G. BANUKUMAR Vs. CORPORATION OF CHENNAI

JUDGEMENT

(1.) THE petitioner joined the service of Chemmancherry Panchayat on 1.12.1987. The said Panchayat was included in the Chennai Corporation in the year 2011. Accordingly the petitioner was absorbed in the Chennai Corporation w.e.f 25.10.2011. The petitioner worked from 26.10.2011 in the Chennai Municipal Corporation and reached the age of superannuation on 30.4.2013. However, the petitioner has not been given either the pension or retirement benefits. Therefore, the petitioner made a representation on 22.7.2013 before the 1st respondent. As no orders are passed on the said representation, the present writ petition has been filed.

(2.) LEARNED counsel for the petitioner has made reliance upon 414 -A(6) (b) of the Chennai City Municipal Corporation Act, 1919. The said provision is extracted hereunder:

(3.) CONSIDERING the submissions made by the learned counsel appearing on either side, without going into merits of the case, a direction is issued to the 1st respondent to pass appropriate orders on the representation of the petitioner dated 22.7.2013 and on the proposal of the Ward Committee, Chennai City Municipal Corporation dated 12.8.2013 by taking into consideration of the provisions of the Chennai City Municipal Corporation Act, 1919 within a period of eight weeks from the date of receipt of copy of this order.