LAWS(MAD)-1999-8-50

S RAMALINGAM Vs. CHAIRMAN AND MANAGING DIRECTOR TAMIL NADU CIVIL SUPPLIES CORPORATION LIMITED MADRAS

Decided On August 25, 1999
S. RAMALINGAM Appellant
V/S
CHAIRMAN AND MANAGING DIRECTOR TAMIL NADU CIVIL SUPPLIES CORPORATION LIMITED, MADRAS Respondents

JUDGEMENT

(1.) THE petitioner prays for the issue of writ of ceriorarified Mandamus to call for the records relating to the proceedings of the respondent in Rc.No.H3/123983/94 dated 21.12.1998 and quash the particular portion of the impugned order denying me monetary benefits from 8.11.1994 and direct the respondent to sanction the monetary benefits from 8.11.1994 and pay the arrears of pay and allowances of the petitioner.

(2.) HEARD Mr.S.Sadasharam, learned Counsel appearing for the petitioner.

(3.) MR.Sadasharam, learned counsel for the petitioner placed reliance on the decision of the Apex Court in the State of Madhya Pradesh and another v. Syed Naseem Zahir and others, AIR 1993 SC 1165 and Union of India etc v. K.V. Janakiraman etc, AIR 1991 SC 2010 besides placing realigns on th decision of the Karnataka High Court in A. Venkataramanan Ready and others v. Karnataka State Road Transport Corporation and others, 1999 Lab I.C.289.