Madras High Court
S.Ramu vs The Principal Chief Conservator Of ... on 6 December, 2018
Author: S.Vimala
Bench: S.Vimala
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 06.12.2018
CORAM
THE HON'BLE DR.JUSTICE S.VIMALA
W.P.No.32180 of 2018
S.Ramu .... Petitioner
Vs
1.The Principal Chief Conservator of Forest
Head of the Forest Department, Panagal
Building, Saidapet, Chennai-15.
2.The Conservator of Forest, Chennai Circle
Chennai 600 006.
3.The District Forest Officer, Tiruvallur Division
Tiruvallur 602 001.
4.The Principal Accountant General
(Accounts and Entitlements), Anna Salai
Chennai. .... Respondents
For Petitioner : M/s.T.Dharani
For Respondents : Mr.K.K.Ramesh,Govt.Advocate (Forests)
Prayer : Writ Petition filed under Article 226 of the Constitution of India seeking a
writ of Mandamus directing the respondents to consider and pass orders on the
petitioner's representation dated 17.03.2018 directing the respondent to take into
account the period of service of the petitioner from 07.02.1975 to 30.10.1976 and
from 01.04.1977 to 31.06.1977 along with his service in the Forest Department from
19.07.1977 to 30.06.2008 and issued revised pension (admissible) order.
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ORDER
Petitioner joined services in the Revenue Department in Cheyyar Revenue Unit on 07.02.1975 and thereafter he joined Forest Department as Forest Watcher on 19.07.1977. He retired from service on 30.06.2008. It is the grievance of the petitioner that the period of service of 1 year 10 months and 24 days rendered by the petitioner in the Revenue Department was not taken into account while calculating the pension. The fourth respondent, by letter dated 25.10.2012, authorised payment of pension, commuted value of pension and D.C.R.G, in which the date of appointment is mentioned as 17.10.1978, thereby the respondent did not take into account the earlier service rendered by the petitioner in the Revenue Department. Hence, the petitioner submitted a representation to the respondents on 10.08.2018, which has not been considered, which has made the petitioner to file the present writ petition.
2. Mr. K.K.Ramesh, learned Government Advocate takes notice on behalf of the respondents. Heard the learned counsel appearing on either side and perused the materials available on record.
3. In view of the limited relief sought for, this Court is of the view that it is not necessary to dwell into the merits of the issue, but it would be suffice to direct the respondents to consider the representation of the petitioner and pass orders on the same within a particular time frame.
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4. In the above circumstances, this writ petition is disposed of directing the respondents to consider the representation of the petitioner dated 10.08.2018, and pass orders thereon, in accordance with law, within a period of four weeks from the date of receipt of a copy of this order. No costs.
06.12.2018 KST To
1.The Principal Chief Conservator of Forest Head of the Forest Department, Panagal Building, Saidapet, Chennai-15.
2.The Conservator of Forest, Chennai Circle Chennai 600 006.
3.The District Forest Officer, Tiruvallur Division Tiruvallur 602 001.
4.The Principal Accountant General (Accounts and Entitlements), Anna Salai Chennai.
http://www.judis.nic.in 4 DR.S.VIMALA, J.
kst W.P.No.32180 of 2018 06.12.2018 http://www.judis.nic.in