Madras High Court
T.Ganesan vs State Of Tamil Nadu on 19 February, 2015
Author: K.K.Sasidharan
Bench: K.K.Sasidharan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19.02.2015
CORAM:
THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN
Writ Petition No.26758 of 2014
and M.P.No.1 of 2014
T.Ganesan [ Petitioner ]
Vs
1 State of Tamil Nadu
Rep. by its Secretary to Government
Rural Development and Panchayat Raj Department
Fort St. George, Chennai-9.
2 Director
Commissionerate of Rural Development and
Panchayat Raj,
Panagal Building, Chennai-15.
3 District Collector
Kancheepuram District, Kancheepuram.
[Respondents ]
Petition filed under Article 226 of the Constitution of India for the issuance of writ of mandamus directing the respondents herein to forthwith issue orders promoting the petitioner herein notionally on par with his juniors based on the integrated seniority list of R.W.O. Grade-I / Assistant published on 20.07.1995 and consequently re-fix the last drawn pay of the petitioner in the scale of pay applicable for the post of Assistant Director of Rural Development and extend all monetary benefits including arrears of pay and difference in pension with due interest to the petitioner herein in accordance with law.
For Petitioner : Mr.V.R.Rajasekaran
For Respondents : Mr.M.S.Ramesh, AGP
O R D E R
The petitioner worked as a Rural Welfare Officer and on attaining the age of superannuation retired from service. It is the grievance of the petitioner that the first respondent considered the case of his juniors and promoted them. The petitioner has cited the instance of Thiru R.Gurusamy, who is stated to be his junior having got promoted vide order dated 31.1.2008. The petitioner having found that he is similarly situated, submitted a representation on 24.7.2014, requesting the first respondent to promote him as done in the case of his juniors. The present request is to direct the respondents to consider his representation on merits.
2. The first respondent is directed to consider and dispose of the representation submitted by the petitioner dated 24.7.2014 on merits and as per law. Such exercise shall be completed within a period of four months from the date of receipt of a copy of this order.
3. The Writ Petition is disposed of with the above direction. No costs. The connected Miscellaneous Petition is closed.
19.02.2015 ajr To 1 The Secretary to Government State of Tamil Nadu Rural Development and Panchayat Raj Department Fort St. George Chennai-9.
2 Director Commissionerate of Rural Development and Panchayat Raj, Panagal Building Chennai-15.
3 District Collector Kancheepuram District Kancheepuram.
K.K.SASIDHARAN, J.
ajr W.P.No.26758 of 2014 19.02.2015