Madras High Court
V.Selvakumar vs The Principal Conservator Of Forests on 30 November, 2018
Author: S.Vimala
Bench: S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 30.11.2018
CORAM
THE HON'BLE DR.JUSTICE S.VIMALA
W.P.No.31646 of 2018
V.Selvakumar .... Petitioner
Vs
1.The Principal Conservator of Forests
Panagal Buildings, Saidapet, Chennai-15.
2.The Conservator of Forests
O/o the Conservator of Forests
Salem – 636 007.
3.The District Forest Officer
Asthampatti Road, Salem-636 007. .... Respondents
For Petitioner : Mr.V.Ravikumar
For Respondent : Mr.K.K.Ramesh
Government Advocate (Forests)
Prayer : Writ Petition filed under Article 226 of the Constitution of India seeking a writ of
Mandamus directing respondents to sanction interest for the belated payment of terminal
benefits to the petitioner ie.,Death Cum Retirement Gratuity, arrears of pension, commutation of
pension, surrender of earned leave and General Provident Fund, from 01.02.2014 to the date of
payment of respective benefits at the rate of 18% as per the honourable Supreme Court of
India.
ORDER
The petitioner retired from service on 31.01.2014. As his retirement benefits were not settled, the petitioner had filed W.P.No.20163 of 2014 and the by virtue of the orders of this Court dated 05.04.2014, the retirement benefits and pension was sanctioned to him. It is the claim of the petitioner that interest has not been paid on the belated payment of retirement benefits and in this regard, he has sent a representation to the respondents on 13.06.2018. As the same has not been considered, the petitioner has filed the present writ petition.
DR.S.VIMALA, J.
http://www.judis.nic.in kst
2. Mr.K.K.Ramesh, learned Government Advocate takes notice for the respondents. Heard the learned counsel appearing on either side and perused the materials available on record.
3. In view of the limited relief sought for, this Court is of the view that it is not necessary to dwell into the merits of the issue, but it would be suffice to direct the respondents to consider the representation and pass orders on merits and in accordance within law, within a limited time frame.
4. In the above circumstances, this writ petition is disposed of directing the respondents to consider the representation dated 13.06.2018 and pass orders on merits and in accordance within law, within a period of eight weeks from the date of receipt of a copy of this order. No costs. Consequently, connected miscellaneous petition is closed.
30-11-2018 kst To
1.The Principal Conservator of Forests Panagal Buildings, Saidapet, Chennai-15.
2.The Conservator of Forests O/o the Conservator of Forests Salem – 636 007.
3.The District Forest Officer Asthampatti Road, Salem-636 007.
W.P.No.31646 of 2018 http://www.judis.nic.in