Madras High Court
V.Chandrasekaran vs The District Collector on 2 August, 2022
W.P.No.18834 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 02.08.2022
CORAM:
THE HON'BLE MR. JUSTICE D.KRISHNAKUMAR
W.P.No.18834 of 2022
V.Chandrasekaran .. Petitioner
vs.
1. The District Collector,
Tiruppur District.
2. The Revenue Divisional Officer,
Tiruppur.
3. The Tahsildar, Tiruppur. .. Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of a Writ of Mandamus, directing the second respondent
to dispose of the representation of the petitioner dated 23.05.2022.
For Petitioner : Mr.S.Vijaykumar
For Respondents : Mr.T.Chezhiyan,
Additional Government Pleader
*****
ORDER
The instant writ petition has been filed seeking for a direction to the
second respondent to consider his representation dated 23.05.2022.
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W.P.No.18834 of 2022
2 According to learned counsel appearing for the petitioner, while
the petitioner was working as Village Administrative Officer, he was placed
under suspension on the ground that Director of Vigilance and Anti
Corruption Department, Tiruppur, has initiated criminal prosecution for the
alleged demand of bribe under Section 7 of Prevention of Corruption Act. The
case was taken on file in C.C.No.7 of 2009 by the learned Chief Judicial
Magistrate, Tiruppur, and by an order dated 13.12.2021, the complaint
initiated by the Director of Vigilance and Anti Corruption was dismissed and
the petitioner was acquitted from all the charges. According to the petitioner,
no appeal was filed challenging the said order of acquittal. Therefore, the
petitioner has sent a representation dated 23.05.2022 to the second
respondent enclosing the copy of the said judgment of acquittal. But, so far
the second respondent has not considered the said representation of the
petitioner and since the petitioner is entitled for the retirement benefits and he
is now reached the age of 70 years, he has filed the present writ petition
before this Court.
3 On 26.07.2022, when the matter was came up for admission,
learned Additional Government Pleader takes notice and sought time to get
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W.P.No.18834 of 2022
instructions and hence the matter was directed to be listed today. Today also
the respondents have not filed their counter.
4 Considering the limited prayer sought for in this writ petition,
without expressing any of the views on the merits of the case, this Court
directs the second respondent to consider the petitioner's representation dated
23.05.2022 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 stands disposed of.
No costs.
02.08.2022
Index : Yes / No
Internet : Yes / No
cgi
To
1. The District Collector, Tiruppur District.
2. The Revenue Divisional Officer, Tiruppur.
3. The Tahsildar, Tiruppur.
https://www.mhc.tn.gov.in/judis
W.P.No.18834 of 2022
D.KRISHNAKUMAR, J.
cgi
W.P.No.18834 of 2022
02.08.2022
https://www.mhc.tn.gov.in/judis
