Madras High Court
S.Ramalingam vs The Management Of Tamil Nadu on 12 October, 2018
Author: S.Vaidyanathan
Bench: S.Vaidyanathan
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BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.10.2018
CORAM:
THE HONOURABLE Mr.JUSTICE S.VAIDYANATHAN
W.P.(MD)No.20973 of 2018
S.Ramalingam ... Petitioner
Vs.
1.The Management of Tamil Nadu,
State Transport Corporation,
(Kumbakonam) Ltd.,
Represented by its
Managing Director,
Kumbakonam.
2.The General Manager,
State Transport Corporation,
(Kumbakonam) Ltd.,
Kumbakonam Region,
Kumbakonam.
3.The Administrator,
State Transport Corporation,
Pension Fund Trust,
Thiruvalluvar House,
Pallavan Salai,
Chennai – 2. ... Respondents
PRAYER: Petition is filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the respondents to revise the
petitioner's pay and grade pay by applying new scale of pay of Rs.
9300-34800 + 4300 to him with retrospective effect from 01.09.2010 and
consequently directing the respondents to revise and re-fix his retirement
benefits and to pay other attendant monetary benefits including revised
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pension based on the new scale of pay of Rs.9300-34800 + 4300 (Grade
Pay) and to disburse the difference in retirement benefits to the petitioner
with interest at the rate of 18% per annum payable from 01.09.2010 to till
the date of actual payment within the time limit that may be fixed by this
Court.
For Petitioner : Mr.A.Rahul
For Respondents : Mr.D.Sivaraman
(R1&R2) Standing Counsel
For Respondent-3 : Mr.A.P.Muthupandian
ORDER
The petitioner has come forward with the present Writ Petition for issuance of a Writ of Mandamus, directing the respondents to revise the petitioner's pay and grade pay by applying new scale of pay of Rs. 9300-34800 + 4300 to him with retrospective effect from 01.09.2010 and consequently directing the respondents to revise and re-fix his retirement benefits and to pay other attendant monetary benefits including revised pension based on the new scale of pay of Rs.9300-34800 + 4300 (Grade Pay) and to disburse the difference in retirement benefits to the petitioner with interest at the rate of 18% per annum payable from 01.09.2010 to till the date of actual payment within the time limit that may be fixed by this Court.
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2. Mr.D.Sivaraman, the learned Standing Counsel takes notice for the respondents 1 & 2. Mr.A.P.Muthupandian, the learned Standing Counsel takes notice for R3.
3. The learned counsel appearing for the petitioner submitted that it would suffice if the representations of the petitioner, dated 08.09.2018 is disposed of in accordance with law, within a time frame to be fixed by this Court.
4.In view of the limited scope of the prayer, without going into the merits of the matter, the Authority concerned is directed to consider the representation of the petitioner, dated 08.09.2018, in accordance with law, after affording an opportunity of hearing to the petitioner, pass appropriate orders within a period of two months from the date of receipt of a copy of this order, if there are no legal impediments. If the petitioner is otherwise found eligible, the amount payable to the petitioner may be disbursed.
5.With the above direction, the Writ Petition stands disposed of. No costs.
12.10.2018
Index : Yes / No
Internet : Yes / No
mpk
http://www.judis.nic.in
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S.VAIDYANATHAN,J.
mpk
To
1.The Management of Tamil Nadu,
State Transport Corporation,
(Kumbakonam) Ltd.,
Represented by its Managing Director, Kumbakonam.
2.The General Manager, State Transport Corporation, (Kumbakonam) Ltd., Kumbakonam Region, Kumbakonam.
3.The Administrator, State Transport Corporation, Pension Fund Trust, Thiruvalluvar House, Pallavan Salai, Chennai – 2.
W.P.(MD)No.20973 of 2018
12.10.2018 http://www.judis.nic.in