M LAKSHMINARAYANAN Vs. COMMISSIONER CHIDAMBARAM MUNICIPALITY

JUDGEMENT

(1.) The petitioner is a handicapped person. He joined Kumbakonam Municipality as Clerical Attender on 24.02.1974. He was promoted as Junior Assistant in the year 1977. he was further promoted as Revenue Inspector on 26.09.1991. He retired from service on 30.06.2000. The 1st respondent passed the impugned order dated 29.06.2000 ordering recovery of Rs.36,719/- from the D.C.R.G. of the petitioner on the ground that the petitioner failed to collect the time barred lease amount from the lessees of the municipality.

(2.) The petitioner filed O.A.No.5756 of 2000 (W.P.No.48083 of 2006) to quash the aforesaid order dated 29.06.2000 of the 1st respondent.

(3.) Heard Mr.K.S.Govinda Prasad, learned counsel for the petitioner and Mr.C.Kalaichelvan, learned counsel for the respondents.