A B ABOOBAKKAR Vs. UNION TERRITORY OF PONDICHERRY

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned counsel appearing for the respondents.

(2.) THIS writ petition has been filed praying for a writ of Certiorarified Mandamus to call for the records of the second and third respondents pertaining to the Claim Case No.3345 of 1987, on the file of the Commissioner of Payments, Government of Pondicherry, dated 17.10.2002, quash the same and to direct the respondents to pay the entire service benefits, as per the petitioner's representation, dated 9.8.2002, for the period from 26.6.1974 to 30.6.1983.

(3.) SINCE the specified date had been notified by the Government of Pondicherry, as 2.6.1986, the petitioner ought to have made his claims within thirty days from the said date. The Commissioner, before whom the claims were to be made, may entertain the claims within a further period of thirty days, if he was satisfied that the claimant was prevented by sufficient cause from preferring the claims within the initial period of thirty days granted to him. However, no further extension of time could be granted by the Commissioner thereafter.