P. ARUMUGAM Vs. GENERAL MANAGER (ADMINISTRATION)

JUDGEMENT

(1.) By consent of both the parties, this writ petition is taken up for final disposal.

(2.) The petitioner herein had given a representation to the respondents on 27/4/2022 seeking for conducting an enquiry with regard to the missing of 3049 Paddy bags, which were stocked in District Paddy Procurement Centre situated in Valrajapuram DPC, Chellampatti Union, Usilampatti Taluk, Madurai District and for taking steps to get back the same. Since the said representation was not considered, the present writ petition has been filed.

(3.) It is needless to point out that whenever a representation of this nature is made to a Statutory Authority, there is a duty cast upon the respondents to consider the same on its own merits and pass appropriate orders in one way or other, instead of keeping the same pending indefinitely. As such, nonconsideration of the representation by the Statutory Authority would amount to dereliction of duty and hence, this Court will be justified in invoking its extraordinary powers under Article 226 of Constitution of India and direct them to consider the same within a stipulated time.