Madras High Court
K.Thanaraj Bandaram vs The Commissioner on 21 April, 2025
W.P.(MD)No.10391 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 21.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE VIVEK KUMAR SINGH
W.P.(MD)No.10391 of 2025
K.Thanaraj Bandaram : Petitioner
Vs.
1. The Commissioner,
HR & CE Department,
Uthamar Gandhi Road,
Thousand Lights West,
Nungambakkam,
Chennai.
2. The Joint Commissioner,
HR & CE Department,
Thiruchirapalli.
3. The Deputy Commissioner / Executive Officer,
HR & CE Department,
Kattuputhur, Thottiam Taluk,
Thiruchirapalli. : Respondents
PRAYER: Writ Petitions filed under Article 226 of the Constitution of
India for issuance of Writ of Mandamus, directing the respondents No.1
and 2 to consider the representations dated 31.01.2024 and 01.10.2024
given to follow and comply the judgment passed in O.P. No.140 of 1940
on the file of District Court, Tiruchirappalli and to pass appropriate
orders within the period that may be stipulated by this Hon'ble Court.
1/6
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W.P.(MD)No.10391 of 2025
For Petitioner : Mr.R.Ramanujam
for M/s.Gandhi Associates
For Respondents : Mr.K.S.Selvaganesan
Addl. Government Pleader
ORDER
The petitioner has filed this Writ Petition seeking a
mandamus, directing the respondents 1 and 2 to consider the
representations dated 31.01.2024 and 01.10.2024 submitted by the
petitioner to follow and comply the judgment passed in O.P. No.140 of
1940 on the file of District Court, Tiruchirappalli.
2. Heard the learned counsel for the parties. By consent of
both parties, the Writ Petition is taken up for final disposal at the
admission stage itself.
3. The petitioner asserts that he submitted representations
dated 31.01.2024 and 01.10.2024 to the respondents 1 and 2, requesting
them to follow and comply the judgment passed in O.P.No.140 of 1940
by the learned District Judge, Tiruchirappalli. However, no action has
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been taken by the respondents. Aggrieved by such inaction, the petitioner
has approached this Court by filing the present writ petition.
4. The learned counsel for the petitioner would submit that,
it would suffice, if this Court issues a direction to the respondents 1 and
2 to consider the representations of the petitioner and pass appropriate
orders, within a time frame that may be stipulated by this court.
5. It is needless to point out that whenever a representation
of this nature is made to a Statutory Authority, there is a duty cast upon
him to consider the same on its own merits and pass appropriate orders in
one way or other, instead of keeping the same pending indefinitely. As
such, non-consideration of the representation by the Statutory Authority
would amount to dereliction of duty and hence, this Court will be
justified in invoking its extraordinary powers under Article 226 of the
Constitution of the India and direct them to consider the same within a
stipulated time.
6. In the light of the above observations, there shall be a
direction to the respondents 1 and 2 to consider the petitioner's
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representations dated 31.01.2024 and 01.10.2024, on its own merits and
pass appropriate orders in accordance with law, after giving due
opportunity to the petitioner and the fourth respondent herein, as well as
all other persons, who may be interested in the subject matter, within a
period of eight weeks from the date of receipt of a copy of this order. It is
also made clear that this Court has not expressed any of its views with
regard to the merits of the matter and that it is open to the respondents 1
and 2 to consider the same on its own merits.
7. With the above directions, the Writ Petition stands
disposed of. There shall be no order as to costs.
21.04.2025
Index : Yes / No
Internet : Yes / No
PKN
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To
1. The Commissioner,
HR & CE Department,
Uthamar Gandhi Road,
Thousand Lights West,
Nungambakkam,
Chennai.
2. The Joint Commissioner,
HR & CE Department,
Thiruchirapalli.
3. The Deputy Commissioner / Executive Officer,
HR & CE Department,
Kattuputhur, Thottiam Taluk,
Thiruchirapalli.
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VIVEK KUMAR SINGH, J.
PKN
21.04.2025
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