M.PALANISWAMY Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The order of rejection, rejecting the claim of the writ petitioner for grant of interest on belated settlement of terminal and pensionary benefits is under challenge in the present writ petition.

(2.) The petitioner states that he entered service as a directly recruited Gramasevak Grade-I on 2/6/1989. He was promoted as Extension Officer in the year 1992 and further promoted to the post of Block Development Officer in the year 1997.

(3.) On initiation of departmental disciplinary proceedings, the petitioner was placed under suspension in G.O.(2D).No.120, Rural Development Department dtd. 29/5/1998, a day prior to his date of superannuation i.e on 31/5/1998. After completion of the departmental enquiry on 22/1/2003, the petitioner was allowed to retire from service with effect form 31/5/1998. The departmental disciplinary proceedings against the writ petitioner ended with an order of punishment of cut in pension at Rs.200.00 per month for a period of 24 months as per the Government order issued in G.O.(D).No.572, Rural Development (E6) Department dtd. 3/12/2003.