R.Ravi vs The Commissioner For Municipal ...
2021 Latest Caselaw 9745 Mad

                                                                         W.P.No.9391 of 2021

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED :16.04.2021

                                                     CORAM

                                    THE HON'BLE MR.JUSTICE M.GOVINDARAJ

                                               W.P.No.9391 of 2021


                     R.Ravi                                                   ..Petitioner

                                                        Vs.

                     1.The Commissioner for Municipal Administration
                     No.75, MRC Nagar,
                     Chennai-600 028


                     2.The Commissioner
                     Salem Corporation, Salem                                  ..Respondents

                     Prayer:- Writ petition filed under Article 226 of the Constitution of

                     India praying to issue a Writ of Mandamus directing the respondents to

                     forthwith consider and pass orders on the representation dated

                     10.03.2021 submitted by the petitioner to pay interest on the belated

                     payment of retirement benefits to him from the date of his retirement till

                     the date of actual disbursement of the retirement benefits in the light of

                     the judgment of this Court dated 20.10.2017 in W.A. No.1272 of 2017.



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                                                                             W.P.No.9391 of 2021

                               For Petitioner        : Mr.A.Bharath
                               For Respondents       : Mr.S.Sathish for R2

                                                        ORDER

Writ petition is filed seeking a direction to the respondents to

forthwith consider and pass orders on the representation dated

10.03.2021 submitted by the petitioner to pay interest on the belated

payment of retirement benefits to him from the date of his retirement till

the date of actual disbursement of the retirement benefits.

2. Mr.S.Sathish, learned counsel takes notice on behalf of the 2nd

respondent.

3. Considering the limited prayer sought, without going into the

merits of the case, a direction is given to the 2nd respondent to consider

the representation of the petitioner dated 10.03.2021 on merits and in

accordance with law within a period of eight weeks from the date of

receipt of a copy of this order.

With the above direction, writ petition is disposed of. No costs.

https://www.mhc.tn.gov.in/judis/

W.P.No.9391 of 2021

16.04.2021.

                     Internet      : Yes



                     To

1.The Commissioner for Municipal Administration No.75, MRC Nagar, Chennai-600 028

2.The Commissioner Salem Corporation, Salem

M.GOVINDARAJ,J., kpr

https://www.mhc.tn.gov.in/judis/

W.P.No.9391 of 2021

W.P.No.9391 of 2021

16.04.2021

https://www.mhc.tn.gov.in/judis/