S MOHANDOSS Vs. DIRECTOR LOCAL FUND AUDIT

JUDGEMENT

(1.) The petitioner has filed the present Writ Petition seeking the relief of Writ of Certiorarified Mandamus to call for the records pertaining to the impugned order of the first respondent in re.Ni.Mu.No.MPV3/ 16465/2006 dated 4.5.2006 and to quash the same. Further, the respondents have been directed to refund a sum of Rs.18,811/ - (Rupees eighteen thousand eight hundred and eleven only) recovered from the petitioner's terminal benefits towards the alleged excess salary.

(2.) The petitioner was an employee, worked under the Second Respondent/Kovilpatti Municipality. He got superannuation on 30.6.2005. He joined the second respondent/Municipality as Bill Collector in the year 1971 and put in 35 years of unblemished service record.

(3.) It is the stand of the petitioner that his salary was fixed by the Second Respondent/Municipality for the post of Bill Collect on and from 1.6.1988. He was drawing the salary payments from the year 1998 payable to the Bill Collector till his retirement on 30.6.2005 as determined by the Department.