MR R ARUNACHALAM Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE Writ Petition is for a direction to the respondents to permit the petitioner to retire from service and disburse all the terminal benefits within short date that may be fixed by this Honourable court.

(2.) WHEN the matter came up before this Court on 23.3.2010, this Court directed the learned Additional Government Pleader to take notice and to find out why the order passed by this Court in W.P.Nos.10095 of 2008 and 38061 and 38062 of 2005 dated 30.7.2008 is not yet implemented. By the aforesaid order, this Court set aside the orders impugned therein and directed the respondents to pass order retiring the petitioner from service, if there are no other legal impediment. Despite the order passed as early as July 2008, there was no order by the respondents. Hence, the petitioner has filed the present Writ Petition. Therefore, this Court wanted to know the fate of the earlier order passed by this Court dated 30.7.2008 and the matter may be directed to be posted on 29.3.2010.

(3.) IN the light of the above, it is unnecessary to entertain the Writ Petition. It is needless to state that the respondents will expedite the settlement of the terminal benefits without driving the petitioner once again to move this Court for further direction. With this observation, the Writ Petition stands dismissed. No costs. The requirement of the attendance of the Commissioner of Agriculture, Chepauk, Chennai is dispensed with.