P O VARGHESE Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) THE petitioner has come forward with this petition seeking for the relief of direction to the respondents to pay 12% interest on the entire retirement benefits of Rs.6,17,842/ - for the delayed period from 01.10.1998 the next day of the petitioner's actual date of retirement till 31.08.2004.

(2.) THE case of the petitioner is that he joined the police service as Grade II Police Constable in the year 1963 and promoted as Grade I Police Constable in the year 1972 and thereafater, he was promoted as Head Constable in the year 1978 and promoted as Sub -Inspector in the yer 1984. He had unblemished record of service of more than 36 years.

(3.) IN the disciplinary proceedings, the charge levelled against the petitioner was held to have been proved. The petitioner was asked to submit further explanation for the enquiry report and accordingly, he submitted his explanation on 21.04.1999. On 02.09.1999, the Director General of Police passed the final order imposing major punishment by removing the petitioner from his service.