DR. A. SELVARAJ Vs. C.B. M. COLLEGE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 26/10/2021 passed by the High Court of Judicature at Madras in Writ Appeal No.704 of 2020 by which the High Court has disposed of the said appeal without granting any relief which was claimed, the original appellant has preferred the present appeal.

(2.) That the appellant herein is a retired Associate Professor of Chemistry. He retired from the respondent No.1 - C.B.M. College, Coimbatore w.e.f. 30/6/2011. That the institution in which he was serving is an aided college. There was a delay in paying the retirement/pensionary benefits, which was not paid despite various correspondences and the representations. Ultimately, the appellant was constrained to file the writ petition before the High Court by way of Writ Petition No.3224 of 2013. At the time of hearing of the aforesaid writ petition, it was submitted that during the pendency of the writ petition the entire terminal benefits have been settled. Therefore, the only issue remained was in respect of the interest on the delayed payment of pensionary benefits. Therefore, it was requested on behalf of the appellant before the learned Single Judge of the High Court that the action be taken against the erring officers for the delay caused in settling his dues and that he be paid interest on the delay in payment of retiral benefits. The learned Single Judge disposed of the writ petition by order dtd. 15/7/2020 relegating the petitioner - the appellant to make a representation to the Director of Collegiate Education to take appropriate action against the erring officers who had delayed in settlement of the payment in time. The Director of Collegiate Education was directed to consider the same and pass appropriate order in accordance with law after hearing the aggrieved persons as expeditiously as possible. However, as no order was passed in respect of the interest on the delayed payment of the retirement benefits, the original writ petitioner preferred the appeal before the Division Bench by way of Writ Appeal No.704 of 2020. The Division Bench passed the following interim order on 9/8/2021:-

(3.) We have heard the learned counsel appearing on behalf of the appellant, the learned counsel appearing on behalf of the Management/Trust and Shri P. Wilson, learned Senior Advocate appearing on behalf of the respondent No.1.