Madras High Court
Y.Shaul Hameed vs The Principal Secretary To Governement on 21 January, 2019
Author: R.Subramanian
Bench: R.Subramanian
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.01.2019
CORAM
THE HON'BLE Mr.JUSTICE R.SUBRAMANIAN
W.P.(MD) No.993 of 2019
Y.Shaul Hameed ... Petitioner
-vs-
1.The Principal Secretary to Governement,
Transport Department, Tamil Nadu Governement,
Secretariat, St.George Fort,
Chennai-600 009.
2.The Managing Director,
State Express Transport Corporation
Tamil Nadu Limited, Pallavan Salai, Chennai.
3.The General Manager,
State Express Transport Corporation
Tamil Nadu Limited, Pallavan Salai, Chennai.
4.The Administrator,
Tamil Nadu State Transport
Corporation Employees Pension Fund Trust,
Thiruvalluvar House, Pallavan Salai,
Chennai-600 002. ... Respondents
Prayer: Writ Petition filed under Article 226 of the
Constitution of India for issuance of a writ of Mandamus, directing the
respondents to revise the petitioner's Grade Pay in the month of
October 2013, based on G.O.No.61, Transport dated 30.04.2015 and
further directing the respondents to pay the petitioner the difference
amount in his salary for the month of October, 2013 and to pay
http://www.judis.nic.in
difference amount in his retirement benefits including monthly
2
pension, gratuity, leave salary, dearness allowance, commuted value
of pension and all other attendant benefits payable to him together
within a reasonable rate of interest.
For Petitioner : Mr.N.Sudhagar Nagaraj
For R1 : Mr.C.Ramar
Additional Governement Pleader
For R2 & R3 : Mr.K.Sathiya Singh
For R4 : Mr.A.P.Muthu Pandian
ORDER
The petitioner seeks a Writ of Mandamus, directing the respondents to grant the review benefits.
2.Mr.C.Ramar, learned Additional Government Pleader, takes notice for the first respondents, Mr.K.Sathiya Singh, learned counsel, takes notice for the respondents 2 to 3 and Mr.A.P.Muthu Pandian, learned counsel, takes notice for the fourth respondent.
3.By consent of both the parties, the Writ Petition is taken up for final disposal at the stage of admission itself.
4.The petitioner has made a representation to the respondents on 30.11.2018, seeking review benefits. http://www.judis.nic.in 3
5.Considering the same, the Writ Petition is disposed of with a direction to the respondents to consider the representation made by the petitioner on 30.11.2018 and grant him review benefits, if he is found entitled to and pass appropriate orders within a period of eight weeks from the date of receipt of a copy of this order. There shall be no order as to costs.
21.01.2019
Index : Yes/No
Internet : Yes/No
tsg
http://www.judis.nic.in
4
R.SUBRAMANIAN, J,
tsg
W.P.(MD) No.993 of 2019
21.01.2019
http://www.judis.nic.in