J. ALBERT Vs. GENERAL MANAGER TNSTC MADURAI LIMITED

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of Writ in the nature of Mandamus directing the respondent to pay salary arrears for the period from 01.05.2009 to 22.10.2010 and to offer him the alternative job viz., helper at the service station.

(2.) THE prayer for the salary from 01.05.2009 to 22.10.2010 is not competent as the petitioner on an earlier occasion, had approached this Court seeking the relief of arrears of salary, but for the reasons best known, to the petitioner and he only sought an alternative appointment on account of disability.

(3.) THE learned counsel appearing for the respondent has undertaken to pay to the petitioner's salary from 23rd June 2010 ie., the date fixed by this Court to give alternative appointment. The right of the petitioner was only to get salary.