V.PARTHIBAN,J. - (1.) Heard Mr.Ravi Shanmugam, learned counsel for the petitioner. Mr.J.Pothiraj, learned Special Government Pleader appearing for the respondent.
(2.) The petitioner has approached this Court, seeking the following relief:- "To issue a Writ of Certiorarified Mandamus, to call for the records pertaining to the order passed by the respondent herein in G.O.(3D) No.194, Agriculture (AA2) Department, dated 12.11.2010 imposing a punishment of cut in pension of Rs. 500/- per month for five years and withholding of the entire DCRG amount of Rs. 94,430/- and quash the same and consequently direct the respondent herein to re-pay the withheld amount with interest of 10% for the entire delayed period of payment of retirement benefits from 31.12.1992 till the date of actual payment."
(3.) The case of the petitioner is as follows:- The petitioner was originally appointed as Research Assistant in Agricultural Department, Government of Tamil Nadu, on 16.08.1956. He was promoted as Reader in 1970 and thereafter, as Joint Director of Agriculture (Research) in the year 1977. In 1988, he was further promoted as Additional Director of Agriculture (Research). While he was working as Additional Director, he was issued with the charge memo on 28.12.1992 under Rule 17(b) of the Tamil Nadu Civil Services (Disciplinary and Appeal) Rules for certain acts of misconduct. However, the petitioner attained the age of superannuation immediately thereafter on 31.12.1992 and he was also permitted to retire from service without prejudice to the disciplinary proceedings initiated against him on the eve of his retirement.;