G GOVINDARAJAN Vs. DEPUTY INSPECTOR GENERAL OF POLICE

JUDGEMENT

(1.) . On abolition of the Tribunal, the Original Application in O.A.No.3004 of 2000 filed before the Tamil Nadu Administrative Tribunal stood transferred to this Court and re-numbered as W.P.No.47382 of 2006.

(2.) THIS petition has been filed by the petitioner seeking a direction to the respondents to pay interest @ 18% p.a. for the belated payment of retirement benefits namely Gratuity, Commuted Pension, Leave Salary from 31.01.1998 to the date of payment and grant such other reliefs.

(3.) ON the other hand, the learned Additional Government Pleader submits that the petitioner was suspended during the period from 27.05.1982 to 02.01.1984 and subsequently, the said suspension period was revoked and reinstated into service only on 22.12.1984. In view of the suspension and revocation, the claim of the pension proposals could not be properly arranged though the petitioner co-operated for the enquiry. As soon as the petitioner retired from service on 31.01.1998, the pension proposals were sent to the Accountant General on 19.02.1998 itself after fixing the pay 1981 onwards in the old scale of pay. But, there were lot of incorrect entries. In view of the proposals sent by the Department was returned by the Accountant General in June 1998 and again in March 1999 due to non availability of certain entries. Such entries were got from the other unit Officers where he was previously serving. Thus, the delay has occurred beyond the control of the department. Therefore, there was no justification in his claim for payment of interest for the delayed payment of gratuity in the Government Machinery. ON the basis, he prayed for dismissal of the writ petition.