A. PALANISAMY Vs. DISTRICT COLLECTOR, DINDIGUL DISTRICT

JUDGEMENT

(1.) THE prayer in this writ petition is as follows:-

(2.) THE case of the petitioner is that his father was working as 'Sweeper' at the third respondent Panchayat for more than 25 years and died on 24.12.2007 due to illness. Immediately after the death of his father, he made a representation to the respondents on 07.01.2008 and sought for release of insurance benefits and other terminal benefits. As there was no order passed on the said representation, the petitioner made further representation on 01.04.2008. As the said representation has not been considered, the present writ petition is filed before this court.

(3.) AS it is denied by the respondents specifically that no representation was received from the petitioner, I only direct the petitioner to make a fresh representation to the respondents within a period of two weeks from the date of receipt of a copy of this order. If any such representation is made, the respondents shall consider the same and pass orders on merits and in accordance with law within a period of eight weeks thereafter.