[Cites 1, Cited by 0]
Madras High Court
Nainar Mohammed vs The Chief Engineer on 20 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
W.P.(MD)No.480 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :20.02.2026
CORAM
THE HONOURABLE MR.JUSTICE KRISHNAN RAMASAMY
W.P.(MD)No.4804 of 2026
Nainar Mohammed ... Petitioner
Vs
1. The Chief Engineer,
Public Works Department / Water Resource Department,
Madurai Zone, Madurai-625 002.
2. The Superintending Engineer,
Public Works Department / Water
Resource Department,
Periyaru Vaigai Basin Division,
Madurai-625 002.
3. The Executive Engineer,
Public Works Department / Water
Resource Department,
Periyaru Vaigai Basin Division,
Madurai-625 002.
4. The Assistant Executive Engineer,
Public Works Department /
Water Resource Department,
Periyaru Vaigai Basin Sub Division,
Uthamapalayam-625 533
Theni District.. ... Respondents
PRAYER :- Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus, directing the
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W.P.(MD)No.480 of 2026
respondents to settle the pending amount, i.e., Rs.4,96,884/- with the
interest for the works done by the petitioner in the years2012 and 2015 at
Uthamapalayam Taluk, in Theni District, in the light of the petitioners
representation dated 03.01.2026
For Petitioner :Mr.P.Santhanakrishnan
For Respondents :Mr.A.Oliraja
Government Advocate
ORDER
This writ petition has been filed seeking a direction to the
respondents to settle the pending amount, i.e., Rs.4,96,884/- with interest
for the works done by the petitioner in the years 2012 and 2015 at
Uthamapalayam Taluk, in Theni District, in the light of the petitioner's
representation dated 03.01.2026
2. Heard the learned counsel for the petitioner and learned
Government Advocate appearing for the official respondents. By
consent of both sides, the writ petition itself is taken up for final disposal
at the stage of admission itself.
3. The petitioner submitted representation to the respondents for
disbursement of the amount for the work done by the petitioner during
the year 2012 and 2015. However, since no action has been taken on the
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said representation, the petitioner is before this Court with this writ
petition.
4. Learned Government Advocate for the respondents, would
submit that within a considerable period, the representation would be
considered.
5. In view of the above submissions, without expressing any
opinion on the merits of the matter, this writ petition is disposed of with a
direction to the 1st respondent to consider the petitioner's representation
and pass appropriate orders on merits and in accordance with law within
a period of sixteen weeks from the date of receipt of a copy of this order.
There shall be no order as to costs.
20.02.2026
NCC :Yes/No
Index :Yes/No
RR
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To
1. The Chief Engineer,
Public Works Department / Water Resource Department,
Madurai Zone, Madurai-625 002.
2. The Superintending Engineer,
Public Works Department / Water
Resource Department,
Periyaru Vaigai Basin Division,
Madurai-625 002.
3. The Executive Engineer,
Public Works Department / Water
Resource Department,
Periyaru Vaigai Basin Division,
Madurai-625 002.
4. The Assistant Executive Engineer,
Public Works Department /
Water Resource Department,
Periyaru Vaigai Basin Sub Division,
Uthamapalayam-625 533
Theni District.
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KRISHNAN RAMASAMY, J.
RR
20.02.2026
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