N RAJU Vs. REVENUE DIVISIONAL OFFICER, MADURAI DISTRICT

JUDGEMENT

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

(2.) THE case of the petitioner is that he is entitled to City Compensatory Allowance as per G.O.Ms.No.257, Finance (Allowances II) Department, dated 23.02.1979. The further case of the petitioner is that since the place, in which he worked namely, Kadupatti Village is situated within 16 kms within from Madurai city limit, he is entitled to City Compensatory Allowance as per G.O.Ms.No.257, dated 23.02.1979. However, instead of paying the said City Compensatory Allowance, the respondents deducted a sum of Rs.5,220/- from the gratuity. Therefore, the present writ petition is filed before this court.

(3.) IT is further stated that the matter has already been taken cognizance and shall be resolved by the Audit Department within a reasonable time. The second respondent also stated that the District Revenue Officer has been directed to furnish the copy of the G.O. with annexure for verification by the Accountant General. Accordingly, The District Revenue Officer through his communication, dated 12.07.2007 had forwarded particulars to the Accountant General. Therefore, it is stated that the petitioner's request will be settled soon.