S GOVINDASAMY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE Original Application in O.A.No.4148 of 2000 before the Tamil Nadu Administrative Tribunal is the present writ petition.

(2.) THE deceased petitioner reached the age of superannuation on 30.06.1993. At the time of his retirement, disciplinary proceeding was pending against him. However, he was permitted to retire from service subject to the outcome of the disciplinary proceedings. Ultimately, the departmental action resulted in the imposition of punishment of cut in pension at the rate of Rs.300/- per month for a period of 12 months by the order dated 01.09.1997. Even thereafter, the terminal benefits were not settled and the pension and DCRG were settled only on 11.05.2000.

(3.) SINCE the deceased petitioner was not exonerated of the charges, the punishment was imposed by the order dated 07.05.1997 and the order of punishment attained finality. Hence, he is not entitled to any interest for the period from 30.06.1993 to 07.05.1997.