Subbiah Pillai vs The State Of Tamil Nadu
2021 Latest Caselaw 5403 Mad

                                                                        W.P.(MD)No.7685 of 2016


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED:01.03.2021

                                                        CORAM:

                             THE HONOURABLE MR.JUSTICE M.DHANDAPANI

                                            W.P.(MD)No.7685 of 2016
                                                     and
                                           W.M.P.(MD).No.6373 of 2016

                      Subbiah Pillai
                                                                               ... Petitioner

                                                           Vs.

                      1.The State of Tamil Nadu
                        represented by its Secretary,
                        Revenue Department,
                        St. George Fort,
                        Chennai 600 009.

                      2.The District Collector,
                        Nagercoil,
                        Kanyakumari District.

                      3.The Tahsildar,
                        Agasteeswaram Taluk,
                        Nagercoil,
                        Kanyakumari District.                             ... Respondents




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                                                                                W.P.(MD)No.7685 of 2016


                      Prayer:Writ Petition is filed under Article 226 of the Constitution of
                      India, to issue a Writ of Mandamus directing the respondents to refix the
                      petitioner's pension, by considering the petitioner's entire period of
                      service i.e., from 10.07.1975 to 31.03.2014, on par with the various
                      judgments made by the Honourable Madras High Court, Madurai Bench
                      and further direct the respondents to sanction all pensionary benefits to
                      the petitioner.
                                    For Petitioner             : Mr.C.Kishore
                                    For Respondents            : Mr.C.M.Marichelliah Prabhu
                                                                Additional Government Pleader



                                                      ORDER

This writ petition has been filed for a direction to the respondents

to refix the petitioner's pension, by considering the petitioner's entire

period of service i.e., from 10.07.1975 to 31.03.2014 and to sanction all

pensionary benefits to the petitioner.

2. When the matter is taken up for hearing today, the learned

counsel appearing for the petitioner would submit that this Court may

issue a direction to the second respondent to consider the petitioner's

http://www.judis.nic.in W.P.(MD)No.7685 of 2016

representation, dated 28.12.2015, within the reasonable time as fixed by

this Court.

3. The learned Additional Government Pleader appearing for the

respondents has no serious objection for considering the petitioner's

representation, dated 28.12.2015.

4. Considering the limited request made by the learned counsel for

the petitioner, this Court, without going into the merits of the matter,

directs the second respondent to consider the petitioner's representation,

dated 28.12.2015 and pass appropriate orders, on merits and in

accordance with law, within a period of twelve weeks from the date of

receipt of a copy of this order.

5. With the above direction, this Writ Petition is disposed of. No

costs. Consequently, the connected Miscellaneous Petition is closed.

01.03.2021 akv

http://www.judis.nic.in W.P.(MD)No.7685 of 2016

M.DHANDAPANI,J.

akv

To

1.The Secretary, State of Tamil Nadu, Revenue Department, St. George Fort, Chennai 600 009.

2.The District Collector, Nagercoil, Kanyakumari District.

3.The Tahsildar, Agasteeswaram Taluk, Nagercoil, Kanyakumari District.

W.P.(MD)No.7685 of 2016

01.03.2021

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