(Prayer: Writ Petition is filed under Article 226 of the Constitution of India praying for the issue of a Writ of Mandamus, directing the respondents to settle all the pension benefits to the petitioner with interest at the rate of 18% per annum.)
1. The petitioner, after working as Gang Mazdoor, retired on 30.06.2012. However, the respondents failed to fix his pension and other benefits. The petitioner is therefore before this Court.
2. The learned Government Advocate appearing for the fourth respondent, by producing a communication dated 26.06.2014, submitted that the panchayat union has already forwarded the proposal to the third respondent for passing appropriate orders.
3. The learned Additional Government Pleader appearing on behalf of the third respondent seeks for months time to process the proposal and pass final orders.
4. The third respondent is directed to consider and dispose of the proposal made by the fourth respondent, dated 26.06.2014, as expeditiously as possible and in any case, within a period of three months from the date of receipt of a copy of this order.
5. The Writ Petition is disposed of with the above direction. No costs.
P. Lakshmi Kandhan v. The Director, Rural Development Department, Kuralagam, Chennai And Others
P. Lakshmi Kandhan v. The Director, Rural Development Department, Kuralagam, Chennai And Others
(Before The Madurai Bench Of Madras High Court)
Writ Petition No. 12669 Of 2014 | 18-08-2014
Advocate List
- For the Petitioner V. Panneer Selvam, Advocate. For the Respondents R1 to R3, T.S. Mohamed Mohideen, Additional Government Pleader, R4, Aayiram K. Selvakumar, Government Advocate.
Bench
- HON'BLE MR. JUSTICE K.K. SASIDHARAN
Eq Citations
- LQ/MadHC/2014/4032
Head Note
A. Constitution of India — Art. 226 — Mandamus — Prayer for settlement of pension benefits — Directions issued — After working as Gang Mazdoor, petitioner retired on 30.06.2012 — However, respondents failed to fix his pension and other benefits — Third respondent directed to consider and dispose of the proposal made by fourth respondent, as expeditiously as possible and in any case, within a period of three months from the date of receipt of a copy of this order — Service Law — Pension — Delay in fixation of pension
