Madras High Court
D.Narayana Swamy vs The Director Of Adi Dravida And Tribal ... on 22 August, 2016
Author: B.Rajendran
Bench: B.Rajendran
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.08.2016
CORAM:
THE HONOURABLE MR.JUSTICE B.RAJENDRAN
WP.No.25818 of 2016
D.Narayana Swamy Petitioner
Vs
1. The Director of Adi Dravida and Tribal Welfare
Department, Chennai-5
2. R.Muthukannu Respondents
Prayer:- This Writ Petition is filed to issue a Writ of Mandamus to direct the 1st Respondent to pass orders on the representation of the Petitioner dated 29.7.2015 and to make payment of the salary for the month of September 2014 within a reasonable time.
For Petitioner : Mr.M.Muthappan
For Respondent : Mr.M.E.Raviselvam, AGP
ORDER
This Writ Petition is filed to issue a Writ of Mandamus to direct the 1st Respondent to pass orders on the representation of the Petitioner dated 29.7.2015 and to make payment of the salary for the month of September 2014 within a reasonable time.
2. This court heard the learned counsel on either side and also perused the materials placed on record.
3. The Petitioner seeks for disbursement of salary during the interregnum period between transfer and cancellation of the same pursuant to B.RAJENDRAN, J.
Srcm the order of this court. The Petitioner has also made a representation dated 29.7.2015, but nothing has been considered. Hence, without going into the merits of the case, the 1st Respondent is directed to dispose of the representation of the Petitioner dated 29.7.2015, on merits and in accordance with law, as expeditiously as possible.
4. With the above directions, this Writ Petition is disposed of. No costs.
22.08.2016 Index:Yes/No Web:Yes/No Srcm To:
The Director of Adi Dravida and Tribal Welfare Department, Chennai-5 WP.No.25818 of 2016