SECRETARY, ERANIEAL SARVODAYA SANGAM Vs. C. RAMESHWARAN

JUDGEMENT

(1.) This writ appeal is directed against the order passed in W.P. (MD) No. 19898 of 2014, dated 16.08.2018.

(2.) The third respondent before the Writ Court is the appellant. The writ petitioner sought for Mandamus directing the first respondent /District Collector, to initiate recovery proceedings to recover a sum of Rs. 1,22,363/- (Rupees One Lakh Twenty Two Thousand Three Hundred and Sixty Three only) towards arrears due from the third respondent for payment of Subsistence Allowance to the writ petitioner by way of implementing the order of the second respondent, dated 24.02.2014 made in P.S.A. Nos. 13 and 14 of 2012.

(3.) The writ Court after hearing both sides, disposed of the writ petition by observing that the first respondent is expected to comply with the order for recovering the amount within a period of one month, failing which, the said amount will have to be recovered from the personal funds of the first respondent.