SUPERINTENDING ENGINEER MADURAI ELECTRICAL MADURAI Vs. M KUMAR

JUDGEMENT

(1.) THE Superintending Engineer, Madurai Electrical Undertaking Acquisition Circle, Tamil Nadu Electricity Board, Madurai is the writ petitioner. THE writ petition is filed against the order passed by the second respondent/Appellate Authority under the Tamil Nadu Payment of Subsistence Allowance Act (for brevity "Act 43 of 1981") dated 18.4.2000 made in P.S.A.No.2 of 1999, confirming the order of the third respondent/Authority under Act 43 of 1981, dated 28.6.1999 in P.S.A.No.40 of 1998.

(2.) THE writ petition was admitted on 29.11.2001 and pending the writ petition, this court granted interim stay. Subsequently, the interim stay was modified on 23.9.2003, directing the petitioner/Board to deposit a sum of Rs.45,000/- to the credit of P.S.A.No.2 of 1999 on the file of the second respondent, failing which it was indicated that the stay will stand vacated automatically. THE counsel for the petitioner is unable to state whether the amount has been deposited or not.

(3.) BEFORE the third respondent, the first respondent/workman examined himself as W.W.1 and marked four documents. On the side of the petitioner/Board, two witnesses - M/s.Kalyanaraman and Dharmarajan were examined as M.W.1 and M.W.2 respectively and five documents were filed.