Madras High Court
T. Thangavel vs The Director Of Local Fund Audit on 24 February, 2010
Author: R. Sudhakar
Bench: R. Sudhakar
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED 24.02.2010
CORAM
THE HONOURABLE MR.JUSTICE R. SUDHAKAR
Writ Petition No.2102 of 2007
T. Thangavel .. Petitioner
vs
The Director of Local Fund Audit,
4th Floor,
Kuralagam,
Chennai.108. .. Respondent
Prayer: Writ petition came to be re-numbered by transfer of O.A.No.7449 of 1999 on the file of the Tamil Nadu Administrative Tribunal, praying to direct the respondent herein to treat the period from 15.9.1997, the date of relief based on the impugned transfer orders set aside by the Tribunal in O.A.No.7846/97 and R.A.No. 159/97 to 15.9.1998, the date on which the petitioner was served with the modified reposting orders, in which the petitioner was forced to be absent and away from duty as duty period with all benefits entitled.
For Petitioner : Mr.K. Thennan
for
Mkr. Rajamanickam
For Respondents : Mr.S. Sivashanmugam
Govt.Advocate
O R D E R
This writ petition is filed to direct the respondent herein to treat the period from 15.9.1997, the date of relief based on the impugned transfer orders set aside by the Tribunal in O.A.No.7846/97 and R.A.No. 159/97 to 15.9.1998, the date on which the petitioner was served with the modified reposting orders, in which the petitioner was forced to be absent and away from duty as duty period with all benefits entitled.
2. Learned counsel for the petitioner fairly states that the petitioner has made a representation on 20.10.1998 to the competent authority to consider the period of absence as duty period, which according to the petitioner, is not on the fault of the petitioner and therefore, it should be treated as duty period. Such representation has not been considered and disposed of so far and prays for a direction to consider the same.
3. Considering the limited scope of the prayer sought for, the respondents are directed to consider the representation dated 20.10.1998 and further representation if any and dispose of the same within three months from the date of receipt of a copy of this order. This writ petition is disposed of accordingly. No costs.
24.2.2010 ra Index: /No Internet: Yes/ To The Director of Local Fund Audit, 4th Floor, Kuralagam, Chennai.108.
R. SUDHAKAR,J., WP No. 2102/2007 Date: 24.2.2010