Madras High Court
K.Ramasamy vs The Principal Secretary To ... on 15 June, 2021
W.A.(MD)No.225 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 15.06.2021
CORAM:
THE HONOURABLE MR.JUSTICE T.S.SIVAGNANAM
AND
THE HONOURABLE MRS.JUSTICE S.ANANTHI
W.A.(MD)No.225 of 2021
K.Ramasamy : Appellant
Vs.
1.The Principal Secretary to Government,
Home Department,
Secretariat,
Chennai – 600 009.
2.The Secretary to Government,
Finance (Pension) Department,
Secretariat,
Chennai – 600 009.
3.The Principal Accountant General,
(Accounts and Entitlements),
Tamil Nadu Office,
361, Anna Salai, Chennai – 18.
4.The Director,
Pension Payment Directorate,
259, Anna Salai,
https://www.mhc.tn.gov.in/judis/
1/6
W.A.(MD)No.225 of 2021
Block III, 2nd Floor,
D.M.S. Compound,
Tenampet, Chennai – 6.
5.The Director General of Police,
Dr.Radha Krishnan Salai,
Chennai – 4.
6.The Commandant,
Tamil Nadu Special Armed Police,
2nd Battalion,
Avadi, Chennai. : Respondents
PRAYER: Writ Appeal filed under Clause 15 of the Letters Patent,
praying to set aside the order dated 23.12.2014, in W.P.(MD)No.15959 of
2012 and allow this Writ Appeal.
For Appellant : Mr.D.Sadiq Raja
For Respondents 1, 2, 4 to 6 : Mr.R.Baskaran
Standing Counsel for Government
For Respondent No.3 : Mr.P.Gunasekaran
JUDGMENT
***************
[Judgment of the Court was delivered by T.S.SIVAGNANAM, J.]
We have heard Mr.D.Sadiq Raja, learned Counsel appearing for
the appellant, Mr.R.Baskaran, learned Standing Counsel for Government
appearing for respondents 2, 4 to 6 and Mr.P.Gunasekaran, learned
Counsel appearing for the third respondent.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.225 of 2021
2.This Writ Appeal is directed against the order dated
23.12.2014, in W.P.(MD)No.15959 of 2012.
3.The claim for payment of pension was rejected by the learned
Single Bench and rightly so. The learned Counsel for the appellant
submitted that in paragraph No.16, there is a direction to continue to pay
compassionate allowance as ordered by proceedings dated 06.12.2010.
The learned Counsel for the appellant submitted that the said direction
may be directed to be implemented.
4.We are not clear whether the respondent department has filed
any Writ Appeal against that portion of the order and if there is any non-
compliance of the order passed, the remedy for the appellant lies
elsewhere and no direction is necessary in this Writ Appeal.
5.Accordingly, the Writ Appeal stands dismissed. However, there
shall be no order as to costs.
[T.S.S., J.] & [S.A.I., J.]
15.06.2021
Index : Yes / No
Internet : Yes / No
MR
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.225 of 2021
Note: In view of the present lock down owing to COVID-19
pandemic, a web copy of the order may be utilized
for official purposes, but, ensuring that the copy
of the order that is presented is the correct copy,
shall be the responsibility of the advocate/litigant
concerned.
To
1.The Principal Secretary to Government,
Home Department,
Secretariat,
Chennai – 600 009.
2.The Secretary to Government,
Finance (Pension) Department,
Secretariat,
Chennai – 600 009.
3.The Principal Accountant General,
(Accounts and Entitlements),
Tamil Nadu Office,
361, Anna Salai, Chennai – 18.
4.The Director,
Pension Payment Directorate,
259, Anna Salai,
Block III, 2nd Floor,
D.M.S. Compound,
Tenampet, Chennai – 6.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.225 of 2021
5.The Director General of Police,
Dr.Radha Krishnan Salai,
Chennai – 4.
6.The Commandant,
Tamil Nadu Special Armed Police,
2nd Battalion,
Avadi, Chennai.
https://www.mhc.tn.gov.in/judis/
W.A.(MD)No.225 of 2021
T.S.SIVAGNANAM, J.
AND
S.ANANTHI, J.
MR
JUDGMENT MADE IN
W.A.(MD)No.225 of 2021
15.06.2021
https://www.mhc.tn.gov.in/judis/
