Madras High Court
T.Rajendran … vs The Director General Of Police on 6 February, 2023
W.P.No.3264 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.02.2023
CORAM
THE HONOURABLE MR. JUSTICE N.ANAND VENKATESH
W.P.No.3264 of 2023
T.Rajendran … Petitioner
Vs.
1. The Director General of Police
Office of the Director General of Police
Mylapore, Chennai.
2. The Commissioner of Police
Chennai City
Vepery
Chennai-7. … Respondents
Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of Mandamus, directing the respondents to consider and
pass orders on the petitioner's representation dated 28.12.2022 to fix the basic
salary at the time of retirement dated 30.06.2019 on par with the similarly
placed persons .
Page No.1 of 6
https://www.mhc.tn.gov.in/judis
W.P.No.3264 of 2023
For Petitioner : Mr.V.Lakshmi Narayanan
For Respondents : Mr.E.Sundaram
Government Advocate
ORDER
This writ petition has been filed for the issue of a writ of mandamus
directing the respondents to consider the representation made by the
petitioner on 28.12.2022, wherein, the petitioner has sought for refixation of
his basic salary and to pay the attendant benefits.
2.The case of the petitioner is that he joined the service of the Tamil
Nadu Police Department in the year 1980. The petitioner ultimately retired
from service on attaining the age of superannuation on 30.06.2019. The
pension of the petitioner was fixed by taking the salary as Rs.51,000/- at the
time of retirement.
3.The grievance of the petitioner is that the officers, who are similarly
placed like the petitioner, are receiving a higher pension since the
pension was fixed by fixing the last drawn salary as Rs.55,700/- and
https://www.mhc.tn.gov.in/judis
W.P.No.3264 of 2023
Rs.57,400/-. Hence, the petitioner made a representation in this regard on
28.12.2022. Since the same was not considered, the present writ petition has
been filed seeking for appropriate directions.
4.Heard Mr.V.Lakshmi Narayanan, learned counsel for the petitioner
and Mr.E.Sundaram, learned Government Advocate appearing on behalf of
the respondents.
5.Taking into consideration the limited relief sought for in this writ
petition and without going into the merits of the case, there shall be a
direction to the 2nd respondent to consider the representation made by the
petitioner on 28.12.2022 and deal with the same on its own merits and in
accordance with law and a decision shall be taken within a period of eight
weeks from the date of receipt of a copy of this order. The petitioner is
directed to make a fresh representation to the 2nd respondent along with all the
relevant documents and also a copy of this order.
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W.P.No.3264 of 2023
6.This writ petition is disposed of with the above direction. No costs.
06.02.2023
kp
Internet : Yes/No
Index : Yes/No
Speaking Order :Yes/No
Neutral Judgment :Yes/No
https://www.mhc.tn.gov.in/judis
W.P.No.3264 of 2023
To
1. The Director General of Police
Office of the Director General of Police
Mylapore, Chennai.
2. The Commissioner of Police
Chennai City
Vepery
Chennai-7.
N.ANAND VENKATESH,J.
kp
https://www.mhc.tn.gov.in/judis
W.P.No.3264 of 2023
W.P.No.3264 of 2023
06.02.2023
https://www.mhc.tn.gov.in/judis
