S. VINCENT Vs. REGISTRAR MADURAI KAMARAJ UNIVERSITY

JUDGEMENT

(1.) THE prayer in this writ petition is seeking for a direction, directing to revise the pension, gratuity and commutation on pension by granting notional promotion to the petitioner in the post of Senior Superintendent with effect from 01.06.1992 and further for a direction to the respondent to pay the petitioner all the arrears of salary and all other benefits.

(2.) IT appears from the affidavit filed in support of the writ petition that the petitioner had already made several representations seeking for such relief from the respondent commencing from the year 2002. The last of such representation sent by the petitioner was on 21.12.2009 followed by a remainder, dated 04.02.2010.

(3.) AS the only grievance of the petitioner is that he was not given gratuity and commutation by granting national promotion, it is for the respondent to consider such request and pass orders on the representation made by the petitioner.