Madras High Court
V.Ponnusami vs The Government Of Tamil Nadu on 29 November, 2019
Author: M.Dhandapani
Bench: M.Dhandapani
W.P.No.33534 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 29.11.2019
CORAM
THE HON'BLE MR.JUSTICE M.DHANDAPANI
W.P.No.33534 of 2019
V.Ponnusami ... Petitioner
Vs.
1.The Government of Tamil Nadu
Rep. by its Secretary to Government
Revenue Department
Secretariat, Chennai 600 009
2.The Principal Accountant General (A & E)
361, Anna Salai
Teynampet, Chennai 600 018
3.The District Collector
Kancheepuram
4.The Revenue Divisional Officer
Madurantakam
Kancheepuram District
5.The Tahsildar
Cheyyar Taluk
Kancheepuram District ...Respondents
Prayer:- Writ petition filed under Article 226 of the
Constitution of India praying to issue a Writ of Mandamus, to direct
the respondents to consider the petitioner representation dated
27.03.2018, submitted with request to disburse all terminal benefits
like, GPF, SPF, Gratuity, Leave on Private affair and other benefits
and also pensionary benefits payable to the petitioner in the light of
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http://www.judis.nic.in
W.P.No.33534 of 2019
the proceedings of 4th respondent in Na.Ka.No.2009/2018/AA, dated
26.06.2018.
For Petitioner : Mr.P.Murali
For Respondents : Ms.M.Lalitha, Govt. Advocate
ORDER
By consent of both sides, the writ petition is taken up for final disposal at the admission stage itself.
2.The case of the petitioner is that the petitioner was appointed as Village Administrative Officer on 12.03.1984 and subsequently he retired from service on 31.07.2010. The petitioner made several representations for his terminal benefits and pensionary benefit to the respondents. However, his representations were not considered by the respondents. His representation was already forwarded by the 4th respondent to the 5th respondent vide proceedings dated 03.05.2018 and 26.06.2018. Till date the same was not considered and no final order was passed. Hence, the petitioner is before this Court.
3.The learned counsel for the petitioner submitted that, it would suffice if a direction is issued to the 5th respondent to consider the proposal forwarded by the 4th respondent dated 03.05.2018 and 2/4 http://www.judis.nic.in W.P.No.33534 of 2019 26.06.2018 within a reasonable time fixed by this Court.
4.The learned Government Advocate appearing for the respondents would accede to the submission made by the learned counsel for the petitioner and submitted that if any such proposal was forwarded by the 4th respondent and was received by the 5th respondent, the same will be considered on merits and in accordance with law.
5.Thus, without going into the merits of the case, this Court is inclined to direct the 5th respondent to consider the proposal forwarded by the 4th respondent dated 03.05.2018 & 26.06.2018 and pass appropriate orders on merits and in accordance with law within a period of twelve weeks from the date of receipt of a copy of this order.
6.With the above directions, the writ petition stands disposed of. No costs.
29.11.2019 kas M.DHANDAPANI,J., kas 3/4 http://www.judis.nic.in W.P.No.33534 of 2019 To.
1.The Government of Tamil Nadu Rep. by its Secretary to Government Revenue Department Secretariat, Chennai 600 009
2.The Principal Accountant General (A & E) 361, Anna Salai Teynampet, Chennai 600 018
3.The District Collector Kancheepuram
4.The Revenue Divisional Officer Madurantakam Kancheepuram District
5.The Tahsildar Cheyyar Taluk Kancheepuram District W.P.No.33534 of 2019 29.11.2019 4/4 http://www.judis.nic.in