Madras High Court
S.Subasri vs The Additional Chief Secretary To ... on 15 February, 2019
Author: S.M.Subramaniam
Bench: S.M.Subramaniam
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IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 15.02.2019
CORAM:
THE HONOURABLE MR. JUSTICE S.M.SUBRAMANIAM
W.P.No. 5574 of 2018
S.Subasri .. Petitioner
Vs.
1. The Additional Chief Secretary to Government,
Transport Department,
Secretariat, Chennai.
2. The Administrator,
Tamil Nadu State Transport Corporation Employees
Pension Fund Trust,
No.2, Pallavan Salai,
Chennai – 600 002.
3. M/s.State Express Transport Corporation Ltd.,
Rep. By its Managing Director,
No.2, Pallavan Salai,
Chennai – 600 002. .. Respondents
PRAYER: This Writ Petition is filed under Article 226 of the Constitution
of India, praying for the issue of a Writ of Mandamus, direct the
respondents to settle arrears of family pension of Rs.1,16,960/- to the
petitioner for the period from September 2011 to December 2012 along
with subsequent increase in Dearness allowance with interest by
considering the representation of the petitioner dated 01.08.2017.
For Petitioners : M/s.D.Soundar Raj
For Respondents : M/s.Rajeni Ramadoss
for R2 & R3
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ORDER
The grievances of the writ petitioner is that the pension arrears due to the writ petitioner is yet to be settled.
2.The learned counsel for the writ petitioner states that the writ petitioner joined as a Conductor on 26.01.1968 in the Tamil Nadu State Transport Corporation Department and retired from service on 31.03.2000.
3. The respondents have to verify the eligibility and the arrears to be paid to the legal heirs, if any and if there is any arrears to be paid in accordance with the rules, then, the respondents shall consider the same by following the procedures. In this regard, the writ petitioner submitted a representation on 22.01.2018.
4.Thus, without going into the merits of the matter, the 2nd respondent is directed to consider the representation submitted by the writ petitioner on 22.01.2018 and pass orders on merits in accordance with law within a period of 12 weeks from the date of receipt of a copy of this order. The writ petitioner is directed to enclose the copy of the writ petitioner and all other relevant documents, if any, along with the order passed in the writ petition.
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5. Accordingly, the writ petition stands disposed of. No costs.
15.02.2019 Speaking Order Index : Yes Internet : Yes Kmm/kak To
1. The Additional Chief Secretary to Government, Transport Department, Secretariat, Chennai.
2. The Administrator, Tamil Nadu State Transport Corporation Employees Pension Fund Trust, No.2, Pallavan Salai, Chennai – 600 002.
3. M/s.State Express Transport Corporation Ltd., Rep. By its Managing Director, No.2, Pallavan Salai, Chennai – 600 002.
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kmm/kak W.P.No.5574 of 2018 15.02.2019 http://www.judis.nic.in