T.S.Sivagnanam, J. - (1.) Heard Dr.S.Krishnanandh, learned counsel for the petitioner and Mr.V.Sundareswaran, learned Senior Standing counsel appearing for the respondents.
(2.) The writ petition has been taken up for final disposal, since pleadings are complete as the respondents have filed counter affidavit.
(3.) The petitioner seeks for a direction upon the 1st respondent to consider his representation dated 01.02.2017 for refund of excess cost recovery charges collected from them. The petitioner is a container freight station. Earlier they had filed a representation on 29.03.2016 requesting for waiver from payment of cost recovery charges for the period during which officers were not posted. According to the petitioner, they had paid excess amount of Rs.11,79,412/-. The said representation was pending and since orders were not passed on the same, the petitioner filed a writ petition before this Court in W.P.No.20828 of 2016, which was disposed of by directing the respondent to pass appropriate orders on merits and in accordance with law within a time frame. Pursuant to which, an order has been passed on 27.09.2016 granting the petitioner partial relief i.e. with prospective effect from 01.10.2016 subject to the condition that the petitioner pays cost recovery charges upto 30.09.2016. The petitioner has complied with the said condition imposed in the order dated 27.09.2016.;