E PARAMASIVAM Vs. CHAIRMAN CHENNAI PORT TRUST

JUDGEMENT

(1.) The petitioner an Ex.Serviceman, was re-employed in Chennai Port Trust, respondent herein, on 25.11.1986 as an Assistant Technician (Electrician Grade III) and after completion of fourteen years and two months of service, he attained superannuation on 31.01.2001.

(2.) The petitioner states that he gave a representation to the respondent on 27.02.2001 for settlement of terminal benefits. Thereafter, the petitioner issued a legal notice on 31.08.2001 calling upon the respondent to settle retirement benefits. A reply dated 28.09.2001 was issued calling upon the petitioner to comply with certain requirements. On 10.11.2001 the petitioner wrote a letter to the respondent stating that he complied with the requirements. However the terminal benefits were not given and therefore he again sent a notice through his Advocate on 22.12.2001, addressed to the Respondent's Advocate and a copy of the said notice was marked to the respondent. Even though the notice was served, neither reply was received nor the amount was paid. Therefore, the petitioner has come before this Court seeking Writ of Mandamus.

(3.) The writ petition is of the Year 2002, notice was served on the respondent. Even though the respondent's name appeared in the cause-list, nobody appeared on behalf of the respondent.