D. DAVID Vs. THE COMMISSIONER, MUNICIPAL ADMINISTRATION, CHENNAI,

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and the learned counsel representing the State. In spite of the notice, there is no appearance on behalf of the third respondent.

(2.) THE petitioner has filed the writ petition for quashing the order in Na.Ka.No.267/2001/P3 dated 03.01.2002 and to give direction to the third respondent to pay the pension and other terminal benefits to the petitioner.

(3.) SUBSEQUENTLY , an order has been passed for recovery of amount paid to the petitioner after he had attained the age of 58 years on the ground that he was erroneously allowed to work and the amounts paid towards salary should be recovered. It is stated that because of the aforesaid order, pension and other terminal benefits have not been paid to the petitioner.