P MUTHUSAMY Vs. TAMIL NADU ELECTRICITY BOARD

JUDGEMENT

(1.) THE prayer in this Writ Petition is for a Writ of Mandamus directing the respondents to forthwith pay the salary to the petitioner for the period from 01.01.1996 to 01.05.1997 with all consequential benefits.

(2.) THE learned counsel for the petitioner submitted that when the petitioner was working as Stores Custodian, Grade-I at Chinna Salem in the respondents Electricity Board, by order dated 14.12.1995 of the third respondent, he was transferred from Chinna Salem to Villupuram. THE petitioner has applied for medical leave between 27.12.1995 and 07.01.1996 which was also sanctioned by the third respondent. In the meantime, he filed W.P. No. 20 of 1996 challenging the said transfer order dated 14.12.1995 and on 03.01.1996, in WMP No. 28 of 1996, this Court granted interim stay, which was subsequently made absolute. Though the petitioner approached the respondents to allow him to join duty, the same was not considered that the third respondent passed an order dated 30.04.1997 reinstating the petitioner in service in the original place at Chinna Salem, which was received by him only on 02.05.1997 and immediately he joined duty on the same day. THE present writ petition is filed seeking for a Writ of Mandamus to direct the respondent to pay salary to the petitioner from 01.01.1996 to 01.05.1997 with all consequential benefits.

(3.) THE writ petition is disposed of in the above terms. No costs.