Mrs. Rajeswari vs The Pay And Accounts Officer on 10 August, 2016

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Madras High Court

Mrs. Rajeswari vs The Pay And Accounts Officer on 10 August, 2016

Bench: M.M.Sundresh

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

Dated:  10.08.2016

Coram:

The Hon'ble Mr.Justice M.M.SUNDRESH

Writ Petition No.29079 of 2013 
and
M.P.Nos. 1 of 2013 and 1 of 2014


Mrs. Rajeswari					..	Petitioner

Versus 

1. The Pay and Accounts Officer,
    ONGC, Karaikal Asset, 
    NERAVY Office Complex, 
    NERAVY (PO) , Karaikal-609 604.

2. ED Basin Manager, 
    Cauvery Basin, 
    ONGC, Thalamuthu Natarajan Building,
    CMDA Tower-I, 
    No.1, Gandhi Irvin Road, 
    Egmore, Chennai - 600 008.

3. The General Manager-Head 
    Co-ordination, ONGC, Jeevan Bharti
    Tower-II, No.124, Indira Chowk, 
    New Delhi-110 001.

4. Frontier Basin, 
    The General Manager, 
    Basin Manager, ONGC, IDT Campus, 
    Kaulagarth Road, Dehradun-248 195. 

5. Mr.Saravanan					..         Respondents

	Writ Petition filed under Article 226 of the Constitution of India, seeking to issue a writ of mandamus directing the respondents 1 to 4  to consider and dispose of the petitions representation dated 23.11.2011 addressed to the respondents 1 to 4 and consequently, forbear the respondents 1 to 4 from disbursing the amounts of gratuity, employees provident fund, leave salary, group insurance policy, death cum retirement benefit amounts and other miscellaneous post retirement benefits/payments to the 5th respondent pertaining to his employment with the respondents 1 to 4.
	For Petitioner 	..	Mr.G.Jeremiah
	For Respondents	..	Mr.P.N.Radhakrishnan-R1-R4
				No Appearance for R5.

O R D E R

When the matter is taken up for hearing today, Mr.G.Jeremiah, learned counsel appearing for the petitioner submits that the matter has already been resolved before the Tamil Nadu Mediation and Conciliation Centre.

2. As seen from the Mediation Report of the Tamil Nadu Mediation and Conciliation Centre dated 30.06.2016 the parties have settled the matter amicably as per the terms cited in the Mediation Agreement dated 21.03.2016 singed by both the parties and attested by the respective counsel.

3. Recording the same, the writ petition is closed. The Mediation Agreement dated 21.03.2016 shall form part of the order.

10.08.2016 gr.

M.M.SUNDRESH, J gr.

W.P.No.29079 of 2013

10.08.2016

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