V MANOHARAN Vs. SPECIAL OFFICER V L THANI

JUDGEMENT

(1.) HEARD the learned counsel appearing on behalf of the petitioner. There is no appearance on behalf of the respondent.

(2.) THIS Writ Petition has been filed, praying that this Court may be pleased to issue a writ of Mandamus, directing the respondent to pay the subsistence allowance to the petitioner, for the period from 05.10.2004 to 01.12.2005, when he was under suspension from service.