Madras High Court
B.Bharathi vs The Chief Secretary on 24 February, 2015
Author: K.K.Sasidharan
Bench: K.K.Sasidharan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 24.02.2015
CORAM:
THE HONOURABLE MR. JUSTICE K.K.SASIDHARAN
Writ Petition No.861 of 2015
& M.P.No.1 of 2015
1 B.Bharathi .. Petitioner
Vs
1 The Chief Secretary
(Representing Government of Puducherry)
Government of Puducherry
Chief Secretariat
Puducherry 605 001
2 The Secretary for Education
Chief Secretariat (Education)
Government of Puducherry
Puducherry 605 001
3 The Director of Higher and Technical Education cum
Head of the Department
Government of Puducherry
PIPMATE complex, Lawspet, Puducherry 605 008
4 The Director cum Head of Office
Kanchi Mammunivar Center for Postgraduate Studies
Lawspet, Puducherry 605 008
5 The Principal
Tagore Arts College
Lawspet, Puducherry 605 008
6 The Principal
Bharathidasan Government College for Women
Puducherry 605 003
.. Respondents
Petition filed under Article 226 of the Constitution of India for the issuance of writ of Mandamus directing the respondents 1-6 for immediate release of all his pending monetary and service benefits and the arrears accumulated with penal interest not less than 18% within a month and subsequently direct the 1st respondent/Chief Secretary, Government of Puducherry to pay a compensation of not less than Rupees Two Crores to him / the petitioner for subjecting him a senior citizen and a retired Government Employee and his family members to mental agony and denial of legal constitutional statutory and fundamental rights over a period of ten years as mentioned above.
Petitioner : Party in person
For Respondents : Mr.A.Tamilvanan, AGP
(Puducherry) for R1 to R4
O R D E R
The petitioner was initially appointed as School Assistant and ultimately he was appointed as Associate Professor in Chemistry in Kanchi Mammunivar Center for Postgraduate Studies run by the Government. The petitioner on attaining the age of superannuation retired on 25.07.2014. It is the grievance of the petitioner that the third respondent failed to pay him certain benefits, which is due to him. The petitioner submitted a comprehensive representation on 3.11.2011 even before his retirement requesting the third respondent to look into his grievance and pass appropriate orders. However, there was no follow up action taken by the third respondent, resulting in filing this Writ Petition.
2. Heard the petitioner, who appeared as party in person and the learned Additional Government Pleader appearing on behalf of respondents 1 to 4.
3. The third respondent is directed to consider and dispose of the representation submitted by the petitioner dated 3.11.2011 on merits and as per law. In case the third respondent requires any further particulars, they should call upon the petitioner to produce those particulars, giving him two weeks time. The representation should be decided by the third respondent, as expeditiously as possible and in any case, within a period of two months from the date of receipt of a copy of this order.
4. The Writ Petition is disposed of with the above direction. No costs. The connected Miscellaneous Petition is closed.
24.02.2015 ajr To 1 The Chief Secretary (Representing Government of Puducherry) Government of Puducherry Chief Secretariat Puducherry 605 001 K.K.SASIDHARAN, J.
ajr 2 The Secretary for Education Chief Secretariat (Education) Government of Puducherry Puducherry 605 001 3 The Director of Higher and Technical Education cum Head of the Department Government of Puducherry PIPMATE complex, Lawspet, Puducherry 605 008 4 The Director cum Head of Office Kanchi Mammunivar Center for Postgraduate Studies Lawspet, Puducherry 605 008 W.P.No.861 of 2015 5 The Principal Tagore Arts College Lawspet, Puducherry 605 008 6 The Principal Bharathidasan Government College for Women Puducherry 605 003 24.02.2015