REGENT COMPUTRONICS PVT. LTD.

M. PANNEERSELVAM Appellant

V/S

DISTRICT COLLECTOR, THIRUVARUR DISTRICT Respondents

Referred Judgements :-

STATE OF UTTAR PRADESH VS. BRAHM DATT SHARMA [REFERRED TO]
EXECUTIVE ENGINEER BIHAR STATE HOUSING BOARD VS. RAMESH KUMAR SINGH [REFERRED TO]
SECRETARY TO GOVERNMENT PROHIBITION AND EXCISE DEPARTMENT VS. L SRINIVASAN [REFERRED TO]
ULAGAPPA VS. DIVISION COMMISSIONER MYSORE [REFERRED TO]
SPECIAL DIRECTOR VS. MOHAMMAD GHULAM GHOUSE [REFERRED TO]
M V BIJLANI VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. KUNISETTY SATYANARAYANA [REFERRED TO]
T A QUERESHI VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
GOVERNMENT OF A P VS. V APPALA SWAMY [REFERRED TO]
S K DUA VS. STATE OF HARYANA [REFERRED TO]
U P STATE SUGAR CORPN LTD VS. KAMAL SWAROOP TONDON [REFERRED TO]
RAJBIR SINGH DALAL VS. CHAUDHARI DEVI LAL UNIVERSITY [REFERRED TO]

JUDGEMENT

(1.) HEARD both sides. This Writ petition challenges the order, dated 29.01.2010 and the order dated 31.1.2010 under Rule 56(1)(c) of the Fundamental Rules issued by the second respondent. The petitioner though had reached the age of superannuation by 31.1.2010, he was not allowed to retire so as to enquire into grave charges and in public interest. The petitioner was informed that he will be paid sustenance allowance equivalent to pension.

(2.) THE grievance of the petitioner was that the order is illegal and is liable to be set aside on the ground that it was contrary to the sprit of G.O.Ms.No.144, P&AR Department, dated 8.6.2007.

(3.) IT was also stated that the petitioner was suspended on 29.1.2010 under Rule 17(e) of the Tamil Nadu Civil Services (Discipline and Appeal) Rules. In the suspension order, dated 29.1.2010, it was stated as follows:

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M PANNEERSELVAM Vs. DISTRICT COLLECTOR THIRUVARUR DISTRICT

Referred Judgements :-

JUDGEMENT

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