SABANAYAGAM K Vs. SECRETARY TO GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) THIS writ petition coming on for hearing on this day upon preceding the petition and the affidavit filed in support thereof the order of the High Court, dated 27th April, 1981 and made herein, and the counter affidavits filed herein and the relevant records on the file of the respondents herein and comprised in the return of the respondents herein to the write made by the high court, and hearing the arguments of Mr. B. R. Dolia of M/s. Aiyar and Dolia advocates for the petitioner, and Mr. J. Kanakaraj. Additional Government Pleader on behalf of the 1st respondent and of Mr. Doraiswami, Advocate for the 2nd respondent, the Court made the following order :

(2.) THERE writ petition is for mandamus direct the second respondent, the Tamil Nadu State Housing Board to pay bonus as per the provisions of the Payment of Bonus Act of 1965, hereinafter referred to as the Act, to the petitioner for the years commencing from the sixth accounting year from the date of the coming into existence of the second respondent and render justice.

(3.) I may at once state that during the course of argument Mr. B. R. Dolia, learned counsel for the petitioner submits that in the event of the Court accepting his arguments, he would be willing to confine his prayer only from the accounting year 1978-79 onwards and the prayer as made in the petition need not be granted in full.