M.V.JOSE Vs. DIRECTOR OF COLLEGIATE EDUCATION

JUDGEMENT

(1.) THE petitioner has approached this Court, seeking for a direction to be given to the concerned respondent to disburse the monetary benefits flowing from Ext.P1 judgment, whereby the rights and liberties of the petitioner to have the retirement benefits came to be settled.

(2.) THE petitioner was working as a Librarian Gr.IV in the respondent College and while in service, he happened to be suspended with effect from 16.12.2005 pending disciplinary proceedings. On completing the domestic enquiry, the enquiry officer arrived at a finding of guilt on the part of the petitioner and after considering the materials on record, the disciplinary authority imposed punishment of compulsory retirement from service.

(3.) THE respondents 3 and 4 have filed a counter affidavit stating that, there is absolutely no lapse or delay on the part of said respondent and they have already given effect to the verdict passed by this Court. It is stated that the relevant proceedings have been forwarded to the concerned Department and it for respondents 1 and 2 to have pursued further steps for causing disbursement of due benefits.