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Judgment
Vinod K. Sharma, J.—The Petitioner has invoked the extra ordinary jurisdiction of this Court under Article 226 of the Constitution of India,
with a prayer for issuance of a Writ in the nature of Mandamus, to direct the Respondents to pay the dearness allowance to the employees of the
third Respondent Board, on a revised basis corresponding to the Government employees, without any delay.
It is the case of the Petitioner, as the Tamil Nadu Khadi and Village Industries Board/third Respondent was previously a wing of the State
Government, the employees working with the third Respondent are entitled to the pay scale and emoluments, which are sanctioned to the State
Government employees from time to time. This is covered u/s 48 of the Khadi Board Regulation Act.
Before approaching this Court with a prayer of issuance of Writ of Mandamus, the Petitioner, has filed a detailed representation dated
10.09.2007 before the third Respondent, and till date, No. decision has been taken thereon.
In spite of notice, and the name having been printed in the cause list, the third Respondent/Tamil Nadu Khadi and Village Industries Board has
not chosen to enter appearance, either in person or through a counsel.
At this stage, this writ petition is disposed of, with a direction to the third Respondent/Tamil Nadu Khadi and Village Industries Board to take a
decision on the representation dated 10.09.2007 filed by the Petitioner, within a period of two months, from the date of receipt of a certified copy
of this order.
The third Respondent is further directed to pass a detailed speaking order, in case, the prayer of the Petitioner is not accepted.
No costs.