K MATHIVANAN Vs. DISTRICT COLLECTOR COIMBATORE

JUDGEMENT

(1.) THE petitioner has filed the present writ petition seeking a relief of Writ of Mandamus in directing the First Respondent/District Collector, Coimbatore to initiate the Revenue Recovery Proceedings against the Third Respondent(owner of the lorry) to collect the amount awarded in W.C.No.492 of 2003 on the file of the Second Respondent/Deputy Commissioner of Labour, Trichirapalli.

(2.) THE petitioner filed W.C.No.492 of 2003 before the Second Respondent/Commissioner of Labour, Trichirapalli, praying for compensation for the injuries sustained by him in an accident that has taken place on 28.07.2002, during the course of his employment with the Third Respondent/Employer.

(3.) BASED on the petition filed by the petitioner/ claimant the Second Respondent/Deputy Commissioner of Labour,Trichirapalli, issued a letter requesting the First Respondent/District Collector, Coimbatore, to recover the award amount from the Third Respondent and to remit it to the account standing in the name of the Second Respondent at Trichirapalli by means of letter dated 17.11.2004. The First Respondent acknowledged the letter of the petitioner and has given a reply as per the proceedings in reference No.OM/4646/2004/E4 dated 04.02.2005, he has taken all the steps to recover the award amount from the Third Respondent/owner of the lorry through the Tahsildar.