A BALAN Vs. DIRECTOR OF TECHNICAL EDUCATION CHENNAI

JUDGEMENT

(1.) THE petitioner worked as Principal in-charge at Government Polytechnic, Udhagamandalam. He retired from service on 31.01.1997. While he was in service, a Community Polytechnic Scheme was in vogue. As per the Scheme, the concern Principals of the Government Polytechnics were directed to establish workshops outside the Polytechnics in selected centres to train the nearby people. A Memorandum of Understanding was made by one Mr.R.S.Shanmugasundaram, Principal, Government Polytechnic, Ooty for a period from 1995 to 2000 with the Director Mr.Balan Menon of Women's Welfare and Progressive Society, Ooty. During the period of Mr.R.S.Shanmugasundaram, some of the machineries were sent to the aforesaid Women's Society to train the nearby people. While so, the said Society was closed at some point of time, but the machineries given by the Government Polytechnic, Ooty were not returned. For the non return of machineries supplied to the Women's Society, the DCRG payable to the petitioner has been withheld. THE petitioner has sought for payment of DCRG and the same was rejected by the second respondent vide impugned order dated 26.03.2001. Challenging the same, the petitioner has filed the Original Application in O.A.No.4161 of 2001 before the Tamil Nadu Administrative Tribunal.

(2.) IN view of the abolition of the Tribunal, the matter stood transferred to this Court and was renumbered as W.P.No.49419 of 2006. The respondents have not filed any reply affidavit.

(3.) THE writ petition is disposed of in the above terms. No costs.