DEVENDRA SAREES Vs. R S LAKSHMANAN

JUDGEMENT

(1.) The petitioner is an employer. They have come forward to challenge the order of the second respondent- Controlling Authority, dated 05.07.2000. By the said order, the second respondent rejected the petitioner's request for re-hearing of the case in P.G.Case No.8/99 filed by the first respondent. Unfortunately, the first respondent is no more as he had passed away on 08.01.2002, pending the writ petition.

(2.) The petitioner has filed WPMP No.836 of 2009 to bring the Legal Representatives of the deceased first respondent on record. That application has been ordered today. Mr.S.Ravi, learned counsel who was originally appearing for the deceased first respondent takes notice for all the legal representatives.

(3.) The first respondent late R.S.Lakshmanan had filed a gratuity claim for the services rendered by him. His application was numbered as P.G.8/99 and notice was issued to the petitioner. As the petitioner did not appear before the authority, an ex parte order came to be passed on 15.02.1999. When the said order was sent to the petitioner-Management by Registered Post with Acknowledgment Due (RPAD), it was returned with an endorsement 'refused'. Thereafter, the original first respondent initiated revenue recovery proceedings for recovering the amount of gratuity for a sum of Rs.19,643/-. Accordingly, the second respondent requested the District Collector, Chennai to recover the amount as arrears of land revenue.