Madras High Court
O.Mariappan vs The Director General Of Police on 1 July, 2022
Author: M.S.Ramesh
Bench: M.S.Ramesh
W.P.(MD)No.13867 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 01.07.2022
CORAM
THE HONOURABLE MR.JUSTICE M.S.RAMESH
W.P.(MD)No.13867 of 2022
O.Mariappan ... Petitioner
Vs.
1. The Director General of Police,
Indian Council of Forestry Research and Education (ICFRE),
P.O.New Forest,
Dehradun - 248 006,
Uttrakhand State.
2. The Secretary,
Indian Council of Forestry Research and Education (ICFRE),
P.O.New Forest,
Dehradun - 248 006,
Uttrakhand State.
3. The Director,
Institute of Forest Genetics and Tree Breeding (IFGTB),
Forest Campus,
R.S.Puram (post),
Coimbatore - 641 002. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Mandamus, directing the respondents to
consider the petitioner's representation dated 03.03.2021 within a time limit.
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https://www.mhc.tn.gov.in/judis
W.P.(MD)No.13867 of 2022
For Petitioner : Mr.A.D.Ganeshamoorthi
ORDER
By consent of both the parties, this Writ Petition is taken up for final disposal.
2. The petitioner herein had given a representation to the respondents on 03.03.2021 seeking for revision of pay scale and MACP to the Librarian. Since the said representation was not considered, the present Writ Petition has been filed.
3. It is needless to point out that whenever a representation of this nature is made to a Statutory Authority, there is a duty cast upon the respondents to consider the same on its own merits and pass appropriate orders in one way or other, instead of keeping the same pending indefinitely.
As such, non-consideration of the representation by the Statutory Authority would amount to dereliction of duty and hence, this Court will be justified _________ Page 2 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13867 of 2022 in invoking its extraordinary powers under Article 226 of Constitution of India and direct them to consider the same within a stipulated time.
4. In the light of the above observations, there shall be a direction to the second respondent herein to consider the petitioner's representation dated 03.03.2021 on its own merits and pass appropriate orders in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. It is made clear that this Court has not expressed any of its views with regard to the merits of the claim of the petitioner and that it is open to the concerned respondent to consider the same on its own merits.
5. With the above direction, the Writ Petition stands disposed of.
No costs.
01.07.2022 Index : Yes / No Speaking Order : Yes / No vji _________ Page 3 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13867 of 2022 To
1. The Director General of Police, Indian Council of Forestry Research and Education (ICFRE), P.O.New Forest, Dehradun - 248 006, Uttrakhand State.
2. The Secretary, Indian Council of Forestry Research and Education (ICFRE), P.O.New Forest, Dehradun - 248 006, Uttrakhand State.
3. The Director, Institute of Forest Genetics and Tree Breeding (IFGTB), Forest Campus, R.S.Puram (post), Coimbatore - 641 002.
_________ Page 4 of 5 https://www.mhc.tn.gov.in/judis W.P.(MD)No.13867 of 2022 M.S.RAMESH, J.
vji W.P.(MD)No.13867 of 2022 01.07.2022 _________ Page 5 of 5 https://www.mhc.tn.gov.in/judis