A.PETER JESUDOSS Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) By consent of both parties, this writ petition is taken up for final disposal at the stage of admission itself.

(2.) When the petitioner herein had claimed the leave salary for 39 days from 2011 to 2018 through his representation dated 25. 11. 2019, the same kept pending by the respondent citing financial crises as the reason for non-payment of leave salary. If the said representation is directed to be disposed of within stipulated time, the ends of justice could be secured.

(3.) Whenever a representation is made to a statutory authority to redress the claim of the employee, there is a duty cast upon the respondents to consider the same on its own merits and pass appropriate orders in one way or other, instead of keeping the same pending indefinitely. Such an inaction would amount to dereliction of duties and thereby this Court would be justified in invoking its extraordinary powers under Article 226 of Constitution of India and thereby direct such authority to consider the representation within the stipulated time.