D. SANKAR Vs. THE GOVERNMENT OF TAMIL NADU

JUDGEMENT

(1.) This Writ Petition has been filed for a direction to the respondent to forthwith regularize the period of suspension with effect from 28.04.2018 till 30.06.2018 and to sanction and disburse all retirement and pensionary benefits after deducting the amount of Rs.24,000/-.

(2.) Mr.R.A.S.Senthil Vel, learned Additional Government Pleader takes notice for the respondent. By consent of both parties, this writ petition is disposed of at the admission stage itself.

(3.) The petitioner was initially appointed as Assistant Engineer in the Public Works Department on 11.08.1982 and was thereafter promoted as Assistant Executive Engineer on 21.12.2007. He had put in an unblemished service of 25 years and also received a certificate to that effect;