Madras High Court
A.Anbazhagan vs The Chief Internal Auditor on 6 August, 2014
Author: K.K.Sasidharan
Bench: K.K.Sasidharan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 06.08.2014
CORAM
THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN
W.P.(MD)No.11150 of 2014
A.Anbazhagan : Petitioner
Vs.
1.The Chief Internal Auditor,
Department of Auditing,
807, Anna Salai,
Chennai-600 002.
2.The Director of Social Welfare,
No.58, Arunachalam Street,
Chindadripet,
Chennai-600 002.
3.The District Collector,
Thoothukudi District,
Thoothukudi. : Respondents
Prayer
Writ Petition is filed under Article 226 of the Constitution of India
praying for the issue of a Writ of Mandamus, to direct the first respondent
herein to consider and accord sanction to the proposal sent by the second
respondent in his proceedings in Na.Ka.No.16612/Sa.Vu.Thi.5/2012, dated
22.11.2012 so as to enable the third respondent to disburse the retained
service benefits made in his proceedings in Na.Ka.Va.14/62845/2011, dated
29.02.2012, with interest within a time stipulated by this Court.
!For Petitioner : Mr.G.Thalaimutharasu
For Respondent No.1 : Mr.P.Gunasekaran,
Standing Counsel
For Respondents 2&3 : Mr.T.S.Mohammed Mohideen,
Additional Government Pleader
:ORDER
The petitioner was appointed as Rural Welfare Officer Grade-II initially. Subsequently, he was promoted as Rural Welfare Officer Grade-I. Finally, he was appointed as Extension Officer and the said post was later re-designated as Deputy Block Development Officer. The petitioner, on attaining the age of superannuation, retired on 29.02.2012. Since there was an audit objection with regard to the disbursement of amount to a Noon-Meal Centre, a sum of Rs.1,37,000/- was retained. Even though the petitioner was paid all the other terminal benefits, the said sum of Rs.1,37,000/- was not disbursed. The second respondent, having found that there was no basis for the audit objection, submitted a proposal to the first respondent to delete the audit objection. The proposal was sent as early as on 22.11.2012. The present prayer is to direct the first respondent to consider the proposal dated 22.11.2012 and to disburse the retained service benefits.
2. The first respondent is directed to consider and dispose of the proposal made by the second respondent dated 22.11.2012. Such exercise shall be completed, within a period of eight weeks from the date of receipt of a copy of this order. The question of disbursement of the amount to the petitioner would depend upon the orders to be passed by the first respondent.
3. The Writ Petition is disposed of with the above direction. No costs.
To
1.The Chief Internal Auditor, Department of Auditing, 807, Anna Salai, Chennai-600 002.
2.The Director of Social Welfare, No.58, Arunachalam Street, Chindadripet, Chennai-600 002.
3.The District Collector, Thoothukudi District, Thoothukudi.