J MURUGESAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner seeks a writ in the nature of Mandamus to direct the first respondent to dispose of Memorial Petition, submitted by the petitioner under Regulation 25 of the Tamil Nadu Water Supply and Drainage Board Employees' (Discipline and Appeal) Regulations, 1972.

(2.) THE case of the petitioner is that order of punishment awarded to the petitioner, was challenged by him by filing statutory appeal, which was also rejected. THEreafter, by invoking provisions of Regulations 25, the petitioner submitted a Memorial, terming it as Mercy Petition before the Board Even though over more than five years have elapsed, no decision has been taken thereon, till date.

(3.) THE facts stated above show that there is a legal right with the petitioner and corresponding duty on respondent to decide the memorial in accordance with law. THE writ petition is allowed. THE first respondent is directed to dispose of the memorial, filed by the petitioner, in accordance with law, within a period of three months from the date of receipt of certified copy of this order. No costs.