Madras High Court
B.Suthakaran vs The Secretary To Government on 22 April, 2021
W.P.No.10211 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 22.04.2021
CORAM
THE HONOURABLE MR.JUSTICE M.GOVINDARAJ
W.P.No.10211 of 2021
B.Suthakaran ... Petitioner
Vs.
1.The Secretary to Government ,
Commercial Taxes Department,
Fort St.George,
Chennai - 600 009.
2.The Commissioner of Commercial Taxes,
Commercial Taxes Building,
2nd Floor, Ezhilagam,
Chepauk, Chennai - 600 005.
3.The Additional Commissioner (Administration),
Office of the Commissioner of Commercial Taxes,
Ezhilagam, Chepauk,
Chennai - 600 005.
4.The Joint Commissioner (CT),
(Administration),
Commercial Taxes Building,
No.75, Pitchards Road,
Hasthampatti, Salem - 636 007. ... Respondents
Prayer: Writ petition filed under Article 226 of Constitution of India praying
to issue a writ of mandamus, directing the respondents to disburse the monitory
benefits of the Earned Leave, Unearned Leave Salary and Special Provident
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1/4
W.P.No.10211 of 2021
Fund as requested vide representations dated 16.03.2020, 29.05.2020,
11.12.2020 and 11.02.2021.
For Petitioner : Mr.R.Senniappan
For Respondents : Mr.M.Hariharan
Additional Government Pleader
ORDER
Mr.M.Hariharan, learned Additional Government Pleader takes
notice on behalf of respondents. By consent, the Writ Petition is taken up for
final disposal.
2. The petitioner was appointed and serving in Deputy
Commissioner's Office under the respondents. However, he was removed from
service by the first respondent in his proceedings Na.Ka.No.E1/37456/2013-II
dated 13.05.2019. Thereafter, he made a representation requesting encashment
of his earned leave and unearned leave and other benefits which he earned
during his service. The third respondent has forwarded the representation to the
fourth respondent and till date his representations dated 16.03.2020,
29.05.2020, 11.12.2020 and 11.02.2021 are kept pending. The petitioner would
rely on the judgment of this Court in W.P.No.21500 of 2015 dated 20.07.2015.
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W.P.No.10211 of 2021
3. Heard the submissions made on either side and perused the
materials available on record.
4. Considering the limited prayer, a direction is given to the 4th
respondent to consider the representation of the petitioner and pass orders in
the light of the judgment of this Court within a period of eight weeks from the
date of receipt of a copy of this order.
5. The writ petition is disposed of accordingly. No costs.
22.04.2021
Pns
Index:Yes/No
Internet:Yes/No
Speaking Order/Non Speaking Order
https://www.mhc.tn.gov.in/judis/
W.P.No.10211 of 2021
M. GOVINDARAJ, J.
Pns
To
1.The Secretary to Government ,
Commercial Taxes Department,
Fort St.George,
Chennai - 600 009.
2.The Commissioner of Commercial Taxes,
Commercial Taxes Building,
2nd Floor, Ezhilagam,
Chepauk, Chennai - 600 005.
3.The Additional Commissioner (Administration),
Office of the Commissioner of Commercial Taxes,
Ezhilagam, Chepauk,
Chennai - 600 005.
4.The Joint Commissioner (CT),
(Administration),
Commercial Taxes Building,
No.75, Pitchards Road, Hasthampatti, Salem - 636 007.
W.P.No.10211 of 2021
22.04.2021
https://www.mhc.tn.gov.in/judis/
