K.MUTHUKARUPPAN Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed for the issue of Writ of Mandamus directing the respondents to settle the terminal benefits of the petitioner with interest within the time stipulated by this Court.

(2.) The case of the petitioner is that he joined the second respondent corporation in the year 1985 as Assistant Branch Manager. He ultimately became the Managing Director in the year 2016. The petitioner attained superannuation on 30.04.2018 and he was allowed to retire from service.

(3.) The third respondent has initiated disciplinary proceedings against the petitioner and others and a charge memo has been served on the petitioner on 14.10.2019. The proceedings are pending and in the meantime, the petitioner had made a representation to the first respondent to settle his Provident Fund, Gratuity and Earned Leave encashment. Since the representation was not considered and the terminal benefits were not settled, the present Writ Petition has been filed before this Court.