S RENGARAJAN Vs. DIRECTOR OF SCHOOL EDUCATION,CHENNAI

JUDGEMENT

(1.) This Writ Petition has been filed to quash the impugned order of the second respondent dated 17.09.2010 in Na.Ka.No.1584/A5/2004 and consequently, direct the second respondent to sanction the service benefits payable to the petitioner within the time frame to be fixed by this Court.

(2.) The service matrix of the petitioner that are required for this writ petition are as follows:

(3.) The stand of the respondents is that the petitioner was not paid salary from the Government fund while served in the medical inspection scheme and the Gratuity and special provident fund benefits cannot be issued to the discharged petitioner. In the Government letter No.31867 / E1/2004, dated 20.11.2008 it was clearly stated that the discharged Medical Inspection Van Driver S.Rangarajan is not eligible to issue gratuity and other Special Provident Fund because he was not paid from the Government salary.