yes / No
                     Internet           :     Yes / No

                     gbg




                    2/4

https://www.mhc.tn.gov.in/judis W.P(MD)No.24451 of 2023 To The Revenue Divisional Officer, Ramanathapuram Division, Ramanathapuram.

3/4 https://www.mhc.tn.gov.in/judis W.P(MD)No.24451 of 2023 R.VIJAYAKUMAR,J.

gbg Order made in W.P(MD)No.24451 of 2023 Dated:

10.10.2023 4/4 https://www.mhc.tn.gov.in/judis

Unlock Advanced Research with PRISMAI

Madras High Court