Madras High Court
G.Sankararaman vs The State Of Tamil Nadu Rep. By on 6 April, 2018
Author: M.Dhandapani
Bench: M.Dhandapani
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED : 06.04.2018 CORAM THE HONOURABLE MR.JUSTICE M.DHANDAPANI W.P.No.12111 of 2006 1.G.Sankararaman 2.T.N.Saroja 3.N.S.Varadarajan 4.P.Subbiah 5.K.Ramamurthy 6.N.T.Kamatchi 7.N.Subramanian 8.M.Rengasamy 9.T.Chinnakamu 10.D.John Christopher 11.V.A.Sivagnanam 12.M.Ambedkar 13.C.Sethu Bai 14.R.Parthasarathy 15.R.Venkatachary 16.P.Govindarajan 17.U.R.Pankajam 18.V.Sundara 19.N.Fazeelathunisa @ Sardar 20.A.Guruviah 21.M.K.Adinarayanan 22.G.Manickam 23.V.Amirthalingam 24.A.Anwar Basha 25.N.Jayaraman 26.M.N.Kaliyaperumal 27.C.Kuppusamy 28.A.Nayathan 29.K.Kuppusamy 30.S.Subramanian 31.K.Sellapangi 32.Mary Thangavel 33.K.Sivaraman 34.P.Devakirubai 35.N.Radhakrishnan 36.K.Kaliyaperumal 37.M.Ponnammal 38.D.Krishnamoorthy 39.A.Kathija Begum 40.P.N.Srinivasan 41.R.Balaguru 42.T.Janaki 43.S.Amirtham 44.M.Balasubramanian 45.A.Rajammal 46.K.Perialwar 47.Kamala Natarajan 48.R.Natarajan 49.P.Krishnan 50.S.V.Thilagamani 51.M.Pathamuthu 52.S.Mailery 53.S.Kumaradesikan 54.M.Muthuramalingam 55.G.S.Subramaniam 56.S.Rajaram 57.M.Balasubramanian 58.B.Narayanan 59.R.Thangavelu 60.P.Ramamoorthy ... Petitioners Vs. The State of Tamil Nadu rep. by The Secretary to Government, Finance Pension Department, Fort St.George, Chennai 600 009. ... Respondent Prayer: Petition filed under Article 226 of the Constitution of India to issue a Writ of Mandamus directing the respondents to extend the implementation of the order of the Government in G.O.Ms.No.371 Finance (Pension) Department dated 30.04.1986 to all the petitioners by directing the respondents to count the D.A. and A.D.A. as Dearness pay for all the 10 months preceeding retirement for computing average emoluments and pay the arrears of pension, gratuity and value of computation on such refixation computed on and from the date of retirement to the pensioners and family pensioners. For Petitioners : Mr.R.Prem Narayanan For Respondent : Mr.K.Ravikumar Additional Government Pleader O R D E R
The learned counsel appearing for the petitioners submit that the relief sought for in this writ petition has become infructuous and hence the writ petition may be dismissed as infructuous. He has also made an endorsement to that effect in the petition.
2.Recording the endorsement made by the learned counsel appearing for the petitioner, this writ petition is dismissed as infructuous. No costs.
06.04.2018 pri Speaking Order/ Non Speaking Order Index: Yes/ No Internet: Yes/ No To The State of Tamil Nadu rep. by The Secretary to Government, Finance Pension Department, Fort St.George, Chennai 600 009.
M.DHANDAPANI,J.
pri W.P.No.12111 of 2006 06.04.2018