R MADEVAN PILLAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard both sides.

(2.) The petitioner has joined the Revenue Department as 'Typist' in the office of the Ramanathapuram Collectorate at Madurai on 18.06.1976 and later promoted as 'Junior Assistant' and served as Special Tahsildar (Inspection of Match Factories), Sivakasi, at the time of his retirement. The petitioner attained superannuation on 31.05.2009 and he was allowed to retire by the respondent, by his proceedings, dated 28.05.2009 and it has been stated in the said order that he is allowed to retire without prejudice to the disciplinary proceedings that may be taken up against the petitioner in respect of certain irregularities committed by him, while he was working as Revenue Tahsildhar of Thirusulzhi Taluk, Virudhunagar District. This order is challenged in this writ petition.

(3.) Mr. S. Visvalingam, the learned Counsel appearing for the petitioner, submitted that till he attained superannuation, no disciplinary proceedings have been initiated nor any criminal case is pending against him. Therefore, the petitioner ought to have been allowed to retire and his retirement cannot be subject to the disciplinary proceedings that may be initiated in future in respect of certain alleged irregularities committed by him, while he was working as Revenue Tahsildar of Thirusulzhi.