Madras High Court
Dr.S.Syed Thahir Hussain vs The Commissioner on 28 January, 2016
Author: D.Hariparanthaman
Bench: D.Hariparanthaman
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 28.01.2016
CORAM
THE HONOURABLE MR.JUSTICE D.HARIPARANTHAMAN
W.P.(MD)No.1837 of 2016
Dr.S.Syed Thahir Hussain .. Petitioner
Vs
The Commissioner,
Government Data Centre,
Gandhi Mandapam Road,
Anna University Campus,
Guindy, Chennai-25. .. Respondent
Petition filed under Article 226 of the Constitution of India, praying
for issuance of a Writ of Mandamus to direct the respondent to make the
entry of missing credits in the account of the petitioner for the period of
2007-2008 and 2014-2015. (Such as 03/2007, 04/2007, 05/2007, 06/2007,
07/2007, 08/2007, 09/2007, 10/2007, 11/2007, 12/2007, 01/2008, 03/2008,
04/2008, 05/2008, 06/2008, 10/2008, 11/2008, 01/2009, 07/2009, 01/2010,
8.1.2013) based upon his representation dated 21.12.2015.
!For Petitioner : Mr.C.S.Ravichandran
For Respondent : Mr.R.Anandharaj,
Government Advocate
:ORDER
According to the petitioner, there are some missing credits in the account of the petitioner relating to his contribution in Contributory Pension Scheme. This writ petition is filed for a direction to the respondent to make the entries of missing credits in the account of the petitioner.
2.However, the learned counsel for the petitioner has submitted that the petitioner would be satisfied if his representation dated 21.12.2015 is disposed of by the respondent, within a stipulated time frame.
3.In view of the limited prayer made, the first respondent is directed to dispose of the representation of the petitioner dated 21.12.2015 on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order.
4.The writ petition is disposed of accordingly. No costs.
To The Commissioner, Government Data Centre, Gandhi Mandapam Road, Anna University Campus, Guindy, Chennai-25..