M NANJUNDAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of Certiorari to quash the impugned order dated 13. 02. 2008, which reads as under:

(2.) YOUR representation dated 30. 01. 2008 ***** With reference to your representation cited regarding sanctioning interest for the belated payment of Commutation Pension. It is informed that in G. O. (D)No. 708, R. D. (E2) Department dated 03. 08. 2004, the Director of Rural Development and Panchayat Raj is directed to pay all the terminal benefits with interest as per Government Orders in force. As per Government Orders in force, interest is allowed for the belated payment of Death cum Retirement Gratuity only. The fact has already been informed to you vide this office reference first cited. This is for your information. Sd/- For Director" 2. It is pleaded in the affidavit, that due date of retirement of the petitioner was 30. 04. 1996, but just before his retirement, he was served with charge memo on 23. 04. 1996, alleging misconduct of the year 1992. After issuance of charge sheet, no further action was taken for number of years, which forced the petitioner to approach learned Administrative Tribunal, Chennai, by filing O. A. No. 2198 of 2000.

(3.) THE case of the petitioner is that order of the learned Administrative Tribunal was not implemented, which resulted in filing of W. P. No. 35067 of 2004, as the Tribunal was abolished. THE writ petition was also allowed, and the respondents were directed to implement the order of the learned Administrative Tribunal.